JUDGEMENT
Vineet Kothari, J. -
(1.) THIS writ petition was filed by the petitioner seeking following prayers:
It is, therefore, humbly prayed that this petition for writ may kindly be allowed and Rule 4 of the Rules of 1989 may kindly be declared ultra vires to Article 14 of the Constitution of India to the extent it includes Armed Police with Civil Police, Intelligence Branch and General Duties Branch of Police Wireless Organization while composing cadre of Rajasthan Police Subordinate Services.
(2.) THE respondents may kindly be directed to consider Armed Police including Mewar Bhil Core as a separate Branch of Rajasthan Police Sub -ordinate Services. Without prejudice to above, the respondents may kindly be directed to impart necessary training and to provide induction course for training to the Sub -Inspectors (AP) who are not Graduate, accordingly, the petitioner may be sent for induction course and further he may be joined the training of three months.
(3.) THE respondents may kindly be directed to consider the candidature of Sub -Inspectors (AP) for their promotion to the post of Inspector (AP) by confining the written qualifying examination among the members of the Armed Police only. The petitioner's candidature may kindly be considered accordingly for further promotion.;
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