K JALENDRAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner filed Original Application in O. A. No. 669 of 2003 before the tamil Nadu Administrative Tribunal. Consequent to its abolition, the said original Application was transferred to this court and re-numbered as w. P. (MD)No. 5293 of 2007.

(2.) HEARD both sides.

(3.) THE nutshell facts would run thus: the grievance of the writ petitioner herein is that he was working as a havildar in the Tamil Nadu Special Police Service, which was equivalent to Head constable in the Tamil Nadu Police Service. However, he along with various others were absorbed in District Armed Reserve in the year 1993 and at that time they were absorbed at the lower grade i. e. , Police Constable Grade II, however pay protection was given with the assurance that their seniority would be considered for higher post of Head Constable. However, the D. G. P. concerned passed the impugned order recovering money paid towards pay protection.