D. N. Patel, J. - (1.) Office defects are tentatively ignored.
(2.) At the request of learned counsel for both the sides, this Letters Patent Appeal is taken up for its final disposal.
(3.) This appellant is an original petitioner, who had preferred W.P.(S) No. 6365 of 2014 mainly for the reason that he had applied for the post of Driver Constable in pursuance of public advertisement, dated 17th February, 2010. This appellant is a General category candidate. This appellant had applied for District-Palamau as well as for District-Garhwa. He has secured 40 marks, whereas, lastly selected candidate in General category has secured only 38 marks for District-Garhwa, but, as he had applied for two Districts, he was not appointed because of a decision rendered by the Division Bench of this Court, reported in 2014 (3) JBCJ 419 (HC) : (2014 (3) AIR Jhar R 403).;