DIPU KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) After qualifying in the process of selection for appointment as a constable, petitioner's selection has been cancelled for the reason that he had gained selection by illegal means. The basis for such finding is to be found in the report of the Officer on Special Duty Central Selection Board of Constables dtd. 10/10/2015 (Annexure- 4). This Court would consider it useful to reproduce relevant extract of the report which reads as follows:-

(3.) Criminal case (Dudhiya P.S. Case No. 260/2015) has also been lodged against the petitioner.