SUBHASH CHANDRA SHARMA Vs. STATE OF U P

JUDGEMENT

(1.) This special appeal js directed against the judgment and order dated 3.3.2000 of learned single Judge by which Writ Petition No. 20771 of 1999 in which the appellant was one of the petitioners was dismissed.

(2.) The Dy. Inspector General of Police (Karmik], U. P. Police Headquarters, Allahabad (In short, the D.I.G.) issued an advertisement on 4,10.1991 inviting applications for making selection for 525 posts of Sub-Inspector of Police (both men and women) through direct recruitment. In the advertisement, the upper age-limit for the candidates was mentioned as 30 years and those born between 1,7.1961 and 1.7.1971 were eligible for making applications. The selection process initiated by the aforesaid advertisement was cancelled by the order dated 9.6.1994. and another advertisement was issued on 24.6.1994 for filling up 67S posts of sub-Inspectors of police. In this advertisement also, the upper age-limit was mentioned as 30 years. The appellant claims to have made an application in pursuance of this advertisement. The order dated 9.6.1994 by which the selection process initiated in pursuance of the advertisement dated 4.10.1991 had been cancelled was. however, challenged by tiling Writ Petition No. 14653 of 1994, Ram Daras Rai v. State of U. P. and others, which was allowed on 23.5.1995. The order dated 9,6.1994 was quashed and a direction was issued to the respondents to complete the selection process which was commenced on the basis of the advertisement dated 4.10.1991. In pursuance to the judgment of the High Court, the selection process was completed and the result was declared on 2.12.1996. Since a substantial number of posts were filled in, the process for selection commenced in pursuance of the advertisement dated 24.6.1994 was not carried any further and no examination or interview took place. The advertisement issued on 24.6.1994 for filling up of 675 posts of sub-inspectors of police was cancelled and the candidates were intimated through a news-item published in the newspapers that they could take back the fee deposited by them.

(3.) Thereafter, a fresh advertisement was issued on 4.5.1999 inviting applications for filling up 615 posts of sub-inspectors of police wherein it was mentioned that the candidates should not be less than 21 years and should not be more than 25 years as on 1.1.1999. i.e.. they should have been born between 1.1.1974 and 1.1.1978. The appellant and 5 others then filed Writ Petition No. 20771 of 1999. Jai Prakash Rai and others v. State of U. P. and others, praying that the upper age-limit of 25 years mentioned in the advertisement dated 4.5.1999 be quashed and a writ of mandamus be issued commanding the respondents to consider the candidature of the writ petitioners despite their being more than 25 years of age. The learned single Judge did not accept the contentions raised on behalf of the writ petitioners and dismissed the writ petition by the impugned judgment and order dated 3.3.2000.