SUNIL KUMAR RAJPUT Vs. STATE OF M P

JUDGEMENT

(1.) The present petition under Article 226 of the Constitution of India has been filed seeking following reliefs: -

(2.) The principal grievance of the petitioner is that despite being eligible and fit for being appointed as constable (Driver) in the police department, in the selection process held in September, 2013 the petitioner has been found unfit on account of having failed in the driving test conducted in terms of Clause 1.16.3 of the terms and conditions of the advertisement Annexure -R/1.

(3.) Learned counsel for the petitioner further submitted that as per said provision of Clause 1.16.3, there should have been videography conducted of the driving test, which was not done purposely to deny the subsequent verification of the genuineness of the test driving. It is further submitted that the composition of the committee constituted by the police headquarter to supervise the selection was illegal inasmuch as the same comprising of DIG Chambal Range, Morena, SDOP, Banmore, district Morena. Dy.S.P., Police Line Gwalior who were not academically qualified to supervise the driving test and had no experience in this regard. Last submission of the counsel is that petitioner could not have failed in the driving test as he possessed valid driving licence of HMV.