P MOORTHY Vs. REGISTRAR

JUDGEMENT

(1.) AGGRIEVED by the common order of the Tamil Nadu administrative Tribunal, Chennai dated 28-10-2003 , made in O. A. Nos. 6483 to 6487/2002, 176 to 190 and 300/2003, the unsuccessful applicants therein filed the above Writ Petitions.

(2.) THE petitioners/applicants appointed to the post of deputy Superintendent of Police, Category I in Tamil Nadu Police Service, approached the Tamil Nadu Administrative Tribunal by filing individual Original application challenging the validity of the establishment list notified by the director General of Police, Chennai in his proceedings dated 15-11-1999 as per which women Deputy Superintendent of Police, Anti Dowry Cell have been included and integrated with persons who are regularly appointed to the post of Deputy superintendent of Police, Category I in the Tamil Nadu Police Service. Since the Tribunal rejected their claim and upheld the orders of the Government, they filed the above writ petitions. Since the issue raised and points involved are one and the same in all these writ petitions, they are being disposed of by the following common order. For convenience we shall refer the parties as arrayed before the Tribunal.

(3.) BASED on the said Government Order and on the basis of the request of the Government of Tamil Nadu, Tamil Nadu Public Service commission caused notification No. 19/95 dated 10-7-95 calling for applications for 26 vacancies to the post of Deputy Superintendent of Police, Anti-Dowry cell. 25 candidates were selected by the Tamil Nadu Public Service Commission and the Government passed G. O. Ms. No. 679, Home (Police-II) Department dated 9-5-1997 appointing those 25 selected persons as Women Deputy Superintendent of police for Anti-Dowry Cells in Tamil Nadu Police Service.