D.Y. Chandrachud, J. - (1.) This special appeal has arisen from a judgment and order of the learned Single Judge dated 4 September 2015 in a batch of writ petitions.
(2.) On 3 February 1994, the State Government issued an office memorandum by which a provision was made for the appointment of Constables as Head Constables and Sub -Inspectors as Inspectors on ex -cadre posts in recognition of acts of exemplary bravery and courage.
(3.) The office memorandum reads as follows: JUDGEMENT_83_LAWS(ALL)1_2016.jpg JUDGEMENT_83_LAWS(ALL)1_20161.jpg;