Shishir Tigga vs The State Of Jharkhand Through The ...
2022 Latest Caselaw 640 Jhar

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IN THE HIGH COURT OF JHARKHAND AT RANCHI

              L.P.A No. 201 of 2021
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1.Shishir Tigga, aged about 31 years, S/o Sri Punwa Oraon, R/o H. No.92, Sindwar Toli, P.O. Morabadi, P.S. Bariatu, Morabadi, District Ranchi.

2.Ram Narayan Khalkho, aged about 36 years, S/o Sri Jaideo Oraon, R/o Village Karamtoli Mahto Kocha, P.O & P.S-Morabadi, District Ranchi-834008

3.Kirti Kujur, aged about 30 years, D/o Sri Ramlal Bhagat, R/o House No.27/150, Near S.N. Yadav Hospital, Professor Colony, Karam Toli, P.O & P.S- Morabadi, District Ranchi-834008

4.Birsing Horo, aged about 44 years, S/o Smt. Kiran Horo, R/o 27, Holding No.2030/D4/B, Bariatu, Near Government Pharmacy College, Khijuria Toli, Bariatu, P.O. & P.S. Bariatu, District Ranchi-834009.

5.Supriya Ekka, aged about 30 years, D/o Sri Sudhir Ekka, R/o House No.190, Pithoria Road, Sundar Nagar, B.A.U. College, P.O. & P.S. Kanke, District Ranchi- 834006

6.Jyoti Samad, aged about 31 years, D/o Sri Rando Samad, R/o Kotwal Sai, Barabambo, Bara Bambu, P.O & P.S. Barabamboo, Kharsawan, District Seraikela- Kharsawan-833102.

7.Jagdeep Bhagat, aged about 34 years, S/o Sri Jauru Bhagat, R/o Near BSNL Tower, Akhory Colony, Lohardaga, P.O. & P.S.Lohardaga, District-834302.

8.Niyar Enem Horo, aged about 46 years, s/o Late Asaf Horo, R/o Village Aloundi, P.O. Tarosiladon, P.S. Khunti, District Khunti-835210.

9.Anita Purty, aged about 31 years, D/o Sir Pratap Purty, R/oKarlajori Paschimi Singhbhum, P.O. Narsanda P.S. Muffasil, District West Singhbhum- 833201.

10.Francis Kujur, aged about 41 years, S/o Sri Joseph Kujur, R/o 625, Road No.5, Sulanki Hatia, P.O. & P.S. Hatia, District Ranchi-834003.

11.Sameer Kullu, aged about 37 years, S/o Sri Alois Kullu, R/o Suhana City, Churi Tola, P.O. & P.S. Kanke, District-Ranchi-834006.

12.Arun Kumar Singh, aged about 38 years, S/o Sri Jagdeo Singh, R/o Village-Salo, P.O.Polpol, P.S. Medininagar, District Palamu-822126.

13.Prativa Kujur, aged about 32 years, D/o Sri Yashwant Kujur, R/o Village Guri Simbhu Toli, Gunri, P.O., P.S & District Lohardaga-835302.

14.Binay Kumar Ekka, aged about 38 years, s/o Sri Temba Oraon, R/o Pawa Toli, Hehal, P.O. Hehal, P.S. Sukhdeo Nagar, District Ranchi-834005.

15.Seema Aind, aged about 36 years, D/o Sri Chithu Aind, R/o Village Sidra, P.O, P.S & District Latehar- 822119

16.Barun Kumar, aged about 30 years, S/o Sri Charan Manjhi, R/o village Jhopro, P.O. Radhanagar, P.S. Balidih, District Bokaro-827010

17.Jagarnath Lohra, aged about 35 years, S/o Sri Krishna Lohra, R/o Karamtoli, P.O. Telgaon, P.S. Gumla, Telgaon, District-Gumla-835207

18.Sangram Murmu, aged about 33 years, s/o Sri Salkhan Murmu, R/o -6 Mission Lane, Premsons Motors Kanke Road, Morabadi, Ranchi University Kanke, Ranchi, P.O. & P.S. Kanke, District Ranchi- 834008.

19.Reena Kujur, aged about 31 years, D/o Sri Doma Kujur, R/o Village H. No.247, Kusai Basti, Doranda, P.O. & P.S. Doranda, District Ranchi-834002

20. Lalit Kumar Bhagat, aged about 42 years, S/o Sri Ganpat Bhagat, R/o Dhawntha Toli, P.O. & P.S. Armai, District Gumla-835207

21. Rahul Oraon, aged about 33 years, S/o Sri Badhadeo Oraon, R/o Village Basua, P.O. Basua, P.S. Gumla Basua, District Gumla-835233.

22.Kumardeep Ekka, aged about 35 years, S/o Sri Dilip Kumar Ekka, R/o Billi Adpha, Near High Court Colony Harmu, P.O. & P.S. Harmu, District Ranchi-834002

23. Monica Baskey, aged about 34 years, D/o Sri Shiv Narayan Baskey, R/o village Roldih, P.O. & P.S. Roldih (Konjo) District Dumka-814145

24.Abhishek Baraik, aged about 36 years, S/o Sri Laxmi Nath Baraik, R/o Village Petsera, P.O& P.S. Palkot Petsera, District Gumla-835220.

25.Prashant Kumar Hembram, aged about 27 years, S/o Sri Nandland Manjhi, R/o Village Darida, P.O. & P.S Dairda, District Dhanbad-828125

26.Chanchala Kumari, aged about 29 years, D/o Sri Bigan Manghy, R/o village Ranka, P.O & P.S. Ranka, District Gardwa-822125

27.Mithila Tudu, aged about 40 years, s/o Sri Shibdhan Tudu, R/o village Mahesh Khala, P.O. Patjore, P.S. Ranishwar, Dist-Dumka 814148

28.Sushma Soren, aged about 31 years, D/o Sri Srimat Soren, R/o 1/AE Ravindra Nagar, Phase-2, Chiraundi, Morabadi, Ranchi University, Kanke, P.O. & P.S. Kanke, District Ranchi-834008.

29.Nupur Kumari, aged about 32 years, D/o Late Sanjeevan Baraik, R/o Village-Ghaghra, P.O. & P.S- Ghaghra, District-Gumla-835207.

30.Nilesh Kumar Murmu, aged about 33 years, S/o Sri Jagannath Murmu, R/o village-Kumardih, P.O. Kendraghata, P.S. Ranga Masaliya, S.O., District Dumka-814167.

31.Ashok Kumar Hansda, aged about 36 years, S/o Sri Bikram Hansda, R/o village Jitpur, P.O. Astajora via Kathikund, P.S. Kathikund, District Dumla-814103.

32.Vikash Soren, aged about 31 years, s/o Sri Bigan Manjhi, R/o Q. No.642, Street-03, Sector-9A, P.O. & P.S. Bokaro Steel City, District Bokaro-827009

33.Manoj Tudu, aged about 37 years, S/o Sri Surendra Tudu, R/o Qtr. No.A/50, Sector 3, HEC Colony, Dhurwa, P.O. & P.S. Dhurwa, District Ranchi-834004.

34.Mahadeo Murmu, aged about 38 years, s/o Sri Sonalal Murmu, R/o Pathna Block, Dharampur, P.O. & P.S. Pathna, District-Sahebgan-816110

35.Premchand Oraon, aged about 31 years, s/o Sri Bishram Oraon, R/o Village Puggu Karam Dipa, P.O. Armai, P.S. Gumla, District-Gumla-835207

36.Reema Rejina Lakra, 35 years, D/o Sri Polikarp Lakra, R/o village Doba, P.O. & P.S. Kuru, District- Lohardaga-835213.

37.Ranjita Tirkey, aged about 31 years, D/o Sri Jagarnath Tirkey, R/o village Khorkha Toli, Itkithakurgaon, Itki, Bero, P.O. & P.S. Itki, District Ranchi-835301.

38.Prashant Dang, aged about 27 years, s/o Manmashih Dang, R/o village Chorbindha, P.O. Rampur, P.S. Kamdara, District Gumla, Pin-834008.

39.Deepa Xalxo, aged about 31 years, D/o Laxman Xalxo, R/o Upper Tola, Kamre, P.O. Hehal, P.S.Sukdevnagar, District Ranchi-834005.

40.Dominic Lakra, aged about 50 years, S/o Joshep Lakra, R/o House No.27, Jawaharnagar, Mango, P.O. Mango, P.S. Mango, Town Jamshedpur, District East Singhbhum 832110.

41.Bishnu Dayal Ekka, aged about 41 years, S/o Udeshwar Ekka, R/o House No.17, Donki, P.O. Palheya, P.S. Manika, District Latehar-822126.

42.Charlos Hembrom, aged about 37 years, s/o Shikari Hembrom, R/o village Gondwar, P.O. Churchu, P.S. Hazaribagh, District Hazaribagh 825301

43.Ajay Topno, aged about 31 years, s/o Wilson Topno, R/o 280, New Hulhundu, Near Satranji Bazar Tand, P.o. Hulhundu, P.S. Hatia, District Ranchi-835221

44. Randhir Kujur, aged about 46 years, s/o Ramejius Kujur, R/o Rashmi Nagar, P.O. Gumla, P.S. Gumla, District Gumla-835207

45.Manoj Kumar Marandi, aged about 33 years, s/o Sri Somlal Marandi, R/o village-Balia Gangatia, P.O. Patgora, P.S. Hansdiha, Dist-Dumka-814145

46.Sukermani Linda, aged about 37 years, D/o Sri Sukhram Linda, R/o 48 Sarhul Nagar, Bariatu, Ranchi, P.O. G.P.O. P.S-Bariatu, Dist-Ranchi-834001

47. Manish Minj, aged about 34 years, S/o Sri Fredric Shanti Minj, R/o Village Fasia, Luxman Nagar, P.O. Karoundi, P.S. Gumla, District Gumla-835207.

.......... Respondents/Appellants Versus

1.The State of Jharkhand through the Chief Secretary, Project Bhawan, HEC Township, P.O. & P.S-Dhurwa, District-Ranchi.

2.The Principal Secretary, Personnel, Administrative Reforms and Rajbhasha Department, Government of Jharkhand, Project Bhawan, HEC Township, P.O. & P.S-Dhurwa, District Ranchi.

3.The Jharkhand Public Service Commission, through its Chairman, Circular Road, Deputy Para, P.O. & P.S- Kotwali, District-Ranchi.

4. The Secretary, Jharkhand Public Service Commission, Circular Road, Deputy Para, P.O. & P.S- Kotwali, District-Ranchi.

5. The Controller of Examination, Jharkhand Public Service Commission, Circular Road, Deputy Para, P.O. & P.S-Kotwali, District-Ranchi.

.......... Respondents/Respondents

6. Dilip Kumar Singh, aged about 41 years, son of Sri Raj Kumar Singh, R/O 37, Nehru Bihar, Rajhara, Dhangaon, P.O. & P.S & District-Palamua.

7. Seema Kumari Singh, aged about 34 years, D/o Sri Ashok Kumar Singh, R/o 188 B, Vikash Nagar, Dipugarha, P.O-Hazaribag, P.S-Sadar, District Hazaribag.

8.Anand Kumar Sinha, aged about 44 years, D/o-Sri Mithilesh Kumar Sinha, R/o village-Chhawani, P.O. & P.S-Ichak, District-Hazaribag.

......... Petitioners-Respondents

9. Niranjan Kumar Mishra, S/o Sri Mabhab Chandra Mishra, R/o village & Post Chihutia, P.S. Hansidiha via Saraiyahat, Dist-Dumka.

10.Abhishek Kumar, S/o Sri Arjun Prasad, R/o village Salaiya, P.O. Barwan, P.S. Barkatha, District Hazaribagh.

11. Ajay Kumar Das, S/o Sri Prem Ram, R/o village & P.S. Katkamdag, P.O. Sultana, District Hazaribagh, Jharkhand-825319

12.Suman Gupta, D/o Sri Fagu Saw, R/o Village- Hurhuru, at Baba Path Road, P.O. Hazaribagh, P.S. Muffasil, District Hazaribagh.

13.Ashok Kumar Bharti, S/o Sri Bhuneshwar Ram, R/o Village-Bela Karali, P.O-Peto, P.S. Keredari, District Hazaribagh.

14.Parth Nandan, S/o Sri Gopal Saha, R/o Nilkothi, Kashim Bazar, Rajmahal, P.O. & P.S-Rajmahal, Dist- Sahibganj.

15. Shakti Kunj, S/o Sri Vijay Shankar Pandey, C/o Narendra Kumar Pandey, R/o G.L.A. College, Hanuman Nagar 01, Daltenganj, P.O, P.S & District Medininagar.

16.Jaipal Mahto, S/o Sri Nehru Mahto, R/o Village Paprida, P.O-Chokahatu, P.S. Sonahatu, District Ranchi

17.Saransh Jain, S/o Sri Rajesh Jain, R/o Ward No.13, Kumahri Mohalla, Singodi, P.O. & P.S Singodi, Dist- Chhindwara (M.P).

18. Abhishek Pandey, S/o Sri Yadu Nath Pandey, R/o Kali Babu Street, Mahavir Chowk, Upper Bazar, P.O. & P.S. Kotwali, District-Ranchi.

19. Deepak Prasad, S/o Sri Kamal Saw, R/o village + P.O-Hesalong Teli Tola, P.S-Giddi A, District-Ramgarh.

20. Amrita Arshi, D/o Sri Mithilesh Kumar, R/o Qr. No.B/110/Sector-1, H.E.C Colony, P.O-Dhurwa, P.S- Jagannathpur, District-Ranchi.

21. Dharmendra Kumar Dubey, S/o Sri Surendra Dubey, R/o village-Khutar Kalan, P.O-Mahugawan, P.S-Chinpur, District-Gumla

22.Sushma Anand, D/o Sri Kishori Ram, R/o village- Hadari, P.O & P.S-Ichak, District-Hazaribagh

23. Amit Kumar Jha, S/o Sri Birendra Jha, R/o- B/204/Teachers Colony, Dakra, P.O & P.S-Dakra, District Ranchi

24. Anjali Mehta, D/o Sri Subodh Prasad Mehta, R/o Village Hadari, P.O. & P.S-Ichak, Dist-Hazaribagh

25. Sudipt Raj, S/o Sri Sunil Kumar Singh, R/o 203, Lavanya Apartment, Opposite Ram Krishna Mission Ashram, Tagore Hill Road, Morabadi, P.O & P.S- Morabadi, Dist-Ranchi.

26. Pranjal, s/o Sri Satya Prakash, R/o-Qr. No.P24, Old Judge Colony, Randhir Verma Chowk, Heerapur, P.O & P.S-Heerapur, Dist-Dhanbad

27.Ravindra Nath Thakur, S/o Sri Dhaneshwar Thakur, R/o VPO Koraah near Devangna Chowk, P.O., P.S & Dist-Hazaribagh

28.Amardeep Singh Balhotra, S/o Sri Sukhdeo Singh, R/o Opposite High School, C.C.L Sunda, P.O., P.S & Dist-Ramgarh.

29.Pranav Rituraj, S/o Sri Dhirendra Kumar Sinha, R/o Diwantola, P.O-Pachamba, P.S & Dist-Giridih.

30. Smriti Kumari, D/o Sri Upendra Nath Pandey, R/o Village-Aamar, P.O. & P/S-Majhiaon, Dist-Palamau.

31. Pooja Kumar, D/o Sri Ramesh Prasad, R/o S. Express Kachnar Toli, NIFFT, Hatia, P.O. Hatia, P.S- Jagarnathpur, District-Ranchi.

32.Khagesh Kumar, S/o Sri Brijdeo Ram, R/o Village- Mundariya, P.O-Basaura, P.S-Lesliganj, District Palamau.

33. Sumit Prakash, S/o Sri Prem Chand Malviya, R/o House No.108, Ramchandrapur, Jasidih, P.O & P.S. Jasidih, District-Deoghar.

34.Santosh Pandey, S/o Sri Vinoy Kumar Pandey, R/o- Qtr. No.Type III/10, Near Bank of India, Bokaro Thermal, P.O., P.S & District Bokaro.

35. Priyanka Priyadarshi, D/o Sri Abinash Kumar Parmar, R/o Parmar Niwas, Anandpuri Colony, Near Sadar Block, P.O., P.S & Dist-Hazaribagh.

36.Anil Kumar, S/o Sri Kouleshwar Mahto, R/o Village- Chhotki Pona, P.O-Barki Pona, P.S-Rajarapa, District- Ramgarh.

37. Bijay kumar Mahato, S/o Sri Prayag Mahato, R/o Village-Karonjiya, P.O. & P.S-Chandwara, District- Koderma.

38.Paritosh Priyadarshi, S/o Sri Ram Bachan Pandey, R/o Plot 18, Ramnagri Sector 1, P.O & P.S-Ashiyana Nagar, District Patna (Bihar)

39. Aditi Gupta, D/o Sri Sunil Kumar, R/o M No.C/5, Near Hanuman Mandir, P.O. & P.S-Mandu, Sarubera, District Ramgarh.

40. Satyabala Sinha, D/o Sri Om Prakash, R/o Mohani Bhawan New Area First Lane, P.O., P.S. & District Hazaribagh.

41.Chandra Shekhar Kunal, S/o Sri Vijay Kumar Sinha, R/o Village, P.O. & P.S-Jamua, District Giridih.

42.Gautam Kumar, S/o Sri Beni Mahto, R/o Village- Badam, P.O-Badam, P.S-Barkagaon, District- Hazaribagh.

43.Ekta Verma, D/o Sri Manoj Kumar Verma, R/o 3-E, MAA TARA Apartment, Netaji Nagar, Kantatoli, P.O. & P.S. Lower Bazar, District-Ranchi.

44.Anshu Kumar Pandey, D/o Sri Krishna Kumar Pandey, R/o Raham, P.O-Raham, P.S. Tandwa, District-Chatra.

