Virender Singh, C.J. - (1.) The appellant -writ petitioner unsuccessfully challenged the decision dated 22.05.2007 before the Writ Court in W.P.(S) No. 3854 of 2007 and, aggrieved thereof, he has preferred the present Letters Patent Appeal.
(2.) The brief facts of the case are that, pursuant to advertisement No. 01/04 issued on 15.02.2004, the appellant -writ petitioner submitted his application for the post of Constable from Koderma district and he was finally selected for the said post. Upon some complaints received regarding irregularity and malpractice in the selection of the candidates pursuant to the aforesaid advertisement, an enquiry was conducted by the respondents in which 932 candidates were found beneficiaries of the malpractices committed during the selection process. Consequently, the entire selection in four districts namely, Hazaribagh, Koderma, Chatra and Giridih was cancelled by the respondents, challenging the same batch of writ petitions were filed in this Court. Vide judgment and order dated 10.11.2006 in W.P.(S) No. 1242 of 2006 and analogous cases titled "Krishnaji and others v/s. State of Jharkhand and others", this Court quashed the decision of mass cancellation of entire selection pursuant to advertisement No. 01/04. In the proceeding of the said writ petitions, the report of the Inspector General of Police was produced before the Court and considering the fact that 932 candidates were identified as beneficiaries of malpractice during selection, this Court permitted the respondents to proceed with the selection of other candidates excluding, those 932 identified candidates. Thereafter, a list of candidates was published on 17.02.2007 in which the appellant's name appeared at Sl. No. 43 however, his result was kept pending. In response to the appellant's representation dated 03.04.2007, the Superintendent of Police, Koderma -respondent No. 4 informed him vide, letter dated 22.05.2007 that his selection has been cancelled. The appellant -writ petitioner, aggrieved thereof, approached this Court in W.P.(S) No. 3854 of 2007 which, now stands dismissed.
(3.) Heard.;