R.AYYAMPERUMAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE present writ appeal is against the order of the learned single Judge in W.P.(MD)No.1248 of 2011 dated 30.11.2011, dismissing the writ petition by following the order passed by this Court in W.P.(MD)Nos.13 to 15 of 2011, etc. batch, dated 18.08.2011.

(2.) THE writ petitioner / appellant herein was recruited as Police Constable Grade II on 06.06.1977 and promoted as Police Constable Grade I on 31.08.1994 and then as Head Constable on 31.08.1999. He completed 10 years of service as Head Constable on 31.08.2009 and retired on 31.12.2009. The grievance of the appellant is that even though he has completed 25 years of service with 10-year service as Head Constable, his upgradation as Special Sub-Inspector of Police along with the batchmates was not considered favourably.

(3.) A reading of G.O.Ms.No.15, dated 07.01.2010, shows that on the recommendations of the Tamil Nadu Police Commission and the Director General of Police, the Government decided to implement the suggestions of the Director General of Police in Rc.No.174502/NGE(2) /08 dated 11.02.2009. The order accepting the above recommendations came into force on 07.01.2010, thus seven days after the retirement of the writ petitioner, i.e., 31.12.2009. As pointed out by the learned counsel for the appellant, the batchmates who have joined the service along with the appellant, however, are the beneficiaries of this Government Order and just because a few days skipped out of the hand, the appellant had been denied such promotional avenue. In the circumstances, we feel that the appellant's case merits sympathetic consideration at the hands of the Government at least for the purpose of counting his service for the pensionary benefits.