RAJEEV KUMAR SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Memo No. 14/Court/02-11/2022 Ka 3463 dtd. 3/6/2022, issued by the Principal Secretary, Personnel, Administrative Reforms and Rajbhasa Department, Government of Jharkhand, Ranchi, is under challenge in all these writ petitions. Since common question of law is involved in all these matters, therefore, they have been heard together and will be disposed of by common order.

(2.) In W.P. (S) No. 696 of 2023 letter issued by the Under Secretary to the Department of Home, Prison and Disaster Management, Government of Jharkhand addressed to the Additional Director General of Police (Karmik) dtd. 10/11/2022 (Annexure-5) is under challenge. By this letter, promotion to unreserved post of Dy. S.P, the post of Inspector of Police has been declared to be the Basic cadre, and seniority in this cadre is to be considered while granting promotion.

(3.) To put it precisely, unreserved seats in the roster to the promotional posts have been made open to members of Scheduled Caste and Scheduled Tribe, to be filled up by seniority.