D. SEKARAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition is filed challenging the order of the first respondent in G.O.(2D)No.496 dtd. 18/8/2008, order of third respondent dtd. 9/10/2014 and further order of the first respondent dtd. 19/3/2015 and for a consequential direction to promote/appoint the petitioner to the post of Inspector of Police from the date of his initial appointment on 30/4/1993.

(2.) It is the case of the petitioner that he was initially working as Naib Subedar in the Indian Army and was promoted to the post of Subedar on 7/9/1991 and he got retired on 31/3/1992. Pursuant to which, the State Government issued in G.O.(Ms.)No.2038, Home (Police.XII) Department dtd. 15/12/1992 for appointing ex.service personnel on contract basis. Based on which, the petitioner was selected and appointed as Sub-Inspector of Police in the Tamil Nadu Police Department.

(3.) According to the petitioner, since he was working as Subedar in the Indian Army, he was entitled to be appointed as Inspector of Police but due to want of vacancy, he was appointed as Sub Inspector of Police. The petitioner had been making representations to promote him as Inspector immediately when the vacancy arose which was not considered, but however he was permanently absorbed as Sub-Inspector on 20/2/1996.