SHER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the Petitioner with the following prayer:

(2.) Admittedly, the Petitioner was appointed in the Police Department as Constable on 24.7.1970 by the Superintendent of Police, Jalore. Thereafter, he was promoted to the post of Head Constable on 25.12.1975 and, further, on the post of Assistant Sub-Inspector on 1.8.1980. In the year 1988, the Petitioner was promoted to the post of Sub-Inspector vide order dated 22.8.1988.

(3.) For further promotion on the post of Inspector, the Petitioner was called for facing writt ten examination and other proceedings on 23.11.1997 and 24.11.1997. Thereafter, Petitioner was allowed to face the out-door test conducted on 25th and 26th of December, 1997; but, the Petitioner was not selected for promotion to the post of Inspector.