S MANI Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THE writ petition is directed against the order of the first respondent/Director General of Police dated 12.5.2000 and for a direction to the respondents to regularise the service of the petitioner as Sub Inspect of Police (Armed Reserve) from the date of his initial promotion as Sub Inspector of Police (Armed Reserve) and grant all service and monetary benefits to him.

(2.) 2.1. The petitioner has joined in the District Armed Reserve, Chennai City as Police Constable on 13.9.1979 and was promoted as Head Constable on 15.5.1985. The petitioner was declared probation on 14.5.1987 and was promoted as Reserve Sub Inspector from 1.1.1998 temporarily. It was due to the non availability of the vacancies, he was reverted as Head Constable with effect from 16.6.1998.

(3.) THE petitioner was temporarily promoted as Sub Inspector of Police (Armed Reserve) by the order of the Commissioner of Police dated 1.1.1998 along with 54 other persons. On the same day, another batch of persons were also promoted as Sub Inspectors of Police. THE petitioner's rank was HC 4584. One Sorimuthu, who was promoted on the same day, with Rank HC6855, who was also subsequently reverted as Head Constable, has approached this Court by filing W.P.No.6956 of 2006 challenging the order of the Commissioner of Police holding that he was not eligible for regular promotion as Sub Inspector of Police with effect from the original date of his promotion. In the light of the observation made by the Tribunal in O.A.No.5958 of 1998, this Court, in the order dated 27.6.2008, has passed the following order: