BARUN KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Civil Appeal @ SLP (C) No(s).4310 OF 2022

(2.) The present batch of appeals has been preferred by the candidates who on qualifying the 6th Combined Civil Services Examination, 2016, conducted by respondent no.3, Jharkhand Public Service Commission (hereinafter referred to as 'the Commission') and having been appointed on the recommendations made by the Commission, completed their period of probation and got regular postings, their appointments have been cancelled initially by the learned Single Judge by its judgment dtd. 7/6/2021, which came to be affirmed by the Division Bench of the High Court on dismissal of the Letters Patent Appeal filed at the instance of the present appellants by judgment and order impugned dtd. 23/2/2022.

(3.) The facts in brief which may be relevant for the purpose, with the consent of parties have been noticed from Civil Appeal @ Special Leave Petition (Civil) No.4310 of 2022 (Barun Kumar and Ors. Versus State of Jharkhand and Ors.).