Madras High Court
R.Karthikeyan vs The State Of Tamil Nadu on 19 November, 2025
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
W.P.No.39119 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
RESERVED ON : 06.11.2025
PRONOUNCED ON : 19.11.2025
CORAM:
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
W.P.No.39119 of 2025
and W.M.P.Nos.43896 & 43897 of 2025
1. R.Karthikeyan
2. V.Mariappan
3. K.Gopinath
4. Thayalan
5. Eraninan
6. M.Meenakshisundaram
7. T.Thirunavukkarasu ... Petitioners
Vs.
1. The State of Tamil Nadu
Rep. By its Secretary to Government,
Home Department,
Secretariat, Chennai – 600 009.
2. The Director General of Police,
Dr.Radhakrishnan Road,
Mylapore, Chennai – 600 004.
3. A.Arun
(R3 Impleaded vide order
dated 30.10.2025 made in
W.M.P.No.45795 of 2025
in W.P.No.39119 of 2025)
4. G.Karthik
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W.P.No.39119 of 2025
5. A.Arun
6. S.Ameer Ali Jinna
7. U.M.Avinash
8. R.Stephen Vinodh
9. S.Madhan Kumar
(R4 to R9 Impleaded vide order
dated 30.10.2025 made in
W.M.P.No.4600 of 2025
in W.P.No.39119 of 2025)
10. Chelladurai
11. R.Tamilselvi
12. J.Deepa
13. Manojkumar
14. G.Gopal
15. Manoj M.T.
(R10 to R14 Impleaded vide
order dated 19.11.2025 made
in W.M.P.No.47094 of 2025
in W.P.No.39119 of 2025)
16. C.Venkatesan
17. M.Anbazhagan
(R16 & R17 Impleaded vide
order dated 19.11.2025 made
in W.M.P.No.48046 of 2025
in W.P.No.39119 of 2025) ... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India
for issuance of a Writ of Certiorarified Mandamus, by calling for the
records and quashing the impugned orders dated 01.07.2025 vide
Rc.No.1025/07/NGB 5(1)/P-21/2025 and 08.08.2025 vide Rc.No.1025/
08/MGB 5(1)/P-24/2025 issued by the second respondent DGP promoting
batch mates of the petitioners from the post of SIs to Inspector of Police
based on marks obtained at Police Training College (PTC) contrary to the
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W.P.No.39119 of 2025
Apex Court judgment dated 01.05.2025 rendered in Civil Appeal
No.6305-6306 of 2025 (Arising out of SLP (C) Nos.5137-5138) of 2021
and confirmed in the Review Petition vide Diary No.30381/2025 dated
02.09.2025 as well as the draft seniority list dated 08.10.2025 vide
Rc.No.284045/Rect 2(2)/2011 and consequently direct the respondents to
issue the revised seniority list of the petitioners' batch of the year 2010-
2011 by way of re-arranging their seniority for promotion from the post of
SI of police to Inspector of Police based on the selection process marks as
envisaged in the above order of the Supreme Court dated 01.05.2025 by
placing the petitioners under the Taluk/Category-I for the 2010-2011 as
par the marks secured by them during the selection process within time
frame.
For Petitioners : Mr.K.Anantha Padmanaban,
Senior Counsel
For Mr.S.Dayanand
For Respondents
For R1 & R2 : Mr.P.Kumaresan
Additional Advocate General
Assisted by Mr.V.Jeevagiritharan
Additional Government Pleader
For R3 : Mr.P.Mohanraj
For R4 to R9 : Mr.K.Venkataramani
Senior Counsel
For Mr.M.Muthappan
For R10 to R15 : Mr.S.R.Rajagopal
Senior Counsel
For Mrs.Jayanthi K Shah
For R16 & R17 : Mr.Vijay Narayan
Senior Counsel
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W.P.No.39119 of 2025
For Mr.C.Vigneswaran
ORDER
This Writ Petition has been filed challenging the orders dated
01.07.2025 & 08.08.2025, passed by the second respondent thereby
promoting the batch mates of the petitioners from the post of Sub
Inspector of Police to Inspector of Police and also the draft seniority list
dated 08.10.2025.
