VIVEK KACHHAP Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Indrajit Sinha, learned counsel for the petitioners assisted by Mr. Arpan Mishra and Mr. Divyam AC to SC-IV appearing for the respondent-State.

(2.) The instant writ application has been preferred by the petitioners praying therein for a direction upon the respondent no.4 and 6 to consider the representation dtd. 2/2/2022 (Annexure-4), and consequently allow the petitioners for training as directed by the respondent no.3 (Annexure-3).

(3.) An advertisement bearing Advertisement No. 01 /2016 was published by the State Government for appointment on the post of Home Guards in 18 Blocks in the District of Ranchi. As per the terms and conditions of the Advertisement, the candidates should be the local resident of concerned Block/Village, where appointment was sought to be made. The date for filing up the application forms was in between 15/5/2016 to 30/5/2016. The written examination was held on 28/1/2017 and physical efficiency test was also conducted on 9/2/2017 in Jharkhand Armed Police 1, Doranda, Ranchi.