- (1.) ISSUE raised in the WPS No. 1762/12 appears to be common and similar to those raised in other batch of writ petitions led by WPS No. 5609/12 and analogous cases. Let WPS No. 1762/12 be also listed along with WPS No. 5609/12 and analogous cases. 3. In WPS No. 1762/12, on 17th July 2013 a supplementary counter affidavit has been filed on behalf of the respondent Director General of Police, Jharkhand. It is stated therein that on the basis of the representations received from the candidates including the petitioners of the present writ petition, a three men inquiry committee was set up by the deponent to inquire into the alleged irregularities in the selection process under Advertisement No. 1/08 for appointment on the post of Sergeant, Company Commandant (Home Guards) and Sub Inspector of Police in the State of Jharkhand. The said inquiry committee has submitted its report to the Director General of Police, Jharkhand and the same has also been approved by him, whereunder several irregularities have been detected by the inquiry committee with regard to the selection process. It is submitted that on 15th July 2013, the deponent Director General
(2.) OF Police, Jharkhand, acting on the basis of the inquiry committee report, made recommendation to the Government to draw a fresh selection list based upon the merit. It is submitted on behalf of the respondent State that Director General of Police, Jharkhand has requested the State Government to take a decision on such recommendation. Counsel for the respondent State therefore seeks time so that appropriate decision could be taken in this regard as the same affects quite a large number of candidates who have been selected or who are aggrieved by their non selection. In such circumstances, adjournment is being sought.
(3.) COUNSEL for the petitioners in other writ petitions submits that such counter affidavit has not however been filed in their respective writ petitions. Counsel for the respondent State submits that such an affidavit would also be served upon the counsel appearing in other writ petitions as well.;