LAWS(DLH)-2015-8-459

SHYORAJ MEENA Vs. COMMISSIONER OF POLICE & ANR

Decided On August 07, 2015
Shyoraj Meena Appellant
V/S
Commissioner Of Police And Anr Respondents

JUDGEMENT

(1.) CM APPL. 13778/2015

(2.) Application stands disposed of.

(3.) The petitioner had joined the respondent as a Sub Inspector (Exe.). He had taken a written examination to enable him to pass the police training. He secured 55 marks out of 150 in Police Science-II examination and thus declared unsuccessful as not having secured the minimum marks i.e. 75 marks.