STATE OF JHARKHAND Vs. RAVI KUMAR KUJUR

JUDGEMENT

(1.) Heard learned counsel for the applicant namely Priety Kiskoo who has moved this I.A. No. 137 of 2012, L.P.A. No. 254 of 2011, L.P.A. No. 255 of 2011 and L.P.A. No. 247 of 2011 and prayed for recall/modify of the order dated 8th November, 2011 passed by this Bench.

(2.) This application was submitted on 16th January, 2012. It will be relevant to mention here that four writ petitions being W.P. (S) No. 5885 of 2010, W.P. (S) No. 4332 of 2010, W.P. (S) No. 6167 of 2010, W.P. (S) No. 6672 of 2010 were filed in this Court to challenge the order dated 10th August, 2010 passed by the Principal Secretary, Department of Home, Government of Jharkhand, Ranchi terminating the services of the petitioners of these writ petitions who at the relevant time were on probation and were continuing with their training after their selection for the services of Deputy Collector and Deputy Superintendent of Police. The process of selection was conducted and completed by the Jharkhand Public Service Commission. The above writ petitions were allowed vide judgment dated 08.07.2011. It appears that the said order of termination of services of the petitioners was quashed by impugned judgment after taking note of the allegations levelled against the entire process of selection as well as after taking note of the fact of lodging of the F.I.R. against the persons who were involved in the selection process whereby petitioners and others got appointments. The learned Single Judge also took note of allegations of bribing and manipulation and interpolation in the marks etc. in the examination conducted in this process of selection.

(3.) The judgment dated 8th July, 2011 delivered in above writ petitions has been challenged by preferring present L.P.A. No. 254 of 2011, L.P.A. No. 255 of 2011