- (1.) Learned counsel for the petitioners, at the very outset, submits that the controversy raised in the instant writ application stands resolved in view of the adjudication made by a Coordinate Bench of this Court in the case of Bajrang Singh and Ors. Versus State of Rajasthan and Ors.: S.B. Civil Writ petition Number 5472/1995, decided on 29th August, 1997, observing thus: "(a) The respondents may be directed to extend the benefit of the second selection grade to the petitioners as that of the pay for the post of Sub Inspector / Platoon Commander. (b) That the respondents authorities may be directed to implement the Assured Career Progression Scheme strictly in accordance with the Constitution of the respondent department (RAC). (c) That the respondents may be directed to grant the petitioners all consequential benefits of second selection grade as that of the pay for the post of Sub Inspector/ Platoon Commander form the date of their entitlement. (d) that the litigation charges and the exemplary cost may be awarded to the petitioners." Relying upon the opinion in the case aforesaid, learned counsel for the petitioner submits that for the present; the petitioners would be satisfied, if the State-respondents are directed to consider and decide the representation of the petitioners, within a time frame, which they are ready and willing to address within two weeks hereinafter.
(2.) In view of the limited prayer addressed; the instant writ proceedings are closed with a direction to the petitioners to address a comprehensive representation enclosing a copy of the order in the case of Bajrang Singh and Ors. (supra).
(3.) In case, a representation is so addressed within the aforesaid period, the State-respondents are directed to consider and decide the same by a reasoned and speaking order as expeditiously as possible in accordance with law. However, in no case later than four weeks from the date of receipt of the representation along with a certified copy of this order.;