KAUSHAL KISHORE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The petitioner has approached this Court with a prayer for a direction upon the respondents to appoint him as constable in Jharkhand Police, since he was selected but could not join due to non-receipt of joining order.

(3.) The factual exposition as has been delineated in the writ petition is that the petitioner was selected against the Advt. No. 1/10 for the post of constable and was directed to join the said post at Garhwa, result of which was published in Hindi daily newspaper 'Hindustan' in its Ranchi edition dated 1st June, 2012. Since, he was not the subscriber of the said newspaper, he had no knowledge about the information regarding his joining and as such, he could not join the said post at Garhwa. On receipt of information regarding his selection, he went to the office of Superintendent of Police, Garhwa for his joining but the respondents have not accepted his joining on the ground that the petitioner was supposed to join between 11.06.2012 to 25.06.2012. Thereafter, the petitioner made representation dated 21.09.2012 before the Director General of Police through A.I.G.-cum-Special Assistant to D.G.P. but till date no reply has been received by the petitioner to his representation. Hence, this writ application has been preferred.