KIRLI PADU Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) This writ petition has been filed seeking a direction to the Arunachal Pradesh Public Service Commission (hereinafter referred to as 'the Commission') to recommend the name of the writ petitioner for appointment in the post of Deputy Superintendent of Police for which a select list has been drawn up by the Commission in which list the name of the petitioner does not find mention.

(2.) The brief facts that will be required to be noticed for the purposes of the present adjudication may be set out hereunder:

(3.) On being called, the petitioner went through the physical test which was mandatory for the candidates opting for the Arunachal Pradesh Police Service and also faced the interview. A total number of 28 candidates who had opted for the Police Service qualified in the physical test which included the petitioner. The final result of the selection in respect of all the 101 posts was declared on 17.1.2009. The name of the petitioner was not included in the list of successful candidates which, however, contained only 6 names against the 7 available posts of Deputy Superintendent of Police i.e. the candidates placed at Sl. Nos. 16, 58, 61, 69, 70 and 87.