1. Heard learned counsel for the petitioner, Board as well as the learned counsel for the State.
2 The petitioner is aggrieved by rejection of her candidature in the process of selection for the post of Constable in the Bihar Police Force. Application
was made pursuant to Advertisement No 1 of 2014. Learned counsel for the petitioner submits that the mismatch is not an irregularity which can be
made the basis of cancellation of the petitioner’s candidature.
3 Relying upon the terms and conditions in the Advertisement as well as the process of selection, the learned counsel for the Board submits that
disqualification is the prescribed consequence for mismatch in details submitted by the candidates and, therefore, the petitioner, who has participated in
the process of selection in these terms and conditions, cannot be permitted to turn around and challenge the same. Referring to the various documents
submitted by the petitioner which include the Residential Certificate, Matriculation Certificate, Intermediate Certificate, Cast Certificate etc, it is rightly
pointed out that the father’s name, permanent and correspondence address mentioned in the application form submitted by the petitioner is
different and there is a mismatch between the details in this respect provided in the application form with that of the documents submitted in support of
the application which are annexed as Annexure C series to the counter affidavit.
4 Submission of the learned counsel for the Board is correct as per the copies submitted along with the counter affidavit. Petitioner has tried to
overcome the said disqualification by annexing certificates in her reply to counter affidavit which have been obtained subsequently, during pendency of
the instant proceedings to justify her claim. Clearly, the same is impermissible. Candidature of the petitioner is required to be considered as per the
particulars and testimonials furnished by her at the time of filling the application form. In those particulars and testimonials, there is a clear mismatch,
and candidature of the petitioner has rightly been disqualified.
5 Writ petition is devoid of merit and the same is dismissed.
