@JUDGMENTTAG-ORDER
Amareshwar Sahay, J.@mdashHeard the parties and with their consent this writ application is being disposed of at this stage itself.
2. The claim of the petitioner is for appointment to the post of police constable.
3. The grievance of the petitioner in this writ application is that he has wrongly been not appointed as constable because he was entitled to get 7
marks for his educational qualification because he is Intermediate Pass, whereas he has wrongly been awarded only 6 marks on consideration that
he was a Matriculate. It is stated that prior to the publication of the final result, the petitioner had already submitted a certificate to show that he is
Intermediate Pass. It is submitted that if this fact would have been considered by the authority concerned, then the petitioner would have secured
20 marks. It is also stated that the candidates securing 20 marks have been appointed and, therefore, the petitioner also entitled to be appointed
on the post of police constable. It is stated that the petitioner has already filed a representation before the Commandant, JAP 2-Cum-Chairman,
Selection Board, stating in detail about his claim and grievance but up till now no order on his representation has been passed.
4. In this view of the matter, this writ application is being disposed of by giving liberty to the petitioner to file a fresh representation before the
Commandant, JAP 2-cum-Chairman, Selection Board (respondent No. 5) stating in detail about his claim and grievances along with supporting
documents, if any, within a period of three weeks from today. If such a representation is filed by the petitioner within the said period of three
weeks, the Commandant. JAP 2-cum-Chairman. Selection Board shall consider and determine the claim of the petitioner and shall pass an
appropriate reasoned order in accordance with law within a period of eight weeks from the date of filing of such representation.
With these observations and directions, this writ application is disposed of.