2. The petitioners were appointed as Sub Inspector of Police by
direct recruitment as per the notification dated 01.04.2010. They were
selected and appointed under the category of Armed reserved and Tamil
Nadu Special Police, respectively. After completion of their ten years of
service, on their request, they were permitted for conversion under Law &
Order category. Now they are working as Sub Inspector of Police under
Law & Order category. Now they are challenging the allotment order on
promotion dated 01.07.2025 & 08.08.2025 from the post of Sub Inspector
of Police to the post of Inspector of Police and the draft seniority list dated
08.10.2025, on the ground that all the Sub Inspector of Police were
recruited under the same notification in the same rank of Sub Inspector of
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Police, but the persons who secured lesser marks than the petitioners were
placed as senior to the petitioners and were promoted to the post of
Inspector of Police. As per the order passed by the Hon'ble Supreme Court
of India in the case of R.Ranjith Singh & Ors Vs. The State of Tamil
Nadu & Ors in Civil Appeal Nos.6305-6306 of 2025 dated 01.05.2025,
the seniority list has to be drafted as per the marks obtained by the officers
during the selection process. They were directed to serve in the post of
Sub Inspector of Police under the category of Armed Reserve and Tamil
Nadu Special Police. Further as against the order passed by the Hon'ble
Supreme Court of India, the draft seniority list was also published on
08.10.2025. The petitioners were placed below the persons who scored
lesser marks than the petitioners. Hence, the petitioners filed the present
writ petition with the above prayer.
3. Mr.K.Anantha Padmanaban, learned Senior Counsel
appearing for the petitioners submits that the selection and appointment of
the Sub Inspector of Police are under three categories viz., Law & order
(Category I), Armed Reserve (Category II) & Tamilnadu Special Police
(Category III), on merit by categorising the candidates on selection based
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marks. In the year 2010, for the first time, as per the notification dated
01.04.2010, applications were invited to fill up 1095 vacancies in the post
of Sub Inspector of Police by direct recruitment. The petitioners were
appointed in their respective categories, in the year 2011, on the basis of
communal rotation marks and not on the basis of merit. One year training
commenced for all three categories from 01.02.2011 to 31.01.2012. In
fact, the entire selection process was made under single notification by
means of a single selection by making the candidates participate in the
common competitive examination. Therefore, the appointment to the post
of Sub Inspector of Police was only based on the communal rotation and
cut off marks, for each category.
3.1. He further submits that whoever scored the highest cut off
marks in the respective communal reservation was posted in the category I
and second highest in category II and the rest in category III. Besides,
there are horizontal reservations for sports quota, ward's quota, women's
quota and other categories. Since the petitioners scored less than the
highest cut off marks under their communal categories, they were
appointed under the categories II & III as Sub Inspector of Police. Dehors
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the option, cut off marks as per the communal rotation was the only basis
for the appointment of the Sub Inspector of Police, as per the notification.
While granting the conversion to the petitioners to category I, the
respondents obtained an undertaking from the petitioners for not claiming
any seniority in their parent category viz., category II & III including
future promotions. Therefore, their seniority in the category II & III would
get merged with the category I upon such conversion. In fact, the
promotion under the categories II & III are much quicker than in category
I. However, the petitioners sacrificed such seniority while entering into the
category I. Further, the salary is one and the same for all the three
categories.
3.2. He further submitted that while ordering conversion to the
petitioners, it was not stated to them that their seniority would be placed
below the persons recruited under category I. He also relied upon the Rule
14(b) of the Fundamental Rules. It states that a government servant can
exercise lien only for three years as against his parent cadre to get
transferred to some other category. Now the petitioners have completed
five years of service after their conversion. Hence, the appointment of the
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petitioners were made only upon the communal rotation marks. The
Hon'ble Division Bench of this Court in W.A.No.500 of 2008 in the case
of the State of Tamil Nadu & ors Vs. A.Subbiah Pandian & ors., dated
16.06.2008 held that, as per Rule 25(b) of the Special Rules for Tamil
Nadu Police Subordinate Service (hereinafter referred to as “TNPSS
Rules”), transfer from one category to another category will not take away
the seniority of a person so transferred from the previous category. The
said judgment was confirmed by the Hon'ble Supreme Court of India in
S.L.P. (Civil)No.10319 of 2009 dated 20.01.2009. Thereafter, conversion
order was passed dated 20.05.2020 on the basis of the government order
in G.O.Ms.No.446 dated 25.07.2003. Further, the Hon’ble Supreme Court
of India held in the case of Indra Sawhney Vs. Union of India reported in
1992 (3) SCC 217 that any appointment made on the basis of reservation
or communal rotation should only be at entry level and not for seniority
and promotion.
