LAWS(JHAR)-2006-5-50

JAICHAND YADAV Vs. STATE OF JHARKHAND

Decided On May 11, 2006
Jaichand Yadav Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) THIS application has been preferred by the petitioner for a direction on the respondents to select him as Constable in Indian Reserve Batalian, Ranchi, which is a wing of Jharkhand Armed Police -I.

(2.) ACCORDING to the petitioner, he competed in the physical test and is having the height of 171 cm. but has not been selected, though persons, having obtained lesser marks, have been selected and appointed.

(3.) THE respondents were directed to file counter affidavit, enclosing copy of the application, preferred by the petitioner, and to state whether any additional mark can be given for intermediate qualification. From the application form, enclosed by the respondents, it appears that the petitioner has shown his qualification as Intermediate, having height of 172 cm. He claimed reservation as Other Backward Class and has enclosed Caste Certificate, issued by the Sub Divisional Officer, Gopalganj dated 10th September, 1997 and the Circle Officer, Fulwaria, District -Gopalganj (Bihar). The respondents while accepted that the petitioner being Intermediate would have been given 7 marks for I.A. and 8 marks towards height i.e. total 15 marks, submits that he has obtained 14 marks. From their affidavit it appears that if the candidature of the petitioner is considered against the post, reserved for other backward category, then his name will be inserted at serial No. 214A and the persons, having lower position, (sic) been appointed he may be appointed.