B. SUBRAMANIAN Vs. SECRETARY TO GOVERNMENT, CHENNAI

JUDGEMENT

(1.) The order of rejection dtd. 21/11/2012, rejecting the claim of the writ petitioner for upgradation to the post of Special Sub-Inspector of Police is under challenge in the present writ petition.

(2.) The petitioner was entered into the service as Grade-II Police Constable in Chennai City Armed Reserve on 11/1/1978.

(3.) During the year 1984, he was transferred to Taluk Police. The petitioner was upgraded as Grade-I Police Constable in the year 1984 with effect from 31/7/1984 and further, upgraded as Head Constable with effect from 1/8/1999. The petitioner reached the age of Superannuation and retired from service on 31/7/2009.