- (1.) All these writ petitions have been taken together up with the consent of the parties as common issues are involved in all these writ petitions and are being disposed of by this common order.
(2.) In the accompanied writ applications, the petitioners have, inter alia, prayed for quashing the decision of Superintendent of Police, Koderma-cum-Chairman Selection Committee, North Chotanagpur Range, Koderma dated 22.05.2007 whereby the candidature of the petitioners for the post of Constable under advertisement No. 1/2004 has been cancelled, by different memos, after due selection and also direction upon the respondents to permit the petitioners to join on the post of constable since they have duly qualified on merit.
(3.) The facts, in brief, leading to filing of the present writ petition, as made out by the petitioners, in brief, is as under: The State of Jharkhand published advertisement No. 1/04 inviting application for the post of Police Constable in different district of State of Jharkhand. Pursuant thereto the petitioners applied for the same and passed physical as well as written test, as alleged by the writ petitioners. It is stated that thereafter, final merit/select list was prepared and names of the petitioners were found in the final select list. Thereafter, since some irregularities were found in the result, the Zonal Inspector General of Police was deputed to check the result and as per the report 1085 candidates were found genuine and 932 candidates were found to be involved in malpractice. It is further stated that the matter came up before the Division Bench of this Court in W.P. (S) No. 1242 of 2006 and analogous cases, which was decided vide order dated 10.11.2006 directing the respondents to make appointment according to select/merit list of successful candidates excluding 932 candidates, who were beneficiaries of malpractices.;