PUSHPENDRA SINGH Vs. STATE OF U P

JUDGEMENT

(1.) State of U.P. is holding selection for direct appointment on the post of Sub-Inspector and Platoon Commander in PAC. In this selection initially a preliminary examination is held. Selected candidates have to appear in a physical test and those who qualified have to appear in a written examination and then in the interview. The first two stages are admittedly over. The preliminary examination and physical test have already been held. Now written examination is to be held in different zones on 6th January, 2002. According to the petitioners all of them have qualified in the preliminary examination. Some of them allege that they could not appear in the physical test due to the fault of the respondents; some of them allege that they appeared and were successful yet they were wrongly declared failed in the physical test, hence the present writ petitions.

(2.) I have heard Counsel for the petitioners and Standing Counsel for the respondents. In view of the shortage of time, the Standing Counsel after consulting the officials from the police headquarter have suggested a via media. In view of this following directions are given :

(3.) With these observations and directions, all the writ petitions are disposed of.