AMAN KRISHNA PATEL Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner is directed to make suitable correction regarding correction of designation of Respondent No. 5 in the cause-title in course of the day.

(2.) The petitioner has approached this Court with a prayer for a direction upon the respondents to consider the appointment of the petitioner to the post of Constable in Jharkhand Police pursuant to the Advertisement No. 04/2015 (Jharkhand Constable Competitive Examination-2015.

(3.) There was an advertisement floated by the State Government as Advertisement No. 04/2015 for appointment to the post of Constable through the Jharkhand Constable Competitive Examination-2015, wherein online application were invited to fill-up the form. The petitioner having fulfilled the required eligibility criteria, applied for the same in Economic Backward Class-I (EBC-I) category and after the application being duly entertained by the Department, roll No.11191210237 was duly allotted to him against the District of Ramgarh. Thereafter, the petitioner appeared in preliminary examination, which was conducted on 30.01.2016 and duly qualified in the preliminary examination. Thereafter, he was called for and appeared in the Mains examination, having roll No. 228090164, and qualified in the said examination also. It is further the case of the petitioner that the petitioner was called for and appeared in the physical and medical test conducted on 27.11.2016 at Hazaribagh, wherein the petitioner passed the physical and medical test. On 04.01.2017; resultantly, he was called for verification of certificates.