RAJESH DUBEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) The instant writ application has been preferred by the petitioner praying therein for the following reliefs:

(3.) The brief facts of the case as per the pleadings are that pursuant to the advertisement, the petitioner applied for the post of Constable in JAP-09, Sahibganj and after undergoing the selection process successfully, he was appointed as constable and since then he had been discharging his duty till his dismissal from service by order No.659 contained in memo No.250 dtd. 10/12/2021 passed by the Commandant, JAP-09, Sahibganj.