ARVIND KUMAR TIWARI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The complaint of the Writ Petitioners is that their result/ marks of "Sub-Inspector (Civil Police) Ranker's Examination 2000-2008" have not been declared. The further grievance of the Petitioners is that the benefit of the judgment dated 30.01.2017 of this Court in Writ Petition (Civil) No.45 of 2016 (Raghuraj Singh v. State of Uttar Pradesh and Ors.) has not been extended to them.

(2.) A Notification was issued on 12.06.2010 by U.P. Police Recruitment and Promotion Board (for short "the Board") for selection to 5389 posts of Sub Inspector (Civil Police) Rankers' by promotion from eligible Constables and Head Constables on the basis of a Departmental examination. The vacancies pertained to the years 2000-2008. Constables and Head Constables who completed a period of three years' service on the first day of the year of recruitment and who have not attained 40 years of age were eligible to take part in the selection. Recruitment to posts of Sub-Inspectors is governed by Uttar Pradesh Sub-Inspector and Inspector (Civil Police) Service Rules, 2008 (for short "the Rules"). Rule 5 thereof provides that 50% of the posts of Sub-Inspectors shall be filled up by direct recruitment and the remaining 50% by promotion on the basis of Departmental examination from amongst substantially appointed Head Constables and Constables of the Uttar Pradesh Civil Police/ Armed Police/ Armed Police Mounted Police/ P.A.C. Procedure for recruitment by promotion to the post of Sub-Inspector is governed by Rule 16 of the Rules according to which the Board shall conduct a written examination. The written examination shall carry 300 marks. The allocation of marks is as follows:

(3.) Except the subject Hindi Essay, questions of other subjects would be of objective type. Note 2 to Rule 16(2) stipulates that a candidate who fails to obtain minimum 50% marks in each subject shall not be eligible for promotion.