Madras High Court
The Government Of Tamil Nadu vs N.Ramasamy on 2 January, 2023
W.A.No.1729 of 2017
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 02.01.2023
CORAM:
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
AND
THE HONOURABLE MR.JUSTICE SATHI KUMAR SUKUMARA KURUP
W.A.No.1729 of 2017
and
C.M.P.No.22124 of 2017
1.The Government of Tamil Nadu,
Rep. by its Home Secretary,
Fort St. George, Chennai – 9.
2.The Director General of Police,
Kamarajar Salai,
Mylapore, Chennai – 04.
3.The Superintendent of Police,
Perambalur District,
Perambalur. ...Appellants
Vs.
N.Ramasamy ...Respondent
Prayer: Writ Appeal filed under Clause 15 of the Letters Patent, against the
order dated 31.10.2014 made in W.P.No.27400 of 2014.
For Appellants : Mr.L.S.M.Hasan Fizal,
Additional Government Pleader
For Respondent : Mr.G.Bala
for M/s.Bala & Daisy
1/5
https://www.mhc.tn.gov.in/judis
W.A.No.1729 of 2017
JUDGMENT
(Judgment was made by R.SUBRAMANIAN, J.)
Challenge in the writ appeal is to the order of the writ Court
directing conferment of benefits on the petitioner by giving him notional
promotion as Special Sub-Inspector of Police upon completion of 25 years
of total service in the Department.
2. The petitioner who was appointed as Grade II Police Constable
in the year 1979 was promoted as Grade I Police Constable in the year 1997.
Upon completion of 5 years as Grade I Police Constable, he was promoted
as Head Constable in the year 2002. The petitioner retired in the year 2009.
3. The writ Court relying upon the judgment of the Division
Bench of this Court in W.A.(MD).Nos.1506 of 2011 etc., batch dated
17.06.2014 granted the benefit sought for by the petitioner. However, it
turns out that a Full Bench of this Court in The State of Tamil Nadu
Represented by its Secretary to Government, Home Department Vs.
C.Srinivasan in W.A.Nos.3748 of 2019 etc., batch dated 04.02.2022
https://www.mhc.tn.gov.in/judis
W.A.No.1729 of 2017
reported in 2022 (1) CTC 833 has held that 10 years of service in the post of
Head Constable is mandatory for promotion to the post of Special Sub-
Inspector.
4. As seen from the facts, the petitioner served as Head Constable
only for a period of 7 years and not 10 years. Therefore, the petitioner
would not be entitled to the benefit of promotion as Special Sub-Inspector.
Since the issue is covered by the dictum of the Hon'ble Full Bench of this
Court, the writ appeal is allowed. The order of the writ Court will stand set
aside. The writ petition will stand dismissed. No costs. Consequently, the
connected miscellaneous petition is closed.
(R.S.M., J.) (S.S.K., J.)
02.01.2023
dsa
Internet :Yes
Index :No
Speaking order
https://www.mhc.tn.gov.in/judis
W.A.No.1729 of 2017
To
1.The Secretary,
Government of Tamil Nadu,
Fort St. George, Chennai – 9.
2.The Director General of Police,
Kamarajar Salai,
Mylapore, Chennai – 04.
3.The Superintendent of Police,
Perambalur District,
Perambalur.
https://www.mhc.tn.gov.in/judis
W.A.No.1729 of 2017
R.SUBRAMANIAN, J.
and
SATHI KUMAR SUKUMARA KURUP, J.
dsa
W.A.No.1729 of 2017
02.01.2023
https://www.mhc.tn.gov.in/judis
