SHAMBHU NATH MEHTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties. The petitioner has sought direction upon the respondents to issue appointment letter for the post of Constable pursuant to advertisement No. 1 of 2004 claiming himself to be in the Home Guard category.

(2.) According to the petitioner, he had furnished his duly completed application form under the advertisement No. 1 of 2004 in which the cut-off date prescribed was 15.2.2004. He had participated in the physical and written test and also under went training of Home Guard. However, when the results of the successful candidates were declared, though his name was in the list of successful candidates but his case was kept pending. In such circumstances, he has approached this Court in the year, 2012.

(3.) Pleadings have been exchanged between the parties during the pendency of the writ application. The grounds of rejection have also been communicated to the petitioner by way of letter dated 18.12.2012 issued by the Superintendent of Police, Koderma, Annexure-6 to I.A. No. 286 of 2013. It has been indicated in the said letter itself that the last date of cut-off for making such an application was 15.2.2004. The petitioner in fact had undergone Home Guard training for the period 17.3.2004 to 6.5.2004 much after the cut-off date, in such circumstances, his case was kept pending at the relevant point of time and after examining the relevant records, it has been indicated that no appointment can be given to the petitioner at this stage on account of the aforesaid reasons.