ROBIN TIRKEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) ALTHOUGH the issues sought to be raised in this PIL fall within the twilight zone of the writ jurisdiction, yet this Court took up the matter as some of the grievances of the petitioner are of serious public concern.

(2.) THE petitioner has assailed and prayed for quashing the Notification No. 3300, dated 12.11.2001 issued by the respondent No. 1 whereby the Bihar Police Manual containing Rules relating to the recruitment of constables have been adopted with relaxations and modifications, in purported exercise of power under Section 85 of the Bihar Reorganisation Act, 2000 . The petitioner has also prayed for quashing the advertisement No. 1/2004 issued by the respondent No. 3 whereby the applications have been invited for appointment of 12,741 constables in Jharkhand Police Force. The petitioner has sought to assail the modification/relaxation in recruitment rules on several grounds, and complained of :

(3.) MR . Md. Sohail Anwar, learned senior counsel appearing on behalf of the petitioner, hammered much against the step of lowering down the minimum educational qualification from matriculation to class 7th pass besides his other objections/submissions regarding the changes in recruitment criteria for the constables of State of Jharkhand. Learned counsel submitted that reduction of minimum educational qualification from 10th pass to 7th pass is wholly arbitrary, irrational and against the recommendations of the police commission.