ISHRAT PARWEEN Vs. STATE OF JHARKHAND AND OTHERS

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 appointment on the post of Lady Constable pursuant to Advt. No. 01/2004 under Backward Class Category, as she had qualified in every tests successfully in the said examination.

(3.) Pursuant to the Advt. No. 01/2004, the petitioner applied for appointment on the post of Police Constable. After fulfilling all the eligibility criteria, she applied for appointment annexing all the required documents and after perusal of the same, the petitioner was asked to appear in the said examination and she was allotted Roll No. 891. The petitioner after appearing in the said examination, was found to be successful in all the events. It has been stated that after being declared successful, the results were published and petitioner's roll number also figured in the published results, which is evident from Annexure-4 to the writ petition. It is the specific case of the petitioner that after being declared successful when her roll number figured in the list of selected candidates, the petitioner was called upon to appear before the respondent No. 4 on 11.02010. It has been further stated that on receipt of the said letter, the petitioner appeared before the respondent No. 4 but neither any orders were passed nor any offer of appointment was extended to the petitioner and the petitioner was kept on waiting for appointment. Thereafter, the petitioner filed several representation for considering her case but the same was not considered and hence, this writ application has been preferred for redressal of her grievances.