- (1.) THE present special appeal has been filed against the judgment and order dated 17.6.2010 passed by the learned single Judge whereby the writ petition preferred by the present appellant has been disposed of with certain directions namely permitting the petitioner to file a representation to be decided by the appropriate authority. The appellant is one of the candidate seeking appointment on the post of police constable. He underwent the process of selection. According to him, persons having obtained lesser marks have been selected while he has been excluded from consideration. The learned single Judge after taking note of the grievance of the appellant had disposed of the writ petition with a direction to make a representation before the appropriate authority, who shall consider the same and pass appropriate orders in accordance with law within a month.
(2.) WE have heard Sri Hari Om Khare, learned Counsel for the appellant and the learned standing Counsel representing the State and have perused the judgment and order dated 17.6.2010 passed by the learned single Judge giving rise to the present appeal and the documents filed along with it. The learned Counsel for the appellant submitted that the entire selection process stands vitiated as neither the reservation policy had been followed in letter and spirit nor a fair selection has been made. According to him, horizontal reservation of 20% provided for female candidates have not been fully utilised. Further, the reservation policy in respect of other categories has also not been applied fully.
(3.) BE that as it may whatever the arguments the appellant has made and which has been taken on record by the learned single Judge by directing him to make a representation as all these issues are left to be decided by the concerned authority.;