AMRA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of present writ petition, the petitioners have challenged the order dtd. 8/7/2017 (Annex.8), whereby constables have been sent for Promotion Cadre Course for the post of Head Constable (Motor Transport).

(2.) Mr. Jangid, learned counsel for the petitioners while apprising the Court about the requisite facts submitted that all the three petitioners were appointed on the post of Constable (Driver) in Jaisalmer by way of common order dtd. 31/3/1998. Names of petitioner No.1, 2 and 3 were shown at Serial No.3, 20 and 45 with their merit position shown as 2, 11 and 30 respectively in General Category.

(3.) The petitioners and the candidates who were appointed with the petitioners and many other became eligible for promotion as per the norms fixed for promotion under the Rajasthan Police Subordinate Service Rules, 1989 (hereinafter referred to as 'the Rules of 1989).