PRAKASHCHAND JOGARAM PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These are two sets of petitions. In fact one set is counter to the other. The parties are also common and the matters relate to the same controversy and as such these are taken up for hearing together and are disposed of by this common judgment.

(2.) Learned counsel for the parties made arguments with reference to the special civil application No.10594 of 1999 and for deciding these matters, the facts are also taken from this petition.

(3.) The petitioners challenge by this petition the action of the respondents of not allocating the petitioners to the category of Unarmed Police Constable in spite of the fact that the petitioners are, in all respects, satisfying all the criteria for being allocated to the category of Unarmed Police Constable and are ahead in the merit list prepared for recruitment to Police Constables , of some of the persons who have been allocated in the Unarmed Police Constable category. Out of these four matters, three arise from Banaskantha District and one from Kutch District. In the special civil applications No.10594/99 and special civil application No.3061/98, the petitioners are praying for their allocation on the post of Unarmed Police Constable whereas in other petitions, the petitioners therein have come up before this Court with the grievance that they may not be sent as Armed Police Constable. In view of the admitted facts it is not necessary to digest on the facts of these cases in detail.