Madras HC Dismisses Head Constable’s Challenge to Rival’s Armed Reserve SI Promotion, Following 2026 Ruling

The petitioner challenged the 2013 combined seniority list of Head Constables and related personnel eligible for promotion as Sub-Inspectors in the Salem Armed Reserve Range, along with the promotion of the ninth respondent based on that list.

He sought a fresh range-wide seniority list based on date of enlistment and consequential seniority and promotion benefits from 12 July 2013.

At the hearing, the Government Advocate submitted that the matter was covered by the judgment in M. Mahendran v. Government of Tamil Nadu, reported as 2026:MHC:1780; the petitioner’s counsel accepted that submission.

The Court disposed of the petition in consonance with M. Mahendran v. Government of Tamil Nadu, 2026:MHC:1780.

The present judgment does not set out that precedent’s legal principles or independently discuss any statute or service-law rule; accordingly, the substantive rule governing seniority and promotion cannot be identified from this judgment alone.

The Court relied on the Government Advocate’s submission that the dispute was covered by M. Mahendran and noted that the petitioner’s counsel accepted that position.

It therefore dismissed the petition in consonance with that decision, without separately examining the merits of the challenged seniority list or promotion in the reasons recorded in this judgment.

No costs were ordered, and the connected miscellaneous petitions were closed.