S. N. Pathak, J. - (1.) The petitioner has approached this Court with a prayer for a direction upon the respondents for offering appointment letter to him for the post of Cook (water carrier) in Jharkhand Police.
(2.) The short facts lying in narrow compass is that an advertisement was floated by the State of Jharkhand bearing Advertisement No. 01/2014. Pursuant thereto, the petitioner belonging to Backward Class and matriculate, having sufficient experience of cooking, applied for the same. The petitioner along with others candidates appeared in the selection process but unfortunately, the petitioner was not finally selected whereas, others were selected. It is specific case of the petitioner that he was having sufficient experience and qualification for appointment to the post of Cook (Water Carrier) but the respondents have illegally not considered the case of the petitioner on nonest ground and as such, the petitioner has knock the door of this Court for redressal of his grievances.
(3.) Mr. Ranjan Kr. Singh, learned counsel appearing on behalf of the petitioner, submits that the petitioner is fit for appointment to the post of Cook (water carrier) in Jharkhand Police, as he fulfills all the requisite qualification and experience. Learned counsel further argues that experience was one of the criteria for appointment to the post of Cook, which is apparent from the earlier advertisement i.e. Advertisement No. 02/10 and the respondents have not considered the experience and not granted any weightage which carries 20 marks, if any weightage is given on the said experience, the petitioner would have automatically come within zone of consideration for appointment to the post of cook in Jharkhand Police.;