Madras High Court
Ms.K.Santhi (Whc 472) vs Government Of Tamil Nadu on 26 June, 2015
Author: D. Hariparanthaman
Bench: D. Hariparanthaman
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATE : 26-06-2015
CORAM:
THE HONOURABLE MR. JUSTICE D. HARIPARANTHAMAN
W.P.No.18505 of 2015
1. Ms.K.Santhi (WHC 472)
2. Ms.G.Amutha (WHC 468)
3. Ms.A.Vijayavani (WHC 469)
4. Ms.G.Chandra (WHC 475)
5. Ms.V.Kaviarasi (WHC 474)
6. Ms.S.Gandhimathi (WHC 800)
7. Ms.N.M.Panchali (WHC 473)
8. Ms.A.Nirmala (WHC 467)
9. Ms.K.V.Nagamani (WHC 470)
10.Ms.A.Manjula (WHC 471) .. Petitioners
Vs
1 Government of Tamil Nadu
Rep by its Principal Secretary
Home (Police) Department
Secretariat, Chennai 9
2 Director General of Police
Chennai 4
3 The Inspector General of Police,
Coimbatore Zone.
4 The D.I.G. of Police
Salem Range.
5 The Superintendent of Police
Krishnagiri District .. Respondents
Prayer : Petitions filed under Article 226 of the Constitution of India praying for a writ of mandamus directing the respondents to consider the representation dated 05.05.2015 submitted by the petitioners and to pass orders thereon on merits and in accordance with law within a time that may be stipulated by this Honourable Court.
For petitioners :: Mr. B. Gurumurthy
For respondents :: Mrs. M.E. Rani Selvam, AGP
ORDER
The petitioners were appointed as Grade I Women Police Constable during the year 1990-1991. Those Grade I Women Police Constables, numbering 441, were promoted as Head Constables in the year 2003.
2. They requested the Government to upgrade them as Special Sub Inspector of Police on par with men. The men Grade I Police Constables upto 31.12.1993 were upgraded as Head Constables in 1998 and they were upgraded as Special Sub Inspector of Police with effect from 01.09.2008 as per G.O.Ms.No.180, Home (Pol-3) Department, dated 01.03.2009.
3. Based on their request, the Government issued G.O.Ms.No.152, Home (Police-III) Department, dated 25.02.2011, upgrading the Grade I Women Police Constable recruited during 1990-1991 as Special Sub Inspector of Police with effect from January 2009 as an one time measure and as a special case. Accordingly, the petitioners got the benefit of upgradation as Special Sub Inspectors of Police from January 2009.
4. While so, the petitioners have made a representation dated 05.05.2015 to upgrade them as Special Sub Inspectors of Police on completion of 15 years of service. That is, they want them to be upgraded as Special Sub Inspector of Police from 2006 onwards, instead of 2009, as per G.O.Ms.No.152, Home (Police-III) Department, dated 25.02.2011.
5. In my view, having accepted the benefits of upgradation as per G.O.Ms.No.152, dated 25.02.2011, they could not ask for upgradation from a date prior to the date that is mentioned in G.O.Ms.No.152, dated 25.02.2011. If they were not happy with G.O.Ms.No.152, Home Department, dated 25.02.2011 upgrading them as Special Sub Inspectors of Police from 2009, they could have questioned the same in the manner known to law insofar as upgrading them as Special Sub Inspector of Police with effect from 2009 instead of 2006.
6. They want this Court to issue a direction to the respondents to dispose of their representation seeking upgradation as Special Sub Inspector from 2006. I am not inclined to issue such direction to the respondents to dispose of their representation. D. HARIPARANTHAMAN,J.
glp/gg
7. For the reasons stated above, this writ petition fails and the same is dismissed. No costs. 26-06-2015 glp/gg Note : Issue order copy on 01.10.2015 To 1 The Principal Secretary, Home (Police) Department, Government of Tamil Nadu , Secretariat, Chennai 600 009.
2 Director General of Police, Chennai - 600 004.
3 The Inspector General of Police, Coimbatore Zone.
4 The D.I.G. of Police Salem Range.
5 The Superintendent of Police Krishnagiri District.
W.P.No.18505 of 2015