SHER MOHAMMAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant intra-court appeal, under Clause 10 of the Letters Patent, has been directed against order/judgment dtd. 12/3/2024 passed by learned Single Judge in W.P.(S) No. 2543 of 2023, whereby and whereunder the writ petition preferred by the writ petitioner-appellant has been dismissed by holding that caste certificate produced by the petitioner/appellant at the time of filling up the online form of the mains examination cannot be said to be sufficient compliance of production of the required caste certificate.

(2.) Brief facts of the case, as per the pleading made in the writ petition, reads as under:

(3.) The Road Construction Department, Water Resources Department and Drinking Water and Sanitation Department, Government of Jharkhand sent requisitions in the year 2015 for selection process for appointment of Assistant Engineers (Civil) and Assistant Engineer (Mechanical) in the aforesaid departments. Consequently, JPSC issued Advertisement No. 6 of 2015.