PRADEEP KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Petitioner applied for appointment to the post of constable pursuant to recruitment exercise initiated by the Government of U.P. on 29/12/2015, for which advertisement was issued by the U.P. Police Recruitment Board. Last date of making application against the aforesaid advertisement was 17/2/2016. The petitioner claimed benefit of reservation meant for scheduled caste candidate on the ground that his caste is Jatav, which appears at serial no. 24 of the Constitution (Schedule Castes) Order, 1950 issued in exercise of powers conferred under clause (1) of Article 341 of the Constitution of India. A certificate to that effect has also been annexed and was ultimately mentioned in the on-line application. Date of caste certificate in the on-line application is mentioned as 18/7/2014 but at the time of document verification, the petitioner produced another caste certificate dtd. 19/8/2016. The authorities of State have not granted benefit of reservation to the petitioner on the ground that caste certificate produced before the authorities was obtained after the cut of date for making application i.e. 17/2/2016 and that a different caste certificate was claimed by the petitioner on his on-line application. The petitioner, accordingly, has been treated as a candidate in unreserved category and as he has not been able to secure cut of marks fixed for unreserved category, as such appointment has been denied to him.