Vivek Kumar Birla, J. - (1.)Heard Sri Ritesh Srivastava, learned counsel for the petitioners and Sri Vikram Bahadur Yadav, learned Standing Counsel appearing for the respondents.
(2.)Present petition has been filed with the following prayer:-
(i) Issue a writ, order or direction in the nature of certiorari to annul the impugned written examination held on 18.6.2018 in two shifts for the purpose of Direct Recruitment to the post of Constable Civil Police and Constable P.A.C. - 2018 conducted by the respondent no. 3.

(ii) Issue a writ, order or direction in the nature of mandamus to direct the respondents to conduct the written examination afresh to save the sanctity of the examination.

(iii) .....

(iv) ....."

(3.)Submission of learned counsel for the petitioner is that Rule 15 (2) of the U.P. Police Constables and Head Constables Service (Ist Amendment) Rules, 2017 provides for written examination and the examination held on 18.6.2018 was held in gross violation of Rule 15(2) of the aforesaid Rules and submits that all the questions of Test Booklet Set No. 16 supplied in the first shift have been repeated in the Test Booklet Set No. 08 in the second shift of written examination and repetition of identical questions in the second shift is against the sanctity of the examination and is outcome of laxity on the part of the respondents and inspite of the full knowledge the respondents have done nothing and therefore, the examination dated 18.6.2018 is liable to be set aside.