SITARAM SHARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant Writ Petition has been filed by the petitioners for quashing the Order No.8, Memo No.1019; Order No.30, Memo No.1041; Order No.7, Memo No.1018; Order No.20, Memo No.1031; Order No.4, Memo No.1015; Order No.27, Memo No.1038; Order No.13, Memo No.1024 and Order No.15, Memo No.1026 dtd. 23/7/2019 whereby the prayer of the petitioners for grant of license under the Bihar Deed Writers Licensing Rules, 1996 has been rejected by the Respondent No.3 (Annexure-3 Series).

(2.) Petitioners are deed writers working in the Bokaro Registry office and are aggrieved by licence being not issued to them under the Bihar Deed Writers Licensing Rules, 1996 [Herein-after be referred as Rule, 1996] for serving as deed writers.

(3.) Shorn of details, fact of the case is that examination was held as per the provisions under the said Rules, 1996 in which the petitioners appeared, but did not qualify in the said examination, following which, the licence for working as deed-writers was not issued.