SURENDRA KUMAR Vs. STATE OF BIHAR AND ORS.

JUDGEMENT

(1.) The writ petition has been preferred by the petitioner for direction on the respondents to appoint the petitioner as Sub -Inspector of Police, he having qualified in the physical test, written test and having appeared in the interview.

(2.) The case of the petitioner is that in pursuance of Advertisement No. 002/93 dated 18th July, 1993, he applied for appointment to the post of Sub -Inspector of Police. The respondents held the physical test/measurement on 1st November, 1993 at Dumka Stadium, wherein the petitioner was declared fit in the physical test. Thereafter, in the written test held on 22nd and 23rd January, 1994, the petitioner participated and came out successful, his Roll Number having shown successful in the newspaper "NAVBHARAT TIMES" dated 4th June, 1994.

(3.) Further case of the petitioner is that he was asked to appear in personal interview, vide letter dated 20th June, 1994 as was to be held on 3rd August, 1994. In the said interview, the petitioner participated, whereinafter, a letter was sent to him to report S.P. Dumka. The petitioner obeyed the direction and reported the S.P. Dumka and performed all the formalities for verification of his character and certificate. The local police and the police at permanent residents of petitioner were also asked to verify the character of the petitioner, vide letter dated 25th October. 1994/28th June, 1995, but subsequently, no order of appointment was issued in favour of petitioner.