MITHILESH KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner by way of the present writ petition has prayed for issuing direction to the respondents to appoint the petitioner on the post of Constables in B.M.P.-21, Saharsa.

(2.) The brief facts of the case are that the petitioner was issued an appointment letter dtd. 30/7/2005, however, when the petitioner was requested for submitting his joining along with his credentials, on the appointed day, it is stated by the petitioner that he was orally told that there is difference in date of birth in his Home Guard certificate and his matriculation certificate, hence he cannot be appointed on the said post.

(3.) I find from the record that though admittedly the petitioner was refused appointment in the year 2005 itself, however, the petitioner has approached this Court after a gross delay in the year 2010 and now we are in the year 2018.