GULAM SHADIK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present writ petition has been filed for quashing the result of preliminary examination published on 30/10/2017 for Jharkhand Combined Police Sub-Inspector Competitive Examination, 2017 pursuant to Advertisement No. 05/2017 on the ground that the reservation policy has not been implemented in the preliminary examination result in its true letter and spirit so far as Extreme Backward Class (Schedule-I) [in short "EBC"] and Backward Class (Schedule-2) [in short "BC"] are concerned.

(3.) The factual background of the case is that the petitioners applied for the Jharkhand Combined Police Sub-Inspector Competitive Examination, 2017 pursuant to Advertisement No. 05/2017 under the EBC category. In the preliminary examination, the petitioners appeared but in the result published on 30/10/2017, their names did not find place in the list of the successful candidates.