Madras High Court
R.Ulaganathan S.I.(Retd) vs The Secretary To Government Of Tamil ... on 3 November, 2016
Author: R.Subbiah
Bench: R.Subbiah
fIN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 03.11.2016
CORAM
THE HONOURABLE MR.JUSTICE R.SUBBIAH
W.P.No.38147 of 2016
1 R.Ulaganathan S.I.(Retd)
2 S.Balaraman HC 758 (Retd)
3 M.Rajaiyan HC 466 (Retd)
4 A.Jayaraman HC 1105 (Retd)
5 R.Gunasekaran SSI Retd
6 S.Govindarajan SSI (610) Retd
7 N.Chandrasekaran SI (Retd)
8 S.Asokkumar SSI 653 (Retd)
9 V.Muthukumarasamy SSI (Retd)
10 N.Perumal HC 461 (Retd)
11 V.Muthukumarasamy
12 S.Shanmugam SSI (1315) Retd. ... Petitioners
Vs.
1 The Secretary to Government of Tamil Nadu,
Home (Police-V) Department,
Secretariat, Chennai 600 009.
2 The Director General of Police,
Chennai 600 004.
3 The Deputy Inspector General of Police,
Thanjavur Range, Thanjavur.
4 The Superintendent of Police,
Nagapattinam District. ... Respondents
Prayer:
Petition filed under Article 226 of the Constitution of India to issue a Writ of Mandamus to direct the respondents to grant up-gradation of petitioners posts as Grade-I Constable, Head Constable and Special Sub Inspector of Police on completion of 10 years, 15 years and 25 years respectively with notional fixation of pay and to grant revision of pension and other pensionary benefits with arrears of pension as granted to M/s.Thangapandian, Michael Antony and Paul Durai in Tirunelveli District vide proceedings of Superintendent of Police, Tirunelveli in D.O.No.326/2015/C.No.A2/58801/2014 dated 26.03.2015 and proceedings of Deputy Inspector General of Police Tirunelveli, Tirunelveli Range in C.No.A1/12265/2013/R.O. O.No.141/2015 dated 27.03.2015 with a stipulated period of time as prescribed by the Hon'ble Court by disposing of the petitioner's representation dated 10.09.2015.
For Petitioners : Mr.K.Shanmugam
For Respondents : Mr.S.N.Parthasarathi
Government Advocate
O R D E R
By consent, the writ petition is taken up for final disposal.
2.The present writ petition has been filed seeking a Mandamus to direct the respondents to grant up-gradation of petitioners posts as Grade-I Constable, Head Constable and Special Sub Inspector of Police on completion of 10 years, 15 years and 25 years respectively with notional fixation of pay and to grant revision of pension and other pensionary benefits with arrears of pension as granted to M/s.Thangapandian, Michael Antony and Paul Durai in Tirunelveli District vide proceedings of Superintendent of Police, Tirunelveli in D.O.No.326/2015/C.No.A2/58801/2014 dated 26.03.2015 and proceedings of Deputy Inspector General of Police Tirunelveli, Tirunelveli Range in C.No.A1/12265/2013/R.O. O.No.141/2015 dated 27.03.2015 with a stipulated period of time as prescribed by the Court by disposing of the petitioner's representation dated 10.09.2015.
3.The petitioners would state that they are retired Head Constables, Sub Inspectors and Special Sub Inspectors of Police from the fourth respondent office and their service details are as follows:
Sl.No. Name of the petitioner Enrolment as Grade II Grade-I H.C. S.S.I. Date of retirement (1) (2) (3) (4) (5) (6) (7) 01 R.Ulaganathan 14.03.1975
04.05.1993 09.01.1998 07.10.2004 31.01.2012 02 S.Balaraman 05.12.1973 20.02.1993 09.01.1998
--
31.12.2013 03 M.Rajaiyan 11.11.1960 29.10.1980 25.03.1994
--
31.07.1999 04 A.Jayaraman 01.07.1966 20.02.1993 09.01.1998
--
30.09.2001 05 R.Gunasekaran 12.10.1978 27.01.1995 27.01.2000 01.02.2010 31.08.2012 06 S.Govindarajan 02.08.1965 18.02.1983 28.02.1993 01.06.2003 31.10.2003 07 N.Chandrakasan 01.05.1978 27.01.1995 27.01.2000 01.02.2010 V.R.S. 31.01.2014 08 A.Asokkumar 14.01.1977 31.08.1994 31.08.1999 07.01.2010 V.R.S. 30.09.2010 09 V.Muthukumarasamy 14.07.1978 09.12.1994 09.12.1999 07.01.2010 30.06.2013 10 N.Perumal 01.04.1969 20.02.1993 09.01.1998
--
28.02.2006 11 V.Muthukumarasamy 01.10.1995 18.02.1983 28.02.1993 01.06.2003 31.12.2002 12 S.Shanmugam C.C.I.W. 29.07.1972 01.07.1986 13.01.2000 01.02.2010 31.07.2010
4.The petitioners would further state that in G.O.Ms.No.844 Home (Pol.V) Department dated 03.06.1997 and Government's Letter No.107160/Kaa.5/95-2 dated 07.01.1998, G.O.937, Home Police III Department dated 21.07.1998 and G.O.15 dated 07.01.2010 issued orders that Grade II Constables who put in 10 years of service are eligible for Grade I Constables and who put in 15 years of service as Head Constables and who put in 25 years of service are directly eligible for the post of Special Sub Inspector of Police and all the petitioners herein have rendered more than 30 years of service from the date of their appointment, but the respondents have totally neglected their repeated demands for up-gradation in terms of G.O.Ms.No.844 Home (Pol.V) Department dated 03.06.1997, Government's Letter No.107160/Kaa.5/95-2 dated 07.01.1998, G.O.937, Home (Police III) Department dated 21.07.1998 and G.O.15 dated 07.01.2010. In this regard, representation was made on 10.09.2015, but the same was not considered. Hence, this petition.
5.Heard the submissions of the learned counsel appearing for the petitioners and the learned Government Advocate who takes notice for the respondents.
6.Considering the submissions made on either side and without going into the merits of the case, this Court directs the petitioners to give copy of the representations dated 10.09.2015, along with a copy of this order to the respondents, within a period of two weeks from the date of receipt of a copy of this order and on receipt of the same, the respondents are directed to consider the claim of the petitioners with regard to grant up-gradation of petitioners posts as Grade-I Constable, Head Constable and Special Sub Inspector of Police on completion of 10 years, 15 years and 25 years respectively with notional fixation of pay and to grant revision of pension and other pensionary benefits with arrears of pension as granted to M/s.Thangapandian, Michael Antony and Paul Durai in Tirunelveli District vide proceedings of Superintendent of Police, Tirunelveli in D.O.No.326/2015/C.No.A2/ 58801/2014 dated 26.03.2015 and proceedings of Deputy Inspector General of Police, Tirunelveli, Tirunelveli Range in C.No.A1/12265/ 2013/R.O.O.No.141/2015 dated 27.03.2015 and pass appropriate orders, on merits and in accordance with law, within a period of eight weeks thereafter.
7.The writ petition is disposed of accordingly. No costs.
03.11.2016 pri Index: Yes/ No Internet: Yes/ No R.SUBBIAH,J. pri To
1 The Secretary to Government of Tamil Nadu, Home (Police-V) Department, Secretariat, Chennai 600 009.
2 The Director General of Police, Chennai 600 004.
3 The Deputy Inspector General of Police, Thanjavur Range, Thanjavur.
4 The Superintendent of Police, Nagapattinam District.
W.P.No.38147 of 201603.11.2016