ARJUN PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has approached this Honourable Court with a prayer for appointment on the post of Police Driver as he comes within the zone of consideration.Factual Matrix

(2.) An advertisement was made by the respondents as Advertisement No. -01/2010 for appointment of police driver. The petitioner having requisite qualification applied for the same and was issued admit card having Roll No. 38 (J.A.P.T.C.-Padma).

(3.) It is the case of the petitioner that he qualified in all the tests, physical, written as well as driving tests and declared successful and his roll number appeared in the Display Board as successful candidate. The result of the advertisement No. 01/2010 was published but unfortunately the roll number of the petitioner did not find place in the said list of successful candidate and hence this writ petition has been preferred for a direction to appoint the petitioner on the post of police driver as he was successful in the physical as well as written test and as such in view of that he should have been issued appointment letter.