HEENA BISHT Vs. STATE OF U.P.

JUDGEMENT

(1.) This writ petition has been filed, inter alia, for the following reliefs:-

(2.) Heard Shri Suresh Kumar Maurya, learned counsel for the petitioner and Shri Vineet Pandey, learned Chief Standing Counsel assisted by Dr. Amarnath Singh, learned Standing Counsel and Shri Sharad Chandra Upadhyaya, learned Brief Holder for the State - respondents.

(3.) The brief facts of the case are that the Uttar Pradesh Police Recruitment and Promotion Board (hereinafter referred to as, 'the Board') issued an advertisement bearing Adv. No. PRPB: ONE - 1 (112)2017 on 14.01.2018 for the direct recruitment of Constable in Civil Police and Constable in PAC. In the said advertisement, the total vacancy for the post of Constable in Civil Police and PAC was 41520 posts, out of which 23520 posts were reserved for Constable in Civil Police and 18000 posts were reserved for Constable in PAC. Out of 23520 posts for Constable in Civil Police, 11761 posts were reserved for unreserved category, 6360 posts were reserved for OBC, 4939 posts were reserved for SC category and 470 posts were reserved for ST category. The minimum qualification prescribed for the aforesaid post was Intermediate or equivalent approved from the Government. The advertisement further provided 2% horizontal reservation for dependent of freedom fighter and 20% for the women candidates. It was further provided in the advertisement that the reservation would be applicable as per the Government Orders issued by the Karmik Vibhag from time to time. The minimum age for the women candidate was 18 years and maximum age was 25 years from 01.07.2018.