45. Shreyansh, S/o Surendra Prasad Verma, R/o Tak Granth Lok, Bazar Path, P.O., P.S. & District-Garhwa.

46.Phanishwar Rajwar, S/o Sri Niranjan Rajwar, R/o Village-Dumarjore, Tola-Domatand, P.O-Chisksiya, P.S- Chas (M) & District Bokaro.

47. Dhiraj Kumar, S/o Sri Surendra Prasad, R/o H. No.92 Mohalla Bara, P.O. & P.S-Chhatarpur & District- Palamu.

48. Anu Priya, D/o Sri Birendra Kumar Sinha, R/o 18- B Block Professional Flat, P.O. & P.S-Kadma-Sonari Link Road & District-Jamshedpur.

49.Vikash Kumar, S/o Sri Kamlshwar Singh, R/o Qr. No.C1B 75 Demonstrator Colony, Birsa Agricultural University, P.O. & P.S-Kanke, District-Ranchi.

50.Ramesh Kumar Yadav, S/o Sri Chandrika Yadav, R/o Om Prakash Nagar, Basargarh, P.O. & P.S-Hatia, District-Ranchi.

51.Santosh Kumar, S/o Sri Satya Narayan Pandey, R/o Maa Ka Aashirwad, Parmeshwar Dayal Road, P.O. & P.S-Barmasia, District-Deoghar.

52.Nishat Anjum, S/o Sri Md. Yusuf, R/o village- Barwan, P.O. & P.S-Ichak, District-Hazaribagh.

53.Nikita Bala, D/o Sri Banjamin Kindo, R/o Japla Cement Factory, Mistry Line Devri Japla, P.O. & P.S- Japla, District Palamu.

54.Kumar Kanishka, So Sri Ras Bihari Singh, R/o Panditjee Road, P.O. & P.S-Pandijee Road, District- Hazaribagh

55.Komal Kumari, D/o Sri Shyam Narayan Singh, R/o village-Kanjiya, P.O-Bedhna, P.S-Itkhori, District- Chatra

56.Pawan Kumar, S/o Sri Pramod Prasad, R/o Balkudra, P.O-Balkudra, P.S-Basal, District-Ramgarh.

57.Nitesh Bhaskar, S/o Sri Ramchandra Pandey, R/o Sri Ram Nagar, Loha Singh Road No.3, Near ITI Bus Stand, P.O. & P.S-Ratu Road, District Ranchi.

58. Anvesh Ona, S/o Sri Sudhir Kumar Singh, R/o A 34 Jagat Ambika Apartment, Brahmsthan Road, Sheikhpura, P.O. & P.S-Bailey Road, District-Patna (Bihar).

59. Pradeep Kumar, S/o Sri Sahdeo Nayak, R/o Village- Chatti, P.O. & P.S. Nawagarh Chatti, Dist-Koderma.

60.Ashutosh, S/o Sri Mithilesh Kumar Sinha, R/o House No. M.S.014.0055, Ground Floor, Near Chandralok Continental, P.O & P.S-Nayatola, District- Muzaffarpur (Bihar)

61.Kundan Kumar Sahay, S/o Sri S. N. Sahay, R/o H. No.-252, Near Railway Crossing Subhash Nagar, VIA- TELCO, P.O & P.S-Chhota Govindpur, District-East Singhbhum.

62.Hiranath Mahto, S/o Sri Juman Mahto, R/o Kerigarha, P.O. & P.S-Barkagaon, District-Hazaribagh.

63. Vinay Kumar Pandey, S/o Sri Bal Mukund Pandey, R/o Bay Pass Road, Koderma, P.O. & P.S- Bay Pass Road, District Koderma.

64. Sana Usmani, D/o Sri Md. Usman Ghani, R/o Arvindo Nagar, Near Nepal House, Arafat Masjit Lane, P.O. & P.S.-Doranda, District-Ranchi.

65.Sudha Verma, D/o Sri Madan Gopal Verma, R/o Advocate Civil Court, Tenughat, P.O. & P.S-Tenughat, District-Bokaro.

66. Ranbir Kumar, S/o Sri Rabindra Rai, R/o Village- Gopalpur, P.O. & P.S-Dholi, District Muzaffarpur (Bihar).

67.Mahadeo Kumar Mahto, S/o Sri Laljee Mahto, R/o Village-Parariya, P.O & P.S-Barkagaon, District- Ramgarh.

68.Amit Kumar, S/o Sri Gopal Thakur, R/o Dhora Toli Railway, Siding, P.O. & P.S-Palmerganj, District- Lohardaga.

69.Santanu Kumar Singh, S/o Sri Purna Chandra Singh, R/o Government Hospital, Narsingarh, P.O. & P.S-Dhalbhumgarh, District-East Singhbhum

70. Rajeev Kumar, S/o Sri Rambabu Singh, R/o South of Thakurbari Chetan Tola Khutadih, P.O. & P.S- Barahiya, District-Lakhisaria (Bihar).

71. Vishal Kumar Pandey, S/o Sri Prahalad Pandey, R/o Vickey Pandey, H. No.-142, Village-Chirki, P.O. & P.S-Pirtand & District-Giridih.

72. Kapil Deo Thakur, S/o Sri Shyam Kumar Thakur, R/o Village- Lakhanpahari, P.O-Bandanwar, P.S- Pathargama, District Godda.

73. Kumar Harsh, S/o Sri Niranjan Kumar Ghosh, R/o Vikramshila Colony, Near Airport, P.O. & P.S. Vikramshila Colony, District-Bhagalpur (Bihar)

74.Nisha Kumari, D/o Sri Bhola Nath Mahto, R/o village-Chirutanr, P.O-Baghbindha, P.S-Jhalda, District-Puruliya (West Bengal).

75. Haldhar Kumar Sethi, S/o Sri Dwarika Prasad, R/o village-Sherpur, P.O. Mohammadapur, P.S-Asthawan, District Nalanda (Bihar)

76. Shiopujan Tiwary, S/o Sri Shrawan Kumar Tiwary, R/o VPO Tolra, P.O. & P.S-Rehla, District-Palamu.

77. Prashant Kumar, S/o Sri Chhatru Saw, R/o Village- Sankul, P.O. & P.S-Patratu, District-Ramgarh.

78. Vikram Anand, S/o Sri Ram Krishna Prasad, C/o Shri Budh Ram Prasad, Plot 31/B, CML WO Cooperative Colony, Nutandih, P.O. & P.S-BCCL Township, District-Dhanbad.

79. Smita Nagesia, S/o Sri Sylvester Nagesia, R/o village-Gurgurtoli, P.O. & P.S-Mahuadanr, District- Latehar

80. Reshma Rekha Minj, D/o Sri Francis Minj, R/o Village-Bargarh, P.O. & P.S-Bargarh, District- Garhwa.

81. Ishwar Dayal Kumar Mahto, S/o Sri Kishunchand Mahto, R/o village-Laiyo, P.S-Mandu, District Ramgarh.

82. Keshav Bharti, S/o Sri Gopal Chandra Khauas, C/o Krishna Kishore Khauas, village-Chitmu, P.O-Chitmu, P.S-Kotshila, District Puruliya (West Bengal).

83. Abhay Kumar Dwivedi, S/o Sri Surendra Nath Dubey, R/o Chandani, P.O. & P.S-Kharaundhi, District-Gardwa.

84.Manoj Kuma Mishra, S/o Sri Parmamand Mishra, at Turhamu, P.O. & P.S-Chandwa, District-Latehar.

85.Abhinit Kumar Suraj, S/o Sri Dashrath Chandra Das, C/o D.C Das, Jyanti Gram, P.O. & P.S-Madhupur, District Deoghar.

86.Savita, S/o Sri Govardhan Singh, R/o Mithlesh Kumar Singh, Jail Hata, Bus Stand Road, P.O. & P.S- Daltonganj, District Palamau.

87. Kishori Yadav, S/o Sri Ganesh Yadav, R/o Yadav Bhawan Near Raja Talab Jatrahi Bagh, P.O. & P.S- Jatrahi Bagh, District Chatra.

88. Nageshwar Saw, S/o Sri Rameshwar Saw, R/o Village-Napo Khurd, P.O-Gosain Baliya, P.S-Barkagaon, District Hazaribagh.

89.Raj Kunwar Singh, S/o Sri Om Prakash Singh, R/o- S/o O.P. Singh-Judge, Plot No.45/3, Mahamanapuri Colony, ITI Road BHU, P.O. & P.S-Karaundi-Nasirpur, District Firozabad (Uttar Pradesh).

90. Vikash Anand, S/o Sri Pramod Kumar, R/o R.D. Mansion, C/o Pramod Kumar, Sheikhpur Bindtoli, P.O. & P.S. B. V College, District-Patna (Bihar).

91. Nilam Kumari, D/o Sri Gyanu Singh Choudhary, R/o Village-Pattajori, P.O. & P.S-Karmatand, District- Jamtara.

92.Sanjit Kumar Singh, S/o Sri Shyam Narayan Singh, R/o Master Colony Near JAP 3, P.O. & P.S-Govindpur, District Dhanbad.

93.Pawan Kumar, S/o Sri Hargovind Yadav, R/o Ghaghra, P.O. & P.S-Mohanpur, District-Deoghar.

94. Manish Kumar, S/o Sri Kapil Prasad Roy, R/o Madhuri Mahal, Opp. Govt. Bus Depo, College Road, P.O. & P.S. Williams Town, District-Deoghar.

95.Avinash Kujur, S/o Sri Morish Kujur, R/o Murto Post Office Silagain, P.O. & P.S-Chando, District - Palamu.

96.Kumari Sheela Oraon, D/o Sri Litangu Oraon, R/o Village-Chera, P.O. & P.S-Bishunpur, District-Gumla.

97. Girendra Tuti, S/o Sri Bisram Tuti, R/o Village Bhut, P.O. Bhandra, P.S. Khunti, District Khunti.

98. Deepak Minj, S/o Sri Sursang Bhagat, R/o Village- Ataria, P.O. & P.S-Phori, District Gumla.

99. Supriya Bhagat, D/o Sri Jai Prakash Bhagat, R/o House No.-191/I-5, Harihar Singh Road, P.O. & P.S. Morabadi, District Ranchi.

100. Nitesh Roshan Xalxo, S/o Sri Louis Xalxo, R/o Village Bargari, P.O. Bargari, P.S. Mandar, District Ranchi.

101. Amit Kiskoo, S/o Sri Rapaz Chanda Kiskoo, R/o Village Bhimchak Bodkhori, P.O. Mandar, P.S. Mirzachowki, District Sahebganj.

102. Om Prakash Baraik, S/o Sri Uma Shankar Baraik, R/o village Telgaon, P.O. & P.S. Telgaon, District Gumla.

103. Christina Richa Indwar, D/o Sri Angelus Indwar, R/o village-Dumardih, P.O. Dumardih, P.S-Kurdeg, District Simdega.

104. Ajay Kachhap, S/o Sri Bandhu, Kachhap, R/o Palhatu Bari Bazar, Ward No.01, P.O. Chaibasa, P.S. Sadar, District West Singhbhum.

105.Sudeep Ekka, D/o Sri Dilip Kumar Ekka, R/o Billi Adpha, Near High Court Colony, P.O. & P.S. Harmu, District Ranchi.

106.Kanti Rashmi, D/o Sri Jageshwar Baraik, R/o C/o Jageshwar Baraik, Naya Toli, P.O. & P.S. Bariatu, District Ranchi.

107.Rashmi Khushboo Minz, D/o Sri Joy Minz, R/o village Kanjo, P.O. Bargai, P.S. Bhandra, District Ranchi.

108.Pankaj Kumar Bhagat, S/o Sri Satish Bhagat, R/o village Tekhatoli, P.O. Larango, P.S. Sisai, District Lohardaga.

109. Salkhu Hembram, S/o Sri Sundar Hembram, R/o Village Chhota Dhadika, P.O. Asna, P.S. Ghatsila, District East Singhbhum.

110. Nawim Bhushan Kullu, S/o Sri Deonish Kullu, R/o Village Silinga, P.O. Sursang, P.S. Raidih, District Gumla.

111. Nikhil Gaurav Kaman Kachhap, S/o Sri Rajdeep Kaman Kachhap, R/o Village Gungu Toli, P.O. Church Road, P.S. Chutia, District Ranchi.

112.Deepali Bhagat, D/o Sri Chandranath Bhagat, R/o Village Tilsiri, P.O. Puto, P.S.Ghaghara, District Ranchi.

113.Nityanand Das, S/o Late Jyoti Lal Rabidas, R/o village Baradaha, P.O. & P.S. Balliapur near Baradaha, District Dhanbad.

114.Sunny Kumar Das, S/o Sri Mohan Ravidas, R/o village Oharpura, P.O. Malda, P.S. Ganwan, District Giridih.

115. Ghanshyam Kumar Ram, S/o Sri Faguni Ram, R/o NCI Road Hamidganj, P.O. & P.S-Hamidganj, District Daltonganj.

116. Anil Ravidas, S/o Sri Ganesh Ravidas, R/o village Barki Punnu, P.O. Barki Punnu, P.S. Mahuwatand, District Latehar.

117.Pramod Anand, S/o Sri Shivnarayan Das, R/o Village Bherwa Nawadih, P.O. & P.S. Madhupur, District Deoghar.

118. Vijay Kumar Das, S/o Sri Jageshawar Das, R/o Village Bundu, P.O. Bundu, P.S. Keredari, District Hazaribagh.

119. Pramod Kumar, S/o Late Tejan Ram, R/o Village Keri, P.O. Murpa, P.S. Balumath, District Latehar.

120.Prem Kumar Das, S/o Sri Punit Das, R/o Village- Shitalpur, P.O. & P.S. Sirsia, District Giridih.

121. Lalit Ram, S/o Sri Prabhu Ram, R/o Village Raxi, P.O. Dhangada, P.S. Tandwa, District Chatra.

122. Taleshwar Ravidas, S/o Sri Tribhuwan Ravidas, R/o village Baheri, P.O. Oriya, P.S. Muffasil, District Hazaribagh.

123.Akansha Kumari, D/o Sri Baljeet Ram, R/o Village Main Road Near Chek Naka, Village Balumath, P.O. & P.S. Balumath, District Latehar.

124. Satyendra Narayan Paswan, S/o Sri Shukdeo Ram, R/o village Makhmargo, P.O. Manjhiladih, P.S. Birni, District Bokaro.

125. Vivek Kumar, S/o Sri Yugeshwar Manjhi, R/o Village Pokhraha Khurd, P.O. Rajwadih, P.S. Sadar, Medninagar. District Daltonganj.

126.Nidhi Rajwar, S/o Sri Biren Rajwar, R/o Village Gola, P.O. & P.S. Gola, District Ramgarh.

127.Sewa Ram Sahu, S/o Sri Guru Dayal Sahu, R/o Village Jamua Tand, P.O. & P.S-Khukhra, VIA Pirtand, District Giridih.

128. Santosh Kumar Mahto, S/o Sri Bisheswar Mahto, R/o Village Chitarpur, P.O. Chitarpur, P.S. Rajrappa, District Ramgarh.

129. Jitendra Kumar Gupta, S/o Sri Vijay Prasad Gupta, R/o House No.73, Mohalla-Guru Chatti, Village Barkagaon, P.O. & P.S. Barkagaon, District Hazaribagh.

130.Avinash Ranjan, S/o Sri Teklal Sharma, R/o Village & amp; P.O. Chandwar, P.S. Mufssil, District Ramgarh.

131. Md. Amir Hamza, S/o Sri Md. Habib Main, R/o village Alagchuwan, P.O. Shitalpur, P.S. Karmatar, District Jamtara.

132.Jyoti Kumari, D/o Sri Ramchandra Bishwakarma, R/o village Silli Near Hospital, P.O. & P.S. Silli, District Ranchi.

133. Shambhu Lal Prasad, S/o Sri Gopi Mahto, R/o Village-Basantpur, P.O. Kedla, P.S. Mandu, District Ramgarh.

134. Ved Prakash Yadav, S/o Sri Ramcharitar Gope, R/o Village Uttka, P.O. & P.S. Kairo, District Lohardaga.

135. Manisha Tirkey, D/o Late Mahanand Tirkey, R/o Village Nayatoli, P.O. & P.S. Bariatu, District Ranchi.

136. Sujeet Kumar Singh, S/o Sri Ashok Kumar Singh, R/o Quarter No.03, B-Road, Sector 9D, P.O. & P.S. Bokaro Steel City, District Bokaro.

137. Somnath Purty, S/o Sri Kedar Purty, R/o Village Hethgoa, P.O. Selda, P.S. Murhu, District Khunti.

138.Manish Kumar Mehra, S/o Sri Yogendra Mehra, R/o village Gangarampur, P.O. Latouna, P.S. Pathargama, District Godda.

139.Vijay Kumar Nag, S/o Sri Kishor Kumar Nag, R/o Near Mahadev Mandir, Thand Rampur, P.O. & P.S- Rampur, District Hazaribagh.

140.Md. Sarwar Alam, S/o Sri Jan Mohammad, R/o H. No.350, Cross Road No.3(E), Zakirnagar, Mango, P.O. & P.S. Azadnagar, District Jamshedpur.

141. Praveen Ranjan, S/o Sri Rishi Deo Choudhary, R/o Village Korchey, P.O. Korchey, P.S. Rajrappa Project, District Ramgarh.

142. Nitesh Kumar, S/o Sri Mrityunjay Kumar Singh, R/o Village Hattalla, P.O. Patherdih, P.S. Sudamdih, District Dhanbad.

143. Prince Kumar, S/o Sri Awdhesh Tiwary, R/o Village Panki, P.O. & P.S. Panki, District Palamau.

144. Abhay Kumar Shill, S/o Sri Bhola Sahu, R/o Village Silagain, P.O. Silagain, P.S. Itki, District Ranchi.

145. Kumara Nilam, S/o Sri Shatrughna Kumar Sharma, R/o Sector 4 G, House No.1152, P.O. & P.S. Bokaro Steel City, District Bokaro.

