G GOVINDASAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE writ petition is directed against the order of the first respondent/government in G. O. (3d) No. 12, Home (Police I) Department, dated 27. 1. 2003 and G. O. (2d) No. 409, Home (Police I) Department, dated 8. 9. 2004, stated to have been served on the petitioner on 10. 9. 2005, and the Government letter dated 12. 3. 2007 and for a direction against the respondents to grant all service and monetary benefits to the petitioner.

(2.) THE petitioner has entered into service as Sub Inspector of Police in Tamil Nadu Special Police battalion by direct recruitment in the year 1966 and was promoted as Inspector of Police on 14. 3. 1981. He was promoted as Assistant Commandant (DSP) Category iii in the year 1987. 2. 2. The second respondent in the charge memo dated 2. 10. 1999 has framed the following charges against the petitioner:

(3.) THE petitioner, in the affidavit filed in support of the writ petition, has taken a stand that the respondents have curtailed the right of appeal by rejecting the appeals and reviews on the point of delay. The filing of the present writ petition is to enable the petitioner to get promotion as Deputy Commandant from the year 1996-1997.