MD. NASIR ALI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Senior Counsel for the petitioners and the respondent-State.

(2.) The learned Senior Counsel for the petitioners has submitted that since the petitioners have undergone training pursuant to Advertisement No 1 of the year 1996, this Court should issue a direction upon the respondents to appoint them on the post of Constable in the Bihar Police.

(3.) From perusal of Annexure 1, i e, Advertisement No 1 of 1996, it appears that the same was issued pursuant to a scheme of the Welfare Ministry of the Government of India to provide training to minority applicants so as to make them equiped and ready for participating in selection process for appointment of Constable. As per the averments made in the writ petition, the petitioners have undergone their training pursuant to the said advertisement. Advertisement No 1 of 1996 does not contemplate any appointment being given to the petitioners. It is only contemplating imparting training to the minority applicants so as to make them equip for participating in appointments.