(1.) Heard Mr. Ajit Kumar, Mr. R.S. Mazumdar, learned Senior counsels for the petitioners, Mr. Manoj Tandon, Mr. Shubhasis Rasik Soren, Mr. Vikash Kumar, Mr. Vinit Boris Ekka, Mr. Sanjay Kumar Tiwari, Mr. Rahul Kumar, Ms. Apoorva Singh and Mr. Amritansh Vats, learned counsel appearing for the petitioners, Mr. Rajiv Ranjan, learned Advocate General assisted by Mr. Mohan Kumar Dubey and Mr. Mukesh Kumar Sinha, learned counsels for the respondent-State, Mr. Sanjay Piprawall, learned counsel for the respondent-Jharkhand Public Service Commission and Mr. Sumeet Gadodia, Mrs. Shilpi Shandil, Mr. Ritesh Kumar Gupta, Mr. Indrajit Sinha, Mr. Bibhash Sinha, Mr. Hemant Kumar Shikarwar, Mr. Vijay Kumar Roy, Mr. Sushil Kumar Sharma, Mr. Anil Kumar Sinha, Mr. Mukesh Kumar Mehta, Mr. Anuj Kumar Trivedi and Mr. Jorong Jedan Sanga, learned counsel for the private respondents.
(2.) These writ petition have 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 these matters have been heard on merit.
(3.) In all these writ petitions, the disputes arising out of 6th Combined Civil service Examination, 2016 floated by the Jharkhand Public Service Commission (hereinafter referred to as the JPSC) are the subject matter and with the consent of the parties, all these writ petitions have been heard together as common question of facts and laws are involved in these writ petitions.
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