SHISHIR TIGGA Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) These appeals were tagged together for its analogous hearing as per the prayer made on behalf of learned counsel for the parties since the issues involved in these appeals are identical and against the common judgment passed by learned Single Judge, as such the same were heard together and are being disposed of by this common order. These intra-court appeals under Clause 10 of Letters Patent are preferred against the common order/judgment dtd. 7/6/2021 passed by learned Single Judge in W.P. (S) No. 1533 of 2020 [W.P. (S) No. 494 of 2020 and batch matters], whereby and whereunder writ petitions have been allowed with following directions:

(3.) The brief facts of the case, as per the pleadings made in the writ petition, which are required to be enumerated herein for proper adjudication of the lis, are as under: The Jharkhand Public Service Commission (in short 'JPSC') has been conducting competitive examination for Combined Civil Services for the State of Jharkhand and the issues involved in these appeals pertain to 6th JPSC Combined Civil Services Examination-2016. In the year 2012, the State had constituted an Expert Committee under the chairmanship of Sri V.S. Dubey, former Chief Secretary, Jharkhand with other members for giving their recommendation on revision of examination pattern of Combined Civil Services Examination which submitted its report on 2/4/2013. The said report was considered by the JPSC and unanimously recommended for its acceptance with the stipulations as narrated in the minutes of the meeting of the JPSC dtd. 2/4/2013, which reads as under: