D NARAYANAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) IN all these writ petitions the prayer of the petitioners' is for a declaration declaring that the Government Order issued by the first respondent in G. O. Ms. No. 66 Home (Pol. 2) Department dated 12. 01. 2007 (hereinafter referred to as "said G. O. ") deleting rule 4 (B) of the Special Rule for Tamil Nadu Police Service retrospectively from 1. 6. 2006 as null and void and further direct the respondents to consider the claim of the petitioners for promotion as Deputy Superintendent of Police, Category-I.

(2.) THE grievance of the petitioners as could be seen from their affidavit flows from the following facts:

(3.) COUNTER affidavit has been filed by the respondents 1 and 2 wherein it has been pointed out that the upper age limit has been elevated by the "said G. O. " in order to extend the benefit to the persons who are under the verge of retirement without being elevated to the higher rank due to age factor. It will boost their morale to strive hard till their superannuation. Further it has been stated that considering the anomalous situation in the promotion among the police personnel and in order to motivate the Inspectors of Police, the Honourable Chief Minister of Tamilnadu has made the above announcement. The said announcement made by the Honourable Chief Minister was given effect to retrospectively from 1. 6. 2006 since lot of Inspectors of Police who have crossed age of 55 years as on 1. 6. 2006 will also get benefited. Otherwise, many of the Inspectors may lose their chances to get further promotion. Considering that fact, the Government has issued orders with retrospective effect.