VIBHA YADAV Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Mr. Siddharth Khare, learned Senior Advocate for the petitioner and learned Standing Counsel for the State.

(2.) By means of this writ petition, the petitioner has prayed for a direction to respondents to grant appointment on the post of Sub Inspector in Civil Police on the basis of select list published on 12/11/2021 against the post remaining vacant on account of non-joining of Atul Kumar son of Surendra Singh within a stipulated period of time, with a further direction to respondents to permit the petitioner to function as Sub Inspector in Civil Police and pay her regular monthly salary of the said post.

(3.) Learned counsel for the petitioner submits that the petitioner applied for the post of Sub Inspector of Civil Police in 2020 against 183 posts under Uttar Pradesh Sub-Inspector and Inspector (Civil Police) Service Rules, 2015 (in short 2015 Rules). Subsequently, it transpired that the candidates in excess of 183 posts have qualified the physical efficiency test and therefore, even though, they have qualified physical efficiency test, a written examination was notified as per the Government Order dtd. 18/9/2015, read with Rule 5(i) of 2015 Rules.