AMIT RAJ YADAV Vs. STATE OF U P

JUDGEMENT

(1.) The Petitioners have challenged selection for the post of Constable (Civil Police) pursuant to advertisement No. 10-51-200411. The facts in brief giving rise to the present dispute are as under:

(2.) An advertisement was published on 7th April, 2006 by the Police Headquarter U.P. Allahabad notifying applications for recruitment of constables. 5404 vacancies in all were advertised for which selection was to be held at 16 centres having vacancies centrewise. In the case in hand, we are concerned with recruitment for selection centre Bulandshahr where 400 vacancies were notified. Petitioner Nos. 1 to 5 and 7 are the candidates belong to other backward class and Petitioner No. 6 is general category candidate. The selection consist of three stages i.e. Physical test of 100 marks, written test of 50 marks and interview of 20 marks. All the Petitioners having qualified physical test and written test required to appear for interview which was held for about 6 days. It is said that about 4890 candidates were interviewed during this period. The result was declared on 16th June, 2006 wherein Petitioners were not selected.

(3.) This writ petition has been filed immediately after declaration of result challenging selection on the ground that interview was held in an arbitrary and illegal manner and there were several other irregularities in the selection. It is said that after physical test, candidate was permitted to sign a sheet in which marks were awarded but in the present case, all the candidates including Petitioners were directed to sign sheets on which marks were given later on and this procedure was adopted to favour certain choiced candidates. Some candidates who had not even passed written examination, yet have been selected.