PRINCIPAL SECRETARY TO GOVERNMENT, HOME DEPARTMENT, SECRETARIAT, FORT ST.GEORGE, CHENNAI - 9. Vs. S.JOHN BENJAMIN

JUDGEMENT

(1.) The respondents/writ petitioners, who were given appointment as Sub-Inspectors of Police in the year 2000, claimed seniority along with their batch mates, who were selected pursuant to the selection of the year 19941995. The said claim is allowed by the learned Single Judge by an order, dtd. 16/10/2019 by allowing the Writ Petitions filed by the respondents/writ petitioners. Aggrieved by the same, the state authorities are in appeal in these proceedings.

(2.) The uncontroverted factual background of these cases is as follows:-

(3.) Of the candidates who were selected, initially, appointment orders were issued for 500 candidates which included the 8 candidates, who were selected against the backlog vacancies and were sent for training as the first batch on 1/3/1996 and the remaining 600 candidates were sent for training in the second batch on 2/6/1997. Thus, the remaining 98 candidates were not appointed.