NUTAN INDWAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This batch of Letters Patent Appeals has been heard in some detail.

(2.) As noticed in the order dtd. 22/2/2023, the appellant in LPA No. 64 of 2020 put forth a submission before the writ Court that she has secured maximum marks in her category but her candidature was rejected on the ground that the caste certificate produced by her was not in the proper format.

(3.) The other appellants have also raised a similar contention that in spite of all of them having secured marks more than cut-off marks in their respective caste category, they are not selected - for a similar reason.