JITENDRA JOSHI Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) By means of above noted writ petition, the petitioner seeks following relief, among others:

(2.) Brief facts, giving rise to 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 the direct recruitment of Sub Inspectors Civil Police/Platoon Commander P.C.A. 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 and is legally entitled to benefit of reservation provided for the ward of freedom fighters. The petitioner was allotted roll no. 322215. In pursuance of the terms and conditions of the advertisement, a written examination was held on 07.04.2002, in which the petitioner appeared. The result was published in the daily news paper "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.

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