- (1.) In the accompanied writ application, the petitioner, interalia, has prayed for quashing the order of dismissal contained in order dated 17.11.2012 from the post of constable (while on probation) issued by the S.P., Gumla, (respondent no. 3) pertaining to dismissal from services.
(2.) Sans detail facts as disclosed in the writ application in a nutshell is that, the petitioner in pursuance to advertisement no. 1/2010 issued by Police Headquarter, Jharkhand by the office of Deputy General of Police, Jharkhand in a local newspaper, was selected to the post of constable. Before selection the verification and declaration has been made on 23.11.2011 by the petitioner.
(3.) According to the petitioner, the petitioner has filled up the form on 15.04.2010 the petitioner has submitted his declaration about his integrity and about his good character on 23.11.2011 in form no. 11. The petitioner has been implicated in Katkamsandi P.S. Case No. 106 of 2011 charge sheet was submitted mechanically. The petitioner submitted his written defence statement before the respondent no.3 S.P., Gumla, which was duly forwarded by the Mukhiya, Bero, Ranchi and respondent no. 3 passed the order of dismissal vide order dated 17.11.2012.;