M.Y.EQBAL, J. - (1.) IN this writ petition, the petitioner has prayed for issuance of writ of mandamus directing the respondents, particularly, respondent No. 4 the Superintendent of Police, Bokaro, to appoint him in the post of Constable and also allow him to join his duty as Constable in Bokaro Police Force, since the petitioner has been selected after fulfilling all necessary conditions and all the documents were verified for issuance of appointment letter.
(2.) PURSUANT to the advertisement No. 1/2004, the petitioner applied for appointment on the post of Constable from Homeguard cadre. The petitioner was selected and a letter of appointment was issued on 15.4.2005 directing him to appear on 22.4.2005 with all original documents. It is contended by the petitioner that he appeared before the respondent No. 4 with all the original documents including educational certificates. But in course of verification, the petitioner was verbally told that the school certificate issued by the Hindi Sahitya Sammelan, Allahabad will be verified by D.S.E. as to whether it is equivalent to matric or not. The petitioner said to have passed Prathma examination in the year 2000 from Hindi Sahitya Sammelan, Allahabad. The petitioner 'scase is that as per notification of the Government of India, Ministry of Human Resources, New Delhi, Prathma examination from Hindi Sahitya Sammelan, Allahabad is equivalent to matric for the purposes of service. The petitioner, therefore, filed representation (sic) of Police, Government of Jharkhand, but not decision has been taken for issuance of appointment letter to the petitioner. A counter affidavit has been filed by the Superintendent of Police, Bokaro wherein it is stated that the petitioner 'seducational qualification is Prathma certificate issued by the Hindi Sahitya Sammelan, Allahabad. The said certificate was sent for verification to the District Superintendent of Education who vide letter dated 7.5.2005 informed him that the certificate of Prathma granted by the Hindi Sahitya Sammelan, Allahabad is not recognized by the Government of Jharkhand and hence, this certificate cannot be considered to be equivalent to matric.
(3.) I have heard the learned Counsel appearing for the parties.;