MANOJ KUMAR YADAV AND 3 OTHERS Vs. STATE OF U.P AND 3 OTHERS
LAWS(ALL)-2016-10-40
HIGH COURT OF ALLAHABAD
Decided on October 07,2016

Manoj Kumar Yadav And 3 Others Appellant
VERSUS
State of U.P And 3 Others Respondents

JUDGEMENT

Pradeep Kumar Singh Baghel, J. - (1.) The petitioners are candidates for appointment on the post of Sub-Inspector of Police. They have challenged the orders of the U.P. Police Recruitment and Promotional Board, whereby they have been declared medically unfit for the selection on the posts of Sub-Inspector in Civil Police and Platoon Commanders in Provincial Armed Constabulary and to declare them fit for appointment on the said post.
(2.) The brief reference to the factual aspects would suffice.
(3.) An advertisement dated 19.5.2011 was issued by the Additional Secretary, Recruitment/ the third respondent calling applications from the candidates for appointment on the posts of Sub-Inspectors (Civil Police) and Platoon Commanders (PAC). The total number of posts for Sub-Inspector (Civil Police) was 3698 in which 1849 posts were advertised under General category, 998 posts under the Other Backward Classes, 777 posts under Scheduled Castes category and 74 posts were advertised under Scheduled Tribes category. For the Platoon Commanders 312 posts were advertised in which 156 posts were for General category, 84 posts for OBC, 64 for SC category and 6 posts were reserved for ST category.;


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