BINOD KUMAR MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant appeal under Clause 10 of the Letters Patent is directed against the order/judgment dtd. 9/2/2024 passed by learned Single Judge of this Court in W.P.(S) No. 821 of 2020, whereby and whereunder, the writ petition has been dismissed holding that the writ petitioners voluntarily chose to join the police service when given the option to do so and therefore, cannot claim that joining the service was a policy decision binding them to it due to which they cannot demand seniority from the date of their initial appointment.

(2.) The brief facts of the case as per the pleading made in the writ petition requires to be enumerated, read as under:

(3.) It is evident from the aforesaid factual aspect that the Jharkhand Public Service Commission published Advertisement No. 11/2007 for Preliminary Examination to be held on 11/1/2008 for different posts of Jharkhand Administrative Service, Jharkhand Police Service and other allied services in the State of Jharkhand. The total posts advertised for Jharkhand Administrative Service was 173. Similarly, the total posts earmarked for Jharkhand Police Service was 45 only.