JUDGEMENT
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(1.)The order of rejection, rejecting the claim of the writ petitioner for conversion from Armed Reserve to Taluk police in the cadre of a Sub
Inspector, is under challenge in the present writ petition.
(2.)The petitioner was directly recruited as a Sub Inspector of Police in the year 2008 and posted at Armed Reserve, Chennai city. He was promoted
to the post of Inspector of Police on 8/3/2019. The competent authorities
considered the name of the writ petitioner for conversion from Armed
Reserve to Taluk Police (L&O) and an order was passed by the Government
in G.O.Ms.No.249, Home Police Department dtd. 29/2/2016. However,
the petitioner, during the relevant point of time, was facing certain family
difficulties, and accordingly expressed his unwillingness to join duty in Taluk
Police (L&O). His request to continue in Armed Reserve was considered by
the competent authorities and accordingly he was allowed to continue as a
Sub Inspector of Police and promoted to the post of Inspector of Police in the
Armed Reserve.
(3.)The learned counsel for the petitioner made a submission that the petitioner subsequently submitted a representation to consider his case for
conversion to Taluk Police (L&O) and the said request was rejected by the
competent authorities vide proceedings dtd. 30/6/2018, on the ground that
conversion is a one-time measure and therefore, the case of the writ petitioner
cannot be reconsidered.
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