R GUNASEKARAN Vs. S JAYAMANI

JUDGEMENT

(1.) SINCE the issues involved in all these writ petitions are identical, common order is passed.

(2.) THE prayer of the petitioners is to direct the Respondents to consider their names for promotion as Inspector of Police (Category I) for the year 2004-2005 taking into account their promotion as Sub-Inspector of Police for the year 1994.

(3.) THE facts which are necessary for the disposal of these writs are:-The petitioners joined the State Police Service having recruited as Police Constables and were promoted thereafter as Head Constables and subsequently promoted as Sub-Inspectors of Police.