U BARKATH Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) The instant writ appeal is directed against the order of the writ Court dated 18.12.2017 made in W.P.No.32869 of 2017.

(2.) The appellant is the petitioner in the writ petition. Writ petition has been filed challenging the order dated 26.10.2017, passed by the Commissioner of Police, Armed Reserve, Coimbatore City, Coimbatore, Respondent No.3, therein rejecting the representation of the petitioner and four others, for being appointed as Grade-II Police Constable from the post of Bugler Police Constable.

(3.) The representation was rejected on the ground that the petitioner who was a Bugler Police Constable and he cannot be equated as Grade-II Police Constable. The petitioner in the writ petition has stated that he participated in the selection process conducted by the Tamil Nadu Uniformed Service Recruitment Board in the year 2009 and was selected as a Bugler Police Constable. He was sent for training at Avadi and after finishing the training, he joined as a Bugler Police Constable in Armed Reserve Police Force in Coimbatore City.