KUMARI KANCHAN MEHTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Anil Kumar, learned counsel appearing for the petitioner and Mr. Sanjoy Piprawall, learned counsel for the respondent-JPSC as well as Mr. Gaurav Abhishek, learned counsel for the respondent-State.

(2.) Petitioner has approached this Court with the following prayers:

(3.) As per the factual matrix, an Advertisement was floated by JPSC being Advt. No. 01/2021, dtd. 8/2/2021, inviting applications for Jharkhand Combined Civil Services Preliminary Examination-2021. In pursuant to the aforesaid advertisement, petitioner applied online application under Backward Classes (Annexure-II) fulfilling all the criteria as prescribed in the said advertisement. After scrutiny of the application form, the petitioner was allotted Roll No. 52180069 for appearing in the Preliminary Examinations scheduled to be held on 19/9/2021 and the petitioner accordingly appeared in the said examination at the allotted centre. As per the procedure and guidelines of the JPSC, the respondent-JPSC published the model answers/ answer keys of both the papers on 21/9/2021 and thereafter, it was modified on 8/10/2021 and 10/10/2021 through press communique. Thereafter, the respondent-JPSC published the result of Preliminary Examination on 1/11/2021, where the name of the petitioner did not figure in the list of successful candidates to appear in the Main Examination.