146. Nishu Kumari, D/o Sri Mahabir Singh, R/o Village Itta Childri, P.O. Itta Childri, P.S. Bero, District Ranchi.

147. Vinay Kumar, S/o Sri Balwant Kumar Singh, R/o Q. No.L4/7, Road No.9, Beside Hero Honda Service Centre, P.O. & P.S. Bistupur, District East Singhbhum.

148.Mithlesh Kerketta, S/o Sri Dasrath Oraon, R/o Village Bahoranpur, P.O. Chandwar, P.S. Muffasil, District Hazaribagh.

149. Noor Alam Khan, S/o Sri Alim Khan, R/o Village Chhencha, P.O. Chhencha, P.S. Barwadih, District Latehar.

150. Santosh Gupta, S/o Sri Ishwar Prasad Gupta, R/o village Kasdega, P.O. Chandrimunda, P.S. Kurdeg, District Simdega.

151. Suman Roy, S/o Late Rajendra Prasad Rai, R/o Indira Nagar, Circular Road, P.O., P.S. & District Ranchi.

152. Md. Wasim Ahmed, S/o Sri Md. Zahid Hussain, R/o Village Nawadih, P.O. & P.S-Hunterganj, District Chatra.

153. Binod Kumar, S/o Sri Chintamani Yadav, R/o Village Nawadih, P.O. Kumharlalo, P.S. Pirtand, District Giridih.

154. Atul Kumar Chaubey, S/o Sri Prem Narayan Chaubey, R/o village Hoor, P.O. & P.S. Hoor, District Gardwa.

155. Aparupa Paul Choudhary, S/o Sri Ardhendu Paul, R/o Flat 203, Ganga 4 Trivenipuram Near Tirupati Petrol Pump, Sainik Colony, P.O. & P.S-Dumardagga, District Ranchi.

156. Nayan Kuamr, S/o Sri Manohar Rajak, R/o village Parsimla, P.O. & P.S-Pahrudih, District Dumka.

157. Das Sunanda Chandramoleshwar, D/o Sri Chandramoleshwar Das, R/o House No.25, Village Govindpur, P.O. & P.S-Karongram, District Deoghar.

158. Akash Kumar, S/o Sri Devendra Nath Pandey, R/o village Karkat, P.O. Shahpur, P.S. Chainpur, Medininagar, District Daltonganj.

159.Dinesh Kumar Mishra, S/o Sri Bali Ram Mishra, R/o Kolhua, P.O. & P.S-Mohammadganj, District Palamu.

160. Tony Premraj Toppo, S/o Sri Francis Toppo, R/o Village Aine, P.O. & P.S-Bagha, District Lohardaga.

161.Ashish Kumar Hembrom, S/o Sri Ajay Kumar Hembrom, r/o village Phatarkani, P.O. Malrampur, P.S- Phatargama, District Godda.

162. Kavita Khalkho, D/o Sri T. Khalkho, R/o village Hehal Tangra Toli, Piska More, P.O. Hehal, P.S. Sukhdevnagar, District Ranchi.

163. Manoj Kumar, S/o Sri Lakhan Das, R/o Village Beko, P.O. Naitand, P.S. Jainagar, District Koderma.

164. Sanjeet Kumar, S/o Sri Aujun Paswan, R/o H. No.210, Vidhayak Mohalla, Village Pratappur, P.O. & P.S-Pratappur, District Chatra.

165. Deepak Ram, S/o Sri Mahadeo Ram, R/o Village Tilra, P.O. Tilra, P.S. Ichak, District Hazaribagh.

166. Mukul Raj, S/o Sri Madho Ram, R/o Village Gurhet, P.O. Chandwara, P.S. Muffasil, District Hazaribagh.

167.Rajesh Kumar Paswan, S/o Sri Upendra Nath Paswan, R/o at Swang, P.O. Swang, P.S. Gomia, District Bokaro.

168. Bhutnath Rajwar, S/o Sri Bhuneshwar Rajwar, R/o villge Domatand, P.O. Jamgoria, P.S. Chas(M), District Bokaro.

169.Shashanka Jamuar, S/o Sri Samir Jamuar, R/o State Bank Road, Makarpur, P.O. & P.S-Makarpur, District-

170. Sangeet Ghosh, S/o Sri S.K. Ghosh, R/o An Singh Road Kusai Colony, P.O. & P.S. Doranda, District Ranchi.

171. Nidhi Kumari, D/o Sri Shankar Lal, R/o Subhash Nagar, Behind K. B. High School, P.O. & P.S. Hazaribagh, District Hazaribagh.

172. Chandan Kumar, S/o Sri Anil Kumar Sahu, R/o Near Sadar Block Anandpuri Colony, P.O. Bara Bazar, P.S. Birua Colony, District Hazaribagh.

173. Hari Narayan Bhagat, S/o Sri Ramesh Bhagat, R/o Village Mari Darmi Toli, P.O. Koynsara, P.S. Lapung, District Ranchi.

174.Atul Kumar, S/o Sri Mani Lal, R/o Flat No.303, Anideep Tower, Radium Road, Opp. Maharaja Hotel, P.O. & P.S-Kutchery, District- Ranchi.

175.Mitali Mete, D/o Sri Sannyasi Mete, R/o Amrit Mete Shastri Nagar, P.O. & P.S. Gumla, District Gumla.

176. Navneet Kumar, S/o Sri Raghuvar Singh, R/o Raghuvar Singh, House No.348, Nai Basti, P.O. & P.S. Mahadewa Siwan, District Siwan (Bihar).

177. Md. Shafique, S/o Sri Md. Hassan, R/o at Chari, P.O. Chari, P.S. Gola, District Ramgarh.

178.Sanjeev Kumar Sinha, S/o Sri Baban Kishor Sinha, R/o Shanti Bhawan Block Road, P.O. & P.S. Ratu, District Ranchi.

179. Rupam Mahto, D/o Sri Prem Chand Mahato, R/o Shobharam Mahto, Village Usra, P.O. Soso via Chiterpur, P.S. Rajrappa, District Ramgarh.

180. Ankit Rampal, S/o Sri Sanjay Rampal, R/o Gandhi High School Road, P.O. & P.S.Jhumri Tilaiya, District Koderma.

181. Sarjam Deogam, S/o Sri Dhan Singh Deogam, R/o Village Ladubasa, P.O. Barkundia, P.S. Muffasil, District West Singhbhum.

182. Rajath Subhra, S/o Sri Mishir Kumar Mahatha, R/o Village Parasi, P.O. & P.S. Ichak, District Hazaribagh.

183. Raushan Ram, S/o Sri Ramcharan Ram, R/o Village Badam, P.O. Badam, P.S. Barkagaon, District Hazaribagh.

184. Dileep Kumar Kaushal, S/o Sri Prahlad Ghandra Yadav, R/o at Luxmipur, P.O. & P.S. Bengabad, District Giridih.

185. Priyatam Kumar, S/o Sri Makhan Thakur, R/o Priyatam Kumar, C/o Makhan Thakur, Village Sankul, P.O. & P.S. Diesel Colony Patratu, District Ramgarh.

186. Shubhra Nishant, D/o Sri Triveni Singh, R/o Village Dangraahar, P.O. & P.S. Arwal Tehsil, District Arwal (Bihar).

187. Md. Afroz Alam, S/o Sri Abdul Rahman, R/o B-17 Vasant Vihar Colony, P.O. & P.S. Bachra, District Chatra.

188. Umesh Ravi Das, S/o Sri Dineshwar Ram, R/o Bandih, P.O. Khambhwa, P.S. Tatuhariya, District Hazaribagh.

189. Raghvendra Kumar Bipul, S/o Sri Sudhir Kumar Dubey, R/o Beside Saraswati Shishu Mandir, P.O. & P.S. Hamidganj, District Daltonganj.

190. Ziaul Haque, S/o Sri Rafique Ahmad Ansari, R/o Moh-Razdepur [Sujawalpur Chowk] Sadar Gazipur, P.S. Sadar, Kotwali Ghazipur, P.O. Sadar District Ghazipur (Uttar Pradesh).

191. Shalini Srivastwa, D/o Sri Sunil Kumar Shrivastwa, R/o 2A, B-Block, Ramdeo Vihar

Apartment, Opposite Ashok Nagar, Road No.4, P.O. & P.S. Harmu, District Ranchi.

192. Sanjay Kumar, S/o Sri Avadesh Prasad, R/o Village Siyaree (Sindur) P.O. & P.S. Hazaribagh, District Hazaribagh.

193. Rajeev Kumar Singh, S/o Sri Rambriksha Singh, R/o at Maheshra, P.O. Maheshra, P.S. Daru, District Hazaribagh.

194.Ranjan Kumar, S/o Sri Jaleshwar Prasad Gupta, R/o Muh-Bhawani Pur Zirat, Near Dr. Akhilesh Verma City-Motihari, P.O. & P.S. Chattauni, District East Champaran (Bihar).

195. Nitish Kumar, S/o Sri Hublal Mahto, R/o village- Mantand, P.O. & P.S. Topchanchi, District Dhanbad.

196. Sanjay Kumar Mahto, S/o Sri Ramjee Mahto, R/o Village Dundigachhi, P.O. Maganpur, P.S. Gola, District Ramgarh.

197. Rashmi Kumari, D/o Late Beni Mahato, R/o village Chhota Jamua, P.O. Tilaiya, P.S. Barwadda, District Koderma.

198. Kundan Kumar, S/o Sri Surya Deo Singh, R/o Qtr. No. /140, Sector-2, P.O. Dhurwa, P.S. Jagannathpur, District Ranchi.

199. Kumar Tusharendra, S/o Sri Surendra Prasad Sinha, R/o c203, Block A Jagdeo Saraswati Apartment Maurya Path Khajpura, P.O. & P.S. Khajpura, District Patna (Bihar).

200. Kishore Kumar Gope, S/o Sri Parshuram Gope, R/o Village Chalangi, P.O. Mahugaon, P.S. Lapung, District Ranchi.

201. Pankaj Kumar Verma, S/o Sri Kali Charan, C/o Binood Kumar Verma (Police Inspector), Balaka Complex, Near Loyola B.ed. College, Road, P.O. & P.S. Birsa Nagar, District Jamshedpur.

202. Guatam Kumar, S/o Sri Balkishun Prasad, R/o village P.O. Briyatu, P.S. Balumath, District Latehar.

203. Awanidra Kumar Diwakar, S/o Sri Sunil Kumar Dubey, C/o Nand Kishore Dubey, R/o village Arapur, P.O. Kanda Block Nawa, P.S. Bishrampur, District Palamu.

204. Md. Imran, S/o Sri Md. Imamuddin, C/o Md. Imamuddin, R/o Imli Tola Evening College Road, P.O. & P.S. Jharna Colony, District Sahibganj.

205. Ajay Kumar Tiwary, S/o Sri Janak Kumar Nath Tiwary, R/o Panhwatinagar, Near ITI Itki Road, P.O. Hehal, P.S. Sukhdevnagar, District Ranchi.

206.Rahul Kumar, S/o Sri Mashusudan Hazam, R/o village Pundidiri, P.O. Pundidiri, P.S. Tamar, District Ranchi.

207.Sudhir Kumar Upadhyay, S/o Late Indra Kumar Upadhyay, R/o village Upadhyaypur, P.O. Upadhyaypur, P.S. I. Area, District Buxar (Bihar).

208. Pankaj Kumar Gope, S/o Sri Dhadhu Gope, R/o Village Nawagarh Ambatoli, P.O. Nawagarh, P.S. Raidih, District Gumla.

209.Anil Pandey, S/o Sri Pohari Pandey, C/o Janardan Pandey, R/o Village Rampur Fras, P.O. Tikampar, P.S. Banakata, District Deoria (Uttar Pradesh).

210. Arun Mahto, S/o Sri Binu Mahto, R/o Village Tilsiri, P.O. Semra, P.S. Itki, District Ranchi.

211. Romesh Kumar, S/o Sri Rajendra Prasad Sah, R/o Hassanganj Road (Domaci), P.O. & P.S. Mirjanhat, District Bhagalpur (Bihar).

212. Indu Anand, D/o Sri Kishori Ram, R/o Village Hadari, P.O. & P.S. Ichak, District Hazaribagh.

213.Kirti Vardhan, D/o Sri Hrishikesh Chaudhary, R/o Qr. No.CD 296 Sector 3, P.O. Dhurwa, P.S. Jagarnathpur, District Ranchi.

214.Sanjay Kumar, S/o Sri Shivnandan Yadav, R/o at Purrekh, P.O. Khijarsota, P.S. Rajdhanwar, District Giridih.

215.Satyam Kumar, S/o Sri Ramakant Bhagat, R/o Village Kulgara, P.O. & P.S. Richughuta, District Latehar.

216.Raj Krishna, S/o Sri Gopal Chandra Singh, R/o 101 Anand Bhawan, Opposite Dr. K. K. Sinha, Booty Road, P.O. & P.S. Bariatu, District Ranchi.

217. Ankesh Alankar, S/o Sri Amar Jyoti Sinha, R/o 32, New Barganda, P.O. & P.S. Professors Colony, District Giridih.

218.Kasturi Tigga, D/o Sri Anthony Tigga, C/o Anthony Tigga, Upper Toli Argora, P.O. & P.S. Argora, District Ranchi.

219.Gautam Pathak, S/o Sri Kedar Pathak, R/o at Rajhar Station Road, P.O. & P.S. Rajhar, District Latehar.

220. Vijay Mishra, S/o Sri Vishwa Nath Mishra, R/o Village Ahirwalia, P.O. Khairpokhra, P.S. Bagaha, District Pashcim Champaran (Bihar).

221. Kiran Kumari, D/o Sri Moti Oraon, C/o Meena Toppo, NEAR Vivekanand School, Sarhul Nagar, Khijuria Toli, P.O. & P.S. Bariatu, District Ranchi.

222. Shital Kumari, D/o Sri Baijnath Ram, R/o Village P.O. & P.S. Ghaghra, District Gumla.

223. Prity Kerketta, D/o Sri Atul Kumar Kerketta, R/o Village Naudi, P.O. & P.S. Senha, District Lohardaga.

224.Seema Kujur, D/o Sri Purti Kujur, D/o Purti Kujur, R/o village Basen, P.O. Basen, P.S. Kesari, District Simdega.

225. Shashi Bhushan Patpingua, S/o Sri Surendra Nath pingua, R/o Village Donki, P.O. Palheya, P.S. Manika, District Palamu.

226. Poonam Tamsoy, D/o Sri Nairyam Tamsoy, R/o Village Basahatu, P.O. & P.S. Jhikpani, District West Singhbhum.

227. Manish Madhukar Oraon, S/o Sri Rampal Oraon, R/o Village Bharno, P.O. & P.S. Bharno, District Gumla.

228.Sanjay Ekka, S/o Sri Cornelius Ekka, R/o Village Kongsera Khas, P.O. & P.S. Deobahar, District Simdega.

229. Rahul Kujur, S/o Sri Mirza Oraon, R/o Village Bazar, P.O. Charki, Dumri, P.S. Mandar, District Giridih.

230.Amit Prakash Singh, S/o Sri Mahabir Singh Munda, R/o Village Pundidiri, P.O. Pundidiri, P.S. Tamar, District Ranchi.

231.Sagar Bhagat, S/o Late Bihari Bhagat, R/o Village Bhurso, P.O. Bhurso & P.S. Sisai, District Gumla.

232.Sakshhi Kacchap, D/o Sri Sohrai Kacchap, R/o village Hindpiri Mojahid Nagar, P.O. & P.S. Hindpiri, District Ranchi.

233. Dharmendra Kumar Bhagat, S/o Sri Someshwar Oraon, R/o Village Bankir Litiya Toli, P.O. Kesipara, P.S. Gumla, District Gumla.

234. Seema Rani Ekka, D/o Sri Raymond Ekka, R/o at Pinjra Dipa, P.O. & P.S. Palkot, District Gumla.

235.Jirodh Ram, S/o Sri Kuwar Ram, R/o at Sonbarsa, P.O. Chepakalan, P.S. Barkagaon, District Hazaribagh.

236. Ranjit Kumar, S/o Srio Ramdeo Paswan, R/o village Jeruadih, P.O. Kubri, P.S. Dhanwar, District Giridih.

237. Akash Kumar, S/o Sri Chandra Shakher Manjhi, R/o Village Kuru, P.O. & P.S. Kuru, District Lohardaga.

238. Amit Ravidas, S/o Sri Ganesh Ravidas, R/o village Barki Punnu, P.O. Barki Punnu, P.S. Mahuwatand, District Giridih.

239. Santosh Kumar, S/o Sri Narayan Ravidas, R/o at Bhandaridih, Road No.28, Near Old Rajdoot Showroom, P.O. & P.S. Giridih, District Giridih.

240. Vijay Kumar Ambedkar, S/o Sri Ghutar Das, R/o village Kharwajori, P.O. Babhangama, P.S. Sarath, District Deoghar.

241. Birendra Kumar Das, S/o Sri Amrit Ravidas, R/o at Darha, P.O. Deokuli, P.S. Ichak, District Hazaribagh.

242. Surjeet Kumar, S/o Sri Badri Ram, R/o at Panslwa, P.O. & P.S. Chatra, District Chatra.

243. Mritunjay Kumar, S/o Sri Ayodhya Das, R/o village Birnia, P.O. Baghmari, P.S. Devipur via Rohini, District Deoghar.

244. Punita Kumari, D/o Sri Laxman Ram, R/o Sindwartoli, P.O. Morabadi, P.S. Bariyatu, District Ranchi.

245.Pradip Kumar Mehra, S/o Sri Bhikho Das, R/o village Sarath, P.O. Pathardda, P.S. Sarath, District Deoghar.

246. Anshumann Kumar, S/o Sri Naveen Kumar Rana, R/o Village Gaya, P.O. & P.S. Barhi, District Hazaribagh.

247. Dhananjay Prakash, S/o Sri Nand Kishor Mahto, R/o at Chhotki Pona, P.O. Barki Pona, P.S. Rajrappa Project, District Ramgarh.

