RAVI SHANKER KESHRI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has approached this Court for the following reliefs:-

(2.) The case of the petitioner lies in a narrow compass. An Advertisement being Advertisement No.12/2017 was floated by the Jharkhand Public Service Commission (hereinafter to be referred as 'JPSC') for appointment of 24 District Sports Officers i.e. one post for each District. Out of the 24 posts, only 1 post was reserved for BC-II Category. Pursuant to the same, the petitioner having all the requisite qualification, applied for the said post of District Sports Officer and thereafter, appeared in the written examination, in which he was declared successful. Thereafter, e-call letter was issued for appearing in the documents verification drive scheduled on 4/2/2020 and interview on 5/2/2020, in which the petitioner appeared. Thereafter, results were published, the petitioner had obtained 175 marks out of 400 in written examination, 8 marks out of 30 marks in sports achievement and 22 marks out of 30 marks in interview and thus he has obtained total of 205 marks in the said examination, whereas cut off marks for BC-II candidate was 206 marks only.

(3.) Mr. R.N. Sahay, learned Sr. counsel assisted by Mr. Yashvardhan, learned counsel for the petitioner submits that the marks obtained by the petitioner for attempting and writing question No.11 of Part-B, Sec. -I was originally written as 8 marks, but subsequently was reduced to 6 marks without assigning any reason and without any endorsement of the Examiner and Controlling Authority and as such, 2 marks were deducted, which is not tenable in the eyes of law as there was only one post reserved for BC-II Category and to favour the respondent No.6, the marks of the petitioner was reduced. He further submits that petitioner had given correct answer to question No.13 (XIII) in Paper-I of Sec. -II, but the same has been marked wrong and no marks were allotted and if the aforesaid marks are added, then his total marks will be increased from 205 to 209 and petitioner will be selected in the said category.