LAVKUSH GUPTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The issues involved in all these writ petitions are same, similar and identical and as such they have been tagged and heard together on various dates and are being disposed of by this common order. PRAYERS IN W.P. (S) No. 3332 of 2017, W.P.(S) No. 3498 of 2017, W.P.(S) No. 3499 of 2017, W.P.(S) No. 3509 of 2017 and W.P.(S) No. 7381 of 2017

(2.) The writ petitioners have approached this Court with a prayer for a direction upon the respondents to accept their Caste Certificates so submitted by them under BC-I category even though they had filled the form claiming to be belonging to BC-II category owing to the fact that 'Teli' and 'Sundi' Caste, which were earlier in BC-II category, have now been included into the BC-I category and as such the certificates which are now being issued are being issued for BC-I category and not for BC-II category. Petitioners have further prayed for quashing the final merit list published for appointment to the post of Constable issued by the respondent authorities whereby and whereunder they have not been declared as selected candidates though they have secured more marks than the last selected candidates of the said category and have also qualified the medical as well as physical tests. Petitioners have consequently prayed for a direction upon the respondents to appoint them to the post of Constable. PRAYER IN W.P.(S) No. 1780 of 2018

(3.) The writ petitioner has approached this Court with a prayer for a direction upon the respondents to publish result as he has fully qualified in all the tests conducted by the Jharkhand Staff Selection Commission for the post of Forest Guard for Giridih District but because he had submitted his Caste Certificate for BC-I category in prescribed format, as during pendency of selection process his caste has been shifted from BC-II to BC-I category and as such, the authorities issued Caste Certificate of BC-I category, the respondents have rejected his candidature. Petitioner has further prayed for a direction upon the respondents to consider his candidature under the reserved category either under BC-II or BC-I category, since caste to which he belongs to has been included under BC-I category during pendency of selection process.