248. Jitendra Kumar Mahto, S/o Sri Sonaram Mahto, R/o at Karri Khurd, P.O. Konar Dam, P.S. Gomia, District Bokaro.

249. Bindu Kumari Mehta, S/o Sri Tekaman Mehta, R/o village Nagi Tola Ghujaiya, P.O. Uchchaghana, P.S. Bishnugarh, District Hazaribagh.

250. Sitaram Prasad, S/o Sri Tahal Mahto, R/o at Paisro, P.O. Gangpacho, P.S. Barkatha, District Hazaribagh.

251. Md. Ameen Ansari, S/o Sri Md. Shabbir Ansari, R/o at B. Chitro, P.O. & P.S. Gomoh, District Dhanbad.

252. Naveen Prasad, S/o Sri Basant Prasad, R/o M-45, 2nd Floor, Harmu Housing Colony, P.O. & P.S. Harmu, District Ranchi.

253. Firoj Alam, S/o Sri Afjal Hussain, R/o near Idgah, P.O. & P.S. Kokdoro, District Kanke.

254. Nischal Kumar, S/o Sri Suresh Lal Vishwakarma, R/o at Okni Bhuiyan Toli, P.O. Hazaribagh, P.S. Sadar, District Hazaribagh.

255. Mahendra Kumar Mahto, S/o Sri Basudeo Mahto, R/o village Gorhar, P.O. & P.S. Gorhar, District Hazaribagh.

256. Naresh Chandra, S/o Sri Rajendra Prasad Das, R/o Gosaigaon, P.O. & P.S. Kalyanchak, District Sahibganj.

257. Nitish Kumar Nishant, S/o Sri Vijay Kumar Sinha, R/o Shakaldeo Nagar, P.O. & P.S. Brbigha, District Sheikhpura (Bihar).

258. Shankar Prasad, S/o Sri Khiro Mahto, R/o village Atka, P.O. Atka, P.S. Bagodar, District Giridih.

259. Saket Kumar Pandey, S/o Sri Sadanand Pandey, R/o at Manjhiladih, P.O. Ghoranjee, P.S. Deori, District Giridih.

260. Asim Kumar, S/o Sri Dharmjeet Prasad Yadav, R/o village Arangi, P.O. Arangi, P.S. Kharaundhi, District Garhwa.

261. Anjana Bharti, D/o Sri Sudhir Kumar, R/o Near Hanuman Mandir, Street No.5, Krishna Nagar, P.O. & P.S. North Shivpuri, District Hazaribagh.

262. Abhay Kumar, S/o Sri Kashi Nath Seth, R/o at Near Sabji Bazar, P.O. & P.S. Nagar Untari, District Gardwa.

263. Chandan, S/o Sri Deoki Paswan, R/o Village Deogan, P.O. Chaparwar, P.S. Chhatarpur, District Palamau.

264.Jayant Gautam, S/o Sri Sone Lal Rai, R/o H. No.325, Indu Niketan Indraprastha Colony, Near Kesho Khatal, Jora Talab, P.O. & P.S. Bariatu, District Ranchi.

265.Ajay Kumar, S/o Sri Anath Bandhu Bauri, R/o Village Chandankiyri (Indtand), P.O. & P.S. Chandankiyari, District Bokaro.

266. Ankita Rai, D/o Sri Satish Chandra Rai, R/o Kali Tower, Flat No.404, Old H.B. Road, P.O. & P.S. Lalpur, District Ranchi.

267. Pradeep Kumar, S/o Sri Suresh Chandra Mahto, R/o village Purnanagar, P.O. & P.S. Rahe, District Bundu.

268. Rohit Ranjan Singh, S/o Sri Kartik Prasad Singh, R/o 12/13 Doctor's Colony, DMCH, P.O. & P.S. Laherisarai, District Darbhanga (Bihar).

269. Rohit Kumar Rajwar, S/o Sri Let Sahdev, R/o at Pradhankhanta, P.O. Pradhankhanta, P.S. Tochanchi, District Dhanbad.

270. Dhananjay Kumar Ram, S/o Sri Deonandan Ram, R/o House No.63, Village Achaliamo, P.O. & P.S. Bisnugarh, District Hazaribagh.

271. Suresh Prasad Yadav, S/o Sri Prayag Prasad Yadav, R/o Village Barwar, P.O. & P.S. Daru, District Khunti.

272. Faizan Sarwar, S/o Sri Badar Yasin, R/o Saudagar Mohalla, Saram, P.O. & P.S. Gomia, District Bokaro.

273. Santosh Kumar Bhagat, S/o Sri Yadunandan Prasad Bhagat, R/o Village Dalahai, P.O. Kendraghata, P.S. Masalia, District Dumka.

274.Pankaj Kumar Tiwari, S/o Sri Uday Tiwary, R/o Village Madanpur, P.O. Pindra, P.S. Binjori, District Dhanbad.

275. Prakash Kumar, S/o Sri Ramakant Ram, R/o Jagdamba Colony, P.O. & P.S. Sanchi Patti, District Hajipur (Bihar).

276. Kumar Avinash, S/o Sri Manoj Kumar Rajak, R/o Kanke Road, Gonda Town, P.O. & P.S. Gonda, District Ranchi.

277. Sanjeev Kumar Singh, S/o Sri Birendra Prasad Singh, R/o Village Burhwal, P.O. & P.S. Jagdishpur, District bhojpur (Bihar).

278. Soni Kumari, D/o Late Dashrath Prasad, R/o Sai Residency, Jhulan Singh Chowk, Opposite to Bus Stand, Main Road, P.O. & P.S. Jhulan Singh Chowk, District Simdega.

279. Shishir Kumar Pandit, S/o Sri Ramkrishna Prajapati, R/o at Jatta, P.O. & P.S. Garhwa, District Garhwa.

280. Raj Kumar Sharma, S/o Sri Sadanand Sharma, R/o at Dibha Muhalla, P.O. & P.S. Chatra, District Chatra.

281. Anup Kujur, S/o Sri Biru Oraon, R/o Village Naya Toli, Pandra, Near Vivek Bharti, P.O. & P.S. Pandra, District Ranchi.

282. Mukesh Kumar, S/o Sri Bhola Paswan, R/o village Jeruadih, P.O Kubri, P.S. Dhanwar, District Giridih.

283. Khoplal Ram, S/o Sri Teju Ram, R/o at Sonbarsa, P.O. Chepakala, P.S. Barkagaon, District Hazaribagh.

284.Raman Kumar, S/o Sri Bhukhal Prajapati, R/o village Salgi, P.O. Zabra, P.S. Simarai, District Chatra.

285. Anup Kumar, S/o Sri Arjun Prasad Keshri, R/o Tejpur Chouparan, P.O. & P.S. Chouparan, District Hazaribagh.

286.Reshma Tirkey, aged about 32 years, D/o Sri Walter Tirkey, R/o Near Holly Cross School, 936/E2/A Indu Vatika Mariyam Toli Peace Road, Lalpur, P.O. G.P.O, P.S. Lalpur, District Ranch-834001.

287. Sunil Shekhar Kujur, aged about 32 years, S/o Sri Francis Kujur, R/o C2 Colony, Village Semar Toli, P.O. & P.S. Kanke, District Ranchi-834006.

...... Respondents/Proforma Respondents

288. Mukesh Kumar, aged about 40 years, son of Shiv Nath Singh, resident of Paharpur, P.O. Amnour, P.S. Amnour, District-Chapra, Bihar.

(Petitioner in W.P.(S) No.1468 of 2020)

289.Rajeev Ranjan Tiwari, aged about 42 years son of Gorkh Nath Tiwari, resident of village Ranka, P.O. Ranka, Baulia, P.S. Garhwa, District Garhwa. (Petitioner in W.P.(S) No.1468 of 2020)

290. Pradeep Ram, aged about 33 years, Son of Mahabir Ram, resident of Ramanand Dabra, P.O. and P.S. Lesliganj, District-Palamau.

(Petitioner in W.P.(S) No.1583 of 2020)

291. Ruby Sinha, aged about 42 years, Daughter of Hari Om Prasad, wife of Vikash Kumar Sinha, resident of Near Hanuman Mandir, Shastri Nagar, Giridih, P.O. and P.S. Giridih, District-Giridih.

(Petitioner in W.P.(S) No.1613 of 2020)

292. Prince Kumar, aged about 28 years, Son of Uday Shankar Prasad, resident of Shastri Nagar, Near Durga Mandir, Giridih, P.O. and P.S. Giridih, District-Giridih.

(Petitioner in W.P.(S) No.1613 of 2020)

293.Sumit Kumar Mahato, aged about 34 years, son of Iswar Chandra Mahato, resident of NPVR & Co. Flat No.401 4th Floor, KC Apartment 137 Aam Bagan Sakchi, P.O. and P.S. Sakchi, Town Jamshedpur, District-East Singhbhum (Petitioner in W.P.(S) No.1718 of 2020).

294.Premjit Kumar Sahu, aged about 38 years, Son of Gyani Sahu, resident of village and P.O. Babhanbay P.S. Muffasil, District Hazaribagh.

(Petitioner in W.P.(S) No.1718 of 2020)

295.Ravikant Prasad, aged about 40 years, son of Shri Babulal Prasad, resident of Gaipahari, P.O. Kalhabad & P.S. Barkatha, District Hazaribagh.

(Petitioner in W.P.(S) No.1827of 2020)

296. Pankaj Kumar Mahato, aged about 41 years, son of Bhabesh Chandra Mahato, resident of village Narodih, P.O. Ambona, P.S. Govindpur, District- Dhanbad (Petitioner in W.P.(S) No.1827 of 2020)

297. Somnath Kumar, aged about 37 years, son of Sukar Saw, resident of village Jabra, P.O. Korrah, P.S. Muffasil, District Hazaribagh (Petitioner in W.P.(S) No.1827 of 2020)

298. Gautam Prasad Mehta, aged about 30 years, son of Vijay Prasad Mehta, resident of village Alaunja Khurd, P.O. Ichak, P.S. Ichak, District Hazaribagh (Petitioner in W.P.(S) No.1827 of 2020)

299. Nitesh Kumar, aged about 39 years, son of Tulsi Narayan Ram, resident of village Chandranagar, P.O. Kubri, P.S. Dhanwar, District-Giridih

(Petitioner in W.P.(S) No.1827 of 2020)

300. Prakash Kumar, aged about 44 years, son of Mani Lal Choudhary, resident of 356 A Indraprasth Chowk Kumhar Toli Mahabir Mandir, P.O. Hazaribagh, P.S. Sadar Hazaribagh, District-Hazaribagh.

(Petitioner in W.P.(S) No.1827 of 2020)

301. Pawan Kumar Bhaskar, aged about 40 years, Son Piyari Pandit, resident of 26 village Leda, P.O. & P.S. Leda, District Giridih.

(Petitioner in W.P.(S) No.1827 of 2020).

                ......          Petitioners/Respondents

                     With
               L.P.A No. 203 of 2021

1.Taleshwar Ravidas, aged about 37 years, S/o Sri Tribhuwan Ravidas, R/o Baheri, P.O. Oriya and P.S. Muffasil, District Hazaribagh, Jharkhand.

2.Lalit Ram, aged about 43 years, S/o Prabhu Ram, R/o Raxi, P.O. Dhangada and P.S. Tandwa, District Chatra.

3.Manoj Kumar, aged about 37 years, S/o Lakhan Das, R/o Block Jainagar, Koderma, P.O. Naitand, P.S. Jainagar, District Koderma. Jharkhand.

4.Anjali Mehta,aged about 28 years, D/o Subodh Prasad Mehta, R/o Hadari, P.O. Ichak& P.S-Ichak, Dist-Hazaribagh, Jharkhand.

5.Abhishek Kumar, aged about 30 years, S/o Arjun Prasad, R/o Salaiya, P.O. Barwan and P.S. Barkatha, District Hazaribagh, Jharkhand.

6.Nageshwar Saw, aged about 35 years, S/o Rameshwar Saw, R/o Village-Napo Khurd, P.O-Gosain Baliya and P.S-Barkagaon, District Hazaribagh, Jharkhand.

7. Mahadeo Kumar Mahto, aged about 43 years, S/o Laljee Mahto, R/o Village-Parariya, P.O. Barkagaonand P.S-Barkagaon, District-Hazaribagh, Jharkhand.

8. Naveen Prasad Sahu, aged about 39 years, S/o Basant Prasad, R/o H. No. M/45 (DS), Harmu Housing Colony, P.O. Argora & P.S. Argora, District Ranchi, Jharkhand.

9. Shalini Srivastava, aged about 27 years, D/o Sunil Kumar Shrivastava, R/o Shankar Cottage, opposite road no.4, Ashok Nagar, P.O. Ashok Nagar& P.S. Argora, District Ranchi, Jharkhand.

10. Punita Kumari, aged about 34 years, D/o Laxman Ram, R/o Sindwartoli, Morabadi, P.O. Morabadi and P.S. Bariatu, District Ranchi, Jharkhand.

11. Satyabala Sinha, aged about 40 years, D/o Om Prakash, R/o Mohani Bhawan, New Area First Lane, Hazaribagh, P.O. Sadar and P.S. Sadar & District Hazaribagh, Jharkhand.

12. Suman Gupta,aged about 29 years, D/o Fagu Saw, R/o-Baba Path Road, Hurhuru, P.O. Hazaribagh, P.S. Sadar, District Hazaribagh, Jharkhand.

13. Gautam Kumar, aged about 28 years, S/o Beni Mahto, R/o -Badam, P.O-Badam, P.S-Barkagaon, District-Hazaribagh, Jharkhand.

14.Raj Krishna, aged about 33 years, S/o Dr. Gopal Chandra Singh, R/o 101 Anand Bhawan, Opposite Dr. K. K. Sinha, Booty Road, P.O. Bariatu and P.S. Bariatu, District Ranchi, Jharkhand.

15. Firoj Alam, aged about 39 years, S/o Afjal Hussain, R/o near Idgah, P.O. Kokodoro& P.S. Kokdoro, Kanke, District Ranchi, Jharkhand.

16. Sanjeev Kumar Sinha, aged about 42 years, S/o Sri Baban Kishor Sinha, R/o Shanti Bhawan Block Road, P.O. Ratu& P.S. Ratu, District Ranchi, Jharkhand.

17. Raj Kumar Sharma, aged about 39 years, S/o Sadanand Sharma, R/o Dibha Muhalla, P.O. Chatra& P.S. Chatra, District Chatra, Jharkhand.

18. Sujeet Kumar Singh, aged about 36 years, S/o Ashok Kumar Singh, R/o Quarter No.03, Sector 9/D, Bokaro Steel City,P.O. Bokaro Steel City and P.S. Bokaro Steel City, District Bokaro, Jharkhand.

19. Abhay Kumar, aged about 36 years, S/o Kashi Nath Seth, R/o Nagar Untari, Banshidar Road, Near Sabji Bazar, P.O. Nagar Untari & P.S. Nagar Untari, District Garhwa, Jharkhand.

20. Ziaul Haque, aged about 31 years, S/o Late Rafiq Ahmad, R/o Razdedar Mohalla, near Sujawalpur Chowk, P.O. Sadar Gazipur, P.S. Sadar Kotwali Ghazipur, P.O. Ghazipur, P.S. Ghazipur, District Ghazipur (Uttar Pradesh).

....... Appellants/Respondents.

Versus

1.The State of Jharkhand through the Chief Secretary, Project Bhawan, HEC Township, P.O. Dhurwa& P.S- Dhurwa, District-Ranchi.

2.The Principal Secretary, Personnel, Administrative Reforms and Rajbhasha Department, Government of Jharkhand, Project Bhawan, HEC Township, P.O. Dhurwa & P.S-Dhurwa, District Ranchi.

3.The Jharkhand Public Service Commission, through its Chairman, Circular Road, Deputy Para, P.O. Kotwali & P.S-Kotwali, District-Ranchi.

4. The Secretary, Jharkhand Public Service Commission, through its Chairman, Circular Road, Deputy Para, P.O. Kotwali& P.S-Kotwali, District- Ranchi.

5. The Controller of Examination, Jharkhand Public Service Commission, Circular Road, Deputy Para, P.O. Kotwali& P.S-Kotwali, District-Ranchi.

.......... Respondents/Respondents

6. Dilip Kumar Singh, aged about 41 years, son of Raj Kumar Singh, R/O 37, Nehru Bihar, Rajhara, Dhangaon, P.O. Palamau P.S. Palamau& District- Palamau.

7. Seema Kumari Singh, aged about 34 years, D/o Ashok Kumar Singh, R/o 188 B, Vikash Nagar, Dipugarha, P.O-Hazaribag, P.S-Sadar, District Hazaribag.

8.Anand Kumar Sinha, aged about 44 years, S/o- Mithilesh Kumar Sinha, R/o village-Chhawani, P.O. Ichak& P.S-Ichak, District-Hazaribag.

......... Petitioners-Respondents

9. Shishir Tigga, aged about 31 years, S/o Sri Punwa Oraon, R/o H. No.92, Sindwar Toli, P.O. Morabadi, P.S. Bariatu, Morabadi, District Ranchi.

10.Ram Narayan Khalkho, aged about 36 years, S/o Sri Jaideo Oraon, R/o Village Karamtoli Mahto Kocha, P.O & P.S-Morabadi, District Ranchi-834008

11.Kriti Kujur, aged about 30 years, D/o Sri Ramlal Bhagat, R/o House No.27/150, Near S.N. Yadav Hospital, Professor Colony, Karam Toli, P.O & P.S- Morabadi, District Ranchi-834008.

12. Manoj Kumar Marandi, aged about 33 years, s/o Sri Somlal Marandi, R/o village-Balia Gangatia, P.O. Patgora, P.S. Hansdiha, District-Dumka.

13.Birsing Horo, aged about 44 years, S/o Smt. Kiran Horo, R/o 27, Holding No.2030/D4/B, Baraiatu, Near Government Pharmacy College, Khijuria Toli, Bariatu, P.O. Bariatu & P.S. Bariatu, District Ranchi-834009.

