ROSHAN LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Since common questions of law and facts are involved in the above captioned petitions and similar reliefs have been claimed, all the matters were heard together and are being disposed of vide this common judgment.

(2.) By way of instant petitions, petitioners have prayed for the reliefs, which are similar, as such, relief prayed for in CWP No. 8907 of 2022 is reproduced herein below:-

(3.) For having bird's eye view, facts as emerge from the pleadings adduced on record by the respective parties to the lis, are that petitioners are serving in Police Department as Constables. Next promotional post from the post of Constable is that of Head Constable. The procedure, which is in vogue in terms of the Himachal Pradesh Police Act, 2007 read with Punjab Police Rules as amended from time to time by Government of Himachal Pradesh, as are applicable to the State of Himachal Pradesh, for promotion to the post of Head constable is that eligible candidates are required to undergo B-1 test and candidates, who successfully clear B-1 test, are then entered into a register, maintained by the Department and on the basis of seniority intra the selected Constables, they are sent for Lower School Course. The candidates, who are successful in B-1 test and Lower School Course, are promoted to the post of Head Constable as per seniority subject to availability of posts.