LAWS(SC)-2023-4-128

SACHIT KUMAR SINGH Vs. STATE OF JHARKHAND

Decided On April 28, 2023
Sachit Kumar Singh Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned common judgment and order passed by the Division Bench of the High Court of Jharkhand at Ranchi in respective Letters Patent Appeals, by which, the Division Bench of the High Court has dismissed the said appeals and has not interfered with the common judgment and order passed by the learned Single Judge dismissing the writ petitions, the original writ petitioners - candidates who applied for the post of Sub Inspector of Police have preferred the present appeals.

(2.) That the respondents - Jharkhand Staff Selection Commission (Commission) invited applications for appointment to the post of Sub Inspector of Police through limited competitive examination from the eligible candidates vide advertisement No. 09/2017.

(3.) Shri Gopal Sankaranarayanan, learned Senior Advocate has appeared on behalf of the appellants - original writ petitioners and Shri Anil K. Jha, learned counsel has appeared on behalf of the Jharkhand Staff Selection Commission and Shri Jayant Mohan, learned counsel has appeared on behalf of the State.