- (1.) Heard Mr. K.K. Ojha, learned counsel for the petitioner and Miss Shivani, learned J.C. to A.G. In this writ application the petitioner has prayed for a direction upon the respondents to accept the joining of the petitioner on the post of Police Constable as he has been selected in the examination which was held pursuant to advertisement No. 1 of 2010.
(2.) An advertisement was published being advertisement No. 1/2010 in which applications were invited for the appointment on the post of Police Constable in the State of Jharkhand. The petitioner in terms of the advertisement, applied for the said post and he appeared in the examination and was a successful candidate. The selected candidates were directed to give their joining in the districts in the column against their name in between 25.7.2011 to 27.7.2011 and accordingly the petitioner gave his joining and his residential certificate and caste certificates were sent by the respondent No. 4 to the Sub-Divisional Officer, Jamshedpur for verification and which was verified vide letter dated 30.7.2011. However, the joining of the petitioner was not accepted for which the petitioner had also represented before the Deputy Commissioner, Singhbhum West and Deputy Inspector General of Police, Kolhan, Chaibasa which was of no avail.
(3.) A counter affidavit has been filed by the respondent in which it has been stated that the residential certificate was issued to the petitioner for the purpose of its use in educational institutions and similarly the caste certificate which was issued was also for the purposes of its use in educational institutions.;