THANIKODI Vs. INSPECTOR GENERAL POLICE ARMED POLICE TRICHY

JUDGEMENT

(1.) PETITIONER prays for issuance of writ in the nature of certiorari, to quash the order dated 16.05.2001 vide which the representation filed by the petitioner for refixing of his seniority in accordance with Rule 24 of Tamil Nadu Special Police Subordinate Service Rules 1978 stands rejected.

(2.) THE petitioner was appointed as Grade II Police Constable vide order dated 24.09.1997, subject to successful completion of training.

(3.) THE 2nd respondent was to draw the seniority in accordance with Rule 24 of the Tamil Nadu Special Police Subordinate Service Rules, 1978 which reads as under: