AVINASH DVIVEDI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) As common questions are involved in both these writ petitions, they have been heard together and are being disposed of by this common Judgement.

(2.) Heard learned counsels for the petitioners and learned counsel for the State, as also learned counsel for the respondent Jharkhand Public Service Commission (for short 'J.P.S.C.').

(3.) The petitioners in both these writ applications belong to unreserved category, but they are differently abled, suffering from loco-motor disorder. They were the aspirants for the post of Civil Judge (Jr. Div.), for which Advertisement No. 12/2018 was published by the J.P.S.C., advertising 107 posts to be filled up in all, pursuant to the preliminary examination, followed by the main examinations and the interview. The number of posts in different reserved categories and number of posts under horizontal reservation for handicapped persons in different categories, were also mentioned in the said advertisement. In the said advertisement, it was further mentioned as follows:-