NARENDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) There are six petitioners all bunched together in the present writ application. Reason for doing so is because all the six have not made it to the post of Jail Warden for which Advertisement No. 1 of 2013 was initiated. The reason for non-selection, however, varies from candidate to candidate. There are three petitioners, namely, petitioners No. 1, Narendra Kumar, petitioner No. 2, Sanjeet Kumar and petitioner No. 5, Vivek Kumar. The reason for their non-selection is that they are trained Home Guards from Jharkhand which, according to the petitioner, is not a disqualification.

(2.) It is further made clear that all petitioners are applicants for consideration under 25% quota of Home Guards.

(3.) With regard to the above three petitioners, the contention of the counsel is that the advertisement did not indicate that people trained from other States much less the State of Jharkhand is a reason for disqualification or non-consideration. If the advertisement did not have such a clause, petitioners cannot be debarred from the benefit of selection.