R EZHUMALAI Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The petitioner was promoted as Head Constable on 09.12.1978. He moved to selection grade in the rank of Head Constable on 09.12.1988 by an order dated 31.07.1992. He was further promoted as Sub-Inspector of Police with effect from 14.05.1986 by the proceedings dated 21.02.1995. While so, the impugned order dated 09.02.2000 was passed by the respondent stating that his fixation in selection grade in the post of Head Constable with effect from 09.12.1988 was erroneous and it should have been from 27.06.1989. Accordingly, re-fixation and recovery was ordered.

(2.) In these circumstances, the petitioner has filed the Original Application in O.A.No.4979 of 2000 (W.P.No.45340 of 2006) to quash the aforesaid order dated 09.02.2000 of the respondent.

(3.) The Tamil Nadu Administrative Tribunal, while admitting the Original Application, granted interim stay.