14. Supriya Ekka, aged about 30 years, D/o Sri Sudhir Ekka, R/o House No.190, Pithoria Road, Sundar Nagar, B.A.U. College, P.O. Kanke& P.S. Kanke, District Ranchi-834006

15. Jyoti Samad, aged about 31 years, D/o Sri Rando Samad, R/o Kotwal Sai, Barabambo, Bara Bambu, P.O.

Barabamboo& P.S. Barabamboo, Kharsawan, District Seraikela-Kharsawan-833102.

16.Reshma Tirkey, aged about 32 years, D/o Sri Walter Tirkey, R/o Near Holly Cross School, 936/E2/A Indu Vatika Mariyam Toli Peace Road, Lalpur, P.O. G.P.O, P.S. Lalpur, District Ranch-834001.

17.Jagdeep Bhagat, aged about 34 years, S/o Sri Jauru Bhagat, R/o Near BSNL Tower, Akhory Colony, Lohardaga, P.O. Lohardaga& P.S.Lohardaga, District- Lohardaga-834302.

18.Niyar Enem Horo, aged about 46 years, s/o Late Asaf Horo, R/o Village Aloundi, P.O. Tarosiladon, P.S. Khunti, District Khunti-835210.

19.Anita Purty, aged about 31 years, D/o Sir Pratap Purty, R/oKarlajori Paschimi Singhbhum, P.O. Narsanda P.S. Muffasil, District West Singhbhum- 833201.

20.Francis Kujur, aged about 41 years, S/o Sri Joseph Kujur, R/o 625, Road No.5, Sulanki Hatia, P.O. Hatia & P.S. Hatia, District Ranchi-834003.

21.Sameer Kullu, aged about 37 years, S/o Sri Alois Kullu, R/o Suhana City, Churi Tola, P.O. Kanke & P.S. Kanke, District-Ranchi-834006.

22.Arun Kumar Singh, aged about 38 years, S/o Sri Jagdeo Singh, R/o Village-Salo, P.O.Polpol, P.S. Medininagar, District Palamu-822126.

23.Prativa Kujur, aged about 32 years, D/o Sri Yashwant Kujur, R/o Village Guri Simbhu Toli, Gunri, P.O.Lohardaga, P.S. Lohardaga, District Lohardaga- 835302.

24.Binay Kumar Ekka, aged about 38 years, s/o Sri Temba Oraon, R/o Pawa Toli, Hehal, P.O. Hehal, P.S. Sukhdeo Nagar, District Ranchi-834005.

25.Seema Aind, aged about 36 years, D/o Sri Chithu Aind, R/o Village Sidra, P.O.Latehar, P.S. Latehar& District Latehar-822119

26.Barun Kumar, aged about 30 years, S/o Sri Charan Manjhi, R/o village Jhopro, P.O. Radhanagar, P.S. Balidih, District Bokaro-827010

27.Jagarnath Lohra, aged about 35 years, S/o Sri Krishna Lohra, R/o Karamtoli, P.O. Telgaon, P.S. Gumla, Telgaon, District-Gumla-835207

28.Sangram Murmu, aged about 33 years, S/o Sri Salkhan Murmu, R/o -06 Mission Lane, Premsons Motors Kanke Road, Morabadi, Ranchi University Kanke, Ranchi, P.O.Kanke, P.S. Kanke, District Ranchi- 834008.

29.Reena Kujur, aged about 31 years, D/o Sri Doma Kujur, R/o Village H. No.247, Kusai Basti, Doranda, P.O. Doranda& P.S. Doranda, District Ranchi-834002.

30. Lalit Kumar Bhagat, aged about 42 years, S/o Sri Ganpat Bhagat, R/o Dhawntha Toli, P.O. Armai& P.S. Armai, District Gumla-835207.

31. Rahul Oraon, aged about 33 years, S/o Sri Badhadeo Oraon, R/o Village Basua, P.O. Basua, P.S. Gumla Basua, District Gumla-835233.

32.Kumardeep Ekka, aged about 35 years, S/o Sri Dilip Kumar Ekka, R/o Billi Adpha, Near High Court Colony Harmu, P.O. Harmu& P.S. Harmu, District Ranchi- 834002.

33. Monica Baskey, aged about 34 years, D/o Sri Shiv Narayan Baskey, R/o village Roldih, P.O. Roldih (Konjo) & P.S. Roldih (Konjo), District Dumka-814145

34.Abhishek Baraik, aged about 36 years, S/o Sri Laxmi Nath Baraik, R/o Village Petsera, P.O. Palkot Petsera& P.S. Palkot Petsera, District Gumla-835220.

35.Prashant Kumar Hembram, aged about 27 years, S/o Sri Nandland Manjhi, R/o Village Darida, P.O. Dardia& P.S. Darida, District Dhanbad-828125.

36.Chanchala Kumari, aged about 29 years, D/o Sri Bigan Manghy, R/o village Ranka, P.O. Ranka& P.S. Ranka, District Gardwa-822125.

37. Sunil Shekhar Kujur, aged about 32 years, S/o Sri Francis Kujur, R/o C2 Colony, Village Semar Toli, P.O.Kanke& P.S. Kanke, District Ranchi-834006.

38.Mithila Tudu, aged about 40 years, s/o Sri Shibdhan Tudu, R/o village Mahesh Khala, P.O. Patjore, P.S. Ranishwar, District-Dumka 814148.

39.Sushma Soren, aged about 31 years, D/o Sri Srimat Soren, R/o 1/AE Ravindra Nagar, Phase-2, Chiraundi, Morabadi, Ranchi University, Kanke, P.O. Kanke & P.S. Kanke, District Ranchi-834008.

40. Nupur Kumari, aged about 32 years, D/o Late Sanjeevan Baraik, R/o Village-Ghaghra, P.O.Ghaghra& P.S-Ghaghra, District-Gumla-835207.

41.Nilesh Kumar Murmu, aged about 33 years, S/o Sri Jagannath Murmu, R/o village-Kumardih, P.O. Kendraghata, P.S. Ranga Masaliya S.O., District Dumka-814167.

42. Ashok Kumar Hansda, aged about 36 years, S/o Sri Bikram Hansda, R/o village Jitpur, P.O. Astajora via Kathikund, P.S. Kathikund, District Dumka-814103.

43.Vikash Soren, aged about 31 years, s/o Sri Bigan Manjhi, R/o Q. No.642, Street-03, Sector-9A, P.O.

Bokaro Steel City & P.S. Bokaro Steel City, District Bokaro-827009

44.Manoj Tudu, aged about 37 years, S/o Sri Surendra Tudu, R/o Qtr. No.A/50, Sector 3, HEC Colony, Dhurwa, P.O.Dhurwa& P.S. Dhurwa, District Ranchi- 834004.

45.Mahadeo Murmu, aged about 38 years, s/o Sri Sonalal Murmu, R/o Pathna Block, Dharampur, P.O.Pathna& P.S. Pathna, District-Sahebgan-816110

46.Premchand Oraon, aged about 31 years, s/o Sri Bishram Oraon, R/o Village Puggu Karam Dipa, P.O. Armai, P.S. Gumla, District-Gumla-835207.

47.Reema Rejina Lakra, 35 years, D/o Sri Polikarp Lakra, R/o village Doba, P.O. Kuru& P.S. Kuru, District-Lohardaga-835213.

48. Ranjita Tirkey, aged about 31 years, D/o Sri Jagarnath Tirkey, R/o village Khorkha Toli, Itkithakurgaon, Itki, Bero, P.O.Itki& P.S. Itki, District Ranchi-835301.

49. Niranjan Kumar Mishra, S/o Sri Mabhab Chandra Mishra, R/o village & Post Chihutia, P.S. Hansidiha via Saraiyahat, Dist-Dumka.

50. Ajay Kumar Das, S/o Sri Prem Ram, R/o village- Katkamdag, P.O. Sultana, P.S. Katkamdag, District Hazaribagh, Jharkhand-825319

51. Ashok Kumar Bharti, S/o Sri Bhuneshwar Ram, R/o Village-Bela Karali, P.O-Peto, P.S. Keredari, District Hazaribagh.

52. Parth Nandan, S/o Sri Gopal Saha, R/o Nilkothi, Kashim Bazar, Rajmahal, P.O.Rajmahal& P.S- Rajmahal, Dist-Sahibganj.

53. Shakti Kunj, S/o Sri Vijay Shankar Pandey, C/o Narendra Kumar Pandey, R/o G.L.A. College, Hanuman Nagar 01, Daltenganj, P.O.Medininagar, P.S.Medininagar& District Medininagar.

54. Jaipal Mahto, S/o Sri Nehru Mahto, R/o Village Paprida, P.O-Chokahatu, P.S. Sonahatu, District Ranchi.

55.Saransh Jain, S/o Sri Rajesh Jain, R/o Ward No.13, Kumahri Mohalla, Singodi, P.O.Singodi& P.S Singodi, Dist-Chhindwara (M.P).

56. Abhishek Pandey, S/o Sri Yadu Nath Pandey, R/o Kali Babu Street, Mahavir Chowk, Upper Bazar, P.O.Kotwali& P.S. Kotwali, District-Ranchi.

57. Deepak Prasad, S/o Sri Kamal Saw, R/o village + Post-Hesalong Teli Tola, P.S-Giddi A, District-Ramgarh.

58. Amrita Arshi, D/o Sri Mithilesh Kumar, R/o Qr. No.B/110/Sector-1, H.E.C Colony, P.O-Dhurwa, P.S- Jagannathpur, District-Ranchi.

59. Dharmendra Kumar Dubey, S/o Sri Surendra Dubey, R/o village-Khutar Kalan, P.O-Mahugawan, P.S-Chinpur, District-Gumla.

60.Sushma Anand, D/o Sri Kishori Ram, R/o village- Hadari, P.O. Ichak& P.S-Ichak, District-Hazaribagh

61. Amit Kumar Jha, S/o Sri Birendra Jha, R/o- B/204/Teachers Colony, Dakra, P.O.Dakra& P.S- Dakra, District Ranchi.

62. Sudipt Raj, S/o Sri Sunil Kumar Singh, R/o 203, Lavanya Apartment, Opposite Ram Krishna Mission Ashram, Tagore Hill Road, Morabadi, P.O. Morabadi& P.S-Morabadi, Dist-Ranchi.

63. Pranjal, S/o Sri Satya Prakash, R/o-Qr. No.P24, Old Judge Colony, Randhir Verma Chowk, Heerapur, P.O.Heerapur& P.S-Heerapur, Dist-Dhanbad

64.Ravindra Nath Thakur, S/o Sri Dhaneshwar Thakur, R/o VPO Koraah near Devangna Chowk, P.O.Hazaribagh, P.S.Hazaribagh& Dist-Hazaribagh.

65.Amardeep Singh Balhotra, S/o Sri Sukhdeo Singh, R/o Opposite High School, C.C.L Sunda, P.O.Ramgarh, P.S.Ramgarh& Dist-Ramgarh.

66.Pranav Rituraj, S/o Sri Dhirendra Kumar Sinha, R/o Diwantola, P.O-Pachamba, P.S.Giridih& Dist- Giridih.

67. Smriti Kumari, D/o Sri Upendra Nath Pandey, R/o Village-Aamar, P.O. Majhiaon& P/S-Majhiaon, Dist- Palamau.

68. Pooja Kumar, D/o Sri Ramesh Prasad, R/o S. Express Kachnar Toli, NIFFT, Hatia, P.O. Hatia, P.S- Jagarnathpur, District-Ranchi.

69.Khagesh Kumar, S/o Sri Brijdeo Ram, R/o Village- Mundariya, P.O-Basaura, P.S-Lesliganj, District Palamau.

70. Sumit Prakash, S/o Sri Prem Chand Malviya, R/o House No.108, Ramchandrapur, Jasidih, P.O.Jasidih& P.S. Jasidih, District-Deoghar.

71.Santosh Pandey, S/o Sri Vinoy Kumar Pandey, R/o- Qtr. No.Type III/10, Near Bank of India, Bokaro Thermal, P.O.Bokaro, P.S.Bokaro& District Bokaro.

72. Priyanka Priyadarshi, D/o Sri Abinash Kumar Parmar, R/o Parmar Niwas, Anandpuri Colony, Near Sadar Block, P.O.Hazaribagh, P.S.Hazaribagh& Dist- Hazaribagh.

73.Anil Kumar, S/o Sri Kouleshwar Mahto, R/o Village- Chhotki Pona, P.O-Barki Pona, P.S-Rajarapa, District- Ramgarh.

74. Bijay Kumar Mahato, S/o Sri Prayag Mahato, R/o Village-Karonjiya, P.O.Chandwara& P.S-Chandwara, District-Koderma.

75. Paritosh Priyadarshi, S/o Sri Ram Bachan Pandey, R/o Plot 18, Ramnagri Sector 1, P.O. Ashiyana Nagar& P.S-Ashiyana Nagar, District Patna (Bihar)

76. Aditi Gupta, D/o Sri Sunil Kumar, R/o M No.C/5, Near Hanuman Mandir, P.O. Mandu& P.S-Mandu, Sarubera, District Ramgarh.

77.Chandra Shekhar Kunal, S/o Sri Vijay Kumar Sinha, R/o Village, P.O. Jamua& P.S-Jamua, District Giridih.

78.Ekta Verma, D/o Sri Manoj Kumar Verma, R/o 3-E, MAA TARA Apartment, Netaji Nagar, Kantatoli, P.O.Lower Bazar& P.S. Lower Bazar, District-Ranchi.

79.Anshu Kumar Pandey, D/o Sri Krishna Kumar Pandey, R/o Raham, P.O-Raham, P.S. Tandwa, District-Chatra.

80. Shreyansh, S/o Sri Surendra Prasad Verma, R/o Tak Granth Lok, Bazar Path, P.O.Garhwa, P.S.Garhwa& District-Garhwa.

81.Phanishwar Rajwar, S/o Sri Niranjan Rajwar, R/o Village-Dumarjore, Tola-Domatand, P.O-Chisksiya, P.S- Chas (M) & District Bokaro.

82. Dhiraj Kumar, S/o Sri Surendra Prasad, R/o H. No.92 Mohalla Bara, P.O.Chhatarpur& P.S-Chhatarpur & District-Palamu.

83. Anu Priya, D/o Sri Birendra Kumar Sinha, R/o 18- B Block Professional Flat, P.O.Kadma-Sonari Link Road& P.S-Kadma-Sonari Link Road & District- Jamshedpur.

84.Vikash Kumar, S/o Sri Kamleshwar Singh, R/o Qr. No.C1B 75 Demonstrator Colony, Birsa Agricultural University, P.O. Kanke& P.S-Kanke, District-Ranchi.

85.Ramesh Kumar Yadav, S/o Sri Chandrika Yadav, R/o Om Prakash Nagar, Basargarh, P.O. & P.S-Hatia, District-Ranchi.

86.Santosh Kumar, S/o Sri Satya Narayan Pandey, R/o Maa Ka Aashirwad, Parmeshwar Dayal Road, P.O. Barmasia& P.S-Barmasia, District-Deoghar.

87. Nishat Anjum, S/o Sri Md. Yusuf, R/o village- Barwan, P.O.Ichak& P.S-Ichak, District-Hazaribagh.

88.Nikita Bala, D/o Sri Banjamin Kindo, R/o Japla Cement Factory, Mistry Line Devri Japla, P.O.Japla& P.S-Japla, District Palamu.

89.Kumar Kanishka, So Sri Ras Bihari Singh, R/o Panditjee Road, P.O.Pandijee Road& P.S-Pandijee Road, District-Hazaribagh

90.Komal Kumari, D/o Sri Shyam Narayan Singh, R/o village-Kanjiya, P.O-Bedhna, P.S-Itkhori, District- Chatra

91.Pawan Kumar, S/o Sri Pramod Prasad, R/o Balkudra, P.O-Balkudra, P.S-Basal, District-Ramgarh.

92.Nitesh Bhaskar, S/o Sri Ramchandra Pandey, R/o Sri Ram Nagar, Loha Singh Road No.3, Near ITI Bus Stand, P.O.Ratu Road& P.S-Ratu Road, District Ranchi.

93. Anvesha Ona, S/o Sri Sudhir Kumar Singh, R/o A 34 Jagat Ambika Apartment, Brahmsthan Road, Sheikhpura, P.O.Bailey Road & P.S-Bailey Road, District-Patna (Bihar).

94. Pradeep Kumar, S/o Sri Sahdeo Nayak, R/o Village- Chatti, P.O.Nawagarh Chatti& P.S. Nawagarh Chatti, Dist-Koderma.

95.Ashutosh, S/o Sri Mithilesh Kumar Sinha, R/o House No. M.S.014.0055, Ground Floor, Near Chandralok Continental, P.O.Nayatola & P.S-Nayatola, District-Muzaffarpur (Bihar)

96.Kundan Kumar Sahay, S/o Sri S. N. Sahay, R/o H. No.-252, Near Railway Crossing Subhash Nagar, VIA- TELCO, P.O.Chhota Govindpur& P.S-Chhota Govindpur, District-East Singhbhum.

97.Hiranath Mahto, S/o Sri Juman Mahto, R/o Kerigarha, P.O.Barkagaon& P.S-Barkagaon, District- Hazaribagh.

98. Vinay Kumar Pandey, S/o Sri Bal Mukund Pandey, R/o Bay Pass Road, Koderma, P.O.Bay Pass Road& P.S- Bay Pass Road, District Koderma.

99. Sana Usmani, D/o Sri Md. Usman Ghani, R/o Arvindo Nagar, Near Nepal House, Arafat Masjid Lane, P.O.Doranda& P.S.-Doranda, District-Ranchi.

100.Sudha Verma, D/o Sri Madan Gopal Verma, R/o Advocate Civil Court, Tenughat, P.O. Tenughat & P.S- Tenughat, District-Bokaro.

101. Ranbir Kumar, S/o Sri Rabindra Rai, R/o Village- Gopalpur, P.O. Dholi& P.S-Dholi, District Muzaffarpur (Bihar).

102.Amit Kumar, S/o Sri Gopal Thakur, R/o Dhora Toli Railway, Siding, P.O.Palmerganj& P.S-Palmerganj, District-Lohardaga.

103.Santanu Kumar Singh, S/o Sri Purna Chandra Singh, R/o Government Hospital, Narsingarh, P.O.Dhalbhumgarh& P.S-Dhalbhumgarh, District-East Singhbhum

104. Rajeev Kumar, S/o Sri Rambabu Singh, R/o South of Thakurbari Chetan Tola Khutadih, P.O. Barahiya& P.S-Barahiya, District-Lakhisaria (Bihar).

105. Vishal Kumar Pandey, S/o Sri Prahalad Pandey, R/o Vickey Pandey, H. No.-142, Village-Chirki, P.O.Pirtand& P.S-Pirtand & District-Giridih.

106. Kapil Deo Thakur, S/o Sri Shyam Kumar Thakur, R/o Village- Lakhanpahari, P.O-Bandanwar, P.S- Pathargama, District Godda.

107. Kumar Harsh, S/o Sri Niranjan Kumar Ghosh, R/o Vikramshila Colony, Near Airport, P.O.Vikramshila Colony,& P.S. Vikramshila Colony, District-Bhagalpur (Bihar)

108.Nisha Kumari, D/o Sri Bhola Nath Mahto, R/o village-Chirutanr, P.O-Baghbindha, P.S-Jhalda, District-Puruliya (West Bengal).

109. Haldhar Kumar Sethi, S/o Sri Dwarika Prasad, R/o village-Sherpur, P.O. Mohammadapur, P.S- Asthawan, District Nalanda (Bihar)

110. Shiopujan Tiwary, S/o Sri Shrawan Kumar Tiwary, R/o VPO Tolra, P.O.Rehla& P.S-Rehla, District- Palamu.

111. Prashant Kumar, S/o Sri Chhatru Saw, R/o Village-Sankul, P.O.Patratu& P.S-Patratu, District- Ramgarh.

112. Vikram Anand, S/o Sri Ram Krishna Prasad, C/o Shri Budh Ram Prasad, Plot 31/B, CML WO Cooperative Colony, Nutandih, P.O. BCCL Township& P.S-BCCL Township, District-Dhanbad.

113. Smita Nagesia, S/o Sri Sylvester Nagesia, R/o village-Gurgurtoli, P.O.Mahundanr& P.S-Mahundanr, District- Latehar

114. Reshma Rekha Minj, D/o Sri Francis Minj, R/o Village-Bargarh, P.O.Bargarh& P.S-Bargarh, District- Garhwa.

115. Ishwar Dayal Kumar Mahto, S/o Sri Kishunchand Mahto, R/o village-Laiyo, P.O. Laiyo, P.S-Mandu, District Ramgarh.

116. Keshav Bharti, S/o Sri Gopal Chandra Khauas, C/o Krishna Kishore Khauas, village-Chitmu, P.O- Chitmu, P.S-Kotshila, District Puruliya (West Bengal).

117. Abhay Kumar Dwivedi, S/o Sri Surendra Nath Dubey, R/o Chandani, P.O.Kharaundhi& P.S- Kharaundhi, District-Gardwa.

118.Manoj Kuma Mishra, S/o Sri Parmamand Mishra, at Turhamu, P.O. Chandwa& P.S-Chandwa, District- Latehar.

119.Abhinit Kumar Suraj, S/o Sri Dashrath Chandra Das, C/o D.C Das, Jyanti Gram, P.O.Madhupur& P.S- Madhupur, District Deoghar.

120.Savita, S/o Sri Govardhan Singh, R/o Mithlesh Kumar Singh, Jail Hata, Bus Stand Road, P.O.Dalltonganj& P.S-Dalltonganj, District Palamau.

121. Kishori Yadav, S/o Sri Ganesh Yadav, R/o Yadav Bhawan Near Raja Talab Jatrahi Bagh, P.O.Jatrahi Bagh& P.S-Jatrahi Bagh, District Chatra.

122.Raj Kunwar Singh, S/o Sri Om Prakash Singh, R/o- S/o O.P. Singh-Judge, Plot No.45/3, Mahamanapuri Colony, ITI Road BHU, P.O. Karaundi- Nasirpur& P.S-Karaundi-Nasirpur, District Firozabad (Uttar Pradesh).

123. Vikash Anand, S/o Sri Pramod Kumar, R/o R.D. Mansion, C/o Pramod Kumar, Sheikhpur Bindtoli, P.O. B. V. College& P.S. B. V. College, District-Patna (Bihar).

124. Nilam Kumari, D/o Sri Gyanu Singh Choudhary, R/o Village-Pattajori, P.O.Karmatand& P.S-Karmatand, District-Jamtara.

125.Sanjit Kumar Singh, S/o Sri Shyam Narayan Singh, R/o Master Colony Near JAP 3, P.O. Govindpur& P.S-Govindpur, District Dhanbad.

126.Pawan Kumar, S/o Sri Hargovind Yadav, R/o Ghaghra, P.O. & P.S-Mohanpur, District-Deoghar.

127. Manish Kumar, S/o Sri Kapil Prasad Roy, R/o Madhuri Mahal, Opp. Govt. Bus Depo, College Road, P.O. & P.S. Williams Town, District-Deoghar.

128.Avinash Kujur, S/o Sri Morish Kujur, R/o Murto Post Office Silagain, P.O. & P.S-Chando, District - Palamu.

129.Kumari Sheela Oraon, D/o Sri Litangu Oraon, R/o Village-Chera, P.O. & P.S-Bishunpur, District-Gumla.

130. Girendra Tuti, S/o Sri Bisram Tuti, R/o Village Bhut, P.O. Bhandra, P.S. Khunti, District Khunti.

131. Deepak Minj, S/o Sri Sursang Bhagat, R/o Village-Ataria, P.O. & P.S-Phori, District Gumla.

132. Supriya Bhagat, D/o Sri Jai Prakash Bhagat, R/o House No.-191/I-5, Harihar Singh Road, P.O. & P.S. Morabadi, District Ranchi.

133.Prashant Dang, s/o Manmashih Dang, R/o village Chorbindha, P.O. Rampur, P.S. Kamdara, District Gumla.

134. Nitesh Roshan Xalxo, S/o Sri Louis Xalxo, R/o Village Bargari, P.O. Bargari, P.S. Mandar, District Ranchi.

135. Amit Kiskoo, S/o Sri Rapaz Chanda Kiskoo, R/o Village Bhimchak Bodkhori, P.O. Mandar, P.S. Mirzachowki, District Sahebganj.

136. Om Prakash Baraik, S/o Sri Uma Shankar Baraik, R/o village Telgaon, P.O. & P.S. Telgaon, District Gumla.

137. Christina Richa Indwar, D/o Sri Angelus Indwar, R/o village-Dumardih, P.O. Dumardih, P.S-Kurdeg, District Simdega.

138. Deepa Xalxo, D/o Laxman Xalxo, R/o village Mandar, P.O. & P.S. Mandar, District Ranchi.

139. Ajay Kachhap, S/o Sri Bandhu, Kachhap, R/o Palhatu Bari Bazar, Ward No.01, P.O. Chaibasa, P.S. Sadar, District West Singhbhum.

140.Sudeep Ekka, D/o Sri Dilip Kumar Ekka, R/o Billi Adpha, Near High Court Colony, P.O. & P.S. Harmu, District Ranchi.

141.Kanti Rashmi, D/o Sri Jageshwar Baraik, R/o C/o Jageshwar Baraik, Naya Toli, P.O. & P.S. Bariatu, District Ranchi.

142.Rashmi Khushboo Minz, D/o Sri Joy Minz, R/o village Kanjo, P.O. Bargai, P.S. Bhandra, District Ranchi.

143.Pankaj Kumar Bhagat, S/o Sri Satish Bhagat, R/o village Tekhatoli, P.O. Larango, P.S. Sisai, District Lohardaga.

144. Salkhu Hembram, S/o Sri Sundar Hembram, R/o Village Chhota Dhadika, P.O. Asna, P.S. Ghatsila, District East Singhbhum.

145. Nawin Bhushan Kullu, S/o Sri Deonis Kullu, R/o Village Silinga, P.O. Sursang, P.S. Raidih, District Gumla.

146. Nikhil Gaurav Kaman Kachhap, S/o Sri Rajdeep Kaman Kachhap, R/o Village Gungu Toli, P.O. Church Road, P.S. Chutia, District Ranchi.

147.Deepali Bhagat, D/o Sri Chandranath Bhagat, R/o Village Tilsiri, P.O. Puto, P.S.Ghaghara, District Ranchi.

148.Nityanand Das, S/o Late Jyoti Lal Rabidas, R/o village Baradaha, P.O. & P.S. Balliapur near Baradaha, District Dhanbad.

149.Sunny Kumar Das, S/o Sri Mohan Ravidas, R/o village Oharpura, P.O. Malda, P.S. Ganwan, District Giridih.

150. Ghanshyam Kumar Ram, S/o Sri Faguni Ram, R/o NCI Road Hamidganj, P.O. & P.S-Hamidganj, District Daltonganj.

151. Anil Ravidas, S/o Sri Ganesh Ravidas, R/o village Barki Punnu, P.O. Barki Punnu, P.S. Mahuwatand, District Latehar.

152.Pramod Anand, S/o Sri Shivnarayan Das, R/o village Bherwa Nawadih, P.O. & P.S. Madhupur, District Deoghar.

153. Vijay Kumar Das, S/o Sri Jageshawar Das, R/o Village Bundu, P.O. Bundu, P.S. Keredari, District Hazaribagh.

154. Pramod Kumar, S/o Late Tejan Ram, R/o Village Keri, P.O. Murpa, P.S. Balumath, District Latehar.

155.Prem Kumar Das, S/o Sri Punit Das, R/o Village- Shitalpur, P.O. & P.S. Sirsia, District Giridih.

156.Akansha Kumari, D/o Sri Baljeet Ram, R/o village Main Road Near Chek Naka, Village Balumath, P.O. & P.S. Balumath, District Latehar.

157. Satyendra Narayan Paswan, S/o Sri Shukdeo Ram, R/o village Makhmargo, P.O. Manjhiladih, P.S. Birni, District Bokaro.

158. Vivek Kumar, S/o Sri Yugeshwar Manjhi, R/o village Pokhraha Khurd, P.O. Rajwadih, P.S. Sadar, Medininagar, District Daltonganj.

159.Nidhi Rajwar, S/o Sri Biren Rajwar, R/o village Gola, P.O. & P.S. Gola, District Ramgarh.

160.Sewa Ram Sahu, S/o Sri Guru Dayal Sahu, R/o Village Jamua Tand, P.O. & P.S-Khukhra, VIA Pirtand, District Giridih.

161. Santosh Kumar Mahto, S/o Sri Bisheswar Mahto, R/o village Chitarpur, P.O. Chitarpur, P.S. Rajrappa, District Ramgarh.

162. Jitendra Kumar Gupta, S/o Sri Vijay Prasad Gupta, R/o House No.73, Mohalla-Guru Chatti, Village Barkagaon, P.O. & P.S. Barkagaon, District Hazaribagh.

163.Avinash Ranjan, S/o Sri Teklal Sharma, R/o village Chandwar; P.O. Chandwar, P.S. Mufssil, District Ramgarh.

164. Md. Amir Hamza, S/o Sri Md. Habib Main, R/o village Alagchuwan, P.O. Shitalpur, P.S. Karmatar, District Jamtara.

165. Jyoti Kumari, D/o Sri Ramchandra Bishwakarma, R/o village Silli Near Hospital, P.O. & P.S. Silli, District Ranchi.

166. Shambhu Lal Prasad, S/o Sri Gopi Mahto, R/o Village-Basantpur, P.O. Kedla, P.S. Mandu, District Ramgarh.

167. Ved Prakash Yadav, S/o Sri Ramcharitar Gope, R/o village Utka, P.O. & P.S. Kairo, District Lohardaga.

168. Manisha Tirkey, D/o Late Mahanand Tirkey, R/o Village Nayatoli, P.O. & P.S. Bariatu, District Ranchi.

169. Somnath Purty, S/o Sri Kedar Purty, R/o Village Hethgoa, P.O. Selda, P.S. Murhu, District Khunti.

170. Manish Kumar Mehra, S/o Sri Yogendra Mehra, R/o village Gangarampur, P.O. Latouna, P.S. Pathargama, District Godda.

171. Vijay Kumar Nag, S/o Sri Kishor Kumar Nag, R/o Near Mahadev Mandir, Thand Rampur, P.O. & P.S- Rampur, District Hazaribagh.

172. Md. Sarwar Alam, S/o Sri Jan Mohammad, R/o H. No.350, Cross Road No.3(E), Zakirnagar, Mango, P.O. & P.S. Azadnagar, District Jamshedpur.

173. Praveen Ranjan, S/o Sri Rishi Deo Choudhary, R/o Village Korchey, P.O. Korchey, P.S. Rajrappa Project, District Ramgarh.

174. Nitesh Kumar, S/o Sri Mrityunjay Kumar Singh, R/o Village Hattalla, P.O. Patherdih, P.S. Sudamdih, District Dhanbad.

175. Prince Kumar, S/o Sri Awdhesh Tiwary, R/o Village Panki, P.O. & P.S. Panki, District Palamau.

176. Abhay Kumar Shill, S/o Sri Bhola Sahu, R/o Village Silagain, P.O. Silagain, P.S. Itki, District Ranchi.

177. Kumara Nilam, S/o Sri Shatrughna Kumar Sharma, R/o Sector 4 G, House No.1152, P.O. & P.S. Bokaro Steel City, District Bokaro.

178. Nishu Kumari, D/o Sri Mahabir Singh, R/o Village Itta Childri, P.O. Itta Childri, P.S. Bero, District Ranchi.

179. Vinay Kumar, S/o Sri Balwant Kumar Singh, R/o Q. No.L4/7, Road No.9, Beside Hero Honda Service Centre, P.O. & P.S. Bistupur, District East Singhbhum.

180. Mithlesh Kerketta, S/o Sri Dasrath Oraon, R/o Village Bahoranpur, P.O. Chandwar, P.S. Muffasil, District Hazaribagh.

181. Noor Alam Khan, S/o Sri Alim Khan, R/o Village Chhencha, P.O. Chhencha, P.S. Barwadih, District Latehar.

182. Santosh Gupta, S/o Sri Ishwar Prasad Gupta, R/o village Kasdega, P.O. Chandrimunda, P.S. Kurdeg, District Simdega.

183. Suman Roy, S/o Late Rajendra Prasad Rai, R/o Indira Nagar, Circular Road, P.O., P.S. & District Ranchi.

184. Md. Wasim Ahmed, S/o Sri Md. Zahid Hussain, R/o Village Nawadih, P.O. & P.S-Hunterganj, District Chatra.

185. Binod Kumar, S/o Sri Chintamani Yadav, R/o Village Nawadih, P.O. Kumharlalo, P.S. Pirtand, District Giridih.

186. Atul Kumar Chaubey, S/o Sri Prem Narayan Chaubey, R/o village Hoor, P.O. & P.S. Hoor, District Gardwa.

187. Aparupa Paul Choudhary, S/o Sri Ardhendu Paul, R/o Flat 203, Ganga 4 Trivenipuram Near Tirupati Petrol Pump, Sainik Colony, P.O. & P.S-Dumardagga, District Ranchi.

188. Nayan Kuamr, S/o Sri Manohar Rajak, R/o village Parsimla, P.O. & P.S-Pahrudih, District Dumka.

189. Das Sunanda Chandramoleshwar, D/o Sri Chandramoleshwar Das, R/o House No.25, Village Govindpur, P.O. & P.S-Karongram, District Deoghar.

190. Akash Kumar, S/o Sri Devendra Nath Pandey, R/o village Karkat, P.O. Shahpur, P.S. Chainpur, Medininagar, District Daltonganj.

191.Dinesh Kumar Mishra, S/o Sri Bali Ram Mishra, R/o Kolhua, P.O. & P.S-Mohammadganj, District Palamu.

192. Tony Premraj Toppo, S/o Sri Francis Toppo, R/o Village Aine, P.O. & P.S-Bagha, District Lohardaga.

193. Charles Hembrom, S/o Sikari Hembrom, R/o Village Gondwar, P.O. & P.S. Churchu, District Hazaribagh.

194.Ashish Kumar Hembrom, S/o Sri Ajay Kumar Hembrom, r/o village Phatarkani, P.O. Malrampur, P.S- Phatargama, District Godda.

195. Ajay Topno, s/o Wilson Topno, R/o Village Olhan, P.O. Jitutoli, P.S. Bano, District Ranchi.

196. Kavita Khalkho, D/o Sri T. Khalkho, R/o village Hehal Tangra Toli, Piska More, P.O. Hehal, P.S. Sukhdevnagar, District Ranchi.

197. Randhir Kujur, s/o Sri Remejius Kujur, R/o village Barisa, P.O. & P.S. Ansi, District Gumla.

198. Sanjeet Kumar, S/o Sri Aujun Paswan, R/o H. No.210, Vidhayak Mohalla, Village Pratappur, P.O. & P.S-Pratappur, District Chatra.

199. Deepak Ram, S/o Sri Mahadeo Ram, R/o Village Tilra, P.O. Tilra, P.S. Ichak, District Hazaribagh.

200. Mukul Raj, S/o Sri Madho Ram, R/o Village Gurhet, P.O. Chandwara, P.S. Muffasil, District Hazaribagh.

201. Rajesh Kumar Paswan, S/o Sri Upendra Nath Paswan, R/o at Swang, P.O. Swang, P.S. Gomia, District Bokaro.

202. Bhutnath Rajwar, S/o Sri Bhuneshwaar Rajwar, R/o village Domatand, P.O. Jamgoria, P.S. Chas(M), District Bokaro.

203. Shashanka Jamuar, S/o Sri Samir Jamuar, R/o State Bank Road, Makarpur, P.O. & P.S-Makarpur, District-

204. Sangeet Ghosh, S/o Sri S.K. Ghosh, R/o An Singh Road Kusai Colony, P.O. & P.S. Doranda, District Ranchi.

205. Nidhi Kumari, D/o Sri Shankar Lal, R/o Subhash Nagar, Behind K. B. High School, P.O. & P.S. Hazaribagh, District Hazaribagh.

