ALOK KUMAR SINGH & OTHERS Vs. STATE OF U P & OTHERS
LAWS(SC)-2018-11-70
SUPREME COURT OF INDIA
Decided on November 27,2018

Alok Kumar Singh And Others Appellant
VERSUS
State Of U P And Others Respondents

JUDGEMENT

Uday Umesh Lalit, J. - (1.) Leave to appeal granted in all special leave petitions except those petitions dealt with in para 29(E) hereinafter.
(2.) These appeals and connected matters arise out of selection undertaken pursuant to advertisement dated 19.05.2011 for recruiting 4010 posts namely 3698 posts of Sub-Inspectors (Civil Police) and 312 posts of Platoon Commander (Provincial Armed Constabulary or PAC) in State of Uttar Pradesh. Since the issues raised in these matters arise from the same selection, they are dealt with together.
(3.) The provisions of the Uttar Pradesh Sub-Inspector and Inspector (Civil Police) Service Rules, 2018 ('the Rules', for short) contemplate a five phase programme of examinations for direct recruitment to the posts of Sub-Inspector and Platoon Commander. The five phases are: (i) Physical Standard Test (ii) Preliminary Written Examination (iii) Physical Efficiency Test (iv) Main Written Examination and (v) Group Discussion.;


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