MOHIT KUMAR Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) These appeals, arising out of orders passed by the High Court of Judicature at Allahabad [High Court] on separate writ petitions [WRIT - A No. - 11413 of 2022 and WRIT - A No. - 18987 of 2022] with differing outcomes but concerning the same recruitment process, raise a common question of law.

(2.) Respondent no.3/Uttar Pradesh Police Recruitment and Promotion Board [UPPRPB] issued a notification on 24/2/2021 for direct recruitment on the post of Sub-Inspector, Civil Police and Platoon Commander, PAC and Fire Officer, for the year 2020-2021 [Recruitment Notification]. The appellant-Mohit Kumar [Mohit], on 20/4/2021, applied for the post of Sub-Inspector, Civil Police as well as for Platoon Commander and was thereafter called for examination, which was held on 17/5/2022.

(3.) Pursuant to the examinations conducted by UPPRPB, Mohit scored 313.84 marks. A list of non-selected candidates came to be published, which featured Mohit's registration number at serial number 11108. Aggrieved thereby, Mohit made a representation to UPPRPB on 21/7/2022. Receiving no response, Mohit moved a writ petition [WRIT - A No. - 11413 of 2022] before the High Court, praying that his representation be considered. The High Court, on 4/8/2022, directed the Superintendent of Police, UPPRPB, to consider the representation and pass a reasoned order thereon within 4 weeks.