DHIRENDRA KUMAR SHUKLA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By the Court.--In this writ petition, the petitioner has prayed for a direction on the respondents to issue letter of appointment on the post of Constable-Driver in the district of Latehar to the petitioner, who has been declared duly qualified and finally selected.

(2.) It has been stated that in response to the advertisement, the petitioner had applied for appointment on the post of Constable-Driver in Latehar district. He possesses all the requisite qualification for the said post and appeared in all the tests. He was declared qualified by obtaining requisite marks, but while the other candidates, who had qualified in the test, have been appointed, appointment letter has not been issued to the petitioner till date. The petitioner made requests several times and also filed representations before the Chairman, Selection Board-cum-Superintendent of Police, Latehar, but till date, no order has been passed.

(3.) The respondents have opposed the petitioner's writ petition. However, in the counter-affidavit filed by them, it has been stated that the petitioner obtained qualifying marks, but he has not Jaeen appointed as he had contravened the conditions mentioned in the advertisement for the said post. However, in the counter-affidavit, no specific reason has been assigned as to which term of appointment was violated by the petitioner.