AMRENDRA KUMAR SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Learned Counsel for the parties. The petitioner has sought for the cancellation of the competitive examination held on 8th January, 2012 pursuant to the advertisement dated 21st October, 2011 published under the authority of the Director, Department of Agriculture and Sugarcane Development, Ranchi for selection of Village Level Worker (in short VLW) in the State of Jharkhand. The petitioner has further prayed for staying the entire selection process and for a direction upon the respondents to consider the candidature of the petitioner in the merit list of Pakur District for which he has made the application.

(2.) From perusal of Annexure-1 i.e. advertisement dated 21st October, 2011 and the application form, it appears that the petitioner himself had filled in and submitted for consideration of his candidature for the district-Sahebganj including district code at serial No. 14 in his application form. In all over places of the application form of the petitioner, he himself indicated that he is resident of Sahebganj and application was made for Sahebganj as indicated in the said application.

(3.) The petitioner's case is that he had submitted the Bank Draft along with the said application to concerned authority issued from district-Pukar and as per which his case ought to have been considered for the district of Pakur.