HANSAWATI KUMARI 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 Police Constable in pursuance to Advertisement No. 04/2015 as they have qualified in all the events.

(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 police constables vide Advertisement No. 04/2015, which was published through JSSC, wherein a total of 165 vacancies were earmarked for the District of Gumla.

(3.) The petitioners having requisite qualification for appointment to the said post, applied for same. Thereafter, upon verification of the same, admit card was issued for appearing in the examination and roll number was allotted to the petitioners. In view of the said admit card, the petitioners appeared in the preliminary test, mains, physical test as well as medical test, in which the petitioners were declared successful. It is specific case of the petitioners that though their case falls within unreserved female category and still vacancies are there, the petitioners though found to be successful in all the events, have not been offered letter of appointment. Aggrieved thereto, the petitioners made representations before the respondents, but the same was not considered and no order were passed. Left with no other efficacious, alternative and speedy remedy, the petitioner has been constrained to approach this Court invoking the extraordinary jurisdiction of this Court under Article 226 of the Constitution of India for redressal of their grievances.