206. Chandan Kumar, S/o Sri Anil Kumar Sahu, R/o Near Sadar Block Anandpuri Colony, P.S. Birua Colony, District Hazaribagh.

207. Hari Narayan Bhagat, S/o Sri Ramesh Bhagat, R/o Village Mari Darmi Toli, P.O. Koynsara, P.S. Lapung, District Ranchi.

208.Atul Kumar, S/o Sri Mani Lal, R/o Flat No.303, Anideep Tower, Radium Road, Opp. Maharaja Hotel, P.O. & P.S-Kutchery, District- Ranchi.

209.Mitali Mete, D/o Sri Sannyasi Mete, R/o Amrit Mete Shastri Nagar, P.O. & P.S. Gumla, District Gumla.

210. Navneet Kumar, S/o Sri Raghuvar Singh, R/o Raghuvar Singh, House No.348, Nai Basti, P.O. & P.S. Mahadewa Siwan, District Siwan (Bihar).

211. Md. Shafique, S/o Sri Md. Hassan, R/o at Chari, P.O. Chari, P.S. Gola, District Ramgarh.

212. Rupam Mahto, D/o Sri Prem Chand Mahato, R/o Shobharam Mahto, Village Usra, P.O. Soso via Chiterpur, P.S. Rajrappa, District Ramgarh.

213. Ankit Rampal, S/o Sri Sanjay Rampal, R/o Gandhi High School Road, P.O. & P.S.Jhumri Tilaiya, District Koderma.

214. Sarjam Deogam, S/o Sri Dhan Singh Deogam, R/o Village Ladubasa, P.O. Barkundia, P.S. Muffasil, District West Singhbhum.

215. Rajath Subhra, S/o Sri Mishir Kumar Mahatha, R/o Village Parasi, P.O. & P.S. Ichak, District Hazaribagh.

216. Raushan Ram, S/o Sri Ramcharan Ram, R/o Village Badam, P.O. Badam, P.S. Barkagaon, District Hazaribagh.

217. Dileep Kumar Kaushal, S/o Sri Prahlad Ghandra Yadav, R/o at Luxmipur, P.O. & P.S. Bengabad, District Giridih.

218. Priyatam Kumar, S/o Sri Makhan Thakur, R/o Priyatam Kumar, C/o Makhan Thakur, Village Sankul, P.O. & P.S. Diesel Colony Patratu, District Ramgarh.

219. Shubhra Nishant, D/o Sri Triveni Singh, R/o Village Dangraahar, P.O. & P.S. Arwal Tehsil, District Arwal (Bihar).

220. Md. Afroz Alam, S/o Sri Abdul Rahman, R/o B-17 Vasant Vihar Colony, P.O. & P.S. Bachra, District Chatra.

221. Umesh Ravi Das, S/o Sri Dineshwar Ram, R/o Bandih, P.O. Khambhwa, P.S. Tatuhariya, District Hazaribagh.

222. Raghvendra Kumar Bipul, S/o Sri Sudhir Kumar Dubey, R/o Beside Saraswati Shishu Mandir, P.O. & P.S. Hamidganj, District Daltonganj.

223. Sanjay Kumar, S/o Sri Avadesh Prasad, R/o Village Siyaree (Sindur) P.O. & P.S. Hazaribagh, District Hazaribagh.

224. Rajeev Kumar Singh, S/o Sri Rambriksha Singh, R/o at Maheshra, P.O. Maheshra, P.S. Daru, District Hazaribagh.

225.Ranjan Kumar, S/o Sri Jaleshwar Prasad Gupta, R/o Muh-Bhawani Pur Zirat, Near Dr. Akhilesh Verma City-Motihari, P.O. & P.S. Chattauni, District East Champaran (Bihar).

226. Nitish Kumar, S/o Sri Hublal Mahto, R/o village- Mantand, P.O. & P.S. Topchanchi, District Dhanbad.

227. Sanjay Kumar Mahto, S/o Sri Ramjee Mahto, R/o Village Dundigachhi, P.O. Maganpur, P.S. Gola, District Ramgarh.

228. Rashmi Kumari, D/o Late Beni Mahato, R/o village Chhota Jamua, P.O. Tilaiya, P.S. Barwadda, District Koderma.

229. Kundan Kumar, S/o Sri Surya Deo Singh, R/o Qtr. No. /140, Sector-2, P.O. Dhurwa, P.S. Jagannathpur, District Ranchi.

230. Kumar Tusharendra, S/o Sri Surendra Prasad Sinha, R/o c203, Block A Jagdeo Saraswati Apartment Maurya Path Khajpura, P.O. & P.S. Khajpura, District Patna (Bihar).

231. Kishore Kumar Gope, S/o Sri Parshuram Gope, R/o Village Chalangi, P.O. Mahugaon, P.S. Lapung, District Ranchi.

232. Pankaj Kumar Verma, S/o Sri Kali Charan, C/o Binood Kumar Verma (Police Inspector), Balaka Complex, Near Loyola B.ed. College, Road, P.O. & P.S. Birsa Nagar, District Jamshedpur.

233. Gautam Kumar, S/o Sri Balkishun Prasad, R/o village P.O. Briyatu, P.S. Balumath, District Latehar.

234. Awanidra Kumar Diwakar, S/o Sri Sunil Kumar Dubey, C/o Nand Kishore Dubey, R/o village Arapur, P.O. Kanda Block Nawa, P.S. Bishrampur, District Palamu.

235. Md. Imran, S/o Sri Md. Imamuddin, C/o Md. Imamuddin, R/o Imli Tola Evening College Road, P.O. & P.S. Jharna Colony, District Sahibganj.

236. Ajay Kumar Tiwary, S/o Sri Janak Kumar Nath Tiwary, R/o Panhwatinagar, Near ITI Itki Road, P.O. Hehal, P.S. Sukhdevnagar, District Ranchi.

237. Rahul Kumar, S/o Sri Mashusudan Hazam, R/o village Pundidiri, P.O. Pundidiri, P.S. Tamar, District Ranchi.

238. Sudhir Kumar Upadhyay, S/o Late Indra Kumar Upadhyay, R/o village Upadhyaypur, P.O. Upadhyaypur, P.S. I. Area, District Buxar (Bihar).

239. Pankaj Kumar Gope, S/o Sri Dhadhu Gope, R/o Village Nawagarh Ambatoli, P.O. Nawagarh, P.S. Raidih, District Gumla.

240. Anil Pandey, S/o Sri Pohari Pandey, C/o Janardan Pandey, R/o Village Rampur Fras, P.O. Tikampar, P.S. Banakata, District Deoria (Uttar Pradesh).

241. Arun Mahto, S/o Sri Binu Mahto, R/o Village Tilsiri, P.O. Semra, P.S. Itki, District Ranchi.

242. Romesh Kumar, S/o Sri Rajendra Prasad Sah, R/o Hassanganj Road (Domaci), P.O. & P.S. Mirjanhat, District Bhagalpur (Bihar).

243. Indu Anand, D/o Sri Kishori Ram, R/o Village Hadari, P.O. & P.S. Ichak, District Hazaribagh.

244.Kirti Vardhan, D/o Sri Hrishikesh Chaudhary, R/o Qr. No.CD 296 Sector 3, P.O. Dhurwa, P.S. Jagarnathpur, District Ranchi.

245.Sanjay Kumar, S/o Sri Shivnandan Yadav, R/o at Purrekh, P.O. Khijarsota, P.S. Rajdhanwar, District Giridih.

246.Satyam Kumar, S/o Sri Ramakant Bhagat, R/o Village Kulgara, P.O. & P.S. Richughuta, District Latehar.

247. Ankesh Alankar, S/o Sri Amar Jyoti Sinha, R/o 32, New Barganda, P.O. & P.S. Professors Colony, District Giridih.

248.Kasturi Tigga, D/o Sri Anthony Tigga, C/o Anthony Tigga, Upper Toli Argora, P.O. & P.S. Argora, District Ranchi.

249.Gautam Pathak, S/o Sri Kedar Pathak, R/o at Rajhar Station Road, P.O. & P.S. Rajhar, District Latehar.

250. Vijay Mishra, S/o Sri Vishwa Nath Mishra, R/o Village Ahirwalia, P.O. Khairpokhra, P.S. Bagaha, District Pashcim Champaran (Bihar).

251. Kiran Kumari, D/o Sri Moti Oraon, C/o Meena Toppo, NEAR Vivekanand School, Sarhul Nagar, Khijuria Toli, P.O. & P.S. Bariatu, District Ranchi.

252. Shital Kumari, D/o Sri Baijnath Ram, R/o Village P.O. & P.S. Ghaghra, District Gumla.

253. Prity Kerketta, D/o Sri Atul Kumar Kerketta, R/o Village Naudi, P.O. & P.S. Senha, District Lohardaga.

254. Manish Minj, S/o Sri Fredric Shanti Minj, R/o Bandua, P.O. Majhgaon, P.S. Dumri, District Gumla.

255.Seema Kujur, D/o Sri Purti Kujur, D/o Purti Kujur, R/o village Basen, P.O. Basen, P.S. Kesari, District Simdega.

256. Bishun Dayal Ekka, S/o Sri Udeshwar Ekka, R/o village Donki, P.O. Palheya, P.S. Manika, District Palamau.

257. Shashi Bhushan Patpingua, S/o Sri Surendra Nath Pingua, R/o office of Joint Commissioner (Admin), State Tax, Jamshedpur Division, P.O. & P.S. Sakchi, Dist-East Singhbhum.

258. Poonam Tamsoy, D/o Sri Nairyam Tamsoy, R/o Village Basahatu, P.O. & P.S. Jhikpani, District West Singhbhum.

259. Manish Madhukar Oraon, S/o Sri Rampal Oraon, R/o Village Bharno, P.O. & P.S. Bharno, District Gumla.

260. Sanjay Ekka, S/o Sri Cornelius Ekka, R/o Village Kongsera Khas, P.O. & P.S. Deobahar, District Simdega.

261. Rahul Kujur, S/o Sri Mirza Oraon, R/o Village Bazar, P.O. Charki, Dumri, P.S. Mandar, District Giridih.

262.Amit Prakash Singh, S/o Sri Mahabir Singh Munda, R/o Village Pundidiri, P.O. Pundidiri, P.S. Tamar, District Ranchi.

263.Sagar Bhagat, S/o Late Bihari Bhagat, R/o village Bhurso, P.O. Bhurso, P.S. Sisai, District Gumla.

264.Sakshhi Kacchap, D/o Sri Sohrai Kacchap, R/o village Hindpiri Mojahid Nagar, P.O. & P.S. Hindpiri, District Ranchi.

265. Domnic Lakra, S/o Late J. Lakra, R/o village Bhandar Toli, P.O. Tumdegi, P.S. Simdega, District Simdega.

266. Dharmendra Kumar Bhagat, S/o Sri Someshwar Oraon, R/o Village Bankir Litiya Toli, P.O. Kesipara, P.S. Gumla, District Gumla.

267. Seema Rani Ekka, D/o Sri Raymond Ekka, R/o at Pinjra Dipa, P.O. & P.S. Palkot, District Gumla.

268.Jirodh Ram, S/o Sri Kuwar Ram, R/o at Sonbarsa, P.O. Chepakalan, P.S. Barkagaon, District Hazaribagh.

269. Ranjit Kumar, S/o Srio Ramdeo Paswan, R/o village Jeruadih, P.O. Kubri, P.S. Dhanwar, District Giridih.

270. Akash Kumar, S/o Sri Chandra Shakher Manjhi, R/o Village Kuru, P.O. & P.S. Kuru, District Lohardaga.

271. Amit Ravidas, S/o Sri Ganesh Ravidas, R/o village Barki Punnu, P.O. Barki Punnu, P.S. Mahuwatand, District Giridih.

272. Santosh Kumar, S/o Sri Narayan Ravidas, R/o at Bhandaridih, Road No.28, Near Old Rajdoot Showroom, P.O. & P.S. Giridih, District Giridih.

273. Vijay Kumar Ambedkar, S/o Sri Ghutar Das, R/o village Kharwajori, P.O. Babhangama, P.S. Sarath, District Deoghar.

274. Birendra Kumar Das, S/o Sri Amrit Ravidas, R/o at Darha, P.O. Deokuli, P.S. Ichak, District Hazaribagh.

275. Surjeet Kumar, S/o Sri Badri Ram, R/o at Panslwa, P.O. & P.S. Chatra, District Chatra.

276. Mritunjay Kumar, S/o Sri Ayodhya Das, R/o village Birnia, P.O. Baghmari, P.S. Devipur via Rohini, District Deoghar.

277. Pradip Kumar Mehra, S/o Sri Bhikho Das, R/o village Sarath, P.O. Pathardda, P.S. Sarath, District Deoghar.

278. Anshuman Kumar, S/o Sri Naveen Kumar Rana, R/o Village Gaya, P.O. & P.S. Barhi, District Hazaribagh.

279. Dhananjay Prakash, S/o Sri Nand Kishor Mahto, R/o at Chhotki Pona, P.O. Barki Pona, P.S. Rajrappa Project, District Ramgarh.

280. Jitendra Kumar Mahto, S/o Sri Sonaram Mahto, R/o at Karri Khurd, P.O. Konar Dam, P.S. Gomia, District Bokaro.

281. Bindu Kumari Mehta, S/o Sri Tekaman Mehta, R/o village Nagi Tola Ghujaiya, P.O. Uchchaghana, P.S. Bishnugarh, District Hazaribagh.

282. Sitaram Prasad, S/o Sri Tahal Mahto, R/o at Paisro, P.O. Gangpacho, P.S. Barkatha, District Hazaribagh.

283. Md. Ameen Ansari, S/o Sri Md. Shabbir Ansari, R/o at B. Chitro, P.O. & P.S. Gomoh, District Dhanbad.

284. Nischal Kumar, S/o Sri Suresh Lal Vishwakarma, R/o at Okni Bhuiyan Toli, P.O. Hazaribagh, P.S. Sadar, District Hazaribagh.

285. Mahendra Kumar Mahto, S/o Sri Basudeo Mahto, R/o village Gorhar, P.O. & P.S. Gorhar, District Hazaribagh.

286. Naresh Chandra, S/o Sri Rajendra Prasad Das, R/o Gosaigaon, P.O. & P.S. Kalyanchak, District Sahibganj.

287. Nitish Kumar Nishant, S/o Sri Vijay Kumar Sinha, R/o Shakaldeo Nagar, P.O. & P.S. Brbigha, District Sheikhpura (Bihar).

288. Shankar Prasad, S/o Sri Khiro Mahto, R/o village Atka, P.O. Atka, P.S. Bagodar, District Giridih.

289.Sukermani Linda, D/o Sri Sukhram Linda, R/o village Nawadih, P.O. Jonha, P.S. Angara, District Ranchi.

290. Saket Kumar Pandey, S/o Sri Sadanand Pandey, R/o at Manjhiladih, P.O. Ghoranjee, P.S. Deori, District Giridih.

291. Asim Kumar, S/o Sri Dharmjeet Prasad Yadav, R/o village Arangi, P.O. Arangi, P.S. Kharaundhi, District Garhwa.

292. Anjana Bharti, D/o Sri Sudhir Kumar, R/o Near Hanuman Mandir, Street No.5, Krishna Nagar, P.O. & P.S. North Shivpuri, District Hazaribagh.

293. Chandan, S/o Sri Deoki Paswan, R/o Village Deogan, P.O. Chaparwar, P.S. Chhatarpur, District Palamau.

294.Jayant Gautam, S/o Sri Sone Lal Rai, R/o H. No.325, Indu Niketan Indraprastha Colony, Near Kesho Khatal, Jora Talab, P.O. & P.S. Bariatu, District Ranchi.

295.Ajay Kumar, S/o Sri Anath Bandhu Bauri, R/o Village Chandankiyri (Indtand), P.O. & P.S. Chandankiyari, District Bokaro.

296. Ankita Rai, D/o Sri Satish Chandra Rai, R/o Kali Tower, Flat No.404, Old H.B. Road, P.O. & P.S. Lalpur, District Ranchi.

297. Pradeep Kumar, S/o Sri Suresh Chandra Mahto, R/o village Purnanagar, P.O. & P.S. Rahe, District Bundu.

298. Rohit Ranjan Singh, S/o Sri Kartik Prasad Singh, R/o 12/13 Doctor's Colony, DMCH, P.O. & P.S. Laherisarai, District Darbhanga (Bihar).

299. Rohit Kumar Rajwar, S/o Sri Let Sahdev, R/o at Pradhankhanta, P.O. Pradhankhanta, P.S. Tochanchi, District Dhanbad.

300. Dhananjay Kumar Ram, S/o Sri Deonandan Ram, R/o House No.63, Village Achaliamo, P.O. & P.S. Bisnugarh, District Hazaribagh.

301. Suresh Prasad Yadav, S/o Sri Prayag Prasad Yadav, R/o Village Barwar, P.O. & P.S. Daru, District Khunti.

302. Faizan Sarwar, S/o Sri Badar Yasin, R/o Saudagar Mohalla, Saram, P.O. & P.S. Gomia, District Bokaro.

303. Santosh Kumar Bhagat, S/o Sri Yadunandan Prasad Bhagat, R/o Village Dalahai, P.O. Kendraghata, P.S. Masalia, District Dumka.

304.Pankaj Kumar Tiwari, S/o Sri Uday Tiwary, R/o Village Madanpur, P.O. Pindra, P.S. Binjori, District Dhanbad.

305. Prakash Kumar, S/o Sri Ramakant Ram, R/o Jagdamba Colony, P.O. & P.S. Sanchi Patti, District Hajipur (Bihar).

306. Kumar Avinash, S/o Sri Manoj Kumar Rajak, R/o Kanke Road, Gonda Town, P.O. & P.S. Gonda, District Ranchi.

307. Sanjeev Kumar Singh, S/o Sri Birendra Prasad Singh, R/o Village Burhwal, P.O. & P.S. Jagdishpur, District Bhojpur (Bihar).

