BIMLESH KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The prayer has been made to allow the petitioner to appear in Jharkhand Finance Service (Limited) Competitive Examination, which is scheduled to be held on 20th May, 2018, pursuant to Advertisement No. 10/2010, read with Press Communique, dated 06.02.2017 issued by Jharkhand Public Service Commission for appointment to the post of Commercial Tax Officer.

(2.) Learned counsel for the petitioner submits that respondents have illegally, arbitrary and on imaginary ground rejected the candidature of the petitioner. Learned counsel further prays that a direction may be given to the respondents to consider the candidature of the petitioner and to allow him to appear in Jharkhand Finance Service (Limited) Competitive Examination, which is scheduled to be held on 20th May, 2018, pursuant to Advertisement No. 10/2010. At the very outset, Mr. Sanjay Piprawall, learned counsel appearing on behalf of the respondents submits that admittedly, the petitioner has been completed five years' experience in services but the services of the petitioner has not been confirmed as on the cut-off date, which is requirement of Clause 3 of the Advertisement. Hence, this writ petition is liable to be dismissed.

(3.) Be that as it may, as similar writ petitions have already been dismissed by this Court today itself in case of Eqbal Ahmad & Ors. Vs. State of Jharkhand & Ors. [W.P.(S) No. 2382 of 2018 and other analogous cases], the same ratio applies in this case also. Accordingly, this writ petition stands dismissed.