S.N. Pathak, J. - (1.) Heard learned counsel for the parties and perused the records.
(2.) Petitioner has approached this Court with a prayer for a direction upon the respondents to appoint him to the post of Constable in Jharkhand Armed Police (JAP) under E.B.C. - I Category.
(3.) The factual exposition as has been delineated in the instant writ petition is that in light of letters dated 01.05.2015 and 09.07.2015, issued by Department of Personnel and Administrative Reforms, Government of Jharkhand, applications were invited vide Annexure-1 to the writ petition for appointment to the post of Constable. The candidates under various categories had to fulfil requisite criteria for appointment. Petitioner had applied for the post under the Backward Caste-I (BC-I) category and after issuance of admit card, he appeared in the written test on scheduled date and time and duly qualified the same as his name finds place in the result declared by the Jharkhand Staff Selection Commission. As per the official website, petitioner had obtained 159 marks whereas the cut off marks for the most Backward Category-I (MBC) was fixed at 143. Thereafter, pursuant to the official notice issued by respondent no. 5 on the website, petitioner appeared alongwith his certificates for verification of his credentials on 28.12.2016. Grievance of the petitioner is that in spite of fulfilling requisite criteria and in spite of qualifying under the Most Backward Category-I, he has not been issued appointment letter. ;