(1.) The instant appeal, under clause 10 of the Letters Patent, is directed against judgment/order dtd. 30/6/2020 passed by learned Single Judge in W.P. (S) No. 5131 of 2018, by which the writ petition has been dismissed declining to pass positive direction in favour of writ petitioners for conducting interview of the petitioners for the post of Food Safety Officer and declare their results and further accept the petitioners' degree in Masters as valid for appointment to the post of Food Safety Officer.
(2.) Brief facts of the case, as per the pleading made in the writ petition, read as under:
(3.) The Jharkhand Public Service Commission, herein after referred to as the 'JPSC', has come out with an advertisement being Advertisement No. 01/2016, inviting On-line applications for filling up 24 posts of Food Safety Officers in the Department of Health, Medical Education and Family Welfare, Govt. of Jharkhand. Clause 5 of the said advertisement, which is relevant to adjudicate the lis, speaks about the essential educational qualification and eligibility, which reads as under:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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