PRABHAT KUMAR TIWARI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Seemant Singh, learned counsel for the petitioner and learned Standing Counsel for the State-respondent.

(2.) Petitioner applied for the post of Sub-Inspector (Civil Police) and other equivalent post pursuant to Direct Recruitment 2020-21 initiated vide Notification dtd. 25/2/2021, by the second respondent, Uttar Pradesh Police Recruitment and Promotion Board, Lucknow (for short ''Board').

(3.) By the instant petition, petitioner is challenging the validity of Rule 10 of Uttar Pradesh Sub-Inspector and Inspector (Civil Police) Service (Second Amendment) Rules, 2016 (for short ''Rules 2016').