P MEENAMBAL Vs. DEPUTY INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THE facts are as follows: THE petitioner entered the service as Grade I Police Constable by direct recruitment in Madurai City on 28.07.1997. She was promoted as Head Constable on 16.09.1988 and she was promoted temporarily as Sub Inspector of Police by the orders of the Director General of Police, Chennai in his proceedings dated 10.10.1994. THE petitioner has been serving as temporary Sub Inspector of Police continuously from 13.11.1994 and without any break.

(2.) THE petitioner had suffered two punishments namely in P.R. No,81/89, dated 19.11.1990 and another in PR No,244/89 dated 22.01.1991 imposed by the Superintendent of Police at Sivaganga, for minor delinquencies. Because of the punishments, the probation of the petitioner as Head Constable was extended twice and finally she completed her probation on 23.03.1991.

(3.) ANOTHER Range of Promotion Board was conducted in Madurai Range by the Superintendent of Police on 27.03.2001. The petitioner participated again and came out successful in all stages of selection. She was sent for nine weeks Pre-Promotion Course conducted for the Sub Inspector of Police as well as the promotion as Sub Inspector of Police on 17.06.2001 and she completed the course and now serving in Tiruparankundram Police Station.