- (1.) Heard Sri Seemant Singh, learned counsel for the petitioner, Sri Avinash, learned Standing Counsel for the respondent nos.1 to 4 and Sri Santosh Kumar, learned counsel for the respondent nos.5 and 6.
(2.) This writ petition has been filed praying for the following reliefs: a) Issue a writ, order or direction in the nature of Certiorari calling upon the records of the case and to quash the impugned Government Order dated 13.5.2016 (Annexure No.15 to the writ petition), impugned Circular dated 17.5.2016 (Annexure no.16 to the writ petition) and impugned show cause notice dated 18.6.2016 (Annexure No.17 to the writ petition) being illegal, arbitrary and in violation of principles of natural justice as the same are based on no medical report which could have been prepared by the earlier Medical Board at the time of examining the petitioner and the copy of which could have been supplied to the petitioner for giving him a due opportunity under law to challenge the same before the other authorities under law. b) Issue any other suitable writ, order or direction as this Court may deem fit and proper in the facts and circumstances of the case. c) Award cost of petition to the petitioner.
(3.) Briefly stated facts of the present case are that 1932 candidates under the physically disabled candidates quota, were selected for Special B.T.C. Training Course, 2007, Special B.T.C. Training Course, 2008 (Special Selection) and Special B.T.C. Training Course, 2008 out of which 1121 candidates appeared before the Medical Board alongwith their original certificates for physical verification. The physical disability of 234 candidates were not found certified. The medical examination of 811 candidates were yet to be done but in the meantime a Writ-A No.53152 of 2010 (Ravindra Kumar Sharma vs. State of U.P. and others) was filed in which an order dated 3.8.2010 was passed dismissing the writ petition.;