C.SELVAN Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) This writ petition has been filed by the petitioner challenging the impugned order passed by the 2nd respondent and for consequential direction to the respondents to promote the petitioner to the post of Sub Inspector of Police by including his name in the "C" List of Head Constable drawn during the year 2002 and further promote him to the post of Inspector of Police in the "C" List of the year 2011 on par with his junior.

(2.) The case of the petitioner is that he was appointed as a Grade II Police Constable on 20.12.1986 and was temporarily promoted as a Head Constable on 03.07.1998. The petitioner was regularly promoted to the post of Head Constable on 30.06.1999 and thereafter as a regular Sub-Inspector of Police in June 2017.

(3.) The grievance of the petitioner is that one M.Venkatesan who was appointed as a Grade II Police Constable only in the year 1988 had marched past the petitioner in the list than the petitioner and he was allowed to participate in the range promotion board 2002 for promotion to the post of Sub Inspector of Police and he was promoted as a Sub Inspector of Police by an order dated 31.03.2003, whereas the petitioner who is senior to him was made a Sub Inspector much later and he was not allowed to participate in the range promotion board for the year 2002. When the petitioner made a representation in this regard, the 2nd respondent by his proceeding dated 06.12.2017 had rejected the claim made by the petitioner on the ground that the petitioner did not satisfy the requirements during the relevant point of time.