PARMAR VINABHAI GANESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.P.R.Abhichandani, learned advocate Mr.P.P.Majmudar, learned advocate Mr.N.K.Majmudar and learned advocate Mr.Vipul Sundesha for the respective petitioners, whereas learned Government Pleader Ms.Manisha Lavkumar with learned Assistant Government Pleader Mr.K.M.Antani for the respondent State in all the petitions.

(2.) All these Letters Patent Appeals are directed against the decision of learned single Judge in the respective Special Civil Applications which were dealt with in common judgment and order dtd. 21/7/2022, dismissing all the petitions.

(3.) The petitioners, having joined their services on the post of Police Constable were promoted as Head Constables. It was further stated that almost all the petitioners were given the benefit of higher pay scale and / or were promoted as Assistant Sub-Inspectors. From the post of Head Constable / Assistant Sub-Inspector, promotions are available to the post of Police Inspector. It is not in dispute that the appointment and promotion to the said post of Police Sub-Inspector is made by two methods, one by direct selection and the other by way of promotion from amongst the departmental candidates. It is called Mode III promotion. The advertisement and the Rules, further highlighted hereinafter, provided for the conditions inter alia that the candidate must have worked for a particular number of years in the feeder cadre which was Assistant Sub- Inspector (Unarmed) Class II.