MUKESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The instant intra court appeal has been preferred against the judgment dated 04.08.2017 passed in C.W.J.C. No. 5325 of 2014 whereby the learned Single Judge was pleased to dismiss the writ application filed by the petitioner.

(2.) The facts not in dispute are that pursuant to the publication of the advertisement no. 1 of 2012 on 31.05.2012 in the daily news papers, 7606 posts of constable were advertised. The selection and appointment in different districts police force and Bihar Military Police were to be done by the Chairman of the Central Selection Board, Bihar, Patna. The appellant was one of the applicants. He appeared in the written examination and on having cleared the same, appeared in the physical test.

(3.) The appellant was finally declared selected for the post of constable and was issued an appointment letter contained in memo no. 386 dated 02.06.2013 under the signature of the Secretary of the Central Selection Board, Bihar Patna. Pursuant to his appointment, he joined in the office of the Superintendent of Police, Supaul and was allotted District Force no. 172 under the police line, Supaul.