Prashant Shandilya vs The Jharkhand Public Service ...
2021 Latest Caselaw 3188 Jhar

                         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                            W.P.(S). No. 1586 of 2020
                           Prashant Shandilya                          ... ... Petitioner
                                                  - VERSUS-
                   1.   The Jharkhand Public Service Commission, Ranchi through its Secretary,
                        Officiating from JPSC Office, Circular Road, Ranchi.
                   2.   The Controller of Examination, Jharkhand Public Service Commissioner,
                        Ranchi, Officiating from JPSC Office, Circular Road, Ranchi
                   3.   The State of Jharkhand
                   4.   The Secretary, Department of Personnel, Administrative Reforms
                        Department, Government of Jharkhand, Ranchi
                   5.   The Secretary, Department of Health, Medical Education and Family
                        Welfare, Project Bhawan, Ranchi
                                                   ----------

CORAM: THE HON'BLE MR. JUSTICE DR. S.N.PATHAK (Through: Video Conferencing) For the Petitioner : Mrs. Ritu Kumar, Advocate For the State Mr. Gaurav Abhishek, AC to AG For the JPSC Mr. Sanjay Piprawal, Advocate

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08/ 31.08.2021 Heard the parties.

Petitioner has prayed for a direction upon the respondents to show cause as to why and under what circumstances the percentage of Physical disability of the petitioner has been wrongly mentioned as 30% instead of 43% and based on the same, petitioner has not been selected in recruitment process pursuance to Advertisement No. 23/2016 though he has secured 514 marks and the cut off marks for PH candidate (visual impaired) is 429 only. Petitioner has further prayed for a direction upon the respondents to re-test the eyes of the petitioner or to get it tested by any independent team of doctors and appoint him in pursuance to Advertisement No. 23/2016 taking into consideration the fact that he has secured 514 marks.

At the very outset Ms. Ritu Kumar, learned counsel for the petitioner submits that the issues involved in this writ petition is no more resintegra and in view of Judgment dated 07.06.2021, passed in W.P.(S) No. 494 of 2020 and other analogous cases, this writ petition may be disposed of.

Mr. Gaurav Abhishek, learned counsel appearing for the State and Mr. Sanjay Piprawal learned counsel for JPSC have no objection.

In the circumstances, this writ petition stands disposed of in terms of order dated 07.06.2021 passed in W.P.(S) No.494 of 2020. Any order will be subject to outcome of L.P.A. Nos. 201 of 2021, L.P.A. No. 203 of 2021 and L.P.A. No. 204 of 2021.

As a sequel of aforesaid, pending Interlocutory Applications also stand disposed of.

RC/K

(Dr. S.N. Pathak, J.)