MANOJ KUMAR GUPTA, J. - (1.) HEARD learned counsel for the petitioner and Sri Vivek Singh, appearing on behalf of the respondents.
(2.) THE petitioner had applied for recruitment on the post of constable in Railway Protection Force, in pursuance of the employment notice no. 1 of 2011 issued by the Chief Security Commissioner, North Eastern Railways and Coordinating Nodal Chief Security Commissioner, Gorakhpur. It is stated that the petitioner had qualified the written examination and thereafter, he was called for Physical Efficiency Test (for short 'PET') to be held at Gorakhpur on 14/3/2014 at 2nd Bn. RPSF, Rajahi Camp, Gorakhpur. The petitioner participated therein, but he was disqualified in the Long Jump. It is contended that the petitioner had filed an application on 17/3/2014 before the respondent no. 3 and its copy was forwarded to respondent no.2. Therein, he had made grievance regarding incorrect measurement taken by respondents in the Long Jump. In the said application, it is stated that according to the petitioner, he had crossed the minimum distance prescribed but forcibly he was turned out saying that he could not qualify the Long Jump.
(3.) IT is in the aforesaid backdrop of fact that the petitioner had approached this Court for a mandamus directing the respondents to consider the claim of the petitioner for being provided another attempt for Long Jump and thereafter permit him to participate in the further selection process.;