- (1.) Heard Sri Radha Kant Ojha Senior Advocate assisted by Sri Shivendu Ojha, Sri Ashok Khare Senior Advocate assisted by Sri Siddharth Khare, Sri Shashi Nandan Senior Advocate assisted by Sri Udayan Nandan, Sri Tarun Agrawal, Sri Satyendra Tripathi and Ms. Shreya Gupta, learned counsels for the petitioners at length. All other counsels appearing for the petitioners in the writ petitions tagged with this bunch have adopted the arguments extended by the above noted counsels.
(2.) Sri Manish Goyal learned Additional Advocate General assisted by Sri Vikram Bahadur Yadav learned Standing Counsel has been heard on behalf of the State-respondents and the U.P. Police Recruitment and Promotion Board1. Sri Sankalp Narain learned Advocate has extended his arguments on behalf of the selected candidates, private-respondent Nos.4 to 23, in the leading writ petition.
(3.) These writ petitions have been filed by the candidates who had obtained 50% marks in each section/subject in the online written examination held in multiple shifts between 12.12.2017 and 23.12.2017. The facts relevant to appreciate the controversy at hands are that a notification dated 17.06.2016 was issued by the third respondent namely the Additional Secretary (Recruitment), Uttar Pradesh Police Recruitment & Promotion Board, Lucknow (Selection Board) advertising 2707 posts of Sub Inspector (Civil Police), Platoon Commander P.A.C. and Fire Brigade Second Officer in the pay scale/pay band/9300-34800 and grade pay Rs. 4200. The recruitment was to be made on the basis of online written examination of one question paper (total 400 marks) comprising of four sections/subjects of 100 marks each, named as:- JUDGEMENT_170_LAWS(ALL)9_2019_1.html;