RAM PUKAR SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) UPON a joint request of learned Counsels for the parties, in view of the peculiar circumstances and special events, the matter is taken up for final hearing today.

(2.) THE challenge in this writ petition under Article 226 of the Constitution of India is against the rejection of the candidature of the petitioner by the respondents for the post of Chaukidar relying on a letter of the Home Department, Government of Bihar dated 6.11.1991.

(3.) THE petitioner applied for the post of Chaukidar/Dafadar in Police Station on regular basis, as earlier he was working as a Dafadar since 1985 temporarily, pursuant to an advertisement, dated 12.5.1999, inviting applications which on being processed came to be rejected only on the ground that it was against the criteria laid down in the aforesaid letter of the Hon Department. THE rejection order of the application of the petitioner is dated 10.4.2000. Since the respondent authority by that order found that the petitioner is not eligible for the above post in view of the criteria laid down and the guidelines prescribed in the aforesaid letter of the Home Department, the petitioner has questioned its legality and validity by filing this writ petition.