PARMAR DIGVIJAYSINGH B. Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By preferring this petition under Art. 226 of the Constitution of India, the petitioners (82 in number) have prayed for the issuance of a writ of mandamus or any other appropriate writ, or direction, to the respondents to quash and set aside the impugned communication dated 24.07.2012, issued by respondent No.1 - State Government through its Home Department and the communication dated 31.07.2012 of respondent No.3 Additional Director General of Police (Armed Forces), Gujarat State, whereby a decision has been taken to place the petitioners in the regular pay-scale after the completion of their probation period, instead of placing them in the said pay-scale after the completion of their respective periods of training.

(2.) The petitioners herein are serving as Police Sub Inspectors (Armed), Class-III, under the respondent Department. They have been selected and appointed by direct recruitment and are, at present, serving at their respective places of posting, in various parts of the State of Gujarat.

(3.) Respondent No. 4 Chairman, Armed Police Sub Inspector Recruitment Board, issued an advertisement on 27.02.2009, which was published in the daily vernacular newspaper "Sandesh", for filing up 143 posts of Armed Police Sub Inspectors, Class-III, by direct recruitment. Out of 143 posts, 123 posts were to be filled up by male candidates and 20 posts were to be filled up by female candidates. Pursuant to the said advertisement, the petitioners applied for the said posts. They successfully passed the competitive examination and, after following the due process of recruitment, were selected as Police Sub Inspectors (Armed) Class-III. The petitioners were appointed by different appointment orders, dated 27.11.2010 and 06.04.2011. The copies of some of the appointment orders of both the above dates have been annexed with the petition as Annexure-B collectively.