LAWS(RAJ)-2021-9-14

SUBHASH CHANDRA Vs. STATE OF RAJASTHAN

Decided On September 03, 2021
SUBHASH CHANDRA Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Instant writ petition and the writ petitions enlisted in the appended schedule, involve common questions of facts and law and hence, they are being decided conjointly. The facts are almost identical so much so, the order under challenge is also one, issued by the Director General of Police, Rajasthan, Jaipur on 05.08.2021.

(2.) The seniority of police personnel, working on the post of Constable and Head Constable is maintained at district level, whereas seniority of Assistant Sub-Inspectors is maintained at range level. In other words, the posts of Constable and Head Constable are district cadre Posts and appointments/promotions to these posts are made on district level; their appointing authority is the Superintendent of Police of concerned district.

(3.) Whereas, the post of Head Constable is filled-up 100% by way of promotion from amongst Constables on the basis of their seniority in the district.