- (1.) We have heard learned counsel appearing for the parties.
(2.) These Special Appeals have been filed against the judgment of learned Single Judge, dated 29.01.2014, in S.B. Civil Writ Petition Nos.8095/2013, 8097/2013 and 8019/2013, by which the writ petitions were dismissed against the orders, passed by the Rajasthan Civil Services Appellate Tribunal, Rajasthan, Jaipur, directing the State of Rajasthan to grant the benefit of second selection scale in the pay scale of Sub Inspector of Police on the premise that dog squad is a technical wing, where the next promotion from the post of Head Constable is to the post of Sub Inspector.
(3.) An interim order was passed by this Court on 27.02.2015, on the ground that against the judgment passed by the Division Bench in State of Rajasthan & Anr. Vs. Jagdish Prasad & Anr. (D.B. Civil Special Appeal(W) No.161/2012), the Supreme Court has granted an interim order in the contempt proceedings for implementation of the judgment of the Division Bench. This Court had passed the interim order on 27.02.2015, awaiting the orders, to be passed by the Supreme Court in the Civil Appeals.;