BIGAN RAM 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 quashing the decision taken by the respondents dated 012009, whereby the petitioner has been informed that his application for appointment in Jharkhand Police has been rejected on the ground that he had not attached the certificate of being a member of Jharkhand Home Guard.

(3.) The factual exposition as has been delineated in the writ petition is that the petitioner is a member of Jharkhand Home Guard and he working on the said post. He has been allotted Sr. No. 14030, which is evident from ID Card issued by the District Commandant of Jharkhand Home Guard. After completion of his training as a Home Guard, a certificate was issued to him to that effect by the concerned Department. In pursuant to the Advt. No. 01/2004, the petitioner applied for the district of Lohardaga for appointment on the post of Police Constable and he has been allotted Roll No. 5S38. It is further stated that the petitioner participated in the selection process but he was surprised to know that his selection has not been made in Jharkhand Police.