ANULICA KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard counsel for the parties. According to the learned counsel for the petitioner, under Advertisement No. 4/2013 issued by the Jharkhand Staff Selection Commission for recruitment to the post of Scientific Assistant, the education qualification prescribed for the post of Scientific Assistant (Chemistry & others) at column-3 is M.Sc. (Chemistry), though recruitment is being made for subjects of Chemistry and other forensic sciences. The petitioner is a Post Graduate in Forensic Science who apprehends that his application would not be considered by the respondents for the said post. The petitioner also relies upon advertisement issued by the Forensic Science Laboratory, Government of National Capital Territory of Delhi as also the advertisement issued by the Bihar Public Service Commission for appointment to the similar post which includes the educational qualification of M.Sc. (Forensic Science) apart from other post graduate qualifications in science subjects.

(2.) Counsel for the petitioner submits that the aforesaid corrigendum of BPSC was issued pursuant to a direction passed by the Patna High Court in the writ petition being CWJC No. 2872/2010 preferred by the affected candidate in similar circumstances under an advertisement issued by the Bihar Public Service Commission. The said judgment dated 22nd February, 2010 is annexed as Annexure-3 to the writ petition to support the aforesaid submission. It is submitted that the last date for making on line application is 3rd April, 2014 i.e. today. In such circumstances, the writ petition has been argued.

(3.) Counsel for the State is present. It is submitted that the Commission which has issued the advertisement, is not represented before this Court today and it may be noticed in the matter. It is however not disputed that the appointment are to be made under the State Government.