Madras High Court
Juliet.G vs Director General Of Police on 5 June, 2025
WP No. 17993 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 05-06-2025
CORAM
THE HONOURABLE MR.JUSTICE C.KUMARAPPAN
WP No. 17993 of 2025
and
WMP.No.20184 of 2025
1.Juliet.G
2.N.Sindhu
3.N.Bindhu
Petitioner(s)
Vs
1.Director General Of Police
Dr.Radhakrishnan Road,
Mylapore, Chennai 600 004.
2.The Additional Director General Of Police
Armed Police, Kilpauk,
Chennai 600 010.
Respondent(s)
PRAYER
Directing the respondents to release the “C” list of the petitioners' batch for
the Post of Sub inspector of Police (General) for the year 2024-2025 based on
marks secured by the candidate recruited for the year 2002-2003 as Grade-II
Police Constables at Police Recruitment school in terms of Rule 24(d) of Tamil
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WP No. 17993 of 2025
Nadu Special Police Subordinates Service Rules as held in W.A.No.732/2022
and confirmed by the Supreme Court in SLP (C) No.339/ dated 08.01/2024.
For Petitioner(s): Mr.K.Ravi Anantha
Padmanabhan Sr.Counsel For
M/s. Adhavasneha.K
For Respondent(s): Mr.G.Nanmaran,
Special Government Pleader
ORDER
The instant writ petition has been filed to direct the respondents to release
the "C" list of the petitioners' batch for the post of Sub-Inspector of Police
(General) for the year 2024-2025, based on the marks secured by the candidates
recruited in 2002-2003 as Grade-II Police Constables at the Police Recruitment
School. This is in accordance with Rule 24(d) of the Tamil Nadu Special Police
Subordinates Service Rules, as held in W.A. No. 732/2022 and confirmed by the
Supreme Court in S.L.P. (C) No. 339/2024 dated January 8, 2024.
2. The learned Senior Counsel appearing on behalf of the petitioners
would submit that the petitioners are eligible for promotion as Sub-Inspectors of
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Police for the year 2024-2025. However, the respondents are now attempting to
promote only those who were part of the first batch at the time of recruitment.
3. The learned Senior Counsel invites this Court's attention in respect of
the Hon'ble Division Bench's judgment in W.A.No.732 of 2022, which was
confirmed by the Supreme Court in S.L.P. (C) No.339 of 2024, wherein
seniority was ordered to be fixed according to the marks obtained in the Police
Recruitment School.
4. At this juncture, the learned Additional Government Pleader appearing
on behalf of the respondents would fairly submit that they are going to refix the
seniority in accordance with the marks obtained by the individuals in the Police
Recruitment School.
5. In light of the above discussion, the respondents are directed to refix
the seniority in accordance with the marks obtained by the individuals within a
period of twelve (12) weeks from today.
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6. With the above directions, the Writ Petition stands disposed of. No
costs. Consequently, the connected Miscellaneous Petition is closed.
7. Registry is directed list the matter before this Court on 28.08.2025
under the caption “For Reporting Compliance”.
05-06-2025
(1/2)
Index:Yes/No
Speaking/Non-speaking order
Internet:Yes
Neutral Citation:Yes/No
Jeni
Note: Registry is directed to list the matter before this Court “For Reporting
Compliance” on 28.08.2025.
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To
1.The Director General Of Police
Dr.Radhakrishnan Road, Mylapore,
Chennai 60 004.
2.The Additional Director General Of
Police
Armed Poice Kilpauk, Chennai 600
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C.KUMARAPPAN J.
Jeni
05-06-2025
(1/2)
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