KALYANSINGH MANILAL TADVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the common issue is involved in this group of petitions and the facts of each writ petition is also common; the present group of petitions are heard together and decided analogously by this common oral order.

(2.) In some of the petitions, the petitioners have prayed to permit them to appear in the examination which was being conducted for the promotion to the post of Assistant Sub- Inspector (Class-III).

(3.) By interim orders, such a permission was granted and the petitioners were permitted to appear in promotional examination with clear understanding that they would not claim any right of promotion and such appearance in the examination will not create any equity in their favour.