Sudhir Agarwal, J. - (1.) HEARD Sri Shailendra, learned counsel for the petitioners and the learned Standing Counsel for the respondents.
(2.) THE petitioners are aggrieved by the result declared on 16/17.6.2006 with regard to the post of Constables (Male) in U.P. Police Force at Fatehpur Centre. In so far as it has not made recruitment of vacancies reserved for Ex-servicemen to the extent of 5% quota prescribed in THE Uttar Pradesh Public Services (Reservation For Physically Handicapped, Dependents of Freedom Fighters and Ex-Servicemen) Act, 1993 (herein after referred as '1993 Act'). The facts in brief are that: in the daily newspaper 'Amar Ujala' an advertisement was published for recruitment of Constables (Male) in the U.P. Police Force. The number of vacancies notified were 5404. vacancies were subdivided in 16 Recruitment Centres and at Fatehpur Recruitment Centre, 270 vacancies were allotted. Reservation for various categories was provided in accordance with relevant provisions as applicable in the State of U.P.
(3.) ALL the petitioners are Ex-servicemen having rendered service in Indian Army and some of them are general and some belong to Other Backward Class. They all applied pursuant to the said advertisement At various stages of recruitment process including physical test, written test, interview etc. they appeared. The 1993 Act as amended in 1999, provided 5% vacancies in direct recruitment for Ex-servicemen. Therefore at Fatehpur recruitment centre against 270 vacancies, 5% Ex-servicemen quota comes to 13 vacancies. Therefore, vide 1993 Act as amended in 1999, 13 vacancies were liable to be filled in from Ex-Servicemen treating the same reserved vacancies.;