- (1.) Heard learned counsel for the petitioner and the learned Standing Counsel representing the respondents. The relief sought in the present writ petition is a mandamus to command the respondents-authorities to open seal cover envelope regarding the result of the departmental/ranker promotion examination to the post of Sub Inspector conducted in the year 2011.
(2.) The facts are that the petitioner, who was working as Constable, appeared in the ranker examination for the purpose of promotion to the post of Sub Inspector. However, his result was not declared and kept in a seal cover.
(3.) Learned counsel for the petitioner contends that though the petitioner cleared the written examination, physical examination and also group discussion but his result was not declared on account of involvement of the petitioner in criminal case crime no. 62 of 2010 under Section 504/506 IPC and criminal case crime no. 155 of 2011, under Section 409 IPC, converted into Section 379 IPC. It is further submitted that even though the final report has been submitted in the caid case on 22.03.2012 and he has also been exonerated from all the charges in the disciplinary enquiry as per order dated 25.03.2012 but for the reasons best known his result was not declared and was kept in a seal cover. It is further submitted that neither any disciplinary enquiry is pending against the petitioner nor there is any other criminal case yet the respondents-authorities are not opening the seal cover on account of which, the petitioner is being deprived from being sent for training and promotion to the post of Sub Inspector.;