BASANT KUMAR MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The similar issue fell for consideration in all these writ petitions, therefore, these matters have been listed together and have been heard and are being disposed of by this common order.

(2.) The instant writ petitions have been filed under Article 226 of the Constitution of India, wherein, the direction has been sought for issuance of writ of certiorari for quashing of Clause-7 of the Notification contained in Memo No.4054 dtd. 19/7/2018, by which, the aforesaid notification has been made applicable prospectively and therefore, the petitioners have been deprived of the benefits of the amendment carried out by virtue of the aforesaid notification.

(3.) The facts leading to filing of these cases on behalf of the petitioner are that they had appeared for the limited examination conducted by the Jharkhand Staff Selection Commission, hereinafter referred to as "JSSC", in pursuant to Advertisement No.09/2017 for filling up of the posts of constable.