S.N.PATHAK,J. - (1.) The petitioner has approached this court with a prayer for appointment on the post of police constable in Advertisement no. 1/2004. Factual Matrix:
(2.) An advertisement was floated by the Home Department of the State Government as Advertisement no. 1/2004 for appointment on the post of police constable. The petitioner having found himself eligible for the same applied and submitted his all certificates and after scrutiny an admit card was issued to him. It is specific case of the petitioner that he appeared in the said post and after qualifying in all the events he was declared successful and the results was published where his roll no. figured in the published result as Roll no. 315 of Chatra as the petitioner though declared successful but was not appointed on the post of Police Constable. Hence, he has now preferred this writ petition before this Hon'ble Court.
(3.) The learned counsel Mr. Nawal Kishore Pandey argues that though the petitioner was declared successful and his name being placed in the list of successful candidates he has not been appointed on the post of police constable nor any offer of appointment was given to him. Learned counsel submits that respondents have illegally and arbitrarily not considered the case of petitioner and as such in view of the fact that petitioner has been declared successful a direction may be given to the respondent-state to appoint the petitioner on the post of police constable after offering him an appointment letter.;