Ashok Kumar Gaur, J. - (1.) The present batch of petitions have been filed by the petitioners challenging the order of termination of their services under Rule 23-A of Rajasthan Service Rules (RSR) 1951.
(2.) The question before this Court is whether petitioners/probationers working on the post of Constable, in Police can be removed from service during probation by invoking Rule 23-A of RSR by treating them temporary employee.
(3.) The grievance of all the petitioners is common and as such, these petitions are decided by a common order.;