G SARASWATHY Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THE petitioner -G.Saraswathy, seeks a Writ of Certioraried Mandamus calling for the records of the respondents declaring the petitioner's date of 'B' List as 21.02.1999 passed by the first respondent herein in his Memorandum Rc.No.258415/NGB/VII(1)/98 dated 24.04.2001 and the Memorandum of the second respondent herein passed in his C.No.A3/25117/98, R.C.No.205/2001 dated 09.05.2001 and the order of the third respondent herein passed in his D.O.N.476/2001, A1(1)/516701/98, dated 19.05.2001 and quash the same insofar as the petitioner is concerned and consequently direct the respondents herein to regularise the services of the petitioner and declare the 'B' List in the cadre of Women Sub -Inspector of Police with effect from 07.11.1993 with all consequential monetary and service benefits.

(2.) THE petitioner was directly appointed as Head Constable on 11.02.1981. She was temporarily promoted as Women Sub Inspector of Police under Rule 39(a) of Tamil Nadu State and Subordinate Services Rules on 05.11.1993. The petitioner was one among 80 Women Sub Inspectors of Police, who were promoted on 05.11.1993. All of them were promoted based on their seniority. In the case of male Head Constables, they have to face the selection process, namely, Written Test, Drill Test and Viva voce, conducted by the Range Promotion Board. In the case of Women Head Constables, the promotion is not based on selection. However, Women Head Constables were also subjected to selection process by adhoc Rules framed during the year 1997 which came into effect on 28.11.1997.