AMIT KUMAR SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Rishi Pallava, the learned counsel appearing on behalf of the petitioners, Mr. Mohan Dubey, the learned counsel for the respondent State and Mr. Sanjoy Piprawal, the learned counsel appearing on behalf of the respondent-JPSC.

(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.) The petitioners have preferred this writ petition for quashing the Advertisement No.2 of 2020. Further prayer is made for consideration of represention of the petitioners made for age relaxation and the prayer is also there for provisionally accepting the forms of the petitioners and to allow them to participate in the interview.