- (1.) Heard learned Counsel for the petitioner and perused the notifications produced by the learned standing counsel.
(2.) The ground of challenge in the present writ petition is that the respondents should provide the petitioner an opportunity to appear in the physical efficiency test keeping in view the law laid down in the case of Neelam Verma v. State of U.P. and Ors. Writ Petition No. 52357 of 2009. decided on 28.10.2009.
(3.) I have perused the judgment relied upon by the learned Counsel for the petitioner.;