ANKESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned senior counsel for the petitioner, learned counsel for the State and learned counsel for the Bihar Police Subordinate Service Commission.

(2.) The present writ petition has been filed for quashing the order contained in Memo No. 108 dtd. 24/10/2024 issued by the Appointing Authority-cum-Deputy Inspector General of Police (Administration), Bihar, Patna, and the consequential order contained in Memo No. 2095 dtd. 28/10/2024 issued by the Dy. Inspector General of Police, Begusarai Range, Begusarai, whereby the petitioner has been held ineligible for appointment to the post of Sub-Inspector on the ground that he suppressed the pendency of a criminal case against him, and accordingly, his candidature was cancelled. Further prayer has been made that the respondent may be directed to appoint the petitioner to the post of Sub-Inspector pursuant to Advertisement No. 02/2023 in view of his final selection and exoneration from the alleged criminal case.

(3.) Learned senior counsel for the petitioner submits that the petitioner completed his graduation in the year 2020 from Lalit Narayan Mithila University, Darbhanga, and in 2023 the Bihar Police Subordinate Commission invited applications vide Advertisement No. 02/2023 for selection/appointment to the post of Police Sub-Inspector. Pursuant thereto, the petitioner applied and, after scrutiny, his application was accepted and an admit card was issued for the preliminary examination. The petitioner qualified the preliminary written examination and was allowed to participate in the mains examination. He appeared in the mains examination and qualified the same, and thereafter appeared in the physical test, which he also qualified. Finally, he was selected under the Backward Category, wherein his name appeared at Serial No. 47, and he was allotted Nalanda district.