RUDRA PRATAP Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) In this writ petition, the Petitioner has prayed for quashing the part of the letter issued under Memo No. 179 dated 15.1.2011 under the signature of the Respondent No. 3 (Annexure-12) whereby the Petitioner has been declared unfit for State Police Services. The Petitioner has further prayed for a direction on the Respondents to accept his joining as a State Police Officer for which he was duly selected and appointment letter has been issued.

(2.) It has been stated that the Petitioner had appeared in the 3rd Combined Civil Services Competitive Examination, 2007 conducted by the Jharkhand Public Service Commission, Ranchi (hereinafter referred to as 'J.P.S.C' in short). He got through the said examination and was selected for the State Police Services.

(3.) The Petitioner is a member of Scheduled Caste. His name figured at Sl. No. 1 against five posts earmarked for the Scheduled Caste category.