- (1.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs: "i. The record of the case may kindly be called for; ii. The respondents may kindly be directed to award 3 marks to the petitioner for Special Qualification (BCA) for the post of Constables GD in pursuance to advertisement dated 14.07.2013; iii. The respondents may kindly be directed to revise the merit list of General Category after adding marks of special qualification of the petitioner and the petitioner may kindly be selected in the final list of appointment for the post of Constables GD in pursuance to advertisement dated 14.07.2013; iv. The respondents may kindly be directed to grant the appointment on the post of of Constable GD to the petitioner as per his merit with all consequential benefits; v. Any other appropriate writ, order or direction which the facts and circumstances of the case warrants be issued and; vi. Costs of the writ petition be allowed in favour of the petitioner."
(2.) The petitioner participated in the selection process initiated vide advertisement dated 14.07.2013, whereby applications were invited for the posts of Constables GD, Constable Driver, Constable Bands and Constable Operators.
(3.) The petitioner was having the qualification of Bachelor of Computer Applications (BCA) and all other necessary eligibility. The petitioner appeared in the written examination and was declared successful, and thereafter, was called for physical examination scheduled on 09.01.2015.;