NAMO NARAYAN SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) THE prayer of the petitioner in this writ application is to quash the order dated 26.5.2007, contained in Annexure -4, issued under the signature of respondent No. 4, the Superintendent of Police, Hazaribagh, whereby the petitioner was informed that the Selection Board has cancelled the candidature of the petitioner for the appointment of Police Constable pursuant to the advertisement No. 1/2004. Further prayer is that after quashing of Annexure -4, the petitioner be reinstated on the post of constable.

(3.) THE grievance of the petitioner is that though he appeared pursuant to Annexure -3 and gave his joining report but in place of accepting his joining, he was served with an order dated 26.5.2007 contained in Annexure -4, cancelling his candidature on the ground that some over writing and interpolations were found in the master chart against his name.