HANSRAJ ORAON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) At the request of learned counsel for the petitioners of W.P.(S) No. 2391 of 2022, the original respondent no. 2 is deleted from the cause title of the said writ petition. Accordingly, the Principal Secretary, Department of Personnel, Administrative Reforms and Rajbhasha, Government of Jharkhand is rearranged as the respondent no. 2 in the array of parties.

(2.) Office is directed to make necessary correction, as stated above, in the cause title of W.P.(S) No. 2391 of 2022.

(3.) Both these writ petitions have been preferred for quashing and setting aside the result of Mains (written) Examination of Jharkhand Combined Assistant Engineer (Civil/Mechanical) Direct Recruitment Competitive Examination (Advertisement No. 05/2019) published on 19/5/2022 contending that the same has not been declared strictly in accordance with the Jharkhand Engineering Service Recruitment Rules, 2016 (in short, "the Rules, 2016") rather, instead of declaring minimum 2.5 times result of the candidates against the advertised post, the Jharkhand Public Service Commission (JPSC) has published only 1.8 times of result for the interview. Further prayer has been made for issuance of direction upon the respondent-JPSC to publish fresh revised result of Mains Examination by calling upon 2.5 times candidates against the notified vacancies for interview for the advertised post. The petitioners have also prayed for issuance of direction upon the respondents to declare the percentage of minimum qualifying marks/passing marks of Mains Exam for Economically Weaker Ss. (EWS) Category as the same has not been declared by the Department of Personnel, Administrative Reforms and Rajbhasa, Government of Jharkhand till date whereas for other categories, the same has been declared and amended many times through resolutions.