- (1.) We have heard learned counsel for the parties.
(2.) The grievance of the appellants is directed against judgment and order dated 27.05.2011 passed by the High Court of Himachal Pradesh in Shimla in LPA No. 163/2010. The broad facts canvassed are that the appellants were appointed as Inspectors with the Himachal Pradesh Police Service. The case of the appellants is that they are entitled to be promoted to the post of Deputy Superintendent of Police (DSP) in accordance with the provisions of the Himachal Pradesh Police Service Rules, 1973.
(3.) Rule 6 of the aforesaid Rules deals with the method of recruitment and it provides as follows: "6. Method of Recruitment:- (1) Recruitment to the service shall be made in the following manner:- (a) 40 per cent by direct recruitment, and (b) 60 per cent from substantive Inspectors who have passed the upper school course from Police Training College and have two year continuous service, in the rank of Inspector (both officiating and substantive), Provided their minimum educational qualification is B.A. (2) For purposes of calculating vacancies according to the percentages as prescribed in sub-rule (1), the duty posts held either substantively or on probation in a regular manner before the commencement of these rules by Himachal Pradesh Police Service Officer, shall be excluded: Provided that the post available against direct quota on the commencement of these rules, shall be fixed over a period of four years. (3) Appointment to the service shall be subject to the orders regarding reservation in services for Scheduled Castes/Sceduled Tribes/Backward Classes issued by the Himachal Pradesh Government from time to time." ;