KRISHNA KANT SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Mr. Anup Kumar, learned counsel for the petitioners appears through the virtual mode. He des not complain about the clarity and quality of the audio and video.

(2.) Petitioners, in this writ petitions, have prayed for setting aside the cut-off date, that is, 1/8/2024 for computation of maximum age provided under clasuse-6 of the Advertisement No.12 of 2025 issued by Jharkhand Public Service Commission for the post of Drug Inspector. They have further prayed for directing the respondents to revise the cut-off date for maximum age to 1/8/2012 and grant age relaxation of 12 years and thereafter extend the time for submission of applications. Beside this, the writ petitioners in W.P.(S) No. 1152 of 2026 have also prayed for modifying the minimum experience eligibility condition given in clause-5(i), (ii), (iii) of Advertisement No. 12 of 2025 to the extent that the said experience eligibility criteria is not mandatory and directing completion of the recruitment process in accordance with the Jharkhand State Drug Control Service Rules, 2023 and the Central Drug Rules, 1945.

(3.) The Jharkhand Public Service Commission issued Advertisement No. 12/2025 to fill-up 30 post of Drug Inspector, fixing 1/8/2024 as the cut-off date for age calculation. Since the last recruitment was held about 15 years ago (in the year 2011), the Petitioners have now crossed the maximum age limit, thus are seeking age relaxation by requesting revision of the cut-off date for age calculation. As per their prayer, the relaxation will be of 12 years.