P.RAMAKRISHNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in the present writ petition is for a direction to direct the respondents to restructure the Radio / Telecommunication Wing of the Police Department as per the statement made by the Hon'ble Chief Minister on the Floor of the Tamil Nadu Legislative Assembly on 10/4/1995 and as reiterated by the letter of the first respondent dtd. 30/3/2004 bearing Reference No.94015/Pol.1/2003-7 and thereby promote the writ petitioner to the post of Police Radio Officer/Director, Police Communication.

(2.) First of all, the statement made before the Floor of the Legislative Assembly by the Hon'ble Chief Minister would not constitute a ground for the writ petitioner to claim the benefit of promotion. Such a statement, if at all, made by the Hon'ble Chief Minister before the Floor of the Legislative Assembly, the same must be issued by way of a Government Order. 3

(3.) However, the learned counsel for the writ petitioner states that the Government Order issued in G.O.Ms.No.1074, Home (Police-II) Department, dtd. 19/7/1995. The said Government Order states that the designation of the Police Wireless Officer was ordered to be changed to Police Ratio Officer and further the post of Police Radio Officer in the Police Department be upgraded to the level of Chief Engineer in the time scale of pay of Rs.5,100.00150- 5,700 and be re-designated as Director, Police Telecommunication. Thus, the above Government Order is in relation to the re- designation of a post and there is no whisper about the grant of promotion to a particular cadre.