- (1.) Leave granted.
(2.) These Appeals are directed against the judgment and order dated 14 th September, 2006, passed by the Jharkhand High Court in L.P.A. No.229 of 2006, dismissing the same. The said Letters Patent Appeal was directed against the judgment and order passed by the learned Single Judge on 13 th April, 2006 in W.P.(S) No.831 of 2006, and was disposed of in terms of an earlier order passed by the High Court in W.P.(S) NO.5459 of 2005. L.P.A. No.729 of 2005, preferred by the said Writ Petitioners, was dismissed by a Division Bench of the Jharkhand High Court on 22 nd February, 2006, upholding the judgment and order of the learned Single Judge in W.P.(C) No.5459 of 2005. In order to appreciate the impugned judgment of the Division Bench of the High Court, it will be necessary to set out some facts in relation to L.P.A. No.729 of 2005, which had arisen out of W.P.(S) No.5459 of 2005 and had been dismissed.
(3.) By an advertisement No.2/2004 published in the Hindustan , Ranchi on 6 th February, 2004, candidates who had passed the VII th Class were invited to file applications to fill up 350 vacancies in the post of Police Drivers in the different district forces of the Jharkhand Police. In order to be eligible, a candidate was required to have passed the VII th standard and was also required to possess a licence for driving heavy and light/heavy vehicles from at least two years prior to the date of the advertisement. The Appellants therein along with other candidates filled up the requisite forms and appeared in the test which was conducted pursuant to the advertisement. The result-cum-merit list of successful candidates was published in the Hindustan on 29 th May, 2005, in which the Appellants were declared successful. However, the said result was revised and the merit list was republished on 23 rd August, 2005, from which the Appellants have been excluded.;