SURAJ GIRI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Sanjeev Singh, learned counsel for the petitioner and Shri Vikram Bhadur Yadav, learned standing counsel for the State-respondents.

(2.) By means of the instant writ petition, the petitioner assails the impugned order dtd. 27/2/2019 passed by the respondent no.4 whereby the representation of the petitioner has been rejected.

(3.) The controversy involved in the instant petition has a background of a previous litigation. It is the case of the petitioner that in pursuance of an advertisement issued by the Uttar Pradesh Police Recruitment Promotional Board for recruitment of male constables in the Uttar Pradesh Police/Police Constables and Constable PAC direct recruitment of 2015, the petitioner has applied for the same under the Other Backward Class category. The petitioner had cleared the written examination and thereafter the final select-list was declared on 15/5/2018 wherein the petitioner was found successful.