Pramath Patnaik, J. - (1.) In the accompanied writ application, the petitioner has, inter alia, prayed for direction upon the respondents to appoint her on the post of the Police Constable in pursuance to the Advertisement No.1/2004.
(2.) The brief facts, leading to filing of the writ application, is that by virtue of marriage of the petitioner with one Durga Charan Nag belonging to the Scheduled Tribe, a caste certificate was issued under the signature of the Block Development Officer, Jamshedpur, vide Certificate No. 5060, dated 29.11.2003 in which she was shown to be a member of the Scheduled Tribe as per Annexure-1 to the writ application. Advertisement No. 1 of 2004 was published in daily newspaper 'Prabhat Khabar', inviting applications from candidates, who were 07th pass for appointment of altogether 12541 posts of the Jharkhand Police Constable and the last date was fixed on 15.02.2004. In pursuance to the said advertisement, the petitioner applied for the same post of the Constable for East Singhbhum, District for which there were 519 vacancies. In pursuance to her application, the petitioner got the acknowledgement receipt and the Roll number. Thereafter, she appeared in the physical as well as written tests conducted by the respondents and she was declared successful in the tests by the Selection Board and accordingly, a merit list of all successful Home Guard candidates was published and the name of the petitioner appeared in Column No. 1 of the merit list for East Singhbhum as per Annexure-6 to the writ application. Thereafter, the petitioner received the call letter from the Respondent No. 5, whereby she was directed to appear on 28.04.2005 at Police Centre, Jamshedpur alongwith required original documents for verification of the certificate and for Medical Test. In the said letter, it was mentioned that during medical test, if she is found fit, she will be appointed and sent for training as evident from Annexure-7 to the writ petition and the petitioner has appeared on 28.04.2005 before the respondents with all the required documents and during verification of her certificates, her entire documents were found to be genuine and she was found medically fit. Due to inaction on the part of the respondents in not appointing the petitioner on the post of Constable, the petitioner has been constrained to knock the door of this Court under Article 226 of the Constitution of India for redressal of her grievances.
(3.) Learned senior counsel for the petitioner has submitted with vehemence that the action of the respondents in not appointing the petitioner on the post of constable, amounts to arbitrary and illegal action in spite of the fact that the petitioner has been found successful in her physical and written test. Learned senior counsel further submits that the action of the respondents is violative of Articles 14 and 16 of the Constitution of India.;