- (1.) Heard Shri Sandeep Srivastava, learned counsel for the petitioner and Shri Piyush Shukla and Shri R.N. Pandey, learned Standing Counsels for the respondents.
(2.) By means of present writ petition, the petitioner has prayed for following reliefs:- "(a) a writ, order or direction in the nature of certiorari calling for the record of the case in respect of the selection made for the posts of Constables in pursuance to the Advertisement published in daily newspaper 'Dainik Jagran' dated 6.1.2005 and quash the same. (b) a writ, order or direction in the nature of mandamus directing the respondents to compare and re-examine the copy oft he petitioner with other selected O.B.C. Candidates. (c) any other writ, order or direction as this Hon'ble Court may deem fit and proper in the circumstances of the case and; (d) award cost of the petitioner to be paid to the petitioner."
(3.) By order dated 23.9.2014 the following prayer was also added in the relief clause:- "(bb) issue a writ, order or direction in the nature of mandamus directing the respondents to select and appoint the petitioner as Constable on the basis of marks obtained by the petitioner in the written examination, physical test and interview.";