@JUDGMENTTAG-ORDER
Markandey Katju, C.J.@mdashThis writ petition has been filed against the impugned notification dated 27.10.2004 published in the Tamil Nadu
Government Gazette Extraordinary on that date. By that notification the Award Scheme for Bravery, Heroic Action and Gallantry has been
constituted for motivating personnel involved in any such action which is in public interest for ensuring safety and security to life and property of the
society at large. In our opinion, there is no illegality or unconstitutionality in the said notification. Obviously the object of that notification is to
motivate the police force to be brave and courageous. Hence there is a reasonable classification with nexus to the object sought to be achieved
and there is no violation of Article 14 of the Constitution of India. Under Article 162 of the Constitution such notification is well within the powers
of the executive Government: Thus, there is no force in this petition and it is dismissed. Connected WPMP Nos. 28076 and 28077 of 2005 are
also dismissed.