3.3. Now the persons who were recruited along with the
petitioners to the post of Sub Inspector of Police are promoted to the post
of Inspector of Police based on the Police Training Institute marks and not
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by selection marks. It is clear violation of the judgment passed by the
Hon’ble Supreme Court in the case of Ranjith Singh's case dated
01.05.2025. Further, the promotions were granted to the Inspectors of
Police subject to outcome of the review petition filed as against the order
passed in Ranjith Singh's case. Therefore, when the review petition was
dismissed on 02.09.2025, the respondents ought to have recalled the order
of promotion. Therefore, the order of promotion as well as the draft
seniority list cannot be sustained and are liable to be quashed.
4. The respondents 1 & 2 filed counter and Mr.P.Kumaresan,
learned Additional Advocate General appearing for the respondents 1 & 2
submits that the Tamil Nadu Uniform Service Recruitment Board had
issued notification dated 01.04.2010, for recruitment to the post of Sub
Inspector of Police. Accordingly, 1095 posts were called for in which, 810
posts under the category of Taluk Police, 161 posts under the category of
Armed Reserved and 135 posts under the category of Tamil Nadu Special
Police were notified. The recruitment will be done as per the existing
reservation quotas. The post of Sub Inspector of Police in each category
were filled based on the gradation mark and preference of the candidates.
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Therefore, in the application form itself, the candidates were requested to
mention their order of preference of the categories. Thereafter, they were
recruited as per the mark, rank and their order of preference subject to the
rule of reservation.
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4.1. Accordingly, the petitioners had applied for the post of Sub
Inspector of Police and as per their preferences and gradation marks in
their respective categories they were recruited as Sub Inspector of Police
in the Armed Reserve and Tamil Nadu Special Police viz., categories II &
III respectively. Thereafter, they were sent for training in their respective
categories. Their seniority were fixed along with their batch mates under
their respective categories. Accordingly, seniority was fixed to those who
were recruited in category I through departmental quota and then who
were recruited through open quota under category I, those who were
recruited under the category II through department quota and thereafter
those who were recruited through open quota under category II and finally
those who were recruited under category III through departmental quota
and then those who were recruited through open quota under the category
III. Therefore, their seniority was accordingly fixed at entry level in the
rank of Sub Inspector of Police in their respective categories. Those who
were recruited under category II & III, were converted to category I at
later stage. Their inter-se seniority was placed as per second proviso to
Rule 25(a) & 25(b) of the TNPSS Rules. Thereafter, whenever they reach
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the zone of consideration for promotion to the post of Inspector of Police,
they will be promoted to the post of Inspector of Police.
4.2. As per the government order in G.O.Ms.No.1598, Home
(Pol.3) Department, dated 05.11.1997, it was ordered to earmarked 10%
of direct recruitment vacancies to the post of Sub Inspector of Police under
first category filled up by the Sub Inspectors of Police who were recruited
under the second and third category by conversion, subject to satisfaction
that they must be graduate, they should not have completed 40 years of
age and they should have completed five years of service as Sub Inspector
of Police in their respective category. One of the petitioners and 39 others
filed a Writ Petition in W.P.No.10288 of 2018, to consider their request
seeking for conversion to category I. This Court by an order dated
07.08.2018, directed to consider their request on its own merits.
Accordingly, 14 Sub Inspectors of Police from category II and 11 Sub
Inspectors of Police in category III of 2011 batch alone were considered
for conversion to category I and passed order in G.O.Ms.09 Home
(Pol.III) Department, dated 06.01.2020 by transferring them as a onetime
measure.
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4.3. Accordingly, they were transferred and posted as Sub
Inspectors of Police in the category I as per the order dated 20.05.2020.
Their seniority was fixed below the Sub Inspectors of Police who were
already recruited directly under category I under open quota in the same
year of recruitment as per the proviso 2 to Rule 25(a) & 25(b) of the
TNPSS Rules. Thereafter, they were included in the panel to the post of
Inspector of Police of the year 2024-2025 by the proceedings dated
27.04.2025. Accordingly, 245 Sub Inspectors of Police were promoted to
the post of Inspectors of Police.
