PRADEEP KUMAR SINGH BAGHEL,J. - (1.) The petitioner has instituted this writ petition for issuance of a writ of certiorari to quash the order dated 19th March, 2016 passed by the Deputy Inspector General of Police, Varanasi Range, Varanasi, the second respondent, dismissing him from service from the post of Sub-Inspector, Civil Police, on the ground that his appointment under the quota of skilled sportsman was illegal.
(2.) A brief reference to the factual aspects would suffice. A circular dated 04th October, 1991 was issued by the Uttar Pradesh Police Headquarter, Allahabad for selection in the post of Sub-Inspectors, Civil Police. Pursuant thereto an advertisement was issued inviting applications from the eligible persons for appointment against 475 male and 15 female posts of Sub-Inspectors, Civil Police. Along with the application form a brochure was also supplied to the candidates wherein, apart from other vertical and horizontal reservations, skilled sportsmen were also provided reservation in terms of the Government Order dated 11th February, 1975. The candidates were also eligible for relaxation of five years in upper age limit under the said quota.
(3.) The petitioner applied in response to the said advertisement under the unreserved category and sought the benefit of reservation under the category of skilled sportsman. He stood qualified/ eligible in each stage of selection and was finally selected and granted appointment as Sub-Inspector, Civil Police. Having joined the training on 07th January, 1997, the petitioner successfully completed it on 08th February, 1998 and was posted as a Sub-Inspector, Civil Police in District Varanasi on 10th February, 1998.;