V ACHUTHAN Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) COMMON issues arise for consideration in these writ petitions. Therefore, they have been heard together and are being disposed of by this common judgment. Since the pleadings are complete in W. P. (C)No. 24264/07 and notice has been taken out by publication as well, I will refer to the said writ petition, as the leading case.

(2.) THE petitioners commenced service as Head Constables, having been appointed pursuant to a Special Recruitment. They were advised on 23. 6. 1980 and after completion of training they joined duty. They were advised on 23. 6. 1980 and after completion of training they joined duty. They were included in the select list for promotion to the post of Assistant Sub Inspector of Police, after being considered by the Departmental Promotion Board. They were promoted on a regular basis. They were promoted on a regular basis. They were promoted as Sub Inspectors by Ext. P5 series orders and their probation was declared as per Ext. P6 series orders.

(3.) WHILE so, Ext. P7 range-wise seniority list as on 1. 1. 2003 was published on 9. 11. 2004. The same was finalized under Ext. P8. According to the petitioners, after Ext. P8 final range-wise seniority list, the Annual Confidential Reports were called for as per Ext. P21 for considering them for the post of Circle Inspectors.