S. RAJKUMAR Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The order of rejection, rejecting the claim of the writ petitioner for conversion from Armed Reserve to Taluk police in the cadre of Sub Inspector, is under challenge in the present writ petition.

(2.) The petitioner was directly recruited as a Sub Inspector of Police in the year 2008 and posted at Armed Reserve, Chennai city. He was promoted to the post of Inspector of Police on 10/11/2018. The competent authorities considered the name of the writ petitioner for conversion from Armed Reserve to Taluk Police (L&O) and an order was passed by the Government in G.O.Ms.No.249, Home Police Department dtd. 29/2/2016. However, the petitioner, during the relevant point of time, was facing certain family difficulties, and accordingly expressed his unwillingness to join duty in Taluk Police (L&O). His request to continue in Armed Reserve was considered by the competent authorities and accordingly he was allowed to continue as a Sub Inspector of Police and promoted to the post of Inspector of Police in the Armed Reserve.

(3.) The learned counsel for the petitioner made a submission that the petitioner subsequently submitted a representation to consider his case for conversion to Taluk Police (L&O) and the said request was rejected by the competent authorities vide proceedings dtd. 30/6/2018, on the ground that conversion is a one-time measure and therefore, the case of the writ petitioner cannot be reconsidered.