D PREM ANANTH Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The matter is taken up today through web hearing.

(2.) The writ petition has been filed seeking for the following prayer:

(3.) All the petitioners herein have been now working as Sub Inspectors of Police. They were originally appointed in 2011 as direct recruit under the 20% departmental quota. The Government has passed several orders viz., G.O.(Ms.) Nos.444, Home (Pol.III) Department dated 27.05.2003, G.O.(Ms.) No.312, dated 04.04.2003, G.O.(Ms.) No.1164, Home (Pol.III) Department dated 06.08.2007, G.O.(Ms.) No.249 Home (Pol.III) Department dated 29.02.2016, G.O.(Ms.) No.860, Home (Pol.III) Department dated 25.11.2016 and G.O.(Ms.) No.9, Home (Pol.III) Department dated 06.01.2020, granting conversion of Sub Inspectors of Police from their original posting in Armed Reserve (AR) and Tamilnadu Special Police (TSP) into Sub Inspectors of Police (Taluk).