Aparesh Kumar Singh,J. - (1.) Heard counsel for the parties.
(2.) The petitioner was a candidate for appointment of driver constable under Advertisement No. 01 of 2010 in the district of East Singhbhum, Jamshedpur. He was shown as successful candidate in General (Home Guard) category for the East Singhbhum as per result at Annexure-2. When he was not given appointment letter he approached this Court after making representation to the Senior Superintendent of Police, East Singhbhum, Jamshedpur, in W.P.(S) No. 5269 of 2011, which was disposed of by directing the respondent no.2 to dispose of the representation of the petitioner, by judgment dated 03.01.2012 (Annexation-7). The petitioner's claim has been rejected vide Annexure-9 by the impugned order on the ground that in the driving license no. 2229 of 2006, photocopy of which was submitted by him it was found on verification from the office of the District Transport officer, Ranchi, that his name in the record was Raju Kumar Rai and his date of birth is 28.01.1983. The Sr. Superintendent of Police, East Singhbhum, Jamshedpur found that the petitioner had done overwriting in the original driving license to change his name from Raju Kumar Rai to Rajeev Kumar Rai, therefore, the case of the petitioner was rejected as he has tampered with the original document.
(3.) Learned counsel for the petitioner submits that the error in the driving license relating to his age were duly rectified as per communication , at Annexure-12, dated 04.10.2013 bearing memo no. 7730 of the D.T.O., Ranchi and it was made as 8.7.1986 in place of 28.01.1983. It is submitted that the name of the petitioner is Rajeev Kumar Rai and the relevant details i.e. his name, date of birth, parentage and place of residence have all been verified by the respondent- authorities from the concerned office of the District Superintendent of Education, Aurangabad. It is submitted by referring to letter no. 2405 dated 27.12.2010 that District Superintendent of Education, Aurangabad after due verification from the original records maintained in the Government High School, Jamhour, Aurangabad, through its Headmaster found that transfer certificate issued by the said School containing all relevant details is correct as per records maintained in the said school. It is further submitted that the Sub-Inspector of Police, who had also inquired from the office of the D.T.O., Ranchi the driving license of the petitioner also found all details relating to his father's name, place of village, police station and district as correct except date of birth and the name, which was wrongly entered as Raju Kumar Rai. It is further submitted that the petitioner's candidature has been unfairly and unjustifiably rejected only on the assumption that he himself may have corrected the name in the original driving license as Rajeev Kumar Rai in place of Raju Kumar Rai. It is submitted that it is no where mentioned that the name of the petitioner and other essential details are different from the original record maintained in the school. Therefore, this ground to deny his candidature for such employment is not tenable. Therefore, he sought for quashing of the impugned order dated 09.10.2012 issued by the Sr. Superintendent of Police, East Singhbhum, Jamshedpur and also sought direction upon the respondents to consider his case for appointment as driver constable on the basis that he was a successful candidate in the recruitment process.;