PRAKASH BHUSHAN Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Heard leaned Counsel for the petitioner and learned Counsel for the respondents.

(2.) Petitioner has approached this Court with prayer for a direction upon the respondents to issue appointment letter in his favour for the post of Forest Guard and allow him to join his duties in pursuance to advertisement no. 03/2014. Further prayer has been made for a direction upon the respondents to pass order for verification of the documents which was submitted by the petitioner before the authority concerned with regard to appointment of Forest Guard after completion of all selection process in connection with Advertisement No. 03/2014.

(3.) Shorn of unnecessary details, the facts which are requisite to be stated are that the pursuant to the advertisement no. 03/2014, vacancy was published for appointment of Forest Guard in all the Districts of Jharkhand. The petitioner claims to have qualified and passed PT as well as Mains Examination, pursuant to the said advertisement but when the results were published by the respondents, the petitioner was surprised to find that his name was not there in the list of successful candidates. On 27.01.2017 the candidates were called in the JSSC Office with their original certificates for verification, the petitioner had also gone to the office to know the reasons for his elimination but the respondents did not disclose any reason to him. The petitioner sought information under Right to Information Act but till now no information is given to him. Hence, this writ petition has been filed.