ABHISHEK KUMAR MISHRA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Mr.S.P.Singh, learned counsel for the petitioner as well as learned Standing Counsel for the respondents.

(2.) Through the instant writ petition the petitioner has prayed for issuing a writ of mandamus commanding to the opposite parties, to allow the petitioner to participate in the physical test for recruitment on the post of Sub Inspector Civil Police, Platoon Commander Armed Constabulary Direct Recruitment Combined Examination, 2011, on the basis of eligibility acquired by him prior to the date of interview.

(3.) The learned counsel for the petitioner submits that the Notification advertising the posts does not disclose any cut of date for acquiring the qualification, rather it provides only the qualification, therefore, the petitioner being eligible on the date of test, is entitled to participate in the same.