MRITUNJAY SINGH Vs. STATE OF JHARKHAND & OTHERS

JUDGEMENT

(1.) This Letters Patent Appeal has been preferred against the judgment and order delivered by the learned single Judge passed in W.P. (S) No. 5058 of 2010 dated 3rd Sept., 2014, whereby the petition preferred by this appellant was dismissed mainly on the ground that this appellant (original petitioner) applied for the post of Constable (Driver) and cut -off date for submitting the documents was 25th Feb., 2010 and, as he has submitted his vital certificate of training of Home guard on 26th May, 2010, he was not given the benefit of such certificate, because after the prescribed cut-off date of 25th Feb., 2010, he cannot submit his document. On this ground, the writ petition was dismissed and, hence, the original petitioner has preferred the present Letters Patent Appeal.

(2.) Having heard counsel for both the sides and looking to the facts and circumstances of the case, it appears that public advertisement was issued by the Respondent-State bearing Advertisement No. 1/2010 inviting applications for the post of Constable (Driver) for which this appellant had preferred an application. The prescribed last date for submitting all the documents was 25th Feb., 2010.

(3.) It appears that along with the application preferred by this appellant, he had never submitted the certificate of training of Home Guard. This is an admitted fact.