Range-wise seniority for police promotions declared redundant in favor of prospective state-wide seniority based on initial enlistment.

The petitioners, recruited as Grade II Police Constables between 1993 and 1997 through a common state-wide recruitment process, challenged Rule 3(b)(ii)(b) of the Special Rules for Tamil Nadu Police Subordinate Service.

This rule mandated preparation of promotion lists for the rank of Sub-Inspector on a "Range basis" rather than "State-wide seniority".

Consequently, junior officers in some ranges received faster promotions due to vacancy availability, while seniors in other ranges remained stagnated, leading to senior officers working under their juniors.

The State Government, initially defending the Range-wise system, eventually proposed adopting State-wide seniority prospectively during the proceedings.

The Court primarily applied the principles of Article 14 (Equality before Law) and Article 16 (Equality of Opportunity in Public Employment) of the Constitution of India.

It relied on Radhey Shyam Singh v. Union of India (1997), which held that zone-wise selection/seniority in a common recruitment lacks a nexus with the object of selecting the best candidates and results in devaluation of merit.

It further cited Minor P. Rajendran v. State of Madras (1968) and Nidamarti Mahesh Kumar v. State of Maharashtra (1986) to establish that unit-wise or region-wise allocations that result in discriminatory treatment of more meritorious/senior candidates are void.

The Court reasoned that since the initial recruitment of Grade II Constables is conducted state-wide by a single agency (TNUSRB) based on a common merit list, the subsequent distribution to Ranges is merely for administrative convenience and cannot justify a fragmented seniority system.

The Court found that the Range-wise system created an "artificial" seniority that lacked any rational nexus with the objective of maintaining a disciplined police force, instead shattering morale through "heartburning" among senior personnel.

The Court noted that the Government had already diluted the Range Promotion Board's role in 2006 by dispensing with promotion tests; thus, maintaining Range-wise lists for seniority-based promotions was redundant and discriminatory.

By applying the "State-wide seniority" rule, the Court ensured that "enlistment seniority" (date of joining) remains the uniform touchstone for career progression.

The Court held that seniority must be reckoned from the initial enlistment date (Constabulary stage) starting from the 1993 batch.

A State-wide seniority list must be prepared within two months.

Promotions already earned by juniors under the old system will not be reverted, but their future seniority will be rearranged based on the State-wide list.

No retrospective monetary benefits or backwages will be granted, but pay will be notionally fixed.

The benefit is restricted to those in service as of 01.01.2026; retirees as of 31.12.2025 are excluded.