ARJUNSINH MANSUKHBHAI DABHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned senior advocate Mr. Bhaskar Tanna for Tanna Associates for the appellants and learned Government Pleader Ms. Manisha L. Shah assisted by learned Assistant Government Pleader Mr. K.M. Antani for the respondents in all the appeals.

(2.) These Letters Patent Appeals appears arise from common judgment and order dtd. 21/7/2022 of learned Single Judge whereby the respective Special Civil Applications came to be dismissed, holding that the petitioners-appellants herein are not eligible to participate in the departmental examination for the post of Police Sub-Inspector (Unarmed)Class-III, Mode-III.

(3.) The petitioners, in their respective petitions, petitioners prayed for directing the respondent authorities to permit them to take part in the process of promotion/recruitment to the post of Police Sub-Inspector (Unarmed)Class-III, Mode-III. It was prayed to permit the petitioners to permit the petitioners to participate in all the stages in the process of promotion. The petitioners were 25 in numbers, out of whom, petitioners no.1 to 10 and 18 to 25 were the Head Constables whereas the rest of the petitioners no.11 to 17 had been working as Assistant Sub-Inspectors.