J.C. Verma, J. - (1.) The above said writ petitions involve the same question of law and facts, and therefore, are being decided together.
(2.) The prayer made in all abovesaid writ petitions is to the effect to allow the petitioners to participate in the qualifying examination to the rank of Inspector/Supervisor (Technician) and further to quash the order impugned to the extent of non-inclusion of name of petitioners for such examination by declaring it to be illegal.
(3.) The facts are being taken from the writ petition No. 4276/97. The petitioners were initially appointed as Sub-Inspector (Technician) and were confirmed as such. The rules governing service conditions including the promotion in regard to department of petitioners are called Rajasthan Police Subordinate Service Rules, 1989 (hereinafter called as 'Rules) and the next promotion from the post, petitioners are holding, is Inspector Police Tele Communication Department and Supervisory/Technician Police Tele Communication Department. The promotions to the said post are made in accordance with the Rule 26 of the Rules. The qualification for the abovesaid post are mentioned in the item Nos. 1 and 3 of part-III (Police Tele-Communication) of the schedule-I of the aforesaid Rules. Under column 6 of schedule-I for the promotion of Inspectors, the minimum qualification prescribed is that the candidate should have training from the State Police Telecommunication Institute and should be trained of Grade I Operator and should be Sub-Inspector Supervisor/Operator/Technician with three years experience.;