AROKIADOSS Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THE writ appeal is directed against the order of the learned Single Judge dated 14.2.2006 passed in W.P.No,32188 of 2005, dismissing the writ petition filed by the appellant herein, which was transferred from the Tamil Nadu Administrative Tribunal.

(2.) THE appellant has approached the Tamil Nadu Administrative Tribunal by filing O.A.No.1088 of 2001, praying for a direction against the respondent to revise his seniority in the cadre of Grade I Police Constable as well as Head Constable on par with his junior and to grant him all consequential benefits.

(3.) THE appellant has given representation on 1.10.1999 requesting the respondent to give promotion to him as Grade I Police Constable with effect from 1989 and as a Head Constable from 1.1.1997. Since the said representation was not considered, he has approached the Tribunal, as stated above, and the matter stood transferred to this Court as writ petition.