MUKESH KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) With the consent of the parties, hearing of the matter has been done through video conferencing and there is no complaint whatsoever regarding audio and/or video quality.

(2.) The instant appeal preferred under Clause 10 of the Letters Patent, is directed against the order/judgment dtd. 15/3/2021 passed by learned Single Judge of this Court in writ petition being W.P.(C) No.864 of 2021, wherein the issue raised pertains to issuance of following directions as per the prayer made in the writ petition which read as under:-

(3.) Brief facts of the case as per the pleadings made in the writ petitions which require to be enumerated herein, read as under :- It is the case of the writ petitioners that one advertisement being Advertisement No. 01/2020 was published on 26/2/2020 for Combined Civil Service Competitive Examination-2017, 2018 and 2019 in the State of Jharkhand, wherein suitable relaxation was given for computation of upper age limit as on 1/8/2011 for all the clubbed vacancies following the pattern adopted in earlier six consecutive yearly vacancies. However, due to Covid-19 pandemic, the said vacancy could not be finalized and in the meantime, the Jharkhand Combined Civil Services Examination Rules, 2021 was notified in the month of January, 2021 which was to be effective prospectively. Thereafter, the JPSC advertised Jharkhand Combined Civil Services Competitive Exam, 2021 through JPSC website. As per Clause 4 of the said advertisement, the upper age limit has to be calculated on the basis of the cut-off date as 1/8/2016.