PRADHAN BOBONGA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In the captioned writ application, the petitioner has inter alia prayed for direction upon respondent no. 3 to forthwith give appointment to the petitioner on the post of driver, who was selected vide notification published in daily newspaper on 24.07.2010; and further prayer has been made for quashing memo dated 11.08.2012 issued by the office of respondent no. 3 in reply to the information sought for by the petitioner under R.T.I Act.

(2.) The facts, in brief, is that in pursuance to advertisement no. 01/2010 published for appointment on the post of driver, the petitioner applied for and after going through the selection process, his name was shown in the select list vide notification dated 24.07.2010 published in newspaper, wherein his name was shown at serial no. 13 and he was directed to appear before the respondents-authorities on 30.07.2010 along with original testimonials. In compliance thereof, the petitioner appeared on the date fixed and submitted the original educational testimonials, driving licence etc. On submitting those documents, the respondents-authorities refused to appoint the petitioner on the post in question on the ground that there is overwriting in the date of birth in the driving license of the petitioner.

(3.) Heard Mr. Dilip Kumar Chakravarty, learned counsel for the petitioner and Ms. Chandra Prabha, learned S.C. IV for the respondents.