(1.) All these writ petitions have been preferred by petitioners, challenging the order dtd. 7/4/2021 whereby and whereunder the Rajasthan Civil Services Appellate Tribunal, Jaipur has conjointly decided as many as 25 appeals filed by respective parties (respondents herein) and following order has been passed:-
(2.) Heard counsel for both parties at length and perused the record.
(3.) It appears that from the record that respondents raised their grievance before the Tribunal by way of filing appeals to the effect that a notification No.2582 dtd. 18/9/2015 for filling up 57 vacancies of Head Constable in District Nagaur of the year 201213 was issued and respondents appeared in the promotion test and were declared eligible, thereafter respondents appeared in qualifying test held on 11/10/2015 and were declared passed in written test, as such respondents were required to accord promotion on the post of Head Constable for the year 2012-13. It was submitted that since later on 29 vacancies of Head Constable, created due to promotion to the post of ASI for the year 2012-13 were deleted from vacancies of Head Constable of the year 201213 and even out of 28 vacancies further promotion of 4 candidates was withdrawn reducing vacancies to 24, therefore, all respondents prayed to accord the promotion on the post of Head Constable from the year 2012-13 as they have cleared the qualifying test of promotion for such year. That apart, respondents were accorded promotion from the year 2013-14 and even other Constables who failed to qualify the promotion test for the year 2012-13 were placed upper in the list of promotion for the year 2013-14, therefore, respondents also prayed for that Constables who had appeared in the qualifying exam of Head Constable for the year 2012-13 but remained failed, cannot be given higher seniority to respondents in the list of promotion for the year 201314 and in this context, the select list No.810 and 811 dtd. 24/2/2019 of District Nagaur was challenged.