SUNIL KUMAR GARG,J. - (1.) This writ petition under Article 226 of the Constitution of India has been filed by the petitioner on 9-1-1989 against the respondents with the prayer that by an appropriate writ, order or direction, the order dated 14th May, 1985 (Annex. 12) passed by the respondent No. 2 Director General of Police, Rajasthan, Jaipur be quashed and the respondents be directed to treat the petitioner confirmed with effect from 2-2-1977 or at least with effect from 2-2-1979 and further to consider his case for promotion to the post in Rajasthan Police Service (Junior/Scale) and promote him with effect from the date, when first promotions were made on the strength of merit in Sept. 1983 or at least from the date when his juniors and batch mates were promoted with all consequential benefits. The petitioner has further prayed that the orders dated 9-9-1897 (Annex.6) and 30-10-1897 (Annex.7) passed by the Rajasthan Civil Services Appellate Tribunal. Rajasthan, Jaipur (hereinafter referred to as "the Tribunal") be quashed etc.
(2.) It arises in the following circumstances : The petitioner was regularly appointed in the cadre of R.A.C. as Platoon Commander in the year 1965. When the qualifying examination for the post of Company Commander was held in the year 1976, he passed that examination. After being successful in the said qualifying examination, the petitioner was given urgent temporary appointment as Company Commander vide order dated 13-5-1976, a copy of which is marked as Annex. 1. The petitioner also successfully completed the promotion cadre course, as is evident from the order Annex.2 dated 26-3-1977.
(3.) It was submitted by the petitioner that a final seniority list of Inspectors of Police was prepared by the respondents and it was published on 14-2-1980 and in that seniority list, the names of such Inspectors were included, who had been confirmed as Inspectors and the seniority was assigned on the basis of their date of confirmation and those Inspectors who were not confirmed till then were not included in that list. The post of Inspector of Police is equivalent to the post of Company Commander in R. A. C.;