D.G.R. Patnaik, J. - (1.) HEARD the counsel for the parties.
(2.) THE petitioner in this writ petition has prayed for issuance of a direction upon the respondents to publish the result of the petitioner and to issue appointment letter for his joining on the post of Constable. The ground on which the petitioner has claimed the aforesaid relief is that the petitioner in response to the advertisement issued by the respondents, had submitted his candidature by filing his application and upon being called, he had appeared at the physical test. Besides giving his physical measurement, he had also participated in each of the events carried out in course of the physical test, namely, short put, long jump and high jump and thereafter he was given Admit Card to appear at the written test and from the result of the written test, he has been declared successful having attained the qualifying marks on which the other candidates have been selected.
(3.) IN the counter affidavit, the stand taken by the respondents is that the petitioner had though appeared before the concerned authorities for the physical test, but except the event of high jump, he did not participate in the other two events, namely, short put and long jump and as such, his name did not come within the zone of consideration.;