KRISHNANAND PANDEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) No one appears on behalf of the petitioners on repeated calls.

(2.) I have gone through the writ petition.

(3.) It is the case of the petitioners that they have appeared in the preliminary examination pertaining to Advertisement No.01/2024, which is the Combined Civil Services P.T. Examination"" 2023. The result of the petitioners was not declared and their candidature was rejected. They were not qualified for the final exams. The reasons have been mentioned by the petitioners themselves in para-17 of the writ petition, stating therein that respondent Nos.2 to 4 have not published the result of the petitioners on the ground that they have not shaded the relevant circles in the OMR sheets. In the prayer portion also, the petitioners have admitted that they had not shaded the circles against their roll numbers in the OMR sheets, though they had written their roll numbers in the OMR sheets.