MAHENDRA KUMAR RAM Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has approached this Hon'ble Court with a prayer to appoint the petitioner on the post of constable as he belongs to non-Home Guard scheduled caste category. Factual Matrix

(2.) There was an advertisement for appointment of 100 police constables issued by the State of Jharkhand in view of the recommendation of the Commandant of Jharkhand Armed Police, Lesliganj, Palamau. The petitioner being duly eligible for appointment on the post of constable, applied for the same having requisite qualification. As per advertisement, the petitioner appeared in the written test as well as physical and other test required for appointment for police constable. The petitioner was declared duly qualified in all the events and was declared successful.

(3.) It is specific case of the petitioner that he has obtained 30 marks in the category of non-Home Guard scheduled caste.