RAMESH SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Amit Sthalekar, learned Counsel for the Petitioners and S/Sri Y.K. Srivastava and Piyush Shukla, learned Standing Counsels.

(2.) In the present writ petition, the Petitioners are challenging the Clause (b) of U.P. Sub-Inspector and Inspector (Civil Police) Rules, 2008 (hereinafter referred to as the "Rules, 2008"), which provides physical efficiency test. This clause requires that the candidate selected under Clause (a) shall be required to appear in physical efficiency test of qualifying nature. The male candidates shall be required to complete a run of 10 kilometres in 75 minutes and the female candidates a run of 5 kilometres in 45 minutes.

(3.) The Petitioners are the Head Constables. Under the promotion quota of 25% the Petitioners appeared in the examination for the post of Sub-Inspector. All the Petitioners have succeeded in the written examination and are subject to the physical efficiency test.