A R VIGNESHWARAN Vs. STATE OF TAMIL NADU, REP BY ITS SECRETARY TO GOVERNMENT, HOME DEPARTMENT (POLICE), FORT ST GEORGE, CHENNAI

JUDGEMENT

(1.) The appellants herein have filed W.P.No.1298 of 2018 questioning the validity of G.O.Ms.No.820 Home (Police IX) Department dated 23.09.2009, praying to quash the same and for a consequential direction to the respondents to follow the single system recruitment by implementing G.O.Ms.No.938 Home (Service-G) Department dated 03.05.1990.

(2.) As per G.O.Ms.No.938 dated 03.05.1990, after training, the Police Constable will have to serve in the battalion for the first three years and thereafter they will be shifted to the District Armed Reserve where they will serve for one year and in the fifth year, the police constable will get shifted to Taluk Police and this will be the regular career plan for a police constable in future. As per G.O.Ms.No.820 dated 23.09.2009, the said period has been enhanced from five years to ten years. After hearing the parties, the said writ petition was dismissed holding that only if any constable recruited requires transfer or conversion to the Armed Reserve Police, the said condition of ten years stay in the Special Police Battalion has been imposed and it is not correct on the part of the appellants herein to say that they are aggrieved for the reason that they were recruited in the year 2016.

(3.) Challenging the order passed in the writ petition, the present appeal has been filed.