ARUN KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THIS application has been preferred by petitioners for issuance of a writ/writs/direction commanding upon the respondents to treat their services, as being legally appointed, police personnel and a regular police force

(2.) THE case of petitioners is that they are residents of Palamau district which is extremist prone. On 15.5.1996, the extremists had been planning to blast of a police picket and the petitioners on knowing their activity, taking risk of their life not only cooperated with the police party to rope the culprits but also saved the entire police pickets from great casualty. If the petitioners had not taken risk of their life, the police contingent and the public could have faced great loss of life and public property. In this background, the Superintendent of Police, Palamau, Daltonganj had lauded the great work of petitioners and the Director General of Police, Bihar also appreciated their work. The Superintendent of Police, Palamau, Daltonganj recommended the case of petitioners for their appointment in special circumstances vide letters No. 6463/GO, 6464/GO and 6465/GO all dated 17th December, 1996. The Director General of Police, Bihar after thorough enquiry and examination of fact issued order contained in Memo No. 6217/P -2/131 -103 -96 dated 24th December, 1996 to appoint the petitioners after taking into consideration the physical fitness and educational qualification of each petitioners. In this background, appointment order contained in Memo No. 6690/GO dated 24th December, 1996 was issued by the Superintendent of Police, Daltonganj appointing the petitioners to the posts of constable.

(3.) THE writ petition is, accordingly, dismissed.