Sandeep Mehta, J. - (1.) These two writ petitions involve common questions of law and facts and are thus being decided together by this single order.
(2.) The petitioners herein were both working as Constables in the respondent police department. The challenge which has been laid by the petitioners by way of these instant writ petitions is to the action of the respondent authorities in subjecting them to repeated deferment of selection grades by the effect of notification dated 31.12.2009 issued by the Finance Department, Government of Rajasthan.
(3.) The petitioner Smt. Laxmi Beniwal was inflicted two penalties of Censure by orders dated 1.12.1997 and 30.4.2001 respectively and under the effect thereof, the first selection grade was sanctioned to her with deferment of two years from 20.2.2004 to 20.2.2006. When the petitioner Laxmi Devi had completed 18 years of service, she claimed the benefit of second selection grade upon which she was communicated an order dated 8.8.2013 intimating that owing to two punishments of Censure, she would be entitled to second A.C.P. (selection scale) w.e.f. 20.2.2015.;