- (1.) Aggrieved of order dated 06.07.2015 passed in W.P.(S) No.5967 of 2009, whereby the prayer seeking direction upon the respondent-State to accept the joining of the appellant-writ petitioner (hereinafter referred to as petitioner) was declined, the instant Letters Patent Appeal has been preferred.
(2.) During the proceeding of this case, the petitioner was directed to file supplementary affidavit producing evidence of his residing at Ranchi or within the territory of the State of Jharkhand. Pursuant to order dated 05.09.2016, the petitioner has filed supplementary affidavit annexing copies of Voter ID Card, Voter List and photocopy of a sale deed.
(3.) It appears that pursuant to Advertisement No.1/2008 for appointment on the post of IV th Grade employee including the post of. Jalwahak, the petitioner submitted his application. There were 9 posts under general category and the petitioner had applied as a general category candidate. The grievance of the petitioner is that when one Laxmi Narayan Hansda who was selected did not join the said post, still, the petitioner being next in the merit list was not offered appointment, and hence he approached the Writ Court. The learned Writ Court taking note of the false declaration submitted by the petitioner that he is a resident of Ranchi and he has submitted residential certificate disclosing his place of residence at Tati Silwai, Ranchi, dismissed the writ petition.;