HARENDRA SINGH Vs. STATE OF U P

JUDGEMENT

(1.) ALL the petitioners in the aforesaid writ petitions were the candidates for selection on the post of constable in Civil Police by submitting their application-forms in pursuance of the Advertisement dated 5.1.2005 for 4,364 vacancies. Later on these vacancies were enhanced by issuing its subsequent amended Advertisement on 21.1.2005 by increasing the number of vacancies to 6,091. It was a districtwise selection and applications were invited for the vacancies in districts of Meerut, Moradabad, Budaun, Etah, Fatehgarh, Mainpuri, Etawah, Jhansi, ALLahabad, Sonbhadra, Azamgarh, Ghazipur, Deoria, Gonda and Sitapur. ALL the petitioners in the aforesaid writ petitions applied in districts of Sitapur and Gonda. In the selection process, there were three stages of physical test, written test and interview. Some of the petitioners could not be selected in the written test and some of the petitioners appeared in the interview after being declared successful in the written test but they could not score in the merit. After the declaration of the final result, the aforesaid writ petitions have been filed by different petitioners on different grounds. In various writ petitions, the selection process has been challenged on mala fide, arbitrariness and unfairness. In several writ petitions, a prayer for quashing the selection process has been made with further prayer for enquiry by C.B.I.

(2.) THE procedure for selection was prescribed by the State Government in the advertisement as contained in the earlier office-memorandum issued by the State Government. THE position of the vacancies advertised in the initial advertisement and corrigendum in all the fifteen districts is as follows : ...[VERNACULAR TEXT OMITTED]...

(3.) IN several writ petitions, the petitioners have challenged the correctness of the marks awarded to them in the written examination, which shall be taken up separately. IN most of the writ petitions, the selection process has been challenged on various common grounds.