4.5. While being so, with regard to fixation of seniority of Sub
Inspectors of Police who were appointed in the departmental quota, en-
mass over and above open quota candidates approached this Court and
finally the Hon’ble Supreme Court of India by an order dated 01.05.2025
in Civil Appeal Nos.6305 to 6307 of 2025 in the case of R.Ranjith Singh
& ors Vs. The State of Tamil Nadu & ors., struck down the amendment
to Rule 25(a) of the TNPSS Rules issued vide G.O.Ms.No.868 Home
(Police-VI) Department, dated 21.11.2017, holding that the said provision
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is in violation of Article 14, 16 & 21 of the Constitution of India and also
issued certain directions. As directed by the Hon’ble Supreme Court of
India, the government passed an order in G.O.Ms.No.410 Home (Police-
III) Department, dated 18.08.2025 and directed to conduct common
examination for both 20% departmental category and 80% open
candidates quota in the direct recruitment to the post of Sub Inspector of
Police. Thereafter, the government issued guide lines to be adopted in
common recruitment to the post of Sub Inspector of Police in all
categories.
4.6. In the meantime, the government also filed review petition
with regard to paragraph 28 (a) & (e) of the Hon’ble Supreme Court of
India of its order dated 01.05.2025, and the same was also dismissed.
Further, the Hon’ble Supreme Court of India directed the respondents to
issue gradation list solely on the basis of the marks obtained by the
candidates in the examinations in which they have been recruited to their
respective posts. In compliance of the said order, they revised the seniority
list and drafted the draft seniority list dated 08.05.2025. As per the marks
obtained by them in the qualifying examination conducted by the Tamil
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Nadu Uniformed Services Recruitment Board. Insofar as the petitioners
are concerned, according to their preferences and gradation marks, their
seniority list has been revised along with all their batchmates under the
category II & III. They will be considered for promotion as well as they
will reach the zone of consideration for promotion to the post of Inspector
of Police.
7. While pending the Writ Petition, the respondents 3 to 17
impleaded themselves in the present petition. The respondents 3, 16 & 17
supported the case of the petitioners and are sailing along with the
petitioners. The respondents 4 to 15 are against the case of the petitioners.
8. Heard the learned counsel appearing on either side and
perused the materials placed before this Court.
9. Though the syllabus for the selection process are common for
all the categories, the qualification slightly differs between male and
female recruitment with regard to physical efficiency standard and test
parameters, as prescribed under Rule 18(a) and Appendix VII of the
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TNPSS Rules. During the selection process, the candidates were allotted
to one of the three categories. As per the notification, the recruitment was
made for the post of Sub Inspector of Police in all three categories as per
their marks, rank and their order of preference subject to the rule of
reservation. It is clarified that the candidates are not automatically allotted
to the categories that they opted for in their applications. The candidates
who scored the highest ranks in each quota are allotted to their preferred
categories, be it category I, II or III. After allotting the meritorious
candidates of each quota to their preferred categories, the rest of the
candidates who scored subsequent ranks are allotted to categories that
they opted for, if there were vacancies available in those categories,
otherwise they are allotted to subsequent categories based on their marks,
ranking, order of preference subject to the rule of reservation. Therefore,
there are always high chances for the candidates who scored lesser marks
to end up in higher categories than their counterparts who scored higher
marks than them and hence, its not just the marks, ranks or order of
preference that are the deciding factor but it's ultimately the candidates'
communal reservation. Further the composition of recruits includes 80%
open market candidates and 20% department promotees. However, each
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category has a distinct subsequent training and operational focus,
reflecting the specific responsibilities of the category.
10. Insofar as the category I is concerned, it relates to general
law and order duties; the category II deals with district reserve operations,
escorts and operational support and the category III deals with riot control,
anti-insurgency and specialized law enforcement duties. Further the
candidates in the first or second category may voluntarily opt for the
second or third category. The candidate in second or third category cannot
claim appointment to the first category. Each of the government orders
stipulates that seniority in the first category, after converted into first
category, shall be reckoned from the date of conversion and not from the
date of selection process after training. Further upon conversion from one
category to another, their seniority in the new category shall commence
from the date of such conversion and cannot relate back to the date of
initial appointment in the earlier cadre.
