Aparesh Kumar Singh, J. - (1.) Heard learned counsel for the parties.
(2.) The grievance of the petitioner in the present writ petition was taken note of on the last occasion vide order dated 30.06.2014, which are being quoted hereinunder:- "Under advertisement no. 1/2010, in which the petitioner participated for appointment as a driver constable he is said to have succeeded as per result contained at Annexure-3 in the category of Scheduled Caste Non Home Guard for the district of Seraikela. The reason for approaching this Court is that the respondent denied him appointment on the ground that the date of birth shown in the driving license as 15th November 1983 issued on 22nd May, 2007 by D.T.O., Hazaribagh was different from the date of birth furnished by the petitioner along with his application form i.e. 8th May, 1997. Learned counsel for the petitioner however submits that the said anomaly was corrected by the office of D.T.O., Hazaribagh itself and a revised driving license was issued on 22nd December, 2011 showing the correct date of birth based upon the certificate of Jharkhand Academic Council, which was issued on 14th July, 2007, Annexure-4 to the writ application. It is submitted that in similar circumstances, two other persons were denied appointment and writ petitions were preferred. The respondents have chosen to grant appointment to the said two persons leading to the withdrawal of the said writ petitions. The number of writ petitions are W.P.(S) No. 5863 of 2012 and W. P. (S) No. 2012 of 2012 which were dismissed as withdrawn. Let the records of the said writ petitions be placed along with the instant case on the next date. Let the case appear after 2 weeks under the same heading."
(3.) Learned counsel for the petitioner submits that in similar circumstances in W. P. (S) No. 5863 of 2012 and W. P. (S) No. 2012 of 2012, the respondents offered appointment to the said petitioners after verification of the driving licence and date of birth upon their selection for the post of Driver Constable under the same Adv. No. 01/10. The said writ petitions were, therefore, withdrawn.;