SATYENDRA SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties through V.C.

(2.) The instant writ application has been preferred by the petitioner for following reliefs:-

(3.) Mr. Rajeeva Sharma, learned senior counsel for the petitioner submits that the State Government published an advertisement bearing no. 01/2004 dtd. 13/1/2004 in daily newspaper 'Hindustan' inviting applications from the competent candidates to fill up the posts of constable in different districts of the State. This petitioner filled up the application from the district of Giridih and was allotted roll no. 7963. Pursuant thereto, the petitioner appeared in written and physical examinations and he succeeded in all examinations. Subsequently, the State Government published a provisional list of 285 successful candidates on 18/2/2009, but the petitioner was surprised and shocked that his name did not appear in the said provisional list.