K JEYARAMAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner joined the services as Grade - II Police Constable on 01.10.1959. He was promoted as Head Constable on 29.03.1990. He was further promoted as temporary Sub-Inspector of Police on 22.11.1993 on and out of seniority basis and as Special Sub-Inspector of Police. While so, the second respondent passed the order dated 10.12.1998 upgrading the Head Constables (Armed Reserve) as Special Sub-Inspectors of Police with effect from 11.12.1998. Thereafter only, the petitioner was given the pay of Sub-Inspector of Police. He retired from service on 30.09.1999.

(2.) The petitioner filed Original Application in O.A.No.5619 of 2000 (W.P.No.40875 of 2006) praying for a direction to the respondents to grant him the pay of Sub-Inspector of Police from 22.11.1993 to 23.09.1999 with all consequential benefits. The respondents filed reply affidavit.

(3.) Heard the submissions made on either side and perused the materials available on record.