SHALU VERMA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri Rahul Shukla learned Additional Chief Standing Counsel for the State.

(2.) The process of recruitment in a level playing field is bound to be tested on the touchstone of equality in every case. This is what Article 14 and 16 of the Constitution of India guarantee to every participating candidate in the selection process.

(3.) In the present case, the advertisement for filling up the posts of Constable(Female) in the police department U.P. were advertised by the Uttar Pradesh Police Recruitment and Promotion Board on 29/12/2015, pursuant to which, the petitioner applied and her application form having been found complete in all respects was scrutinized and included in the process of selection. The petitioner in the application form had identified her candidature as OBC category candidate on the basis of a validly issued certificate in her favour on 4/2/2016. There is specific mention of the category i.e. OBC relating to the petitioner in her application form. The petitioner was included in the selection process as OBC category candidate. The process of selection for the purposes of evaluation of merit comprised of assessment of marks based on her performance in the high school and intermediate besides in the physical efficiency test. In the final evaluation of marks on the basis of parameters prescribed for selection, the petitioner admittedly has scored 417.9 marks. As per the process of selection all the selected candidates on the basis of their final selection based on merit are subjected to document verification and physical standard test. This is an independent process passing which final select list in the respective categories is drawn. The petitioner having qualified on the basis of merit in OBC category was subjected to the documents verification test and physical standard test on 20/7/2017.