CHANDRA SHEKHAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mrs. Ritu Kumar, the learned counsel appearing for the petitioners, Mr. Sanjoy Piprawal, the learned counsel appearing for the respondent-JPSC, Mr. Brij Bihari Sinha, the learned counsel for the respondent-State and Mr. Jitendra Tripathy, the learned counsel appearing on behalf of the respondent-Union of India.

(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

(3.) By way of this writ petition the petitioners have sought a direction to conduct the interview of the petitioners for the post of Food Safety Officer and declare their results. The further prayer is made for a direction to accept the petitioners' degree in Masters as valid for appointment as Food Safety Officer.