VIVEK KUMAR BIRLA, J. - (1.) HEARD learned counsel for the petitioners as well as learned Standing Counsel appearing for the respondents and have perused the record.
(2.) THE petitioners are working as Constables in the 15th Battalion P.A.C. Agra. In the year 2014, the police department conducted 125th Reserved Driver Course Selection Examination, in which both the petitioners have participated. The submission of the learned counsel for the petitioners is that both of them have successfully given the driving test. The result was declared on 2.1.2015. The names of the petitioners did not find place in the same. The assertion is that entire result was not placed on the Notice Board of 15th Battalion P.A.C. Agra and as such, the petitioners were not aware of the note given at the bottom of the result so declared on 2.1.2015 that in case of any grievance the candidate can file a representation before the Superintendent of Police (Karmik), U.P., Allahabad (respondent no. 4). In paragraph 14 of the petition, it has been stated that it is only on 20.2.2015 the petitioner came to know that they have a right to file a representation against the result so declared as they have not been selected.
(3.) THE submission is that the representation filed by the petitioner no. 1 on 20.2.2015 was not entertained on the ground that the same is being filed after expiry of 15 days as provided by the note given on the bottom of the result so declared on 2.1.2015. The petitioner has annexed the certificate dated 17.4.2013 to show that the petitioner no. 1 was attached with the transport branch for the purpose of driving a heavy duty vehicles. In paragraph 19 of the petition, it has been stated that both the petitioners have transport vehicle driving licence and are performing duties of heavy vehicle drivers since last two years. Be that as it may, in view of the aforesaid facts and circumstances of the case, the respondent no. 4 is directed to decide the representation of the petitioner without raising any objection with regard to limitation and shall pass suitable orders, as expeditiously as possible, preferably within a period of two months from the date of filing of a certified copy of this order. It is made clear that this Court has not examined the merits of the claim of the petitioners, which shall be looked into by the respondent no. 4 while deciding the representation of the petitioners. With the aforesaid observations/directions, this writ petition is finally disposed of. No order as to costs.;