SANJAY KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The appellants are aggrieved against the order dated 9th March, 2011, by which the appellants' writ petition, W.P (S) No. 3663/2010, had been dismissed.

(3.) The appellants' grievance was that they were selected finally after the preliminary and main tests and interview, but subsequently Public Service Commission of the State revised the result and declared them to be unsuccessful. Learned Single Judge observed that the allegation had been countered by filing counter-affidavit and by saying therein that there was some error in tabulation of marks and because of that reason, wrong result was published and subsequently the mistake was rectified and revised result published, wherein the appellants were declared unsuccessful.