G.S.SINGHVI, J. - (1.) ON 18.1.91, a notice was issued to the respondents for admission of the writ petition. Learned Addl. Government Advocate was directed to accept notice. He was required to inform the court about the factual position of P.C.C. which is said to have been undergone by the petitioners in the year 1972. On 23.1.91 learned Additional Govt. Advocate sought time and the case was adjourned to 25.1.91. A reply has been filed by the respondents.
(2.) AS agreed to by both the parties, arguments were heard on the merits of the writ petition. In the writ petition, the petitioners have made a statement that they were selected for promotion to the post of Head Constable. They had passed the qualifying test held by the duly constituted Board. After passing this test, the petitioners' names were brought on the approved list and they were asked to undergo promotion cadre course. This promotion cadre course was passed by the petitioners in the year 1972. The Board consisting of Sarvashri Ms. Pareek, Man Singh, Pratap Singh Ghantel and Malam Singh had taken test of the petitioners at the end of the Promotion Cadre course. The petitioner is now being again asked after a period of 19 years to under go the Promotion Cadre Course for the post of Head Constable after he has worked on this post for almost 19 years.
(3.) THE petitioner has referred to a Writ Petition No. 1850/82 Bhagirath Singh v. Slate of Rajasthan, decided at the main seat of the High Court on 3.12.1987. In that case the court had lound that the reversion of the said petitioner after he bad passed the qualifying test and had undergone the Promotion Cadre Course was not justified. The Court directed that the petitioner would be considered in the light that he had already cleared qualifying test and undergone the promotion cadre course in the year 1972. If has also been stated that special leave petition was filed before the Hon'ble Supreme Court and the same was dismissed on July 30, 1990.;