DIRECTOR GENERAL OF POLICE Vs. P SELVARAJU
LAWS(MAD)-2015-9-391
HIGH COURT OF MADRAS
Decided on September 29,2015

DIRECTOR GENERAL OF POLICE Appellant
VERSUS
P Selvaraju Respondents


Referred Judgements :-

SOW CHANDRA KANTE VS. SHEIKH HABIT [REFERRED]
KAMLESH VERMA VS. MAYAWATI [REFERRED]


JUDGEMENT

- (1.)The instant intra-court appeal arises from the order dated 3rd January, 2014, whereunder two writ petitions, being W.P.Nos.25485 and 27186 of 2013 filed by the writ petitioner / respondent herein were allowed. The instant appeal is directed against the order passed in W.P.No.27186 of 2013 only.
(2.)The indisputable and undeniable facts germane to the subject matter are that the writ petitioner, while serving as Sub Inspector of Police, was considered for promotion to the post of Inspector of Police by including his name in the "C" list of Sub Inspector of Police (Taluk) found fit for promotion for the year 2011-12. On the basis of the preparation of the panel dated 1st June, 2011, the said "C" list of 88 eligible Sub Inspectors of Police was published vide proceedings in RC.No.666/NGB.V(1)/P-25/'C'List/2012-3, dated 4th August, 2012. The writ petitioner was placed at serial No.8. He was also given a promotion order allotting Villupuram range by proceedings dated 7th August, 2012. On being relieved on 17th August, 2012 from the post, he was kept reserved. On 3rd September, 2012, the writ petitioner was served with a show cause notice as to why his name may not be deleted from the temporary "C" list of Sub Inspector of Police for the panel year 2011-12 and the order passed by the Superintendent of Police and Inspector General of Police, North Zone be not cancelled. Further, he was called upon to submit his explanation.
(3.)The petitioner responded to the show cause notice and filed his explanation dated 24th September, 2012, which was not accepted and vide the impugned order dated 15th December, 2012, the name of the petitioner was deleted from the temporary "C" list of Sub Inspector of Police (Taluk) fit for promotion as Inspector of Police for the panel year 2011-12. Being aggrieved, the writ petitioner came up with a writ petition, being W.P.No.25485 of 2013 and the order dated 15th December, 2012 was quashed by the impugned common order. The appellant has not chosen to challenge the same in the instant appeal.


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