SHANKAR LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners are working on the post of Constable Driver in Civil Police Rajasthan, claiming the benefit of second selection grade on completion of 18 years of service on the post of subInspector. The learned counsel for the petitioners submits that in similar matter, the court has passed the following order on 3rd January, 2018 in S.B. Civil Writ Petition No.24195/2017, which reads as under:-

(2.) Learned counsel for the petitioners submits that this case also needs to be decided in light of the aforesaid order passed by this court.

(3.) The present writ petition is decided with a direction to the petitioners to file detailed representation along with copy of the order in the case of The Home Secretary, Government of Rajasthan & Ors. Vs. Shyoram & Anr., D.B. Civil Special (Writ) No.2056/2014 decided on 2nd July, 2015. The representation so filed will be decided by the State-respondent/s, by a reasoned and speaking order within a period of six weeks in accordance with law.