RANJIT L KELLIYA Vs. DISTRICT SIPERINTENDENT OF POLICE

JUDGEMENT

(1.) As in both these matters, identical issue has been raised, the same are being disposed of by this common order.

(2.) The petitioners are the Police Constables in Junagadh & Panchmahals Districts. Prayer has been made by them for direction to the respondent to immediately fill up the vacancies of the Head Constables which are reserved for Matriculate/S.S.C. passed Constables on the basis of seniority-cum-merit and to promote all Constables who have passed S.S.C. or Matriculation examination on or before 6-8-1979.

(3.) The petitioners' case is that under the resolution of the Government dated 25/28th September, 1964, the promotion to the posts of Head Constables has been provided to the extent of 33% from the Constables who have passed S.S.C. or Matriculate examination. Under the notification dated 6-8-1979, the Government brought in different rules for promotion to the posts of Head Constables and what the Government has interpreted that by subsequent notification the earlier circular stood repealed, which is not correct.