- (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 no. 62 of 2010, under Section 504/506 IPC and the sessions trial is pending. It is further submitted that he has 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 no disciplinary enquiry 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.;