MIHIRKUMAR ARVINDBHAI BAROT Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) All these petitions involved similar facts and identical issues, therefore, they could be considered together to be treated for disposal by this common order.

(2.) Heard learned advocate Ms.Mamta Vyas and learned advocate Mr.Kashyap Tripathi for learned advocate Ms.Shubha Tripathi for the respective petitioners and learned Assistant Government Pleader Ms.Divyangna Jhala For the Respondent-State and its authorities.

(3.) All the petitioners are the aspirants to be appointed on the post of Unarmed Police Constable. They participated in the recruitment process undertaken pursuant to advertisement dated 01.07.2016 published by the respondents and passed the written examination, whereafter they were called for physical test for which also they offered them. The next stage was for issuance of appointment orders. The competent authority - the Police Commissioner issued common order dated 13.05.2016 in respect of 114 candidates wherein the petitioner of Special Civil Application No.15431 of 2017 was shown at Serial No.99. Similarly, the appointment order in case of petitioner of Special Civil Application No.15836 of 2017 was issued on 08.05.2017, in respect of petitioners of Special Civil Application Nos.15835 of 2017 and 21889 of 2017 the letter of appointment was dated 09.05.2017, whereas the petitioner of Special Civil Application No.20968 of 2017 was given letter of appointment on 13.05.2017.