SAMID AHMED Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has approached this Court with a prayer for a direction upon the respondents for appointment to the post of Jalwahak (Water Carrier) in view of advertisement No. 01/2007. Further prayer has been made for quashing the order dated 21.08.2017 passed by Deputy Inspector General of Police, Jharkhand Armed Police (respondent No.5).

(2.) The factual exposition as has been delineated in the writ petition is that an advertisement was floated by the respondents for appointment to the post of Water Carrier (Jal Wahak)/ police constables in Jharkhand Armed Police. The petitioner having requisite qualification, applied for the same and admit card was issued to him, having roll No.188. It is the case of the petitioner that though he belongs to OBC category and obtained 64 marks, but his case was not considered for appointment to the post of Jalwahak (Water Carrier) whereas, persons having same marks were considered and appointed to the said post. Being aggrieved, the petitioner made a representation before the respondents, but the same was not considered and as such, he has been constrained to knock the door of this Court for redressal of his grievances.

(3.) Md. Zafar Alam, learned counsel appearing on behalf of the petitioner submits that earlier the petitioner has moved before this Hon'ble Clourt and it was averment made in the counter-affidavit that an order was passed by this Hon'ble Court to consider the case of the petitioner as persons having equal marks to the petitioner and below in age, have been considered but respondents have illegally and arbitrarily rejected the claim of the petitioner though he fulfills all the requisite qualification for appointment to the post of Jalwahak (Water Carrier). Learned counsel further argues that in view of the letter No. 1149 dated 12.02009 admittedly, there were two vacancies of OBC category for the post of Jalwahak and as such, the case of the petitioner ought to have been considered and a direction may be given upon the respondents to consider the case of the petitioner.