M.N. Bhandari, J. - (1.) With the consent of learned counsel for the parties, these writ petitions have been heard finally.
(2.) The issue involved in these writ petitions is about eligibility for promotion to the post of Assistant Sub -inspector and to the post of Sub -inspector from the post of Head Constable and Assistant Sub -inspector, respectively.
(3.) The petitioners have not been held eligible for promotion to the respective posts for want of experience as given in the Schedule appended to Rajasthan Police Subordinate Service Rules, 1989 (for short "Rules of 1989").;