RANJEET PRABHAKAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The appellant who was the writ petitioner is aggrieved of the order dtd. 26/8/2019 by which his prayer seeking a direction upon the Jharkhand Staff Selection Commission to consider his candidature for appointment on the post of Forest Guard under BC-I or BC-II category was rejected by the writ Court.

(2.) The stand taken by the Jharkhand Staff Selection Commission before the writ Court was that the appellant was considered under general category as he failed to submit a "valid" caste certificate under BC-II category within the stipulated time.

(3.) Briefly stated, Advertisement No. 3 of 2014 was issued on 5/11/2014 by the Jharkhand Staff Selection Commission inviting applications for appointment on the post of Forest Guard in different districts of the State of Jharkhand. The total posts under different categories for the district of Giridih were as under: