JHARKHAND PUBLIC SERVICE COMMISSION Vs. MANOJ KUMAR GUPTA

JUDGEMENT

(1.) The Jharkhand Public Service Commission (JPSC) issued an advertisement on 19.07.2006 inviting applications from candidates desirous of competing in the Jharkhand Eligibility Test (JET). This test is not meant for selection to any post but is conducted to determine the eligibility of the candidates for appointment as lecturers in universities and colleges of the State of Jharkhand. This test called the State Level Eligibility Test (SLET) is conducted as per the guidelines laid down by the University Grants Commission (UGC).

(2.) The test consists of three papers - the first two papers are multiple choice questions to be answered on an Optical Mark Reader (OMR). One test is of a general subject and one test is of the subject for which the candidate applies. The third paper is a descriptive type question paper dealing only with the subject selected by the candidate. Relevant portion of the advertisement reads as follows:

(3.) The writ petitioner obtained 50% marks in Papers I and II but he did not do as well in Paper III. The JPSC fixed a cut off percentage of 60 for Paper III which the writ petitioner did not attain and as such he was declared not successful and, therefore, ineligible to be considered for appointment as lecturer.