GOPAL GHOSH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) Petitioner has approached this Court with a prayer for quashing the Pakur District Force Order No. 593/18, dtd. 21/4/2018, passed by respondent no. 2, whereby and whereunder, he has been terminated from the service. Further prayer has been made for a direction upon the respondents to reinstate him in the service with all consequential benefits.

(3.) According to the petitioner, he submitted online application mentioning his category as 'Backward Class-2' for appearing in the Jharkhand Constable Competitive Examination, 2015. After being declared successful, petitioner appeared for counselling along with Caste Certificate dtd. 28/9/2016 showing him to be Backward Class-1 category and local Residence Certificate dtd. 29/11/2016. At the time of counselling, petitioner submitted an application with a request to treat him as Backward Class-I in view of the fact that at the time of filling up application form, he had inadvertently mentioned his caste as Backward Class-2 instead of Backward Class-I. After the counselling, petitioner was asked to appear for re-medical checkup on 15/5/2017. Thereafter, petitioner was appointed to the post of Constable on 1/7/2017. After his joining, petitioner received a letter dtd. 23/3/2018 from Jharkhand Staff Selection Commission which was duly replied by him on 5/4/2018. Thereafter, petitioner was terminated from the service by Pakur District Force Order No. 593/18, dtd. 21/4/2018, issued vide Memo No. 554, dtd. 21/4/2018, passed by respondent no. 2. Being aggrieved by impugned order, petitioner has knocked door of this Court.