11. As far as the category I is concerned, they had undergone one
year rigorous training at Tamil Nadu Police Training Academy consisting
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16 subjects including criminal law, investigation, police procedure and
administrative management followed by six months of practical training in
police stations and one year of probation training. But as far as categories
of II & III are concerned, the training process comparatively shorter and
less demanding. In the category II, they had undergone training primarily
in traffic control, arms handling, and the category III training focuses on
riot control, crowd management and disaster response. The training
undergone by the Sub Inspector of Police under the category I is as
follows :-
Sl.No. Subjects Max. Marks
1 Modern India role of Police & Administration 100
4 Indian Evidence Act & Constitution & Human 100
Rights
11 Criminology, Human Behaviour & Management 100
Technique
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Sl.No. Subjects Max. Marks
14 Outdoor (including parade & mob handling, first 250
aid, disaster management, fire & rescue, BDDS,
VVIP security)
15 Internal Assessment (including library studies) 50
16 Police Station management & Crime control 100
Total 1700
12. The Sub Inspector of Police who were recruited under
category II & III had undergone the following training:-
Sl.No. Subjects Max. Marks
3 Police Standing Order & Armed Reserve Police 100
Administration
5 Internal security & Disaster & Crisis 100
Management
7 First Aid, Bomb detection & disposal & 100
computer (Theory & Practical)
Total 1100
Thus it is clear that the subjects and training are totally different between
category I and category II & III. Besides, both categories have separate
roles, duties and responsibilities and the same cannot be interchanged.
Further, each category maintains separate syllabus and final qualifying
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examinations. At the end of the training period, a final qualifying
examination is conducted for fixing their seniority.
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13. The seniority is governed by Rules 25(a) & 25(b) of the
TNPSS Rules. It is relevant to extract the above rules as follows :-
25(a):- The seniority of a person in any class or
category of the service shall, unless he has been reduced to
a lower rank as a punishment, be determined by the rank
obtained by him in the list of approved candidates drawn
up by the appointing authority, subject to the rule of
reservation where it applies. The date of commencement of
his probation shall be the date on which he joins duty
irrespective of his seniority, unless he has been appointed
temporarily under sub rule (d) of Rule 10 or sub rule (b) of
Rule 15, as the case may be.
.................
Provided further that in the case of Sub Inspectors
appointed by transfer from Sub Inspectors (Armed Reserve)
in category 5, in class I of these Rules or by recruitment by
transfer from Sub Inspectors in category 2 in rule 3 of the
Tamil Nadu Special Police Subordinate Service Rules 1978,
as the case may be, irrespective of their actual date of such
appointment, seniority shall be fixed below the direct
recruits in which they were recruited to their respective
feeder categories.
25 (b):- The transfer of a person from one class or
category of the services to another class or category
carrying the same pay or scale of pay shall not be treated
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as first appointment to the latter for purpose of seniority,
and the seniority of a person so transferred shall be
determined with reference to the rank in the class or
category from which he was transferred. Where any
difficulty or doubt arises in applying this sub rule, seniority
shall be determined by the appointing authority."
Thus it is clear that the seniority of the petitioners were arranged among
their batch mates based on their marks obtained in the final examination
conducted by the Police Training College as per the second proviso to
Rule 25(a) r/w 25(b) of the TNPSS Rules.
14. Further the Hon'ble Supreme Court of India by the judgment
dated 01.05.2025, struck down only the sixth proviso introduced by the
government order in G.O.Ms.No.868 Home(VI) Department dated
21.11.2017, which had altered inter-se seniority between open-market
quota and departmental quota. It is relevant to extract the directions issued
by the Hon'ble Supreme Court of India in the case of R.Ranjith Singh &
ors Vs. The State of Tamil Nadu & ors in Civil Appeal Nos.6305-6306
of 2025 dated 01.05.2025, as follows:-
"28. xx xx xx
a) The respondents shall recast all gradation list
issued from time to time in respect of direct recruitment
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which includes 20% in service candidates recruited
directly to the post of Sub Inspector of Police by granting
seniority on the basis of marks obtained in the qualifying
examination/selection process. The exercise of recasting
and issuance of revised gradation list be positively
concluded within a period of 60 days from today.
b) The respondent State shall not revert any officer
who has been given further promotion on the basis of the
seniority list already issued by the Department from
1995; however, the respondent State shall not issue any
promotion order in respect of departmental candidates
till the revised seniority list is issued as aforesaid.
c) That, after issuance of revised seniority list, the
State Government shall consider the cases of all
departmental candidates for promotion to the next higher
post keeping in view the promotions granted to the
juniors (based upon the revised seniority list) and the
exercise of granting promotions be concluded in respect
of the direct recruitees (80%) quota within a period of
two months from the date of issuance of revised seniority
list.
d) The direct recruits, in case they are found fit for
promotion to the next higher post will be entitled for
notional promotion, fixation of seniority and all other
consequential benefits except back wages on grant of
promotion to the next higher post.
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e) The State Government shall hereinafter conduct
one common examination for 100% direct recruitment for
appointment to the post of Sub Inspector of Police which
includes 80% from open market and 20% from in-service
candidates and their seniority shall be assigned based
upon the marks obtained by individual candidates/rank
assigned by appointing authority in the list of selected
candidates."
