R.P.ILANGO Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The instant writ appeal challenges the order dated 06.06.2018, passed by the learned Single Judge of this Court in WP.No.2018 of 2018, whereby, the learned Single Judge has dismissed the writ petition filed by the petitioner challenging the memorandum dated 06.08.2014, issued by the Director General of Police declining the prayer of the petitioner, for the grant of accelerated promotion from the post of Deputy Superintendent of Police to the post of Additional Superintendent of Police or advance the seniority of the petitioner to be entitled for accelerated promotion, as Deputy Superintendent of Police.

(2.) The appellant states that he joined the department in the year 1987 as a direct recruit Sub-Inspector of Police. He was promoted as Inspector of Police in the year 1990. The petitioner states that he is an expert shooter. He has participated in several competitions and has bagged several gold medals in All India Shooting Meets. The petitioner would submit that he had four gold medals in shooting meets. The petitioner states that G.O.Ms.No.468, Home (Police. V) Department, dated 18.03.1996, the Government has constituted the Board for considering the case of accelerated promotion on the ground of professional achievements and Sports achievements. He states that he has been given good performance in All India Police Meet by securing first rank in shooting competition.

(3.) The petitioner states that after became an Inspector of Police, he has bagged gold medals in the year 2004, 2005 and 2007 and therefore he is entitled to accelerated promotion on the basis of the said G.O. In fact, the petitioner in his writ petition has claimed accelerated promotion for each of the gold medals from the date of securing the gold medals. The petitioner also states that accelerated promotion has been given to one Mr.S.Arumugasamy and Mr.A.Kaliyamurthy from the post of Deputy Superintendent of Police to Superintendent of Police under the accelerated promotion Scheme. The petitioner states that he is much better than two officers in as much as he has got four gold medals and is therefore, entitled to the same benefit.