JAYA KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) SEEKING a direction upon the Jharkhand Public Service Commission for publishing the entire result of S.T. quota candidates in Deputy Collector Recruitment Examination, 2013, the present writ petition has been filed.

(2.) THE petitioner pursuant to Advertisement dated 08.10.2010 published in daily newspaper namely, Dainik Jagran, inviting application for Deputy Collector Recruitment Examination, 2013, appeared in the said examination in S.T. quota. The petitioner secured 113.68 marks in the said examination and the last candidate selected in the S.T. quota namely, Giriwar Minz has secured 113.70 marks. The total number of vacancies for S.T. quota was 18 however, the respondentJPSC has declared result of only 16 candidates and thus, if the result for other two seats is also published, the petitioner would be selected. The petitioner made representation on 17.05.2013 however, the respondents did not publish the entire list and therefore, the petitioner has approached this Court.

(3.) AFFIDAVITS have been filed on behalf of Jharkhand Public Service Commission stating that for the 4th Limited Deputy Collector Examination, initially 66 vacancies were requisitioned in different categories, out of which 18 vacancies were in the S.T. quota. However, the Government of Jharkhand issued amended requisition whereunder, the vacancy for S.T. quota candidates was reduced to 17. Out of 64 vacancies 3 posts were reserved under the women quota and 2 posts were reserved for physically handicapped candidates. Out of 2 posts reserved under the physically handicapped candidates, one post has been earmarked for physically handicapped candidate in general quota. Accordingly, the Commission made recommendation for 16 posts under S.T. quota and one post was kept reserved for physically handicapped candidate under S.T. quota.