RAMKUMAR KALLURAM YADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Initially, Special Civil Application No.9538 of 2001 was filed for as many as thirty one petitioners together, alleging that the petitioners are entitled to First Higher Pay Scale Grade of P.S.I. in the scale of Rs.1640-2900 (Revised).

(2.) The petitioners are First Grade Head Constable (ASI) under respondent no.3 - Commandant, State Reserve Police ("SRP"), Group-XII. The case of the petitioners is that they have been serving since they joined in SRP as `Armed Constables' between 1956 to 1969. It is also their case that they then received promotion in Second Grade Head Constable and thereafter, in First Grade Head Constable, which is also known as `ASI'. With a view to see that the details of every individual petitioner are on record, by Order dated 7th January, 2002, the petitioners were asked to file separate petitions for individual petitioner. Accordingly, Special Civil Application Nos.214 of 243 of 2002 are filed. In all these petitions, `Rule' was issued on 21st February, 2002, returnable on 6th March, 2002,

(3.) The question involved in all these petitions is common. Except the details like date of joining, date of promotion to the post of Second Grade Head Constable and First Grade Head Constable, date of birth and their completing 45 years' of age, there is no other material factor on which these petitions differ from each other.