STATE OF TAMIL NADU Vs. P. THANGAPANDIAN

JUDGEMENT

(1.) BEING aggrieved by the order dated 27.6.2011 passed in W.P.(MD)Nos.2888, 2989 and 4864 of 2011 directing the appellants to give notional promotion to the Respondent(s) taking into consideration their initial date of appointment and also applying the ratio of decision in W.A.No.500 of 2008, the Government preferred these appeals.

(2.) RESPONDENT (s) entered Service in Police Department on various dates and they were promoted as Head Constable, SSI on various dates as under:-

(3.) RESPONDENT (s) approached the appellants to give them notional promotion as Head Constables from 1995 and re-fix their seniority. The request of the respondent(s) was rejected by the impugned order vide Na.Ka.No.A2/10465/2011 dated 20.2.2011 observing that G.O.Ms.No.15 Home (Pol-V) Department, dated 7.1.2010 will not enure to the benefit of the Respondent(s). Challenging the impugned proceedings, Respondent(s) filed Writ Petition to quash the impugned proceedings and also seek direction to the Department to give notional promotion to the Respondent(s) and also to revise their seniority.