K PANDURANGAN Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THOUGH the miscellaneous petition is listed today, by consent, the writ petition itself is taken up for disposal.

(2.) THE petitioner is working as a Head Constable in Chennai City. THE next avenue of promotion for Head Constable is the post of Sub Inspector of Police. THE Director General of Police, Chennai in his proceedings in Rc.No.276060/NGB IV(1)/2004 dated 03.01.2005 directed the respondent herein to draw the list of Head Constables fit for promotion as Sub-Inspectors of Police (only men) as per Rule 3(d) of Special Rules, who satisfy the following conditions:

(3.) THE memorandum further prescribes the mode of allotting marks for the promotion tests as follows: I. Written Test 30 II. Drill Test 10 III. Viva-Voce 10 IV. Past Performance 50 a) 30 marks for assessment of PFs can be given based on the grading in ACRs viz outstanding, very good, good, above average and average. Accordingly, marks can be given as follows, for the ACRs from the date of promotion as HC and till the year in which Range Promotion Board is conducted. Outstanding 10 Very good 8 Good 6 Satisfactory/Above Average 4 Average 2 (i) THEn the average marks can be assessed from total ACRs. (ii) THE average marks obtained may be multiplied by 3(three) and allotted to the individual. Any rate of the total mark should not be exceed 30 (Thirty) marks for ACT. (b) for clean D.sheet (the period from the date of promotion as HC alone should be taken into account. For every minor punishment one mark should be deducted and for every major punishment 2 marks should be deducted, all subject to maximum of 10) 10 (c) Rewards (up to 100 =5 marks 101 and above = 10 marks) 10 ---- Total 100 ----"