R. ULAGANATHAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Introductory:-

(2.) The respondents were recruited in the Tamil Nadu Police Service during 1960s and 1970s. The initial appointment was in the post of Grade II Police Constable in the Tamil Nadu Police Service.

(3.) The policemen were not in a position to get promotion on account of their inability to pass the prescribed test and it was also due to lack of vacancy in the post of Head Constables and Sub Inspector of Police and other higher ranks. The Government of Tamil Nadu with a view to solve the problem of stagnation of constables serving in the same rank for several years, without getting even a single promotion, issued an order in G.O. Ms. No. 1681, Home (Police V) Department dated 12 October 1992. The Government took a decision to upgrade 21,000 posts of Grade II Police Constables and 2700 post of Grade I police Constable in a phased manner, extended to a period of five years from 1992-1993. The policemen were all given the benefit of such upgradation.