SK DAUD AND OTHERS Vs. CHIEF SECURITY COMMISSIONER

JUDGEMENT

(1.) In all these writ petitions since common issues are involved, as such all the cases have been directed to be heard analogously and are being disposed of by this common order.

(2.) The prayer made in these writ petitioners is to issue direction upon the opposite party no.1 to give promotion to the petitioners to the post Assistant Sub-Inspector (ASI) with effect from the date the private opposite parties were promoted with all consequential monetary benefits.

(3.) The brief fact of the case of the petitioners is that they are working as Head Constables under administrative control of opposite party no.1, they being aggrieved with his action in not recommending their cases for promotion to the post of ASI, although they are eligible to be considered for promotion to the post of ASI as per the judgment dtd.28.10.2010 passed in W.P.(C) No.6671 of 2010, along with other similarly situated employees have approached to this court by filing writ petition being W.P.(C) No.2558 of 2011, this court, while disposing of the aforesaid writ petition, has directed the opposite party no.1 to conduct examination in accordance with law by inviting applications from the eligible persons and after publication of result, the correct seniority must be maintained amongst the persons who will be found successful vis-'-vis the persons who are selected pursuant to the departmental examination held on 28.4.2010. In compliance of the aforesaid order of this court, the petitioner were allowed to participate in the departmental examination to the post of ASI but even though they have secured higher marks than that of the candidates selected in pursuance to the departmental examination held on 28.4.2010 but they have not been recommended for promotion to the post of ASI.