PRIYANK KUNAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) By filing this writ application, petitioner has prayed for a direction upon the respondents to allow him to participate in the selection process pursuant to Advertisement No.7/2021 for appointment on the post of Medical Officer (Basic Grade) under Health, Medical Education and Family Welfare Department, Govt. of Jharkhand. Further he prays to quash the communication by which the petitioner has been informed that his application was rejected as time barred.

(3.) The facts are admitted in this case.