YOGENDRA DHAR DUBEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties and with their consent this writ application is being disposed of at this stage itself.

(2.) THE claim of the petitioner is for appointment to the post of police constable.

(3.) IN this view of the matter, this writ application is being disposed of by giving liberty to the petitioner to file a fresh representation before the Commandant, JAP 2 -cum -Chairman, Selection Board (respondent No. 5) stating in detail about his claim and grievances along with supporting documents, if any, within a period of three weeks from today. If such a representation is filed by the petitioner within the said period of three weeks, the Commandant. JAP 2 -cum -Chairman. Selection Board shall consider and determine the claim of the petitioner and shall pass an appropriate reasoned order in accordance with law within a period of eight weeks from the date of filing of such representation. With these observations and directions, this writ application is disposed of.