DHIRENDRA KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for petitioners and the State.

(2.) The grievance of these petitioners is that after they were selected and appointed under the Advertisement No. 3 of 2009 for the post of Constable following all the procedures and were allowed to work for more than 1 month on verbal order they were being restraint from working while other similarly situated persons are working.

(3.) It is the contention of the petitioners that under the said advertisement in which the petitioners applied being eligible in all respect, they were declared successful after passing the physical and other test. The final selection list was published on 29.6.2011 in the newspaper and petitioners were called for to report along with certificate, photograph etc between 15.7.2011 to 22.7.2011 by the respondent No. 4, the Commandant, Indian Reserve Battalion-V, Gumla. They in fact reported their joining on 15.7.2011 and on 27.7.2011 medical test was conducted in which petitioners were found fit in all respect. They were sent for training at Dhurwa Camp and were allowed hostel and mess. However, all of sudden on 21.8.2011 they were orally informed that they have not been found fit and consequently debarred from discharging the duties. They had also represented on 23.8.2011 before the City Superintendent of Police, Ranchi but without any avail.