JITENDRA KUMAR SINGH Vs. STATE OF U P
LAWS(SC)-2010-1-5
SUPREME COURT OF INDIA (FROM: ALLAHABAD)
Decided on January 08,2010

JITENDRA KUMAR SINGH Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

SURINDER SINGH NIJJAR, J. - (1.) LEAVE granted.
(2.) THESE Appeals are directed against the common Division Bench judgment of the High Court of Judicature at Allahabad dated 22.12.2006. By the aforesaid judgment, the High Court decided number of Appeals directed against the common judgment of the learned Single Judge in Writ Petition No.25328 of 2001 and a number of other connected writ petitions. The appellants had assailed the judgment dated 22.5.2002 of the learned Single Judge to the extent that the 29069 of 2001 and 47528 of 2002 had been dismissed whereby the petitioners-appellants were seeking a writ in the nature of mandamus directing the respondents to send them for training to the post of Sub Inspectors. In some of the writ petitions, a prayer had also been made for quashing the entire select list which was also declined by the learned Single Judge. In Special Appeal No.592 of 2006, the appellant who was respondent had assailed the aforesaid judgment of the learned Single Judge only to the extent the Single Judge had issued a writ in the nature of mandamus to the respondent-appellants to fill up vacancies against 2% Sports Quota from the aforesaid selection itself. In Special Appeal No.1285 of 2002, the original petitioner had challenged the judgment dated 01.10.2002 passed by the learned Single Judge (R.K.Agarwal, J.) dismissing the writ petition no.47528 of 2002 following the judgment dated 22.5.2002 of Ashok Bhusan, J. in writ petition no.25328 of 2001 and other connected matters (supra). In Special Appeal No.910 of 2005, the original petitioner had assailed the judgment dated 19.7.2005 of Sunil Ambwani, J. dismissing writ petition no.29383 of 2001 again following the judgment dated 22.5.2002 of Ashok Bhusan,J (supra). The dispute between the petitioners and the respondents revolves around the issue of reservation of posts for Backward Classes, Scheduled Castes, Scheduled Tribes, Women Candidates and Sportspersons.
(3.) WE may notice here the relevant facts before we advert to controversy in detail. An advertisement was issued on 4.5.1999 for direct recruitment on the post of Sub Inspectors in Civil Police (hereinafter referred to as "SICP") and Platoon Commanders in PAC (hereinafter referred to as "PC"). According to the respondents, the break down of the posts was 1379 Posts for SICP and 255 posts for PC. Out of these posts, 2% posts were reserved for outstanding Sportspersons. The recruitments to these posts were to be made by a separate advertisement. Apart from above, 10% of the posts were reserved for women.;


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