S.N. Pathak, J. - (1.) Heard learned counsel for the petitioners and learned counsel for the respondents.
(2.) Since facts in all these writ petitions are same and similar, they are disposed of with a common order.
(3.) The petitioners in all the three writ petitions have approached this Court with a common prayer for quashing the order issued on behalf of IGcum-Chief Security Commissioner, Railway Protect Force, South Eastern Railway, Kolkata, as contained in letter dated 08.12.2011, whereby the Chief Security Commissioner, RPF, South Eastern Railway, Kolkata has cancelled the promotion selection test held from 18.01.2011 to 21.01.2011 and from 16.02.2011 to 18.02.2011 for promotion to the rank of Assistant Sub-Inspector, Railway Protection Force and also cancelled the earlier notification dated 08.09.2010 and 16.10.2011 and further, decided to issue fresh notification for holding the selection test for promotion after assessing the fresh vacancies also arising during the intervening period by obtaining necessary certificate from the Dy. Chief Personnel Officer (RP), Kolkata. Further prayer has been made for a direction upon the respondents to complete the process of present selection by issuing the order of promotion to the rank of Assistant Sub-Inspector, RPF for which the selection was held at Zonal Training Institute, Kharagpur. Further prayer has also been made for a direction upon the respondent-authorities to stay the operation of the order dated 08.12.2011. Petitioners have also prayed for quashing fresh notification dated 02.01.2012 (Annexure-13) issued by respondent no.14 whereby a fresh willingness by 07.02.2012 were called for from the Head Constables and Constables, who have completed 10 years of service on the date of the notification dated 02.01.2012.;