P P RAVIKUMAR Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) BY consent the main Writ Petition itself is taken up for disposal. The prayer in the writ petition is for issue of a writ of Certiorarified Mandamus to quash the Government order in G.O.(D) No.1374, Home Department dated 21.12.2006 and to direct the respondents to refix the petitioner's seniority in the cadre of Sub-Inspector of Police giving correct placement along with 1987 open quota mode of selected candidates instead of placement along with 1995 selected Sub-Inspectors apart from fixing him in category-I on the strength of the marks scored by him in the final examination conducted by the Police Training College for fixing seniority and other benefits with effect from 1987.

(2.) BY impugned Government order dated 21.12.2006, the petitioner's request for revision of his seniority in the post of Sub-Inspector of Police either in category-I or category-III with effect from 1987 came to be rejected by relying upon Rule 24 (A) and Rule 15 of the Special Rules for Tamil Nadu Police Subordinate Service.

(3.) LAST of such representation was given by the petitioner before the Commandant of the Tamil Nadu Special Police, Trichy, which was forwarded by the commandant to the second respondent by proceedings dated 06.09.2006, wherein the petitioner had requested for revision of his seniority in the cadre of Sub-Inspector of Police. Since no orders were passed, the petitioner filed W.P.No.37209/2006 before this Court. In the said writ petition , the petitioner prayed for a direction to pass suitable orders on his revision petition dated 13.06.2005 for refixing his seniority in the cadre of Sub-Inspector of Police by giving correct placement alongwith the 1987 open quota mode of selected candidates instead of giving placement along with 1995 selection Sub-Inspectors and for fixing him in category -I on the strength of the marks scored by him, in the final examination conducted by the Police Training College. The writ petition was disposed of by this Court by order dated 11.10.2006 and this Court after considering the entire facts and circumstances of the case held as follows:-