MANOJ YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri S.B. Singh, Advocate holding brief of Sri Ram Chandra Yadav, learned counsel for the petitioner and learned Standing Counsel for the State.

(2.) This writ petition has been filed praying for quashing of the order dtd. 4/9/2019 passed by the respondent no. 3, Superintendent of Police, Rae Bareilly. Further direction has been sought against the aforesaid respondent no. 3 to permit the petitioner for training and after completion of training issue appointment letter to him.

(3.) The brief facts of the petition are that the petitioner applied for the post of Civil Police Constable, PAC (Male) and was declared successful in the selection. His name found place in the merit list in O.B.C category. He filed an affidavit disclosing the offences wherein he was involved dtd. 30/5/2018. On 8/6/2018 the petitioner was directed to appear before the Medical Board, Azamgarh by the Senior Superintendent of Police, Azamgarh and he appeared before the Medical Board and was selected.