SHAMBHU DUTT PANDEY Vs. STATE

JUDGEMENT

(1.) This writ petition has been filed by the Petitioners seeking a writ direction in the nature of mandamus to send the Petitioner for training of Sub-Inspector (Rankers).

(2.) Heard learned Counsel for the parties and perused the materials available on record.

(3.) The facts, in brief, are that vide notification dated 15.3.2007, Annexure 1 to the writ petition, applications were invited from the eligible Constables, serving in the Uttarakhand Police, for their participation in the selection process of Sub Inspectors (Rankers) Examination, 2007-08. The Petitioner participated in the same and was declared successful and was placed in the Waiting List. Three candidates, who were declared unsuccessful in the Preliminary Test, filed a writ petition bearing No. 575/2008 (S/S) and they were permitted to participate in the further selection process. However, that writ petition was dismissed vide judgment and order dated 25.4.2010 and Special Appeal preferred against it was also dismissed.