ELWIN TOPPO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This instant intra-court appeal is directed against the order dated 14.06.2018 passed in W.P. (S) No. 4021 of 2017 by which the writ petition filed by the petitioner-appellant has been dismissed holding that the writ petitioner is found to be unsuccessful in the competitive examination conducted for the post of Junior Electrical Engineer (GTO Cadre).

(2.) The brief facts of the case of the appellant, as per the pleadings made in the memo of appeal, is that in pursuance to an advertisement bearing Advertisement No. 03/2016, the writ petitioner-appellant, being a candidate belonging to Scheduled Tribe Category, has submitted an application for consideration of his candidature for the post of Junior Electrical Engineer (GTO Cadre).

(3.) The petitioner-appellant in the aforesaid backdrop has filed writ petition, being W.P. (S) No. 4021 of 2017, seeking prayer for quashing of the final merit list by which the writ petitioner-appellant has not been declared as selected candidate even though he has got more marks in comparison to that of the last selected candidate under Scheduled Tribe Category.