(1.) RULE .
(2.) THE present group of petitions are filed by the petitioners challenging the impugned order dated 20th May, 2008 passed by the Gujarat Subordinate Services Selection Board and as a consequence, the impugned order dated 20th May, 2008 passed by the Director General of Police, whereby the petitioners are reverted from the post of Unarmed Police Sub Inspectors to the lower post of Head Constables.
(3.) THE facts of the case, briefly summarised, are that the petitioners were appointed as Unarmed Police Constables and were subsequently promoted as Head Constables and were serving with the Crime Branch, Ahmedabad City. The State Government made the Police Sub Inspector (Unarmed Branch, Class III) Recruitment Rules, 2003 by Government Notification dated 22nd August, 2003, as amended by the Police Sub Inspector (Unarmed Branch, Class III) Recruitment (First Amendment) Rules, 2004 by Government Notification dated 30th January, 2004, as further amended by the Police Sub Inspector (Unarmed Branch, Class III) Recruitment (Second Amendment) Rules, 2004 by Government Notification dated 18th June, 2004. The State Government has also made the Examination Rules, namely, The Gujarat Police Sub Inspector (Unarmed Branch) Special Competitive Examination Rules, 2004. As per the recruitment rules, as reflected in the communication of the Director General of Police dated 19th April, 2004 to the Gujarat Subordinate Services Selection Board ('the Board' for short) regarding requisition to fill up 189 posts of Police Sub Inspector from the cadre of Unarmed Head Constables and Assistant Sub Inspectors on the basis of the competitive examination.