DINESH VERMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioners in the present writ petition, who are five in numbers have raised their grievances being aggrieved as against the method of recruitment, which has been alleged to be resorted to by the respondent No.2, to the writ petition, for the purposes of conducting a process of selection by way of promotion to the post of Sub Inspectors and Inspectors (Civil Police/ Intelligence), in pursuance to the advertisement dtd. 3/1/2022, as issued by respondent No.2 i.e. UK Subordinate Selection Commission.

(2.) The brief facts of the case are that the petitioners, principal grievance, is as against the mode of recruitment, which has been adopted by the respondents by conducting the written examination of 100 marks only, for the process of promotion by selection, which according to the petitioners, it runs in contradiction to the prescribed procedure of process of selection, as it has been prescribed under the Uttarakhand Police Sub Inspector and Inspectors (Civil Police/ Intelligence) Service Rules 2018, as notified on 31/7/2018.

(3.) The contention of the petitioners, are that the petitioners, who are belonging to the different categories of the reserved category candidate, as well as general category candidate, who are the aspirants, who fulfilled all the eligibility criteria of qualification, as well as the other eligibility provided for the purposes of enabling them to take their examination, for promotion on the post of Inspectors and Sub Inspectors, as contemplated to be undertaken by the respondents in pursuance to the advertisement dtd. 3/1/2022.