SINTOO KUMAR Vs. STATE OF JHARKHAND AND ANOTHER

JUDGEMENT

(1.) In the instant writ application, the petitioner has inter alia prayed for direction upon the respondents to appoint the petitioner as constable in Indian Reserve Battallion-3, Chatra against Advt. No. 02/2007.

(2.) Heard Mr. Diwakar Upadhyay, learned counsel for the petitioner and Mr. Sahid Khan, learned S.C. (Mines) for the respondents.

(3.) Learned counsel for the petitioner submits that in pursuance to Advt. No. 02 of 2007 for appointment on the post of constable, the petitioner applied for the same and after going through the selection process, he was finally selected, showing his name in Master Chart at Serial No. 35651 and same was informed vide letter dated 18-6-2008. But to the utter surprise, when the petitioner reported to the Camp Office of IRB-3, he came to know that he is being eliminated for not annexing the residential certificate. Learned counsel for the petitioner submitted that since in the advertisement, residential certificate was not demanded, he did not annex the same but immediately after coming to know that he is being eliminated for the same cause, he submitted the same before respondents-authorities. Learned counsel for the petitioner further submits that even after repeated request made by the petitioner when he was not allowed to join, the petitioner has knocked the door of this Court under Art. 226 of the Constitution of India for redressal of his grievances.