K.Selvendran vs The Deputy Inspector General on 18 February, 2015

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Madras High Court

K.Selvendran vs The Deputy Inspector General on 18 February, 2015

Bench: K.Ravichandrabaabu

       

  

   

 
 
 BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

DATED: 18.02.2015

CORAM
THE HONOURABLE MR.JUSTICE K.RAVICHANDRABAABU

W.P.(MD)No.2067 of 2015
and
M.P.(MD).Nos.1 & 2 of 2015

K.Selvendran						... Petitioner

    Vs.

1.The Deputy Inspector General,
  CISF Complex WZ Headquarters,
  Sector - 35, Kharghar,
  Nevi Mumbai - 410 210.

2.The Group Commandant,
  CISF Head Quarters,
  Ahmadabad 15, Gujarat.

3.The Assistant Commandant,
  CISF Unit, NTPC Complex,
  JGGPP Jhanur, URJA NAGAR (Po),
  Bharuch District,
  Gujarat.

4.The Deputy Inspector General,
  CISE S/Z Zonal Headquarters,
  Rajaji Bhawan,
  Basjan Nagar,
  Chennai. 						... Respondents

PRAYER

Writ Petition is filed under Article 226 of the Constitution of
India, to issue a Writ of Certiorarified Mandamus, to call for the records
pertaining to the impugned order passed by the third respondent vide No.E-
41020/CISF/JGGPP/DOC/APAR/2014/387, dated 06.02.2014 and consequential
impugned order passed by the 2nd respondent vide No.E-15015/CISF/GHA/Annual
Remarks /Adm.II/2014/1707, dated 24.05.2014 and quash the same as illegal and
against the equity and consequently, to direct the respondents 1 to 3 to
review the petitioner's annual confidential report grading to GOOD for the
year 2013 and further to promote the petitioner to the post of Sub Inspector
in CISF within a stipulated time.

!For petitioner 	   : Mr.J.Selvam
^For respondents	   : Mr.G.R.Swaminathan,
			    Asst. Solicitor General of India
 					
:ORDER

Mr.G.R.Swaminathan, learned Assistant Solicitor General takes notice for the respondents.

2.This writ petition is filed challenging the order of the third respondent dated 06.02.2014 and the consequential impugned order passed by the second respondent dated 24.05.2014. Through the said impugned orders, APAR/ACR of the petitioner for the year 2013 has been recorded as average.

3.A perusal of the materials placed before this Court by way of typed set of papers would disclose that as against the impugned proceedings, the petitioner has already filed an appeal before the first respondent through proper channel on 02.08.2014. When that being the factual position, I do not think that the petitioner is entitled to maintain this writ petition parallelly.

4.Accordingly, this writ petition is disposed of only with a direction to the first respondent to consider the appeal filed by the petitioner dated 02.08.2014 and pass orders on the same on merits and in accordance with law, within a period of twelve weeks from the date of receipt of copy of this order. It is made clear that this Court is not expressing any view on the merits of the claim made by the petitioner against the impugned order. Consequently, connected miscellaneous petitions are closed. No costs.

Index	: Yes / No 					18.02.2015
Internet	: Yes / No
gcg



K.RAVICHANDRABAABU, J.
gcg
To

1.The Deputy Inspector General, CISF Complex WZ Headquarters, Sector - 35, Kharghar, Nevi Mumbai - 410 210.

2.The Group Commandant, CISF Head Quarters, Ahmadabad 15, Gujarat.

3.The Assistant Commandant, CISF Unit, NTPC Complex, JGGPP Jhanur, URJA NAGAR (Po), Bharuch District, Gujarat.

4.The Deputy Inspector General, CISE S/Z Zonal Headquarters, Rajaji Bhawan, Basjan Nagar, Chennai.

W.P.(MD)No.2067 of 2015

18.02.2015

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