E J PREMA Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THE petitioner joined the Police service as Grade-I Woman Police Constable in the year 1981. She secured the highest mark in the selection. But the seniority was not fixed based on the marks obtained in the selection and the same was fixed based on the age. Hence, the persons, who obtained lesser marks than the petitioner were promoted as Women Head Constables in the year 1991. THE petitioner made repeated representations to correct the mistake. Ultimately, the Director General of Police, issued an order dated 07.08.1996, correcting the mistake and a direction was issued to fix the seniority, based on the marks obtained in the selection.

(2.) THEREAFTER, the Superintendent of Police, Tirunelveli issued an order dated 13.11.1996 fixing the seniority of Grade-I Women Police Constables, based on the marks obtained in the selection during 1981. The petitioner stands at serial No.1. Pursuant to the aforesaid order, revising the seniority, another order dated 13.11.1996 was issued by the Superintendent of Police, Tirunelveli, promoting the petitioner with effect from 28.02.1991 as Woman Head Constable and two other persons, who were already promoted, were reverted, as they secured less marks and occupied at lower place in the seniority.

(3.) ON abolition of the Tamil Nadu Administrative Tribunal, the matter stood transferred to this Court and renumbered as W.P.No.15494 of 2006.