HARENDRA SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri Amit Bose, learned counsel for petitioner, learned Standing Counsel and perused the record.

(2.) Facts in brief of the present case as submitted by learned counsel for petitioner are that an advertisement issued in the month of January, 2011, inviting application from ranker Constables serving in the U.P. Police Force for selection for the post of Sub-Inspectors of Civil Police.

(3.) In pursuance to the same, the petitioner submitted his candidature thereafter admit card issued by the Additional Secretary (Promotion), U.P. Police Recruitment and Promotion Board, Lucknow, required to appear in the written examination scheduled to take place on 13.3.2011, but on 19/20.2.2011 petitioner suffered injuries as a result of an accident with the official vehicle of Police Station Banthra, District-Lucknow while doing night petrol duty as a result his left hand was fractured and put in plaster for four months. So, on 28.2.2011 petitioner made a representation to the Deputy Inspector General of Police/Senior Superintendent of Police, Lucknow/opposite party no.4 requesting therein that he may be allowed to have an assistant to write the answers in the written examination for selection for the post of Sub-Inspectors of Civil Police which was scheduled to take place on 13.3.2011 as he was unable to write the answer due to fracture in left hand.