(1.) The impugned order dated 16.04.2019 rejecting the claim of the writ petitioner for selection and appointment to the post of Sub-Inspector of Police by way of direct recruitment under the 20% of reservation for the in-service candidates is under challenge in the present writ petitions.
(2.) The case of the writ petitioners were rejected for selection and appointment to the post of Sub-Inspector of Police on the ground that the writ petitioners suffered a punishment of postponement of increment for one year without cumulative effect issued in P.R.No.11/2007 under Rule 3(b). Challenging the said rejection order, the present writ petitions are filed.
(3.) The learned counsel appearing on behalf of the writ petitioners states that the writ petitioners are now working as Grade II Police Constable.