M THILLAI NATARAJAN Vs. STATE OF TAMIL NADUPOLICE

JUDGEMENT

(1.) The petitioner joined the Police Department as Sub-Inspector of Police, by direct recruitment, during the year 1987. The petitioner's name was recommended by the third respondent for accelerated promotion for playing an important role in the encounter of a gang of notorious criminals in Chennai, on 31.07.1996. The recommendation was considered and the petitioner's accelerated promotion was approved by the Board. Pursuant to the recommendation, Rule 3 (b) (i) of the Tamil Nadu Police Subordinate Service Rules was relaxed by the Governor of Tamil Nadu for the purpose of granting promotion.

(2.) The petitioner's name was added in 'C' List of Sub-Inspector of Police, fit for promotion to the post of Inspector of Police for the year 1996-97 by placing his name at Sl.No.72B. The seniority list of the Inspectors of Police was also directed to be modified accordingly. The petitioner was promoted as the Inspector of Police by relaxing rules and was accommodated in the regular vacancy.

(3.) While so, a promotion panel for appointment to the post of Deputy Superintendent of Police (Category 1) for the year 2007-08 was drawn on 10.06.2008. The petitioner's name was not included in the panel, but the name of his junior (the fourth respondent) and others were included. Hence, the petitioner filed W.P.No.8886 of 2008 challenging his non-inclusion in the panel.