ARBIND KUMAR SINGH Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Petitioner in the writ application has prayed for issuance of a writ of mandamus commanding upon the respondents to appoint the petitioner as a police driver on the ground that he was selected and empanelled in the panel prepared by the Selection Committee according to the merit and seniority of the candidates and his position in the panel was placed at Sl. No. 37 and whereas appointment has been recommended for candidates placed below the petitioner at Sl. Nos. 38 and 39 but the name of the petitioner has not been recommended for his appointment.

(2.) Challenging the order dated 26.06.2006 (Annexure-A) whereby the names of five candidates, excluding the petitioner, was recommended by the respondent Deputy Inspector General of Police (Provision) for their appointment as police constable drivers in the district of Palamau, the submissions of the petitioner is that the aforesaid order is totally arbitrary and discriminatory and against the prescribed rules.

(3.) A counter affidavit has been filed on behalf of the respondent State.