- (1.) In this writ petition, the petitioner has prayed for quashing the memo No. 1108 dated 22.5.2007, issued under the signature of respondent No. 4, whereby and whereunder, candidature of the petitioner pursuant to Advertisement No. 1/2004 for appointment on the post of constable has been cancelled. It has further been prayed that a direction be issued upon the respondents upon quashing of memo No. 1108 dated 22.5.2007 to appoint the petitioner on the post of constable.
(2.) In terms of the Advertisement No. 1/ 2004 which was issued for appointment on the post of constable in different districts of the State of Jharkhand, the petitioner being one of the eligible candidates submitted his form to which a receipt was granted showing roll number of the petitioner as 7940. The petitioner on having successfully competed the physical test had appeared in the written test and on publication of the results, the name of the petitioner was found among the successful candidates. Since the petitioner was not appointed even on being declared successful in the tests, he represented the authorities and ultimately memo No. 1108 dated 22.5.2007 issued by the respondent No. 4 was served upon him from which the petitioner could gather that his candidature has been cancelled on the ground that his name has been written over another name after pasting the paper, as has been found by the selection board.
(3.) Heard Dr. S. N. Pathak, learned senior counsel for the petitioner and Mrs. Rakhi Rani, learned junior counsel to Sr. S.C. II, appearing for the respondents.;