- (1.) By means of the present writ petition, the petitioner is challenging the order dated 25.1.2011 by which the selection of the petitioner for the post of Constable has been rejected. The petitioner applied for the post of Constable in pursuance of the advertisement issued under the U.P. (Civil Police) Constables and Head Constables Service Rules, 2008 amended from time to time. Learned counsel for the petitioner submitted that after the medical examination, he has been issued admit card and allowed to appear in the written examination, which has been cleared by him but the petitioner is not being sent for training. Now by the impugned order dated 25.1.2011, it is stated that the petitioner was not found physically fit and admit card has wrongly been issued to the petitioner and it should be returned.
(2.) On 26.8.2011 learned standing counsel was directed to seek the instruction and produce the record relating to the medical examination. Learned standing counsel submitted that in the medical examination, the petitioner was found unfit and, therefore, the petitioner was not entitled to appear in the written examination while inadvertantly admit card has been issued, which should be returned and instead of returning back the admit card, the petitioner appeared in the written examination and, therefore, the petitioner is not eligible for the selection and his selection has been rightly cancelled.
(3.) Learned counsel for the petitioner submitted that the Board be directed to constitute a special Medical Board at Lucknow and the petitioner may be given an opportunity to appear in the medical test as directed by this Court in Writ Petition No. 16288 of 2011, Rahul Kumar and others v. State of U.P. and others and other connected cases, decided on 29.3.2011.;