- (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 the fact that the petitioner under went criminal trial in S. T. No. 393 of 2009, under Sections 315/323/504 IPC and the isciplinary proceedings were initiated against the petitioner on the same charges on which criminal proceedings were initiated. It is further contended that even the petitioner has been acquitted in the said case vide judgment and order dated 22.01.2011 passed by the Additional Sessions Judge (Court no. 4), Rampur and the disciplinary proceedings have been stayed by this Court but for the reasons best known his result was not declared and was kept in a seal cover. It is further submitted that there is no other criminal case is pending against the petitioner 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.;