RAJESH KUMAR VERMA, SON OF SHRIKANT MANDAL, RESIDENT OF VILLAGE DHODHARI, PO RAMLA, PS GODDA (M), DIST. GODDA Vs. THE STATE OF JHARKHAND THROUGH THE CHIEF SECRETARY, HAVING ITS OFFICE AT PROJECT BUILDING, PO & PS DHURWA, DIST. RANCHI, JHARKHAND

JUDGEMENT

(1.) Claiming relaxation in the minimum qualifying marks in the written test, in terms of Gazette Notification dated 15.06.2015, the petitioner seeks a direction upon the respondent State for his appointment on the post of Motor Vehicle Inspector.

(2.) Heard.

(3.) The petitioner, belonging to scheduled caste category, pursuant to Advertisement No. 01/2013 issued for appointment of Motor Vehicle Inspectors in the Transport Department, submitted his application and appeared in the written test held on 25.01.2015. It is pleaded that the result of written test was published on the website, which discloses that the petitioner could not secured minimum 40% marks in all 3 subjects in the written test. The learned counsel for the petitioner, however, contends that the Gazette Notification dated 15.06.2015 where under minimum marks for candidates belonging to SC/ST category has been fixed at 32% reflects that an error was committed while issuing Advertisement No. 01/2013 and while so, a direction may be issued to the respondent-State to consider the claim of the petitioner for appointment on the post of Motor Vehicle Inspector as he has secured more than 32% marks.