M. BAKYALAKSHMI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The list of seniority communicated with reference to the recruitment of Women Sub-Inspectors of Police for the year 2001-2002, is under challenge in these writ petitions.

(2.) The learned counsel, appearing on behalf of the writ petitioners, made a submission by stating that the seniority list was not prepared in consonance with Rule 25 of the Special Rules for Tamil Nadu Police Subordinate Services. The objections submitted in this regard also had not been considered with reference to the spirit of the provisions.

(3.) The grievances particularly contended by the writ petitioners are that the juniors, who were appointed later to the writ petitioners, were overlooked in the matter of granting promotions to the post of Inspector of Police. In other words, it is contended that the persons, who were appointed later than the writ petitioners were promoted to the post of Inspector of Police.