R.R.PRASAD, J. - (1.) HEARD learned Counsel appearing for the petitioner and learned Counsel appearing for the State. Petitioner has preferred this writ application for quashing the order dated 22.05.2007, issued by the respondent No. 4 the Superintendent of the Police, Giridih (Annexure -6), whereby the appointment of the petitioner to the post of constable, was cancelled.
(2.) LEARNED Counsel appearing for the petitioner submits that the petitioner having been appointed as 'Home Guard' on 02.03.1989 in the erstwhile. State of Bihar, received training at Central Training Institute, Bihata, Patna. Subsequently, pursuant to the advertisement (Annexure -3) Issued/published by Jharkhand Police, calling for applications for appointment on the post of Constables in different districts in the State of Jharkhand. The petitioner applied for and thereupon call letter was issued, whereby the petitioner was called upon to take different tests and the petitioner having come out successful in all the tests, was appointed as, Constable and was sent for receiving training to be held from 10.04.2007 in Company -D, Training Centre, Giridih Stadium, Giridih and while the petitioner was under going training, he was suddenly informed verbally that his appointment has been cancelled.
(3.) THEREAFTER , he was served with a copy of the order, as contained in Memo No. 1778 dated 22.05.2007 (Annexure -6), issued by the Superintendent of Police, Giridih, informing therein that his services have been terminated on the ground that he had secured appointment in the quota of Home Guard on the basis of Home Guard Training Certificate, but that certificate relates to training of Home Guard in the State of Bihar not to the State of Jharkhand.;