S PARAMASIVAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) ORIGINAL Application No.8904 of 1998 was filed before the Tamil Nadu Administrative Tribunal, Madras Bench praying for issue of Writ of Mandamus directing the respondents to grant selection grade status as S.I. with the effect from 08.12.1983 and consequently refix the applicant's pay correctly and to grant all consequential and attendant benefits. Since the Tamil Nadu Administrative Tribunal was abolished, the O.A. was received by transfer and numbered as Writ Petition.

(2.) PETITIONER having completed 10 years of service as selection grade police constable seeks certain benefits stating that he should be given selection grade status. In this regard, he made a representation to the first respondent Secretary to Government, Home Department on 9.12.1996 and to the Director General of Police on 22.4.1998.