- (1.) Heard the parties.
(2.) IN this application, the. petitioner has challenged the District order dated 22.9.2007, contained in Annexure -8 to the writ application, issued under the signature of the Superintendent of Police, Koderma, cancelling the candidature of the petitioner to the post of police constable and consequently, dismissing him from service on the ground of being the beneficiary of manipulation in the Master Chart. The facts, in short leading to present case, are that an advertisement no. 1/2004 dated 13.1.2004 was published calling for application for appointment of the police constables in the different Districts of the State of Jharkhand including the Districts of Hazaribagh, Koderma, Giridih and Chatra. Pursuant thereto the petitioner applied for the said post by filling up the forms. It is stated that the selection process of the aforesaid four districts namely, Hazaribagh, Koderma, Chatra and Giridih was cancelled by memo no. 1764/P on 10.12.2005 by the competent authority when it was found that some illegality and malpractices were committed in the selection process. The successful candidates of the aforesaid four districts again appeared in a fresh physical and medical tests including the petitioner. The petitioner was declared successful and his name appeared in the second selection process. His education qualification was Intermediate pass and he was 184 cm. in height and as per the Rules for appointment, the petitioner got 14+7= 21 marks. After being declared successful the petitioner received his joining letter on 14.4.2007 and, accordingly, he joined.
(3.) THE grievance of the petitioner is that after working for about six months, he, by issue of notice to show cause dated 14.9.2007, was asked to explain as to why he should not be dismissed from service since some interpolations in the Master Chart were detected and he was found to be the beneficiary of such manipulations in the Master Chart therefore, the Selection Committee decided to cancel his candidature. The petitioner submitted his reply and, thereafter, the impugned order dated 22.9.2007 cancelling the candidature and dismissal from service against the petitioner was passed. The petitioner has challenged the said order of his dismissal from the service on the ground that even if any manipulation in the Master Chart was found the petitioner cannot be held to be responsible for any such alleged interpolation in the Master Chart since the said Master Chart was in complete possession of the respondents. ;