PRAVIN KUMAR RANA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) These writ petitions have been filed praying for setting aside the result of the 4th Combined Civil Services Examination 2012 held by the respondent no. 2 Jharkhand Public Service Commission alleging that huge irregularities have been committed in allotting marks at the various stages of the examination which has led to unjust appointment of the persons having scored lesser marks whereas candidates scoring higher marks have not been appointed. It has been alleged that adoption of the method of scaling for the purposes of evaluation of candidates is contrary to the judgement passed by Hon'ble the Supreme court in the case of Sanjay Singh and another versus U.P. Public Service Commission, Allahabad and another, 2007 3 SCC 720.

(2.) In order to ensure that none of the points which has been raised by the petitioners is left out, this court finds it proper to mention various points raised in written submissions filed by the petitioners which are as follows:-

(3.) It has been submitted that JPSC by such arbitrary adoption of scaling method has seem to favour some candidates who have otherwise scored less marks in the examination over meritorious ones by arbitrarily raising their marks using Scaling Method.