MANTU KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has approached this Court seeking a direction for considering his case for appointment on the post of Constable.

(2.) Heard the learned counsel appearing for the parties and perused the documents on record.

(3.) Pursuant to advertisement no. 01 of 2010, the petitioner participated in the selection process and he qualified in the physical as well as written Test. However, since he has not been offered appointment on the post of Constable, the present writ petition has been filed.