C.RAGUPATHY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The present Writ Petitions are filed for issuance of writ of Certiorarified Mandamus, calling for the records relating to the proceedings of the 2nd respondent dated 02.03.2012 made in RC.No.153290/NGB V(2)/2010, quash the same and direct the respondents 1 to 3 to fix the petitioners' seniority in the post of Sub Inspector of Police (AR) with effect from 12.08.2000 without conducting Range Promotion Board Test for the year 2000 and with all attendant benefits.

(2.) The issues involved in both the Writ Petitions are one and the same and hence, they are disposed of by this common order.

(3.) The petitioner in was appointed as a Police Constable Grade-II on 20.02.1986 and promoted as Police Constable Grade-I on 06.07.1993 and as Head Constable on 22.01.1998, while his junior one Peter was promoted as Police Constable Grade-I on 10.01.1992 and as Head Constable on 22.02.1992 itself. The petitioner in W.P.No.7329 of 2012 was appointed as a Police Constable Grade-II on 27.02.1986 and promoted as Grade-I on 04.08.1995 and as Head Constable on 01.03.2002, while his junior one Sobi was promoted as Police Constable Grade-I on 10.01.1992 itself and thereafter, as Head Constable on 10.07.1992. Both the petitioners filed O.A.No.3203 of 1996 before the Tamil Nadu Administrative Tribunal for promotion to the post of Head Constable taking into account the date of appointment as the crucial date. The said O.A was dismissed.