S FRANCIS Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THE petitioner joined the Police service as Grade-II Police Constable on 10.11.1975. He was promoted as Grade-1 Police Constable on 1.9.1994, by an order dated 28.5.1998 of the 2nd respondent. He was upgraded as Head Constable from 13.1.1998.

(2.) WHILE so, the third respondent passed the impugned order dated 22.03.2000, modifying the earlier order dated 28.5.1998, by revising the date of upgradation of Head Constable from 13.01.1998 to 01.09.1999. The reason for modifying the earlier order was that the petitioner did not complete five years of service as Grade - I Police Constable, as he was upgraded as Head Constable from 13.01.1998. On completion of five years of service, he was upgraded as Head Constable with effect from 01.09.1999. In the same order, a direction was also issued for recovery of the excess amount paid by way of salary from 13.01.1998 to 31.08.1999 for the upgraded post of Head Constable.

(3.) ON abolition of the Tribunal, the matter stood transferred to this Court and renumbered as W.P.No,9512 of 2007.