LAWS(ALL)-2015-5-193

SAKET KUMAR Vs. STATE OF U P

Decided On May 29, 2015
Saket Kumar Appellant
V/S
STATE OF U P Respondents

JUDGEMENT

(1.) All these writ petitions involve common facts, questions of law and the controversy to be decided, hence, as agreed by the learned counsel for the parties, they have been heard together and are being decided by a common judgment.

(2.) Heard Sri Ashok Khare, learned Senior Advocate and Sri Seemant Singh, Advocate for the petitioners and Sri Shashi Nandan, learned Senior Advocate, Sri Gajendra Pratap, learned Senior Advocate, Sri R.K. Ojha, learned Senior Advocate, Sri Shailendra, Sri K.M. Asthana, Sri Abhishek Srivastava, learned counsel for the newly impleaded respondents and Sri Vijai Bahadur Singh, learned Advocate General assisted by Dr. Y.K. Srivastava and Sri Udai Pratap Singh, learned Standing Counsel. Other counsel have adopted their arguments.

(3.) The writ petitions as per the relief sought can be broadly divided into three groups. In the first group of writ petitions, a writ of mandamus commanding the respondents to exclude the candidates who have used whitener/blade in their answer script (OMR sheets) of the main examination for selection to the post of Sub-Inspector (Civil Police) and Platoon Commander, P.A.C. Joint Examination, 2011 held on 14th September, 2014 from the result of main examination declared on 20.10.2014 by the U.P. Police Recruitment and Promotion Board, Lucknow (hereinafter referred to as the Board) has been sought. A further prayer to issue a writ of mandamus, commanding the respondents not to allow such candidates, who have used whitener/blade in their answer scripts (OMR sheets) of the main written examination held on 14th September, 2014, being contrary to the clear instructions issued by the Board, in the next level of recruitment, i.e., group discussion, which is going to commence from 11th December, 2014, has also been made.