SUSHRI RINKU KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) IN this writ application the petitioner has prayed for quashing the order issued vide memo no. 715 dated 16.3.2002, whereby the service of the petitioner has been terminated by the Superintendent of Police, West Singhbhum, Chaibasa on the ground that the Selection Committee was not properly constituted and there was irregularity in the appointment.

(2.) IT appears that the post of Daftory was advertised and the applications were invited from Employment Exchange, Chaibasa. Petitioner along with others applied for the said post. A copy of the advertisement is annexed as Annexure -1 to the writ application. Petitioner was called upon vide memo no. 1037 dated 14.6.1999 issued by the Superintendent of Police, West Singhbhum, Chaibasa to appear for interview on 20.6.1999. Petitioner was selected by the Interview Board and appointment letter was issued vide memo no. 1153 dated 1.7.1999. Petitioner joined service in 1999 itself and continuously worked on the said post. In the meantime, one Mr. Bagun Sumbrai, MLA raised question on the floor of the Assembly about the appointment of the petitioner and a report was submitted to the Deputy Inspector General of Police (Admn.) Bihar, Patna. On the basis of the said report, service of the petitioner was terminated.

(3.) IT has not been disputed that the post of Daftory was advertised and the names from the Employment Exchange was called for. A Selection Committee comprising 0' the then Superintendent of Police, Chaibasa, Deputy Superintendent of Police and Sub -divisional Officer, Seraikela was constituted. Petitioner and other candidates were interviewed and the petitioner having topped amongst the candidates was appointed after verification of certificates by the then Superintendent of Police. After the appointment of the petitioner due information was given to Deputy Inspector General of Police (Admn.) Bihar, Patna and the Deputy Inspector General of Police, South Chotanagpur Range, Ranchi. Since the Assembly question was raised by one of the M.L.A., the service of the petitioner has been terminated on the ground that Selection Committee was not properly constituted.