S.SEKAR Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner entered the service as Grade -II Police Constable in the District Armed Reserve in Chennai City on 01.08.1984. He was promoted as Head Constable on 12.05.1987. He participated in the range promotion board conducted in the year 1990 for the post of Sub -Inspector of Police. However, his name was not included in the 'C' list of Head Constables fit for promotion as Sub -Inspector for the year 1991.

(2.) THEREAFTER , he participated in the range promotion board conducted in the year 2002. His name was included in the 'C' list for promotion to the post of Sub -Inspector and he was promoted as Reserve Sub -Inspector on 01.04.2003.

(3.) ACCORDING to the petitioner, some of the Head Constables were given temporary promotion as Sub -Inspectors of Police between 1998 and 2003. Such temporary employees filed Original Applications before the Tamil Nadu Administrative Tribunal claiming regularisation of their service as Sub -Inspector of Police without being directed to undergo the selection process i.e, they wanted regularisation as Sub -Inspector of Police without participating in the range promotion Board.