KAPIL KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) The present batch of intra-court appeals filed under Chapter VIII Rule 5 of the Allahabad High Court Rules seek to challenge identical orders and judgements of learned Single Judge dtd. 25/11/2022 dismissing the writ petitions filed by the appellants for a direction to the respondents to declare them successful in the written examination held for the posts of Constables (Civil Police) and Provincial Armed Constabulary (PAC) in pursuance of advertisement dtd. 16/11/2018 issued by U.P. Police Recruitment and Promotional Board (respondent herein).

(2.) For sake of convenience, we treat Special Appeal No. 93 of 2023 as the leading case and the facts of that case are being noted. The facts of other cases are identical.

(3.) The selection was held as per the U.P. Police (Constable and Head Constable) Service Rules, 2015 as amended from time to time. It consisted of five stages i.e. (i) written examination (ii) documentary verification (iii) physical standard test (iv) physical efficiency test and (v) medical examination. A total of 31360 posts of Constables (Civil Police) and 18208 of Provincial Armed Constabulary (PAC) were advertised. The written examination was held on 27/1/2019 and 28/1/2019 in two separate shifts. The Recruitment Board notified the cut off marks of the written examination for each category on 20/11/2019 which are as follows:- <FRM>JUDGEMENT_50_LAWS(ALL)10_2023_1.html</FRM>