JITENDRA JOSHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This writ petition, under Article 226 of the Constitution of India, has been filed by the petitioner seeking following reliefs:

(2.) Brief facts giving rise to the present petition are that an advertisement was issued on the basis of letter issued from the office of the Director General (P), inviting applications for direct recruitment of Sub Inspectors Civil Police / Platoon Commander P.A.C. 2001. The petitioner belongs to General category. He is a graduate and a dependant of freedom fighter. He is fully qualified for being appointed to the post so advertised. He applied for the same well within time seeking benefit or reservation provided for the ward of freedom fighters. The petitioner was allotted roll no. 32215. In pursuance of the terms and conditions of the advertisement, petitioner appeared in a written examination held on 07.04.2002. The result was published in the daily newspaper "Dainik Jagran" on 23.04.2002. The petitioner was declared successful in the written examination and was called for physical fitness examination. He was declared successful in physical fitness examination also.

(3.) After the physical fitness examination, an interview Board was constituted under the Chairmanship of Additional Director General of Police. The petitioner appeared before the Interview Board.