- (1.) Heard Sri Ravindera Sharma, the learned counsel for the petitioner and the learned standing counsel for the State.
(2.) The petitioner is a Constable and applied for promotion to the post of Head Constable. In this regard the petitioner appeared in the written examination of the State Eligibility Examination 2006, in which he was declared successful. The authorities thereafter called the petitioner for I.T./P.T. test, in which the petitioner appeared and was again declared successful. The petitioner was thereafter called for an interview in which he appeared. The authorities declared the final result and, against his name, a remark was mentioned "sealed cover".
(3.) The petitioner came to know that the reason for keeping his result in a sealed cover was that he was implicated in case crime No.483 of 2003, registered at Police Station Sahjanva, District Gorakhpur. The petitioner, being aggrieved by his selection being kept in a sealed cover, has filed the present writ petition seeking a writ of mandamus.;