NAVEEN KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) PURSUANT to the Advertisement No. 2 of 2004 for appointment on the post of constable driver for different districts, the appellants applied; appeared in tests and they were declared successful when the result was published in the newspaper on 29th May 2005. The said result was subsequently revised and published in the newspaper dated 23rd August, 2005, wherein the appellants were not declared as successful candidates.

(2.) FACED the aforesaid situation, the appellants preferred the writ application challenging the revised result published on 23rd August 2005. The learned Single Judge dismissed the writ petition on the ground that the appellants did not possess the requisite qualification i.e. licence for driving heavy vehicle. According to the learned Counsel for the appellants there was no such provision made either in the advertisement or in the rule that a person for appointment as constable driver should possess licence for driving heavy vehicle. The learned Single Judge has discussed the matter in detail at paragraph 6 of the impugned order and given the grounds, which reads as under: