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Judgment
Heard counsels for the parties through V.C.
The instant writ application has been preferred by the petitioner for quashing the memorandum no.4067 dated 20.05.2009, issued by President,
Police Selection Committee â€" cum - Superintendent of Police, East Singhbhum, Jamshedpur and also for a direction upon the concerned respondent
to appoint the petitioner since she had been found successful in the selection process pursuant to the advertisement no.01 of 2004 as she had been
communicated by the Superintendent of Police, East Singhbhum, Jamshedpur vide its letter dated 22.04.2008.
Learned counsel for the petitioner submits that she was very able candidate and she should have been appointed pursuant to the advertisement
01/2004. He further submits that the petitioner had earlier filed two writ applications before this Court being W.P.(S) No.3765 of 2005, which was
disposed of vide order dated 09.08.2005 and W.P.(S) No.943 of 2009, which was also disposed of vide order dated 21.05.2009, but in spite of that she
has not been appointed.
A counter affidavit has been filed by the State indicating therein that the issue of not selecting the petitioner, the then President, Police Selection
Committee, Kolhan Regional Board cum Superintendent of Police, East Singhbhum, Jamshedpur passed an order dated 20.05.2009 and according to
the merit list of successful candidates, the points secured by the petitioner is less than the required marks and as such the aforesaid order is very much
justified and not liable to be quashed. He further submits that this is third round of litigation before this Court; as such no more chance should be given
to the petitioner. Hence, the instant application deserves to be dismissed.
Replying to the aforesaid contention, learned counsel for the petitioner submits that the petitioner may be permitted to raise her grievance before the
concerned authority.
Having heard learned counsel for the parties and after perusing the materials available on record especially Annexure-C to the counter affidavit, it
appears that according to the merit list of successful candidates, the points secured by the petitioner is less than the required marks under category of
Scheduled Caste candidates as the marks secured by the petitioner was 11 and the same was less than the marks of the last selected candidates
which is 12. Further, this is third round of litigation before this Court as such; I am not inclined to interfere with the impugned Order as contained in
memorandum no.4067 dated 20.05.2009. Needless to say that the petitioner has not denied the factum of Annexure-C and simply requested that she
may be given one more chance to approach the respondent authority which in my opinion is nothing but an abuse of process of law and Court.
In view of the aforesaid discussions, the instant application is dismissed.