- (1.) HEARD counsel for the parties.
(2.) THE petitioner has challenged the order dated 25.1.2007 (Annexure -1) passed by the Respondent No. 5, whereby the petitioner has been discharged from service from the post of constable. Facts of the petitioner's case in brief, is as follows: '' In response to an advertisement issued by the concerned authorities of the respondents for appointment of constables in the State Police Service, the petitioner had applied in the general category. He had appeared at the prescribed test including the physical test and was declared qualified and selected. Upon his selection, his name was recommended for appointment on the post of constable. On the basis of such recommendation, he was appointed on the post of constable on 18.5.2005 and was posted at Sahebganj. He was subsequently transferred to Deoghar.
(3.) AS per the petitioner's averment, after his appointment, he was also sent for obtaining police training which he had undergone and thereafter, he was sent for obtaining anti -naxal training which he had undergone at Punjab. Arun Choudhury Versus State Of Jharkhand;