The Allahabad High Court has sought information from the state government and the Police Recruitment Board in the matter of calling candidates for civilian police and PAC constable recruitment more than two and a half times relative to the posts in the female category and selecting the OBC quota without a valid caste certificate.
This order has been given by Justice Ajay Bhanot while the petition filed before the Court by Ruchi Yadav and others. The Court has said that, “Put up this case on 12.10.2020 in the list of fresh cases to enable the learned Standing Counsel to obtain instructions in the matter.”
Advocate Seemant Singh on the behalf of the petitioner argued before the court that petitioners were successful in all the stages but were not selected. According to the facts of the case, in this recruitment of 2018, 31360 posts were to be selected in the female category.
The petitioners applied under the OBC quota and were successful in written examination, document verification etc. The cut off merit of OBC quota was 182.3272. The petitioners also succeeded in that. The final phase was to be a physical efficiency test. According to the condition of the advertisement, the Police Recruitment Board had earlier called two and a half times more than the candidates for merit according to the total posts.
After physical efficiency test from December 2019 to January 2020, on 8 January 2020, the Board issued a release that additional candidates are being called due to non-availability of qualified women candidates. After this the cut off merit was reduced to 167.3889. The final selection result was released on March 2, 2020, in which the petitioners were not selected.
The petitioners say that when she was selected in the cut off merit above this, how she was dropped out after bringing the merit down. It was also said that many such candidates have been included in the selection list who do not have OBC caste certificate between April and December 2018.
The court has sought information considering the matter to be considered. The Court has listed the matter on 12 October for next hearing.
Case details:
Case: - WRIT - A No. - 5520 of 2020
Petitioner: - Km Ruchi Yadav and 15 Others
Respondent: - State Of U.P. And 2 Others
Counsel for Petitioner: - Seemant Singh
Counsel for Respondent: - C.S.C.
Quorum: Justice Ajay Bhanot
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