Pramath Patnaik, J. - (1.) In the captioned writ application, prayer has been made to direct the respondents to consider the case of the petitioner for appointment on the post of Police Constable and further to present the fragmented marks obtained by the petitioner in the examination.
(2.) The facts, which are not in dispute is that pursuant to Advertisement No. 01/2010 for appointment on the post of Constable, the petitioner applied and appeared in the physical test as well as in written test, but, his name did not find place in the select list. Aggrieved thereof, the petitioner sought for information under R.T.I Act before the Superintendent of Police, Giridih-cumChairman of Police, Selection Board to provide marks obtained by the petitioner category-wise, but, when no information was provided within stipulated period the petitioner approached before Deputy Inspector General of Police, North Chotanagpur Range, Hazaribagh, where also he did not get any information.
(3.) The petitioner, left with no other alternative, efficacious and speedy remedy, has approached this Court under Article 226 of the Constitution of India for redressal of his grievances.;