V RAMAKRISHNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner was appointed as Grade II Police Constable on 14.12.1971. He was promoted as Grade -I Police Constable in the year 1992. He was further promoted as Head Constable in the year 1996. As per Government Order in G.O.Ms.No.937, Home (Police.3) Department, dated 21.07.1998, the petitioner is eligible for up -gradation to the post of Special Sub -Inspector of Police on completion of 10 years of service in the category of Head Constable and in total 25 years of service as Constable. Accordingly, the petitioner was eligible for up -gradation to the post of Special Sub -Inspector of Police in the year 2007. However, the petitioner was not considered by the respondents on the ground that he suffered with minor punishments. The details of the punishments are as follows:

(2.) HENCE , the petitioner approached this Court claiming up -gradation on the ground that the minor punishment could not be a bar for promotion. The learned Single Judge of this Court in W.P.No.911 of 2010, dated 04.03.2010, allowed the writ petition based on the decision of the Division Bench of this Court in Subramanian v. Government of Tamil Nadu, rep. By its Secretary, Chennai and others reported in (2008) 5 MLJ 350.

(3.) HEARD the submissions made by Mr.A.R.Suresh, learned counsel for the petitioner and Mr.R.Ravichandran, learned Additional Government Pleader for the respondents.