JHARKHAND PUBLIC SERVICE COMMISSION Vs. AKHILESH PRASAD

JUDGEMENT

(1.) With the consent of the parties, hearing of the matter has been done through video conferencing and there is no complaint whatsoever regarding audio and visual quality.

(2.) These three appeals are listed together for analogous hearing since the issue fell for consideration is common, as such heard together and are being disposed of by this common order.

(3.) L.P.A. No.609 of 2017 preferred by the Jharkhand Public Service against the order/judgment dated 22.09.2017 passed in the case of Akhilesh Prasad, the writ petitioner [In W.P.(S) No.3480 of 2013], L.P.A No. 164 of 2018 preferred by the State of Jharkhand against the order/judgment dated 22.09.2017 passed in the case of Akhilesh Prasad, the writ petitioner [In W.P.(S) No.3480 of 2013] and L.P.A.No.568 of 2017 preferred by the State of Jharkhand against the order/judgment dated 11.04.2017 passed in the case of Manoj Kumar, the writ petitioner [In W.P.(S) No.4880 of 2013], whereby and whereunder, the writ petitions have been allowed by directing the respondents to consider the case of the writ petitioners for appointment to the post of Deputy Collector, pursuant to the limited competitive examination, if the writ petitioners qualify and come within the zone of consideration.