RANJEET KUMAR SAH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Saurabh Shekhar, learned counsel for the petitioners, Mr. Rajiv Ranjan, learned Advocate General assisted by Mr. Mohan Kumar Dubey, learned counsels for the respondent-State and Mr. Sanjay Piprawall, learned counsel for the respondent-Jharkhand Public Service Commission.

(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 on merit.

(3.) The petitioners have preferred this writ petition for quashing the Advertisement No.05/2019, contained in Annexure-4 of the writ petition so far as it relates to the appointments to be made on the post of Assistant Engineer (Civil), limited to the extent of retrospective applicability of 10% reservation for Economically Weaker Section (for the sake of brevity herein after to be referred to as "EWS") reservation. The prayer is also made for quashing of the decision to conduct single selection process on the vacancies of the year 2013 and 2015 respectively. The further prayer is made for conducting selection process on the vacancies arrived in the year 2013, 2015 and 2019 separately and independently.