SWAPNIL MAYURESH Vs. JHARKHAND PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The issues involved in all the 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.

(2.) The writ petitioners in all these writ petitions are mainly aggrieved by the result dtd. 18/3/2021 (Annexure-8), published by the Jharkhand Public Service Commission and uploaded on the website on 18/3/2021 and have prayed for quashing the same which is related to those candidates who were not having Associate Membership from the Institute of Town Planners (ITPI) on the date of publication of Advertisement No 04/2020 hence were ineligible for the appointment on the post of Assistant Town Planner under the Urban Development and Housing Department but they have been declared successful. Petitioners have further prayed for a direction upon the respondents to issue the modified results after considering candidature of only those candidates who were duly qualified having the Associate Membership from ITPI prior to cutoff date and also to issue appointment letter in favour of the petitioners.

(3.) According to petitioners, pursuant to the requisition sent by the Urban Development Department for direct appointment of the Assistant Town Planner, the Jharkhand Public Service Commission issued a Press Release on 14/7/2020 on its Website intimating the candidates about appointment to the said post. As per Advertisement, the Compulsory Educational Qualification was Graduate in Architecture, Bachelor of Planning, Civil Engineering and Post Graduate in Master of Planning with specialization in either of (i) Urban (ii) Transport (iii) Housing (iv) Environmental (v) Regional Planning and Associate Member from the Institute of Town Planners (India). The date to fill up the Online Application was from 15/7/2020 to 10/8/2020. As per Condition No.11(b) of the advertisement, the candidature of the candidate was to be ascertained as per the information given by the candidate. Further the Condition no. 11(n) stated that for the purpose of verification of documents for appearing in interview the required certificates of the claims made in the online application were to be submitted. The Condition no. 11(m) stated that if it was found that a wrong information was given by the candidate in the application, the Commission was at liberty to cancel candidature of such candidates.