SUNIL KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Learned Counsel for the petitioner and Learned Counsel for the State.

(2.) The present writ petition has been filed in the nature of writ of mandamus for the following relief/s:

(3.) Learned Counsel for the petitioner submits that the petitioner has appeared in the examination process on the post of Constable in District Police Force, Bettiah in pursuant to Advertisement No.01/1998. Counsel submits that the petitioner has participated in the entire process having height of 174 c.m. and chest was also more than the requirement as per the said advertisement. Counsel further submits that petitioner appeared in the physical efficiency test and written test in which he was declared successful. But, despite the fact that petitioner secured a very good position in the physical as well as written examination, he was not appointed, whereas, similarly situated candidates were appointed. Therefore, petitioner filed representation on 19/3/2012 before the Director General of Police, Bihar, Patna (annexed as Annexure-1). Counsel submits that thereafter, petitioner has filed application under Right To Information Act, 2005, but nothing happened. Counsel submits that in the year 2014, petitioner has sent a legal notice to the Director General of Police, Bihar and S.P., Bettiah requesting him to direct the S.P., Bettiah, West Champaran to appoint him on the post of Constable and finally in the year 2017, he has filed the present writ petition.