Therefore, the fundamental principle is that seniority of directly recruited
Sub Inspector of Police is to be determined by the marks obtained in the
police training college. Accordingly, now the respondents published the
draft seniority list and also invited objections, if any.
15. Insofar as the conversion from one category to another is
concerned, it is permitted only through specific government orders that too
as on one time measure. Such conversion is not a recruitment but a fresh
appointment into a different cadre and it cannot carry retrospective
seniority. They will be placed lower than the recruitees under open quota
as well as under the departmental quota on their same batch mates. In fact,
the government order in G.O.(Ms.)No.9 Home (Police III) Department,
dated 06.01.2020, permitted the petitioners for conversion on condition
that the seniority of the officer in new category shall commence only from
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the date of conversion and shall not relate back to the date of initial
appointment in the erstwhile category. Further the conversion was made
subject to eligibility, willingness and administrative convenience. Their
seniority in category I shall be reckoned only from the date of conversion.
16. That apart, only by way of government order as one time
measure, the petitioners were permitted for conversion to the category I.
After fulfilling the basic qualifications, they had undergone institutional
training for a period of six months and practical training for three months,
before they were posted under category I. Therefore, the judgment of the
Hon'ble Supreme Court of India in the case of R.Ranjith Singh & ors Vs.
The State of Tamil Nadu & ors is not at all applicable to the case on
hand. Hence, the seniority of the petitioners after conversion to category I
is regulated as per the Rules made under Article 309 of the Constitution of
India. Therefore, their seniority has to be followed as per the Rule of
Seniority and accordingly at the time of conversion, they were rightly fixed
below recuritees under the departmental quota and direct recruitees under
open quota in the year 2011, in which they were recruited in their earlier
cadre.
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17. Further the Hon'ble Supreme Court of India in the case of
R.Ranjith Singh & ors Vs. The State of Tamil Nadu & ors deals with the
amendment to the Service Rules issued in respect of 20% department
candidates, whose seniority is fixed over and above the direct recruits in
the year, in which they were recruited into service in G.O.Ms.No.868
Home (Pol.6) Department, dated 21.11.2017. It was struck down and was
directed to issue fresh seniority list solely on the basis of the marks
obtained by the incumbents while recruited into service. Therefore, it has
got nothing to do with the persons who were recruited under category II &
III. Further, they were transferred to category I by conversion and as such
they do not carry their seniority to the transferred service. Further they
cannot question their option/preference after the lapse of 14 years from
their original appointment.
18. As stated supra, as per their option/preference and in
accordance with their marks scored in the written examination and as per
their reservation rotation, they were selected in the respective cadre.
Therefore, they are restrained from contending that they were wrongly
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posted in the category II & III as they were posted in their respective
categories only based on their marks and also their personal preferences.
In fact, only after their recruitment, the government passed order in
G.O.Ms. No.10 Home (Pol.3) Department dated 04.01.2012, that
preference of the candidates in recruitment of the Sub Inspector of Police
need not be sought from among the categories. Therefore, it cannot be
made applicable to the petitioners since, it was passed only after the
selection and appointment of the petitioners in their respective category.
19. That apart, the petitioners did not even challenge their
appointment in their respective category immediately after the government
order in G.O.Ms. No.10 Home (Pol.3) Department dated 04.01.2012.
Only as per the government order, now they are permitted to convert
themselves to category I that too after completion of training and other
classes. Therefore, they cannot question the promotion of their batch
mates to the post of Inspector of Police as per the order dated 01.07.2025
& 08.08.2025. This Court finds no infirmity or illegality in the impugned
orders and the seniority list dated 08.10.2025 and hence the Writ Petition
is devoid of merits and is liable to be dismissed.
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20. Accordingly, the Writ Petition stands dismissed.
Consequently, connected miscellaneous petitions are closed. There shall
be no order as to costs.
19.11.2025
(½)
Index : Yes/No
Neutral citation : Yes/No
Speaking/non-speaking order
rts
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To
1. The Secretary to Government,
State of Tamil Nadu,
Home Department,
Secretariat, Chennai – 600 009.
2. The Director General of Police,
Dr.Radhakrishnan Road,
Mylapore, Chennai – 600 004.
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G.K.ILANTHIRAIYAN. J,
rts
Order in
W.P.No.39119 of 2025 and
W.M.P.Nos.43896 & 43897 of 2025
19.11.2025
(½)
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