(1.) SHRI Ram Chandra was integrated as Inspector of Police in 'B' Group at S. No. 123 of the Seniority List Being dis -satisfied with that position he represented against his seniority in 'B' Group the Standing Integration Committee constituted under Appointment Department order No F. 3 (14) Int. A/51 dated 28 -5 -1951 examined his record and placed him in 'A' Group of Integrated Inspectors of Police which was approved by the Government the Inspectors of General of Police revised his seniority accordingly from S. No. 'B' 123 to Section No. 29(A. I) in 'A' Group of the Integration seniority.
(2.) ON his further representation his case was found to fall under Government Order No F. 1 (10) ED (Ex. Rules)/68 dated 17 -7 -67 in consultation with Finance Department for retrospective promotion to R.P.S. the Rajasthan Public Service Commission, Ajmer on reference for adjudging his suitability for retrospective promotion accorded their approval to his retrospective appointment by promotion to R.P.S. against the quota for the year 1956. The Officer so selected against the quota for the year 1956 were appointed to PRS w.e.f. 1 -5 -1957 or from the date of their taking over as Dy. Supdt. of police, whichever was later under Home 'B' Department Order No. F 7(1) Home (B)/58 -dated 9 -1 -1958.
(3.) ACCORDINGLY , I allow this writ petition and direct the State Government to co sider the claim of Shri Ramchander for his promotion to R.P.S. against 1954 -55 quota and further they shall convene a Departmental promotion Committee for the same. If Shri Ramchander is found suitable vis -a -vis his juniors who were already promoted, then the Government shall appoint him against 1954 -55 quota and give him all such benefits as may be admissible to him according to law. This shall include his consideration to higher post, as well the Government shall convene the Departmental Promotion Committee within a period of six months from today and then dispose of the matter according to the above directions.