A.RADHAKRISHNAN Vs. SECRETARY, MINISTRY OF HOME AFFAIRS

JUDGEMENT

(1.) Pursuant to the order of this Court dtd. 19/12/2025, Mr.P.S.Raman learned Advocate General appeared and submitted a copy of the Government letter No.26210/Pol.VI/2025-4, dtd. 2/1/2026 issued by the Additional Chief Secretary to Government, Home (Pol.VI) Department, Secretariat, Chennai. In Paragraph No.5 of the Government Letter reads as under:

(2.) The learned Advocate General, in a right spirit express the ill effect of continuing the practice of utilizing Police Personnels as Orderlies in the residences of the Police Officers to perform household works. The Colonial system in existence must be stopped. Effective actions have been initiated by the Government by issuing instructions to the Director General of Police.

(3.) It is an unfortunate situation that serving Police Personnels are deputed as Orderlies to perform the household works of the retired Higher Police Officials, who had served in the rank of Director General of Police, Inspector General of Police, etc. Such practice would not only affect the morale and discipline in the Police Department, but result in affecting the efficiency in Police Administration. The Government dispensed with the orderly system and abolished in G.O.Ms.No.2231, Home (Police-VI) Department dtd. 5/9/1979.