- (1.) The present special appeal has arisen from a judgment and order of a learned Single Judge dated 23 December 2014.
(2.) At the hearing, learned counsel appearing on behalf of the appellants has confined the appeal to the first operative direction contained in the impugned judgment and order which reads as follows: "(1) The respondents shall draw a final merit list of OBC category candidates on the basis of evaluation of marks awarding 1.25 marks against each correct question to all the candidates in the written examination and extend the benefit of 7.50 marks admissible against six wrong questions equally to all and accordingly draw the overall merit list of selected candidates for appointment and determination of seniority as per rules."
(3.) The writ petition under Article 226 of the Constitution was filed by the respondent, seeking a certiorari for setting aside the final result dated 17 May 2010 of an examination conducted by the U P Police Recruitment and Promotion Board(Board) for recruitment to the post of police constables. Thirty five thousand vacancies were advertised for being filled up on the basis of direct recruitment. The respondent is a candidate who belongs to the OBC category for which, there was a reservation of 9450 posts. The written examination consisted of four parts and each part consisted of 40 questions. The total number of marks for each of the four parts was 50. A candidate was required to obtain a minimum of 33% marks in each of the four parts separately for clearing the examination and was also required to obtain an average of 35% of the total marks overall. Since each part contained 40 questions and was of 50 marks, 1.25 marks were to be allotted for every correct answer.;