- (1.) In this writ petition, the petitioner has prayed for quashing the order as contained in memo No. 1737/JJ dated 2.5.2009, whereby and where under, the respondent No. 3 has canceled the appointment letter issued to the petitioner. A further prayer has been made by the writ petitioner for a direction upon the respondents to permit the petitioner to join in the post of water carrier.
(2.) .Pursuant to an advertisement being Advertisement No. 3/2008 issued by the Director General cum Inspector General of Police for appointment in Class IV post, the petitioner made an application in the prescribed format. The petitioner having been declared successful in the selection process was directed to join on the post of water carrier on 10.9.2008. During the process of selection a criminal case was instituted against the petitioner for the offence punishable u/s 304B of the Indian Penal Code (IPC ) in Karra P.S. case No. 26/2008. Upon investigation on 24.10.2008 charge-sheet was submitted against the petitioner. On conclusion of trial vide judgment dated 28.1.2009 in Sessions Trial No. 572/2008, the petitioner was acquitted of the charges against him for the offences punishable u/s 304B IPC by the learned Additional Judicial Commissioner, FTC, Khunti. On 2.3.2009, the petitioner requested the respondent No. 3 to accept his joining but the same was not done and thereafter by virtue of impugned order as contained in memo No. 1737/ JJ dated 2.5.2009 his appointment has been cancelled, which is under challenge in the present writ petition.
(3.) Heard Mr. Ashim Kumar Sahani, the learned counsel for the petitioner and Kumar Harsh, learned J.C. to Advocate General, appearing for respondents.;