HEMLATA KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has approached this Court with a prayer for a direction upon the respondents to immediately revised the result of Jharkhand Forest Guard Competitive Examination-2014 (Mains) with regard to the petitioner and issue appointment letter in her favour as she stands in the merit list and she has secured marks more than the last selected candidates in the District of Latehar.

(2.) The case of the petitioner lies in a narrow compass. An advertisement being Advertisement No. 03/2014 was floated by the Jharkhand Staff Selection Commission for appointment of Forest Guards in all the districts of Jharkhand. Pursuant thereto, the petitioner having being eligible applied for the said post under the Scheduled Tribe Category in the district of Latehar. Thereafter, she appeared in the selection process and qualified preliminary test as well as main examination.

(3.) Subsequently, she was called for physical and medical test, in which she has been found successful. On being successful in all the events, petitioner along with other successful candidates were called for verification of their requisite documents in which the petitioner appeared and thereafter, on the basis of merit list, final result was published, but the name of the petitioner could not find place in that list.