M PONGIANAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner joined as Grade II Police Constable on 3.4.1967. He was granted upgradation as Grade I Police Constable on 17.12.1996. He was further upgraded as Head Constable with effect from 25.7.2000. He retired from service on 30.112006. Thereafter, he gave a representation, dated 30.5.2013 to the Director General of Police requesting to upgrade him as Grade I Police Constable on 3.4.1977 on completion of 10 years of service from the date of entry as Grade II Police Constable on 3.4.1967 and also upgrade him as Head Constable from 3.4.1982 on completion of 5 years of service as Grade I Police Constable and thereafter to upgrade him as Special Sub Inspector of Police from 3.4.1992 on completion of 10 years of service as Head Constable. The petitioner requested for monetary benefits for the post of Special Sub Inspector of Police.

(2.) Thereafter, he has filed this writ petition seeking for a direction to the second respondent to pass orders on his representation dated 30.5.2013 by upgrading him as Special Sub Inspector of Police on completion of 25 years of service from the date of entry into service in the light of G.O.Ms. No. 15, Home (Police V) Department, dated 7.1.2010 and in the light of the order passed in a batch of writ petitions, dated 28.6.2012 in W.P. Nos. 11544 to 11550 of 2012 and accordingly to revise his pension and other retirement benefits.

(3.) Heard the learned counsel for the petitioner and Mr. V. Jayaprakash Narayanan, learned Special Government Pleader.