JHARKHAND PUBLIC SERVICE COMMISSION Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the State, learned counsel of the respondent No.2 as well as learned counsel for the respondent no.3.

(2.) This application has been filed under Article 226 and 227 of the Constitution of India for quashing the order dtd. 26/6/2008 passed in Appeal No. 287 of 2008 by the learned Chief Information Commissioner, Jharkhand State Information Commission, as contained in Annexure-9, whereby the learned Chief Information Commissioner has been pleased to direct the petitioner to provide the informations to the respondent no.3.

(3.) Learned counsel for the petitioner submits that the Jharkhand Public Service Commission, Ranchi is a constitutional body created under Article 320 of the Constitution of India. He next submits that the Jharkhand Public Service Commission, Ranchi after receiving requisition from the Ranchi University, Ranchi, Vinoba Bhave University, Hazaribagh and S.K.M. University, Dumka, started selection process for the appointment of Lecturers and accordingly Advertisement No. 1/07 was issued, by which, applications were invited from the eligible candidates for consideration of their candidature for appointment on the post of Lecturers. After following the procedure and the interview of Lecturers, the J.P.S.C. recommended the names of the successful candidates on 14/1/2008 for appointment on the post of Lecturers on the basis of assessment made by the High Power Interview Board and on the basis of the educational qualifications. He next submits that the said recommendation made by the J.P.S.C. for appointment of Lecturers in different Universities was challenged before this Hon'ble Court by Jharkhand Ph.D. Dharak Sodh Sangh and another, in W. P. (C) No. 270/2008, which was heard on 23/1/2008 and interim order of stay was passed by the High Court, which was subsequently vacated by the order dtd. 27/2/2008.