RAM BINAY RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioners have approached this Court with a prayer for a direction upon the respondents to appoint petitioners to the post of Sub Inspector of Police in view of the fact that they have qualified the written as well as physical test pursuant to the Advt. No. 09/2017. Further prayer has been made for a direction to the respondents to implement the resolution/ decision of the Committee regarding physical requirements of the candidates for appointment to the post of Sub-Inspector of Police regarding running test.

(3.) It is case of the petitioners that an advertisement was floated by the State of Jharkhand for appointment to the post of Sub-Inspector of Police by way of limited examination. Petitioners having requisite qualification applied for the same and upon scrutiny, Admit Cards were issued for appearing in the further recruitment process. Petitioners appeared in the said examination for physical as well as written test. In the written test, all the petitioners qualified and were declared successful. Subsequently, physical test was held but petitioners could not qualify and as such their candidatures were not considered for appointment to the post of Sub-Inspector of Police. It is specific case of the petitioners that due to erroneous terms and conditions in the physical test, they could not qualify as the examination was under the direct recruit but by way of limited examination and present petitioners were serving in the department since more than 10 - 15 years and as such, because of erroneous terms and conditions/ stipulation in the advertisement, they could not qualify in the running test.