AJAY KUMAR MINZ Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present writ applications have been filed by the petitioners for quashing of the order dated March 23, 1990 (Annexure-2) by which the respondent Director-General or Police has terminated the appointment of all constables appointed on the basis of selection made between the period October 17, 1989 to October 19, 1989 in the District of Jehanabad.

(2.) The facts giving rise to the present dispute may first be stated in short. Pursuant to an advertisement made for appointment of constables in the District of Jehanabad, several persons including the petitioners appeared before a Selection Committee between the period October 17, 1989 to October 19, 1989 and after various tests and verifications, on the basis of a panel pre pared by the said Committee, 105 persons were declared to be fit for appointment. A copy of the selection list has been filed as Annexure-1 to the writ application. Out of the said 105 persons, 87 joined the posts pursuant to appointment letters received by them. The remaining 18 persons were not served with the appointment letters and, therefore, there was no occasion for them to join. Thereafter, the impugned letter was is sued terminating the services of the said 87 per sons. The reason for issuance of the impugned order of termination, as it appears from this order itself, is that pursuant to certain complaints an enquiry was got conducted by the Zonal Inspector-General of Police, Patna Zone. On an analysts of the said enquiry report the following irregularies transpired:

(3.) In the counter-affidavit filed on behalf of the respondents a photostat copy of the master chart has been filed as Annexure 'A'. Reference to the said master chart evidences interpolations in various columns pertaining to various candidates having direct bearing on the merit of selection. For the reasons following hereinafter, I need not detain myself in setting out the details of those interpolations and the persons responsible for the same but then it has to be accepted that interpolations have been done and somebody is responsible for it.