MANOJ KUMAR Vs. JHARKHAND PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Petitioner in this writ application has prayed for a direction upon the respondents to recommend his name for his appointment to the post of Deputy Collector, pursuant to the Limited Deputy Collectors Recruitment Examination-2013, in place of respondent no.4.

(2.) An advertisement was published on 08.10.2010 in the local newspaper for appointment, on the post of Deputy Collector, under Jharkhand Administrative Service cadre by limited examination. The said examination was for the 2nd, 3rd and 4th Limited Deputy Collectors Recruitment Examination-2013. Since the petitioner had all requisite qualifications to appear in the said examination, he appeared in the said examination as B.C.I candidate.

(3.) It is pertinent to mention here that the petitioner was already appointed on the post of typist on 08.08.1997 in the erstwhile Government of Bihar. After bifurcation of the State of Bihar, the petitioner was allotted the Jharkhand cadre and was posted as a typist in the Department of Co-operative, under the Government of Jharkhand.