PRAKASH KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Rajendra Krishna, learned counsel appearing for the petitioners and Mr. Anup Kumar Agrawal, learned A.C to G.A.-V for the respondent-State of Jharkhand.

(2.) In all these writ petitions the common question of facts and law are involved and that is why they have been heard together and are being disposed of by a common order.

(3.) The petitioners have preferred this writ petitions for a direction upon the respondents to consider the case of the petitioners for appointment to the post of Police Constable for Jharkhand Armed Police, as the petitioners fall within the zone of consideration and also in view of the fact that around 200 seats are still vacant from the advertised vacancy bearing Adv. No. 02/11. There is no prayer of quashing of any order.