JAYACHANDRAN Vs. THE STATE OF TAMIL NADU

JUDGEMENT

(1.) The writ petitioner entered service as a directly recruited Sub Inspector of Police in the year 1996. The petitioner was part of the police team, which was involved in the successful operation against a dreaded terrorist and his gang on 29.09.2002 at Bangalore. In recognition of the diligent work of the police personnel involved in the said team, the Government issued G.O.Ms.No. 1359, Home Department dated 06.12.2004 granting accelerated promotion of one stage from their present rank to the promotion post. As many as 13 police personnel were granted such accelerated promotion. The writ petitioner was figuring at Sl. No. 5. He was promoted from the post of Sub Inspector of Police to the rank of Inspector of Police.

(2.) The system of granting accelerated promotion to persons, who display conspicuous merit and devotion of duty of a high order has always been there. Persons, who are granted such accelerated promotion are placed at the bottom of the seniority list of the respective category existing on the date of their joining in the promoted post. The writ petitioner joined duty as Inspector of Police on 04.04.2005. In fact, the petitioner was granted regular promotion few months later.

(3.) The grievance of the writ petitioner is that in view of G.O.Ms.No. 1396, Home Department dated 03.10.2007, the Government amended its earlier policy and notified that mere grant of accelerated promotion will not give the concerned individual accelerated consequential seniority. It is this that is under challenge in this writ petition.