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Judgment
JITENDRA CHAUHAN, J.
This writ petition under Articles 226/227 of the Constitution of India has been filed for the issuance of a writ, in the nature of mandamus directing the
respondents to count the service rendered by the petitioners on the post of SPOs as qualifying service for the purpose of seniority for the post of
Constables.
Learned counsel for the petitioners states that case of the petitioners is identical to the case of Constable Rajinder Kumar No.75/189 who has been
allowed necessary relief in terms of Annexure P-5. Learned Senior Counsel states that at this stage he would be satisfied, if a direction is issued to
respondents to consider and decide claim of the petitioners in the light of Annexure P-5 passed in case of Constable Rajinder Kumar.
Heard.
In view of the above, without adverting to the merits of the case, the present petition is disposed of with a direction to respondents to consider and
decide claim of the petitioners in the light of Annexure P-5 passed in case of Constable Rajinder Kumar within six weeks from the receipt of the
certified copy of the order. In case, on consideration, the competent authority reaches to the conclusion that the benefit claimed by the petitioners is
admissible to them, in such eventuality, the consequential relief be allowed to them, within a period of six weeks thereafter. However, in case the
competent authority feels that the relief claimed by the petitioners is not admissible to them or made out, in that case, a speaking order be passed in
the matter.