Yashwant Varma, J. - (1.) Heard learned counsel for the petitioner and the learned Standing Counsel.
(2.) This petition has been preferred seeking the following reliefs: "(i) Issue a writ, order or direction in the nature of mandamus directing the Respondent Authorities, to conduct the Fresh Medical Examination of the petitioner, by the Medical Board, for the post of Police Constable and Constable PAC (Male) Direct Recruitment-2015, pursuant to the Advertisement dated 29.12.2015. (ii) Issue a writ, order or direction in the nature of mandamus, commanding the Respondent Authorities, treating the petitioner as medically fit in the medical examination for the post of Police Constable and Constable PAC (Male) Direct Recruitment-2015, pursuant to the Advertisement dated 29.12.2015 and select and appoint him finally for the said post, in pursuance of the merit list, issued vide Notification dated 21.05.2018. (iii) Issue a writ, order or direction in the nature of certiorari, quashing the Appendix- 3(3) to the Rule 15(g) of the Uttar Pradesh Police Constables and Head Constables Service Rules-2015, issued vide Notification dated 02.12.2015, which is unreasonable and arbitrary as it does not give sufficient time to file an appeal and secondly in absence of reasoned order any appeal is empty formality thus the said provisions is arbitrary and violates Article 14 of the Constitution."
(3.) These reliefs have been sought in the backdrop of the petitioner having been declared medically unfit by the Medical Board as well as the Appellate Medical Board constituted in terms of the provisions of the Uttar Pradesh Police Constable and Head Constable Service Rules, 2015. A challenge is also raised to the provisions of Rule 15(g) of the aforementioned Rules on the ground that a candidate is compelled to prefer an appeal on the same date.;