Ravi Kumar Yadav vs The State Of Jharkhand
2021 Latest Caselaw 4675 Jhar

                             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                            W.P. (S) No. 502 of 2018


                 Ravi Kumar Yadav                                     ...           Petitioner
                                      VERSUS-
                1.   The State of Jharkhand
                2.   The Director General of Police, Government of Jharkhand, Project
                     Bhawan, Dhurwa, Ranchi
                3.   The Jharkhand Staff Selection Commission through its Secretary, Kali
                     Nagar, Chai Began, Namkum, Ranchi
                4.   The Secretary, Jharkhand Staff Selection Commission, Kali Nagar, Chai
                     Began, Namkum, Ranchi                                  ...     Respondents
                CORAM: HON'BLE MR. JUSTICE DR S. N. PATHAK
                        (Though : Video Conferencing)

                 For the Petitioner                : Mr. Krishna Murari, Advocate
                 For the Respondents               : Mr. Nehru Mahto, AC to SC
                 For the JSSC                      : Mr. Sanjoy Piprawal, Advocate
                                             ------

03/08.12.2021 The petitioner has approached this Court with the following prayers:-

a) To struck down the question No.2, 23, 38, 41, 45 and 58 being out of syllabus appertaining to paper No.-II and also to struck down question No.51 appertaining to Paper No.II and question No.22 and 108 in paper No.III for want of correct option, to which the determinative examination was held on 26.11.2017 by the respondent-Jharkhand Staff Selection Commission for appointment to the post of Sub-Inspector of Police through internal source pursuant to Advertisemetn No.09/2017.

b) Consequently, for direction upon the respondents to award one marks for each struck down questions in conformity with the principle as adopted in Model Answer sheet and then to publish the revised result after adding the corresponding marks conferred as against struck down questions.

c) Further, for a direction upon the respondents to hold revised physical test and to consider the claim of the petitioner for promotion by way of appointment to the post of SI from internal source by adopting the principle of equity and fairness.

At the very outset, learned counsels appearing on behalf of the

petitioner very fairly submits that issues involved in this writ petition have already been decided by of this Hon'ble Court in its judgment delivered on 23.04.2018 in W.P.(S) No.273 of 2018 & other analogous cases, same was also affirmed by the Hon'ble Division Bench in LPA No.297 of 2018 and other analogous cases and, this case may also be dismissed in view of the observations made in W.P.(S) No.273 of 2018 & other analogous cases.

Learned counsel for the respondents have no objection to the contention of the learned counsel for the petitioner.

After hearing the learned counsel for the respective parties and on perusal of the records, this Court is not inclined to interfere in the matter and accedes to the prayer of the petitioner as the similar issue fell for consideration before this Hon'ble Court in W.P.(S) No.273 of 2018 & other analogous cases and vide order dated 23.04.2018, this Court dismissed the same, which was affirmed up to the Hon'ble Division Bench in LPA No.297 of 2018 and as such, nothing remains to be adjudicated by this Court. As a cumulative effect of the aforesaid judicial pronouncement, I do not find any merit in the instant case.

Resultantly, this writ petition stands dismissed.

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

Punit