RAVI SHANKAR YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Hritudhwaj Pratap Sahi, learned counsel for the petitioners and learned Standing Counsel for the respondents.

(2.) By means of the present writ petition, the petitioners have prayed for issuance of writ of certiorari quashing Clause-2-1 (b) of the impugned circular dated 19.4.2016 issued by the Superintendent of Police (Karmik), Police Headquarters, Allahabad with the further request to treat the petitioners to have completed their training prior to cancellation of their appointments so as to enable the authorities concerned to grant them full benefit as per Clause-1 of the circular dated 19.4.2016.

(3.) Brief fact of the case is that the petitioners were selected and were granted appointment on the post of Constables on 2.9.2006. After the appointment, they were required to undergo a training for a period of 9 months. They completed the said training but further stipulation that after completion of training, they have to appear in the passing parade and thereafter, their entitlement came into existence for posting at different places was not completed.