DEVENDRA KUMAR ARORA,J. - (1.) Heard Mr. Ran Vijay Singh, learned Counsel for the petitioner and Mr. Badrul Hasan, learned Additional Chief Standing Counsel for the State.
(2.) The trivial question involved in this writ petition is to the effect that whether it would be justified to interfere with the examination at the behest of a candidate who had appeared in the examination without any protest and was declared unsuccessful.
(3.) In the instant writ petition, petitioner-Renu Singh has challenged the order dated 2.7.2010 passed by the opposite party No.2-Secretary, U.P. Police Recruitment and Promotion Board, Lucknow (hereinafter referred to as "Board"), whereby she has been declared unsuccessful in the U.P. Police Constable Recruitment Examination, 2009 on the ground that after reevaluation of the answer-sheet, she had obtained only 112.81 marks and had failed to obtain eligible marks in every part of the question papers. During the pendency of the present writ petition, the petitioner has filed an amendment application (C.M. Application No. 15697 of 2012), which was allowed vide order dated 30.4.2012. By means of the amendment, the petitioner has assailed the eligibility clause of advertisement dated 25.6.2009, whereby the eligibility marks in every subject has been fixed as 33%.;