- (1.) In this writ petition filed under Article 226 of the Constitution of India the petitioner has prayed that the orders dated 26.9.1989 and 16.12.1989 passed by the Deputy Inspector General of Police, C.I.D. (intelligence) Rajasthan, Jaipur by which the petitioner's candidature for the post of Assistant Sub-Inspector of Police, C.I.D. (Intelligence) has been rejected, may be quashed and the respondents be directed to consider the petitioner's case for appointment as Assistant sub-inspector C.I.D. (Intelligence).
(2.) The petitioner has stated that he was appointed in the service of the Rajasthan High Court by the order dated 20.9.1985 on the basis of his selection in the Written Competitive examination held on November 19, 1984. The appointment was considered as adhoc and temporary because the petitioner had not passed the type test held on 14.8.1985 and 23.6.1985 and it was specifically mentioned in the order of appointment that he will have to pass the type-test within 3 months. A type test was held on 7.6.1986. The petitioner successfully cleared his test as is evident from the order dated 19.7.1986 issued by the Registrar, Rajasthan High Court. The name of the petitioner has been included in the revised provisional seniority list of Lower Division Clerks substantive/temporary/adhoc issued by order dated 9.1.91 issued by the Registrar, Rajasthan High Court. His name has been shown at serial No. 214 in this order.
(3.) The Inspector General of Police, C.I.D. (Intelligence), Jaipur issued notification dated 12.6.1989 for competitive examination for the purpose of direct recruitment to the posts of Assistant Sub-Inspector of Police, C.LD. (Intelligence). Number of posts indicated in this notification was 40 and the selection was to be made in accordance with the provisions of the Rajasthan Police Subordinate Rules, 1974.;