CHANDRA SHEKHAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard.

(2.) The appellants have approached this Court by way of this appeal seeking a direction upon the respondents to consider the candidature of the appellants for appointment as Food Safety Officers [Hereinafter, being referred to as 'FSO'], pursuant to the notification dtd. 7/10/2015 issued by the Jharkhand Public Service Commission [Hereinafter, being referred to as 'JPSC'], upon the requisition of the State of Jharkhand.

(3.) The appellants herein have the qualifications of post-graduation in science with microbiology, food and technology subjects. They applied for the post of FSO in pursuance of the Advertisement No. 01/2016 [Hereinafter, being referred to as 'subject advertisement'] issued by the JPSC wherein the educational qualification for the said post was stipulated in the terms below: -