C KRISHNAMOORTHY Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THE petitioner has challenged the order of the Director General of Police, dated 23.09.1996 and consequently prayed for a direction to promote as Sub-Inspector of Police, with all consequential service and monetary benefits.

(2.) BRIEF facts leading to the Writ Petition are as follows:The petitioner joined the police department as Grade II Police Constable on 15.9.1969. Thereafter, he was promoted as Grade I Police on 12.01.1973. He was further promoted as Headconstable on 06.05.1981. In the year 1991, when the Range Promotion Board was convened, the Tribunal had granted interim stay of the Range Promotion Board. When the Range Promotion Board was convened in the year 1995, a batch of Original Applications were filed before the Tribunal in O.A.Nos.1565 of 1995 etc., The Full Bench of the Tribunal, gave a specific direction to regularize some of the out of seniority sub-Inspectors, who had put in long number of service and some other directions for recruitment to the post of Sub-Inspector of police. After absorbing them, the Director General of Police, first respondent issued another memorandum, dated 23.09.1996 for convening the Range Promotion Board. According to the petitioner, though there were 30 vacancies in Coimbatore range, 136 persons were asked to participate in the Range Promotion Board which was over and above the normal ratio viz.,1:4, applicable for preparation of the promotion list.

(3.) PLACING reliance on a decision rendered in a batch of O.A.No.1565 of 1995, etc., dated 13.11.1995, the petitioner has further contended that the restriction that can be imposed on the number of candidates to attend the test should be of reasonable multiples to the total number of vacancies available. For the above said reasons, he has prayed to quash the impugned order.