ANUJ DHAMA Vs. STATE OF U P

JUDGEMENT

(1.) All these matters involve common questions of law and facts and relates to selection/recruitment of Constables in U.P. Police Force vide advertisement published in daily newspaper dated 19.5.2010 i.e. U.P. Police Constables Direct Recruitment, 2009.

(2.) Only Sri Anil Sharma, Advocate appeared in one matter i.e. Writ Petition No.33984 of 2010 and in rest of the matters, none has appeared on behalf of petitioners though the cases have been called in revised list. In some of the cases, counter affidavits have been filed.

(3.) The aforesaid recruitment has been challenged only on the ground that four questions of Part II and answers of two questions in Part IV of written examination were wrong and, therefore, entire selection is vitiated in law.