P KRISHNAMURTHY Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents.

(2.) THE brief facts of the case are as follows: THE petitioner had entered the service in the Police Department, as a directly recruited Sub-Inspector of Police, on 13.10.1976. He was promoted as an Inspector of Police, on 31.12.1987. He had received 50 rewards during his service and no adverse remarks had been made. Even though he was fully qualified for being promoted as a Deputy Superintendent of Police Category-I, from the cadre of Inspector of Police, he was denied the promotion, as his claim, to be included in the panel of the year 1999-2000, had been deferred. However, his junior Mardsen Leo had been included in Serial No,54, of the panel and he had also been promoted thereafter.

(3.) NO reply affidavit has been filed on behalf of the respondents.