(1.) IN G. O. Ms. No. 4242, Home dated (28 -9 -1950, the Government relaxed all relevant provisions of the Madras Police Service rules in favour of the following nine Special Armed Police Assistant Commandant Home Guard Commandants and appointed them as Deputy Superintendents of Police -on probation.
(2.) SRI P. Paramaguru, Sri K. Balakrishnan, Sri C. Thangayyan, Sri. S. palanivelu and Sri K. Chan -thamarai, Deputy Superintendents of Police, appointed by direct recruitment is January, 1949 and May, 1950 and Sri S. T. Tiruchitrambalam, Deputy Superintendent of Police appointed by direct recruitment in January, 1949 against a war vacancy have now made representations to the following effect :
(3.) ADMITTEDLY this order was passed without notice to the appellant and without hearing him. The appellant stated that he was most materially injured by the said order as it destroyed substantially the prospects of his promotion. The appellant by reason of that order lost his rank by merely fifteen places and there was every likelihood of the appellant not having any chance of promotion during his entire career. In the affidavit filed by him in support of his petition the petitioner (appellant) attacked the order of the Government on the merits.