BIMLESH KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By filing this Letters Patent Appeal, the petitioner in W.P.(S) No.2296 of 2012, has assailed the order passed by learned Single Judge on 11/8/2022, dismissing his writ petition.

(2.) Petitioner had filed the writ petition for issuance of writ in the nature of mandamus upon the respondents, in particular, respondent No.5, i.e., Senior Superintendent of Police-cum-Chairman of Police, Driver Appointment Committee, Office at Kutchery Chowk, PO GPO, PS Kotwali, District Ranchi to appoint the petitioner in the post of Driver in Jharkhand Police pursuant to advertisement issued by the respondents being Advertisement No.01 of 2009, wherein petitioner has been selected in the above concerned post in the result published by the respondents on 20/2/2012, in which petitioner's name finds place at Sl. No.56, but respondents, allegedly, arbitrarily not mentioned the name of the petitioner in the final list published in Dainik Jagaran News Paper on 14/4/2012.

(3.) The facts of the case are not in dispute at this stage. The respondents issued the aforesaid notification on 10/10/2009 in various newspapers. At the time of issuance of advertisement, 50% of the posts were reserved for Home Guard candidates. Petitioner was a Home Guard. He applied for the aforesaid post. Admit Card was issued to the petitioner by the respondents and the petitioner appeared in the selection process, having Roll No.2161. Thereafter the petitioner appeared in physical test, written test on 13/2/2010, but no final result was published on that examination conducted on 13/2/2010 in which petitioner has been declared as passed candidate. The respondents cancelled the said examination with respect to the petitioner and declared results on 4/10/2010. It was communicated to the petitioner that the petitioner has given different dates of births in different documents.