Sunita Agarwal, J. - (1.) Heard Sri Ashok Khare, learned Senior Advocate assisted by Sri Siddharth Khare, learned counsel for the petitioners and Sri Vikram Bahadur Yadav, learned Standing Counsel for the respondents and Sri Ambarish Chatterji, learned counsel for the petitioner in the connected writ petition.
(2.) By means of the present writ petition, the petitioners are seeking a writ quashing the Clause 8 of the notification dated 28.6.2017 issued by the U.P. Police Recruitment & Promotion Board, Lucknow; further prayer is to prepare the final result of the written examination held under the Sub-Inspector, Civil Police (Male) and Equivalent Post Direct Recruitment-2016, in December, 2017, by following the principles enunciated by the Apex Court in its judgment and order dated 18.7.2014 passed in Anil Kumar & others vs. State of U.P. and others, Civil Appeal No. 6547 of 2014, with regard to the method of evaluation of wrong questions.
(3.) The petitioners herein have appeared in the written examination held in the month of December, 2017. As per U.P. Sub-Inspector & Inspector (Civil Police) Service (First Amendment) Rules, 2015 and Second Amendment Rules, 2016, the process of direct recruitment comprises of a written examination; scrutiny of documents and physical standard test and physical efficiency test. The final select list is to be drawn from amongst those candidates who are found successful in physical efficiency test based on the basis of marks obtained by them in the written examination.;