GURMUKH SINGH DUTTA Vs. STATE

JUDGEMENT

(1.) VALIDITY of Government order No. 518 -P of 1999 dated 26 -11 -1999 has been questioned in the present proceedings, whereby the claim of the petitioner for appointment as Assistant Sub -Inspector in Police in relaxation of rules, has been rejected.

(2.) BRIEF resume of the facts is taken note of with a view to consider and decide the controversy involved in the petition.

(3.) PETITIONER was a candidate for selection as ASI for which process was initiated by the respondents. After clearing the physical test as held by the Department, the candidates were required to appear in the written examination. The criteria for qualifying the written statement was fixed by the Department wherein a candidate must secure not less than 40% marks in the written test to enable him to be summoned for viva -voce which was to follow the written test.