Pramath Patnaik, J. - (1.) In the accompanied writ application, the petitioner has inter alia prayed for quashing the order dated 22.5.2007 issued by Superintendent of Police cum-Chairman, Selection Board pertaining to cancellation of selection of the petitioner as Constable and for direction the respondents to consider the appointment of petitioner on the post of Constable as he comes within the Zone of consideration by qualifying in the entire tests and being declared successful by the Selection Board.
(2.) The facts as disclosed in the writ application in brief is that in pursuance to advertisement published for appointment of Constable by advertisement No. 1 / 2004, the petitioner submitted his application and was allotted Roll No. 816 A and the admit card was also issued to the petitioner as evident from Annexure-1 to the writ application. After following the entire process of selection, the petitioner was declared successful and his roll number was mentioned in the final list. Since, no action was taken, the petitioner represented before the respondent no.4 for consideration of his case for appointment on the post of Constable. Vide order dated 22.5.2007 issued by the Superintendent of Police, Koderma-cum-Chairman, Selection Board, has been stated that petitioner's candidature has been cancelled as his name was pasted on the name of other candidate in the master chart. It is a forged one, and as such, his candidature stood cancelled as evident from the letter dated 22.5.2007 (Annexure-5 to the writ application). It is being averred in the writ application, the petitioner does not figure among the 932 candidates and manipulation or interpolation of the master chart, the petitioner cannot be accountable for the same.
(3.) Learned counsel for the petitioner submits that the case of the petitioner is fully covered by the decision rendered in Annexure-6 to the writ application. Being aggrieved by non-consideration of the aforesaid order dated 22.5.2007, the petitioner left with no other alternative, efficacious and speedy remedy has invoked extra-ordinary jurisdiction under Article 226 of the Constitution of India for redressal of his grievances. .;