SECRETARY, JHARKHAND PUBLIC SERVICE COMMISSION Vs. LAULESH KUMAR

JUDGEMENT

(1.) The Secretary, Jharkhand Public Service Commission has assailed the order passed by the learned Single Judge in W.P. (S) No. 3548 of 2020 order dtd. 4/2/2021.

(2.) The petitioners in that case before the learned Single Judge prayed for quashing of the Advertisement No. 05/2019 contained in Annexure 4 to the writ application so far as it relates to the appointments to be made on the post of Assistant Engineer (Civil), limited to the extent of retrospective applicability of 10% reservation for Economically Weaker Sec. . The prayer is also made for quashing of the decision to conduct single selection process on the vacancies of the years 2013 and 2015 respectively. A further prayer is made for conducting selection process on the vacancies arrived in the years 2013, 2015 and 2019 separately and independently.

(3.) The learned Single Judge took note of the judgment passed by the Coordinate Bench in W.P. (S) No. 53 of 2020 as per the judgment dtd. 21/1/2021 and allowed the application filed by the petitioners.