RAJEEV RANJAN Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the State as also learned counsel for the Jharkhand Public Service Commission.

(2.) Aggrieved by the letter dated 11.3.2013, as contained in Annexure-5 to the writ application, whereby, the petitioner was informed by the respondent Jharkhand Public Service Commission that his candidature was treated under the 'General Category' and he could not be selected, because he was at Serial No. 163 in the merit list, the petitioner has filed this writ application for quashing the same.

(3.) The petitioner had applied pursuant to the advertisement, published by the Jharkhand Public Service Commission for the 4th Combined Civil Services Examination, 2012, wherein the petitioner claimed to be belonging to B.C.-II category and he submitted his application in the same category. It is the case of the petitioner that the petitioner was successful in the said examination, but the petitioner was not selected.