MAYANK SINGH THAKUR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner in this case, an aspirant for the post of Civil Judge (Junior Division) in the State of Jharkhand has filed this writ petition seeking issuance of a writ in the nature of mandamus commanding upon the respondents, particularly respondent no.3 that horizontal quota in the sports category should be provided to him for the examination held for Civil Judge (Junior Division) in pursuance of Advertisement No. 12/2018 dtd. 24/12/2018. He has also prayed for issuance of writ in the nature of mandamus commanding upon the respondents to take appropriate action with respect to his candidature for the aforesaid post in the aforesaid examination.

(2.) The chronological order of events may be succinctly narrated as follows:

(3.) The case of the petitioner is that the petitioner was provisionally selected for interview by horizontal reservation. The said marks statement contained and endorsement 'Sports Certificate not produced as per advertisement' and then therefore, he was held to be not successful in the examination. Respondent No.3, i.e., JPSC took the specific plea that 56th National School Games 2010 certificate of which was produced by the petitioner for seeking reservation under the Sports Quota was organized by the Directorate of Public Instructions, Government of Chhattisgarh under the aegis of the School Games Federation of India and not by a federation affiliated with the Indian Olympic Association and as such, the said sports certificate is not valid for extending the benefits of reservation in terms of the advertisement.