Rahul Kumar Gupta vs The State Of Jharkhand
2022 Latest Caselaw 3255 Jhar

                       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                     W.P.(C) No. 2421 of 2022
                Rahul Kumar Gupta                                            ..... Petitioner
                                                 Versus
                The State of Jharkhand, through its Chief Secretary, Ranchi & Others
                                                                             ..... Respondents
                                                  -----

CORAM HON'BLE MR. JUSTICE RAJESH SHANKAR

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                For the Petitioner:        Mr. Subhashis Rasik Soren
                For the State:             Mr. Mohan Dubey, A.C to A.G
                For the JPSC:              Mr. Sanjay Piprawall
                                                  -----

03/18.08.2022         The present writ petition has been filed for issuance of direction upon the

respondents to follow the mandate as prescribed under Schedule-III, Appendix-

I, Sub-Rule-6 of the Jharkhand Engineering Service Recruitment Rules, 2016

wherein the resolution issued vide memo No. 13026 dated 27.11.2012 has been

adopted which clearly provides for uniform applicability of obtaining minimum

qualifying marks as mentioned against each category in the said memo for the

written competitive examinations (objective/subjective) to be held for all

services/cadres and the minimum qualifying marks has to be calculated

separately for each category against the total marks obtained in all the subjects.

Further prayer has been made for issuance of direction upon the respondent-

Jharkhand Public Service Commission (JPSC), Ranchi to publish the cut-off

marks of the Objective Type Papers which has been fixed by the respondent-

JPSC being qualifying marks for recruitment to the post of Assistant Engineers in

the Mains Examination held pursuant to Advertisement No. 05/2019. The

petitioner has also prayed for issuance of direction upon the respondents to

publish the result of the Mains Examination conducted by the respondent-JPSC

pursuant to Advt. No. 05/2019 category wise by issuing a corrigendum. It is also

prayed for directing the respondent-JPSC to include the petitioner's name for

interview as he being a candidate of BC-II category has obtained the minimum

qualifying marks of 36.5% in Objective/Subjective Type Papers as the quota for

interview is vacant and the mandate of 2.5 times should have been followed

with a further direction to get the interview conducted by the same panel, which

was deputed to take interview between 30.05.2022-12.06.2022. It is jointly submitted by learned counsel for the parties that the issue

raised in the present writ petition is squarely covered by the judgment dated

29.06.2022 rendered by this Court in W.P.(C) No. 2420/2022 (Hansraj

Oraon & Ors. Vs. The state of Jharkhand & Ors.) with W.P.(S) No.

2391/2022 (Ravi Shankar Singh & Ors. Vs. The State of Jharkhand &

Ors.) and hence the present writ petition may also be dismissed in terms with

the said judgment.

Considering the said submission of learned counsel for the parties and

also keeping in view that the present case is squarely covered by the judgment

dated 29.06.2022 rendered by this Court in W.P.(C) No. 2420/2022 with

W.P.(S) No. 2391/2022, the present writ petition is also dismissed in terms

with the said judgment.

Consequently, I.A. No. 4565/2022 also stands dismissed.

Satish/-                                                       (RAJESH SHANKAR, J)