Amareshwar Sahay, J. - (1.) HEARD the parties.
(2.) IN this writ petition, the petitioner has challenged the Order dated 15.10.2005, as contained in Annexure -4 to the writ petition whereby, the appointment of the petitioner as a Police Constable has been cancelled finding that his selection to the post of Constable was not made in legal manner. The case of the petitioner is that he successfully completed the written examination as well as physical test for being appointed as a Police Constable and thereafter, he was declared successful in the result published in the Daily News Paper on 12 December, 2004.
(3.) THE Superintendent of Police, Pakur, sent him a fetter dated 17.04.2005, as contained in Annexure -3, directing him to appear on 26.04.2005 with all original certificates and other relevant documents. In compliance thereof, the petitioner appeared on 26.04.2005. The petitioner was again medically examined and was found fit. Thereafter, his joining was accepted by the Superintendent of Police, Pakur He worked from 26.04.2005 to 26.05.2005 and, thereafter, was sent for training.;