MANOJ KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In compliance with the order of this Court dated 06.01.2010, the Superintendent of Police, Giridih-cum-Chairman, Hazaribagh Constable Selection Board, has appeared in the Court in person today.

(2.) In the supplementary show cause replies filed on behalf of the Respondent/Opposite party, namely, the Superintendent of Police, Giridihcum-Chairman, Hazaribagh Constable Selection Board, it is informed that in compliance of the order of this Court passed in W.P. (S) No. 6041 of 2007, the petitioner has been appointed on 17.01.2010 as constable in the Hazaribagh District.

(3.) Counsel for the petitioner submits that though the major portion of the impugned order has been complied with, but the respondents ought to have taken decision regarding the seniority of the petitioner which he is entitled to get from the date when other candidates have been granted the benefits of appointment.