REENA JOHN Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THE petitioners, wife and husband, challenge Ext. P6 order passed by the Director general of Police, rejecting a claim made by them for the benefit of Ext. P1 Government order, G. O. (MS)No. 06/76/pd dated 1. 4. 1976 inter alia, affording a concession to intercaste married couple who are State Government employees, in the matter of posting in the same station.

(2.) THE 1st petitioner belongs to Syrian Catholic Community and the 2nd petitioner is an Anglo Indian Christian. The first petitioner is an Upper Division Clerk in the District police Office, Thrissur under orders of promotion as a Cashier and the 2nd petitioner is working as an Upper Division Clerk in the District Police Office, Thrissur. Apparently from 1987, when the petitioners were married, till now, they have been posted in the same station and according to the petitioners, this is in recognition of the fact that they are an intercaste married couple and are entitled to the benefit of Ext. P1 government order.

(3.) WHILE so, by Ext. P4 dated 18. 10. 2007 the 1st petitioner was promoted as cashier and posted at Wayanad. The petitioners are residing at Muriyad in Irinjalakuda with their two children. Against Ext. P4, the 1st petitioner filed a representation before the 1st respondent Director General of Police for a posting in Thrissur District. This ultimately led to Ext. P6 order, which itself has been passed pursuant to a direction issued by this Court in W. P. (C)No. 6754/08 requiring the 1st respondent to consider the petitioners' claim that they are an intercaste married couple and are entitled to the benefit of Ext. P1 Government Order.