- (1.) Heard Sri Ashok Khare, learned senior counsel appearing for the appellants and Ms. Subhash Rathi, learned Standing Counsel for the respondents and perused the record.
(2.) These appeals have been preferred against the common judgement and order dated 04.10.2012, whereby writ Court has dismissed two writ petitions, being Writ-A No. 68174 of 2005, Kamla Singh & others vs. State of U.P. & others, connected with, Writ -A No. 2941 of 1998, Man Singh & others vs. State Of U.P. & Others.
(3.) By these writ petitions the petitioners had prayed for issuance of directions against the respondents to consider the Sub Inspectors of Armed Police/Platoon Commanders of the U.P. Police Force for promotion to the post of Company Commander on the basis of criteria of seniority, subject to rejection of unfit in terms of Rule 4 of the U.P. Government Servant (Criterion for Recruitment by Promotion) Rules, 1994 and also for mandamus directing the respondents not to fill up the post of Reserve Sub Inspectors or Company Commanders on the basis of the impugned selection which was scheduled to conclude on 24.01.1998. Prayer was also made to scrap the routine test, infantry test and physical test from the 39th training course of Reserved Sub Inspectors. A writ of mandamus was also sought to adopt the same procedure which was laid down for promotion by the Apex Court in the case of Chandra Prakash Tiwari and Others v. Shakuntla Shukla, 2002 6 SCC 127.;