RAMESHWARI Vs. STATE OF RAJASTHAN,

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioners challenging the order dt. 23 rd July, 2019, whereby the respondents have decided to conduct qualifying written examination and promotion exercise for promotion to the post of Inspector against the vacancies for the year 2017-2018 in accordance with Standing No. 7/1997 instead of Order No. 15/2017 dt. 1 st November, 2017, as originally decided while initiating the process.

(2.) The petitioners have further prayed that the aforesaid examination may be conducted as per Standing Order No. 15/2017 and the vacancies for the year 2017-2018 may accordingly be filled.

(3.) Counsel for the petitioners submitted that exercise for undertaking the promotion procedure was initiated by the respondents vide order dt. 13th November, 2018, whereby 57 posts were required to be filled by holding a competitive written examination. The eligibility was also prescribed as Inspectors who were graduate with 5 years service and those Inspectors who were not graduate with 7 years of service, could participate in the selection process.