M.RAGUPATHY Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) This Judgment emanated from the lis on hand, wherein, this Court acted as "Voice for the voiceless Police Personnel, who have no Godfather in the Department."

(2.) The relief sought for in the present writ petition is for a direction to direct the respondent to consider the representation submitted by the writ petitioner on 9/3/2019 and to allot the quarter at Chintadripet based on his seniority.

(3.) The writ petitioner states that he applied for police quarters and was allotted quarters in Thiruvotriyur in 2003 and at that time, his HRA was Rs.420.00. In 2003, he was in Vigilance and Anti- Corruption Department and thereafter transferred to Egmore F-2 Police Station. The writ petitioner applied for the change of quarters nearby Egmore area. The writ petitioner was allotted to Nariyan-gadu Police Quarters in 2004. The writ petitioner states that he applied for change of quarters for many times. However, his application for change of quarters was not considered. A representation submitted by the writ petitioner along with vacancy position as well as stating his eligibility was rejected without any valid reasons.