P GOPAL Vs. INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THE petitioner was working as a Sub Inspector of Police in Korukkupet Railway Police Station. He filed O.A.No,6588 of 1998 before the Tribunal, seeking for regularisation and refixation of pay in the post of Sub Inspector of Police.

(2.) PENDING the OA, the Tribunal, by its order, dated 13.8.98, granted an interim direction not to revert the petitioner from the post of Sub Inspector of Police. The said interim order came to be continued until further order by the Tribunal. The reason given by the tribunal was that though the petitioner was initially promoted on temporary basis, his name was included in the 'C' list of Head Constable fit for promotion as Sub Inspector of Police. He was also promised that regular promotion of Sub Inspector of Police will be granted on successful completion of institutional training by proceedings, dated 10.4.1997. The petitioner was sent for institutional training which he had completed and was made himself fit for regular promotion.

(3.) ON notice from the Tribunal, the respondents have filed a reply affidavit, dated 26.8.1998. In paragraph 5 of the reply affidavit, it was averred as follows: