SUNIL KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD.

(2.) THE petitioner desirous of being appointed to the post of Sub -Inspector of Police made an application in terms of advertisement issued therefor, his application was accepted. He was called for physical test. He appeared and was declared eligible for written test. Now just before the written test his candidature is sought to be cancelled by Zonal I.G. -cum -Chair -man of the Central Selection Board I, Patna. The ground for cancellation is that in terms of clause of the said Advertisement No. 704, a person residing in Bihar had to file his application before the D.I.G. within whose jurisdiction he resided or in the alternative before the D.I.G. within whose jurisdiction the address for correspondence falls. For applicant from outside the State of Bihar, the application had to be filed before D.I.G., Central Range, Patna. The petitioner though a permanent resident of Sugauli, District -East Champaran presently resided at Allahabad where his father is posted and as such in his application he has mentioned his permanent residence at Sugauli, District -East Champaran and correspondence address being of Allahabad in the State of Uttar Pradesh.

(3.) AS per his understanding as his correspondence address was not that of Bihar, the first part of clause 11 did not apply to him and he was basically an applicant from outside Bihar. He accordingly filed his application before D.I.G., Central Range, Patna. After physical test an objection has been raised and his candidature is sought to be cancelled on the ground that he ought to have filed his application before D.I.G., East Champaran, Bettiah and having not filed there, his candidature was being cancelled.