A.KARUNANITHI Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned Special Government Pleader appearing for the respondents 1 to 4 and the learned counsel for the 5th respondent and perused the record.

(2.) The petitioners by the present writ petition have assailed the indifference approach of the respondents No.2 to 4 in the matter of selection to the post of Sub-Inspector of Police in the year 2004, despite admitting to in unequivocal terms the irregularities committed in the selection of the 5 th respondent to the aforesaid vacancy and refusing to cancel the selection of the 5th respondent or to order fresh selection and instead, justifying the selection of the 5th respondent with vague reason.

(3.) The case of the petitioners in brief is that they are the selected Grade-II constables of 1988 batch attached to the Armed Reserve Police Force; that they were promoted as Grade I Police Constables in the year 1991 and posted in same Force; that they were further promoted as per order of Seniority to Head Constable in the year 1994 -1995; and that they became eligible for further promotion as Sub-Inspector of Police on completion of 2 years of service as Head Constable.