L.PRABU, HC NO.786, (ARMED vs THE STATE OF TAMILNADU
- Court
- Madras High Court
WP No. 8841 of 2014
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 04-11-2026
CORAM
THE HON'BLE MR.JUSTICE KRISHNASWAMY GOVINDARAJAN
WP No. 8841 of 2014
and M.P.Nos.1 & 2 of 2014
CNR: {HCMA011033932014}
L.Prabu
..Petitioner(s)
Vs
1. The State of Tamilnadu,
Rep.By Its Secretary To Government,
Home Department, (Police III),
Fort St. George, Chennai-600 009.
2. The Director General of Police,
Mylapore, Chennai-600 004.
3. The Deputy Inspector General,
of Police, Salem Range, Salem 636 007
4. The Superintendent of Police,
District Police Office, Dharmapuri 636 705
5. The Superintendent Of Police,
District Police Office, Namakkal District.
6. The Superintendent of Police
District Police Office,
Krishnagiri District 635 115
7. The Superintendent of Police
District Police Office, Salem District.
8. The Chairman,
Salem Range Promotion Board, Armed
Reserve Police, Salem.
9. N.Nedunkumar
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WP No. 8841 of 2014
10.M.Ramani
11.K.K.Subramani
12.Sivakumar
13.Mr.Venkatesan
14.Mr.Mohamed Ali
15.Mr.Kuppan
16.Mr.Settu
17.Mr.V.Balasubramaniam
18.Mr.S.Sekar
19.Mr.Baladhandapani
20.Mr.S.Gunasingh
21.Mr.Sanjeevi
22.Mr.C.Jayachandra Babu
23.Mr.S.Periyasami
..Respondent(s)
Writ Petition filed under Article 226 of the Constitution of India,
praying to issue a writ of Certiorarified Mandamus, to call for the records of the
respondents 4 to 7 in connection with the combined seniority list of Head
Constables/ Special Sub Inspectors/ Ty.SI Armed Reserve, fit for promotion as
Sub Inspector of Police Armed Reserve for the panel Year 2013 dated
12.7.2013 and the consequential promotion of the 9th respondent as Sub
Inspector of Police by order dated 15.7.2013 in RC.No. A3/ 4623/ 2013,
RO.No. 191/2013 of the 3rd respondent based on the same and quash both so
far as they relate to range seniority of the head constables and the promotion of
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WP No. 8841 of 2014
the 9th respondent and direct the respondents 1 to 8 to prepare to fresh
combined seniority list of Head Constables in the entire Salem Armed Reserve
Range based on the seniority of head constables in the range as per their date of
enlistment and to grant the petitioner such seniority and promotion to the post of
Sub-Inspector of Police, Armed Reserve as per the new combined list with
retrospective effect from 12.07.2013 with all service, seniority and attendant
benefits.
For Petitioner(s): M/s.Mythili Srinivas
For Respondent(s): Mr.C.P.Goutham
Government Advocate
(For R1 to R8)
ORDER
This writ petition has been filed to call for the records of respondents 4 to
7 in connection with the combined seniority list of Head Constables/ Special
Sub Inspectors/ Ty.SI Armed Reserve, fit for promotion as Sub Inspector of
Police, Armed Reserve, for the panel year 2013 dated 12.7.2013 and the
consequential promotion of the 9th respondent as Sub Inspector of Police by
order dated 15.7.2013 in RC.No. A3/ 4623/ 2013, RO.No. 191/2013 of the 3rd
respondent based on the same and quash both, insofar as they relate to the range
seniority of the Head Constables and the promotion of the 9th respondent and
direct the respondents 1 to 8 to prepare to fresh combined seniority list of Head
Constables in the entire Salem Armed Reserve Range, based on the seniority of
the Head Constables in the range as per their date of enlistment and to grant the
petitioner such seniority and promotion to the post of Sub-Inspector of Police,
Armed Reserve, as per the new combined list, with retrospective effect from
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WP No. 8841 of 2014
12.07.2013 with all service, seniority and attendant benefits.
2. When the matter is taken up for hearing today, the Government
Advocate appearing for the respondents placed on record a copy of the order
passed in W.P.(MD).Nos.7350 of 2022 & etc., batch before this Court and
submitted that the issue is covered by the said judgment.
3. The counsel for the writ petitioner also accepted the same.
4. In view of the said submission, this writ petition is dismissed in
consonance with the order passed in W.P.(MD).Nos.7350 of 2022 & etc., batch
in the case of M.Mahendran Vs. The Government of Tamil Nadu, reported in
2026:MHC:1780 . No costs. Consequently, connected miscellaneous petitions
are closed.
04-11-2026
(1/2)
Index: Yes
Speaking order
Neutral Citation: Yes/No
kak
To
1. The Secretary To Government,
Home Department, (Police III),
Fort St. George, Chennai-600 009.
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WP No. 8841 of 2014
2. The Director General of Police,
Mylapore, Chennai-600 004.
3. The Deputy Inspector General,
of Police, Salem Range, Salem 636 007
4.The Superintendent of Police,
District Police Office, Dharmapuri 636 705
5. The Superintendent Of Police,
District Police Office, Namakkal District.
6. The Superintendent of Police
District Police Office,
Krishnagiri District 635 115
7. The Superintendent of Police
District Police Office, Salem District.
8. The Chairman,
Salem Range Promotion Board,
Armed Reserve Police, Salem.
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WP No. 8841 of 2014
KRISHNASWAMY GOVINDARAJAN, J.
kak
WP No. 8841 of 2014
(1/2)
04-11-2026
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