DHEERAJ KUMAR PRABHAKAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant writ petition has been preferred by the Petitioners for following reliefs:-

(3.) The brief facts of the case are that an Advertisement bearing No. 03/2017 was published by the Jharkhand Staff Selection Commission (in short JSSC) for the posts of Amin, Revenue Clerk/Revenue Sub Inspector, Junior Division Clerk, Junior Field Investigator and Clerk /Ganak in the Department of Revenue, Registration and Land Reforms in the State of Jharkhand. The total vacancy for the post of Revenue Clerk/Revenue Sub Inspector was 557 posts. Clause-3(ii) of the Advertisement provides that in 13 Scheduled Districts of the State namely Ranchi, Khunti, Lohardaga, Gumla, Simdega, Latehar, East Singhbhum, West Singhbum, Saraikella-Kharsawan, Sahebganj, Dumka, Pakur and Jamtara, the local residents of the concerned districts only shall be eligible for submitting the application for the posts Amin and Revenue Sub-Inspector in view the Notification No. 5938 dated 14. 07.2016 issued by the Department of Personnel, Administrative Reforms and Rajbhasha, Government of Jharkhand. Clause 15 of the Advertisement provides that there should be publication of the common merit list in their respective categories in terms of the marks obtained in Paper-2 and Paper-3 in terms of Clause 13.5 of the Advertisement.