M.V.CHOKKALINGAM Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) WITH the consent of both parties, the writ petition is taken up for final disposal.

(2.) HEARD both sides. The petitioner has joined as Grade II Constable on 15.11.1972. First time, the Government has issued G.O.Ms.No.1681, Home Department, dated 12.10.1992 introducing upgradation scheme taking into account the fact that thousands of police personnel were not promoted as Grade I Police Constables. Hence, the upgradation scheme was introduced. Accordingly, 21000 Grade II Police Constables were given upgradation as Grade I Police Constables and 2700 Grade I Police constables were given upgradation as Head Constables in phased manner stretched over the period of five years with effect from 1992-1993 onwards as detailed below :

(3.) THEREAFTER , G.O.Ms.No.844, Home Department, dated 3.6.1997 was issued giving time bound upgradation scheme. Obviously, it was for the Grade II Police Constables, who were enlisted after 1.1.1985, as the others are covered by G.O.Ms.No.1681 as stated above. As per the scheme, Grade II Police Constables, who have completed 10 years of service, would be upgraded as Grade I Police Constables. The Grade I Police Constables who have completed 5 years of service, would be upgraded as Head Constables. Those who joined upto 31.12.1984 as Grade II Police Constables were upgraded as Grade I Police constables in the 4th phase as per G.O.Ms.No.1681, as stated above, i.e., those who joined after 31.12.1984 are to be given benefit under G.O.Ms.No.844 by the grant of upgradation as Grade I Police Constables. Others who have rendered 5 years of service as Grade I Police Constables have to be given the benefit of upgradation as Head Constables as per G.O.Ms.No.844. Giving the benefit of G.O.Ms.No.844, the petitioner was upgraded as Head Constable on 9.1.1998.