308. Soni Kumari, D/o Late Dashrath Prasad, R/o Sai Residency, Jhulan Singh Chowk, Opposite to Bus Stand, Main Road, P.O. & P.S. Jhulan Singh Chowk, District Simdega.

309. Shishir Kumar Pandit, S/o Sri Ramkrishna Prajapati, R/o at Jatta, P.O. & P.S. Garhwa, District Garhwa.

310. Anup Kujur, S/o Sri Biru Oraon, R/o Village Naya Toli, Pandra, Near Vivek Bharti, P.O. & P.S. Pandra, District Ranchi.

311. Mukesh Kumar, S/o Sri Bhola Paswan, R/o village Jeruadih, P.O Kubri, P.S. Dhanwar, District Giridih.

312. Khoplal Ram, S/o Sri Teju Ram, R/o at Sonbarsa, P.O. Chepakala, P.S. Barkagaon, District Hazaribagh.

313.Raman Kumar, S/o Sri Bhukhal Prajapati, R/o village Salgi, P.O. Zabra, P.S. Simarai, District Chatra.

314. Anup Kumar, S/o Sri Arjun Prasad Keshri, R/o Tejpur Chouparan, P.O. & P.S. Chouparan, District Hazaribagh.

...... Respondents/Proforma Respondents

315. Prakash Kumar, son of Sri Manilal Choudhary, resident of Indraprath Chowk, Kumhartoli, Near

Mahabir Mandir, P.O. Hazaribagh, P.S. Sadar, District- Hazaribagh.

316.Ravi Kant Prasad, Son of Sri Babu Lal Prasad, resident of village-Gai Pahadi, P.O. Kalhabad, P.S. Barkatta, District Hazaribagh.

317. Gautam Prasad Mehta, Son of Sri Vijay Prasad Mehta, resident of Alaunja Khurd, P.O. &P.S. Ichak, District Hazaribagh.

318. Ruby Sinha, D/o Sri Hari Om Prasad, wife of Sri Bikash Kumar Sinha, resident of Near Hanuman Mandir, Giridih, P.O. P.S. District-Giridih.

319. Prince Kumar, Son of Sri Uday Kumar Prasad, resident of Shastri Nagar, Near Durga Mandir, P.O., P.S. & District-Giridih.

320. Mukesh Kumar, son of Shivnath Singh, resident of Paharpur, P.O.& P.S. -Amnour, District-Chapra (Bihar).

321.Rajiv Ranjan Tiwary, son of Sri Gorkh Nath Tiwary, resident of village Ranka, P.O. Ranka, P.S. Ranka, District Garhwa.

322. Pankaj Kumar Mahto, son of Bhabesh Chandra Mahto, resident of village Narodih, P.O. Ambona, P.S. Govindpur, District-Dhanbad.

323. Somnath Kumar, son of Sukar Saw, resident of village Jabra, P.O. Karra, P.S. Muffassil, District Hazaribagh.

324. Pawan Kumar Bhaskar, S/o Sri Piyari Pandit, resident of village -Leda, P.O. & P.S. Kotwali, District Giridih.

325. Nitesh Kumar, son of Sri Tulsi Narayan Ram, resident of village Chandrapur, P.O. Kubri, P.S. Dhanwar, District-Giridih.

326. Pradeep Ram, Son of Sri Mahabir Ram, resident of Ramanand Dubra, P.O. and P.S. Lesliganj, District-

Palamau.                             ...... Respondents

                    With
               L.P.A No. 204 of 2021

1.Faizan Sarwar, aged about 32 years, S/o Badar Yasin, R/o village and P.O.Saram, P.S. Gomia, District Bokaro, Pin 829111 (respondent no. 314 in W.P.(S) No.1533 of 2020).

2. RajKunwar Singh, aged about 40 years, S/o Om Prakash Singh, R/o BHU, Varanasi, P.O. BHU Varanasi, P.S. Lanka, District Varanasi-221005 (U.P)(respondent no. 89 in W.P.(S) No.1533 of 2020).

3. Atul Kumar Chaubey, aged about 33 years, S/o Prem Narayan Chaubey, R/o village Hoor Madheya, Garhwa,

P.O. & P.S. Garhwa, District Garhwa-822114 (respondent no. 171 in W.P.(S) No.1533 of 2020).

4. Anil Pandey, aged about 30 years, S/o Pohari Pandey, R/o Village Rampur Fras, P.O. Tikampar, P.S. Banakata, District Deoria (Uttar Pradesh) Pin-274702. (respondent no. 234 in W.P.(S) No.1533 of 2020).

5. Ajay Kumar Tiwary, aged about 37 years, S/o Janak Kumar Nath Tiwary, R/o Near ITI Itki Road, Hehal, P.O. Hehal, P.S. Sukhdeonagar, District Ranchi-834005. (respondent no. 230 in W.P.(S) No.1533 of 2020).

6. Awanindra Kumar Diwarkar, aged about 32 years, son of Sunil Kumar Dubey, resident of village Arapur, P.O. Kanda, P.S. Nawa Bazar, District Palamau-822113 (respondent no. 228 in W.P.(S) No.1533 of 2020).

7. Saransh Jain, aged about 25 years, S/o Rajesh Jain, R/o Shanti Bhawan, CH School Road, Jhumri Telaiya, P.O. and P.S. Jhumri Telaiya, District Koderma-825409 (respondent no. 16 in W.P.(S) No.1533 of 2020).

8. Ajay Kumar Das, aged about 31 years, S/o Prem Ram, R/o village- Katakamdag, P.O. Sultana, P.S. Katakamdag, , District Hazaribagh-825319 (respondent no. 9 in W.P.(S) No.1533 of 2020).

9. Santosh Kumar, aged about 33 years, S/o Sri Satyanarayan Pandey, R/o Nirman Traders, Giridih Road, Neera Yadav, Residence, P.O. + P.S. Koderma- 825410 (respondent no. 51 in W.P.(S) No.1533 of 2020).

10. Haldhar Kumar Sethi, aged about 42 years, S/o Dwarika Prasad, R/o village-Sherpur, P.O. Mohmmadapur, P.S-Asthawan, District Nalanda- 803107 (Bihar) (respondent no. 75 in W.P.(S) No.1533 of 2020).

11.Amit Kiskoo, aged about 41 years, S/o Rapaz Chanda Kiskoo, R/o Bhimchak Badkhori, P.O. Mandro, P.S. Mirzachowki, District Sahebganj-813208. (respondent no. 110 in W.P.(S) No.1533 of 2020).

12. Md. Imran, aged about 38 years, S/o Md. Imamuddin, R/o Sahibganj, P.O. Sahibganj, P.S. Jirwabari (O.P), District Sahibganj-816109. (respondent no. 229 in W.P.(S) No.1533 of 2020).

13. Rajath Subhra, aged about 29 years, S/o Late Mishir Kumar Mahatha, R/o Parasi, P.O. & P.S. Ichak, District Hazaribagh-825402 (respondent no. 207 in W.P.(S) No.1533 of 2020).

14. Satyam Kumar, aged about 29 years, S/o Ramakant Bhagat, R/o Bypass Road, Dharampur, P.O. & P.S. Latehar, District Latehar-829206. (respondent no. 240 in W.P.(S) No.1533 of 2020).

15. Kishore Kumar Gope, aged about 29 years, S/o Parshuram Gope, R/o Village Chalangi, P.O. Mahugaon, P.S. Lapung, District Ranchi-835334 (respondent no. 225 in W.P.(S) No.1533 of 2020).

16. Raghvendra Kumar Bipul, aged about 32 years, S/o Sudhir Kumar Dubey, R/o Beside Saraswati Shishu Mandir, Hamidganj, P.O. & P.S. Daltonganj, DistrictPalamau.(respondent no. 214 in W.P.(S) No.1533 of 2020).

17. Akash Kumar, aged about 32 years, S/o Devendra Nath Pandey, C/o Vishwanath Pandey, Bandua, P.O. Shahpur, P.S. Chainpur, Daltonganj, District Palamau- 822110. (respondent no. 175 in W.P.(S) No.1533 of 2020).

18. Akash Kumar, aged about 30 years, S/o Chandrasekhar Manjhi, R/o Village, P.O. & P.S. Kuru, District Lohardaga-835213 (respondent no. 278 in W.P.(S) No.1533 of 2020).

19. Nitesh Kumar, aged about 32 years, S/o Mritunjai Kumar Singh, R/o Area Education Office, Eidgah Road, Faxia, Dangal, P.O. Godda, P.S. Godda Sadar, District- Godda-814133 (respondent no. 159 in W.P.(S) No.1533 of 2020).

20. Dharmendra Kumar Bhagat, S/o Someshwar Oraon, R/o Village Armai Newatoli, P.O. Dumardih, P.S. & District Gumla-835207 (respondent no. 274 in W.P.(S) No.1533 of 2020).

21. Dinesh Kumar Mishra, aged about 44 years, S/o Baliram Mishra, R/o village Kolhua, P.O. & P.S- Mohammadganj, District Palamau-822120. (respondent no. 176 in W.P.(S) No.1533 of 2020).

22. Prince Kumar, aged about 27 years S/o Awdhesh Tiwary, R/o Village Panki, P.O. & P.S. Panki, District Palamau-822122 (respondent no. 160 in W.P.(S) No.1533 of 2020).

23. Pankaj Kumar Verma, aged about 39 years, S/o Kali Charan, R/o Balaka Complex, Birsanagar Zone 18, P.O. & P.S. Birsanagar, District East Singhbhum, Jamshedpur-831004 (respondent no. 226 in W.P.(S) No.1533 of 2020).

24. Navneet Kumar, aged about 29 years, S/o Raghubir Singh, R/o Nirman Traders, near Jalwabad, P.O. & P.S. Koderma-825410(respondent no. 201 in W.P.(S) No.1533 of 2020).

.......... Responndents/Appellants

Versus

1. Dilip Kumar Singh, aged about 41 years, son of Sri Raj Kumar Singh, R/O 37, Nehru Bihar, Rajhara, Dhangaon, P.O. & P.S & District-Palamau.

2. Seema Kumari Singh, aged about 34 years, D/o Sri Ashok Kumar Singh, R/o 188 B, Vikash Nagar, Dipugarha, P.O-Hazaribagh, P.S-Sadar, District Hazaribag.

3.Anand Kumar Sinha, aged about 44 years, S/o-Sri Mithilesh Kumar Sinha, R/o village-Chhawani, P.O. & P.S-Ichak, District-Hazaribagh.

......... Writ Petitioners/Respondents (Writ Petitioners in W.P.(S) No.1533 of 2020)

4. The State of Jharkhand through the Chief Secretary, P.O. & P.S-Dhurwa, District-Ranchi.

5.The Principal Secretary, Personnel, Administrative Reforms and Rajbhasha Department, Government of Jharkhand, P.O. & P.S-Dhurwa, District Ranchi.

6.The Jharkhand Public Service Commission, through its Chairman, Circular Road, Deputy Para, P.O. & P.S- Kotwali, District-Ranchi.

7. The Secretary, Jharkhand Public Service Commission through its Chairman, Circular Road, Deputy Para, P.O. & P.S-Kotwali, District-Ranchi.

8. The Controller of Examination, Jharkhand Public Service Commission, Circular Road, Deputy Para, P.O. & P.S-Kotwali, District-Ranchi.

.......... Respondents/Respondents (Respondent No.1 to 5 in W.P.(S) No.1533 of 2020)

9. Rahul Oraon, S/o Sri Badhadeo Oraon, R/o Kartik Nagar, Soso More, Gumla, P.O. & P.S. Gumla District Gumla-835207.

10. Niranjan Kumar Mishra, S/o Sri Madhab Chandra Mishra, R/o village & Post Chihutia, P.S. Hanshdiha via Saraiyahat, Dist-Dumka.

11.Abhishek Kumar, S/o Sri Arjun Prasad, R/o village Salaiya, P.O. Barwan, P.S. Barkatha, District Hazaribagh.

12. Supriya Ekka, D/o Sudhir Ekka, R/o House No.190, Sundar Nagar, Kanke near Birsa Agriculture University, P.O. & P.S. Kanke, District Ranchi.

13.Suman Gupta, D/o Sri Fagu Saw, R/o Village- Hurhuru, at Baba Nath Road, P.O. Hazaribagh, P.S. Muffasil, District Hazaribagh.

14.Ashok Kumar Bharti, S/o Sri Bhuneshwar Ram, R/o Village-Bela Karali, P.O-Peto, P.S. Keredari, District Hazaribagh.

15.Parth Nandan, S/o Sri Gopal Saha, R/o Nilkothi, Kashim Bazar, Rajmahal, P.O. Peto, P.S-Rajmahal, Dist-Sahibganj.

16. Shakti Kunj, S/o Sri Vijay Shankar Pandey, C/o Narendra Kumar Pandey, R/o G.L.A. College, Hanuman Nagar 01, Daltonganj, P.O, P.S & District Medninagar.

17.Jaipal Mahto, S/o Sri Nehru Mahto, R/o Village Paprida, P.O-Chokahatu, P.S. Sonahatym, District Ranchi

18. Abhishek Pandey, S/o Sri Yadu Nath Pandey, R/o Kali Babu Street, Mahavir Chowk, Upper Bazar, P.O. & P.S. Kotwali, District-Ranchi.

19. Deepak Prasad, S/o Sri Kamal Saw, R/o village + P.O-Hesalong Teli Tola, P.S-Giddi A, District-Ramgarh.

20. Amrita Arshi, D/o Sri Mithilesh Kumar, R/o Qr. No.B/110/Sector-1, H.E.C Colony, P.O-Dhurwa, P.S- Jagannathpur, District-Ranchi.

21. Dharmendra Kumar Dubey, S/o Sri Surenjdra Dubey, R/o village-Khutar Kalan, P.O-Mahugawan, P.S-Chainpur, District-Gumla

22.Sushma Anand, D/o Sri Kishore Ram, R/o village- Hadari, P.O & P.S-Ichak, District-Hazaribagh

23. Amit Kumar Jha, S/o Sri Birendra Jha, R/o- B/204/Teachers Colony, Dakra, P.O & P.S-Dakra, District Ranchi

24. Anjali Mehta, D/o Sri Subodh Prasad Mehta, R/o Village Hadari, P.O. & P.S-Ichak, Dist-Hazaribagh

25. Sudiipt Raj, S/o Sri Sunil Kumar Singh, R/o 203, Lavanya Apartment, Opposite Ram Krishna Mission Ashram, Tagore Hill Road, Morabadi, P.O & P.S- Morabadi, Dist-Ranchi.

26. Pranjal, s/o Satya Prakash, R/o-Qr. No.P24, Old Judge Colony, Randhir Verma Chowk, Heerapur, P.O & P.S-Heerapur, Dist-Dhanbad

27.Ravindra Nath Thakur, S/o Dhaneshwar Thakur, R/o village-VPO Koraah near Devangna Chowk, P.O., P.S & Dist-Hazaribagh

28.Amardeep Singh Balhotra, S/o Sukhdeo Singh, R/o Opposite High School, C.C.L Sunda, P.O., P.S & Dist- Ramgarh.

29.Pranav Rituraj, S/o Sri Dhirendra Kumar Sinha, R/o Diwantola, P.O-Pachamba, P.S & Dist-Giridih.

30. Smriti Kumari, D/o Sri Upendra Nath Pandey, R/o Village-Aamar, P.O. & P/S-Majhiaon, Dist-Palamau.

31. Pooja Kumar, D/o Sri Ramesh Prasad, R/o S. Express Kachnar Toli, NIFFT, Hatia, P.S-Jagannathpur, District-Ranchi.

32.Khagesh Kumar, S/o Brijdeo Ram, R/o Village- Mundariya, P.O-Basaura, P.S-Lesliganj, District Palamau.

33. Sumit Prakash, S/o Sri Prem Chand Malviya, R/o House No.108, Ranchandrapur, Jasidih, P.O & P.S. Jasidih, District-Deoghar.

34.Santosh Pandey, S/o Sri Vijoy Kumar Pandey, R/o- Qtr. No.Type III/10, Near Bank of India, Bokaro Thermal, P.O., P.S & District Bokaro.

35. Priyanka Priyadarshi, D/o Sri Abinash Kumar Parmar, R/o Parmar Niwas, Anandpuri Colony, Near Sadar Block, P.O., P.S & Dist-Hazaribagh.

36.Anil Kumar, S/o Kouleshwar Mahto, R/o Village- Chhotki Pona, P.O-Barki Pona, P.S-Rajarappa, District- Ramgarh.

37.Bijay Kumar Mahato, S/o Sri Prayag Mahato, R/o Village-Karonijiya, P.O. & P.S-Chandwara, District- Koderma.

38.Paritosh Priyadarshi, S/o Sri Ram Bachan Pandey, R/o Plot 18, RamnagarSection 1, P.O & P.S-Ashiyana Nagar, District Patna (Bihar)

39. Aditi Gupta, D/o Sri Sunil Kumar, R/o M No.C/5, Near Hanuman Mandir, P.O. & P.S-Mandu, Sarubera, District Ramgarh.

40. Satyendra Sinha, D/o Sri Om Prakash, R/o Mohani Bhawan New Area First Lane, P.O., P.S. & District Hazaribagh.

41.Chandeshwar Kunal, (wrongly described as Chandra Shekhar Kunal in the writ petition) S/o Sri Vijay Kumar Sinha, R/o Village, P.O. & P.S-Jamua, District Giridih.

42.Gautam Kumar, S/o Sri Beni Mahto, R/o Village- Badam, P.O-Badam, P.S-Barkagaon, District- Hazaribagh.

43.Ekta Verma, D/o Sri Manoj Kumar Verma, R/o 3-E, MAA TARA Apartment, Netaji Nagar, Kantatoli, P.O. & P.S. Lower Bazar, District-Ranchi.

44.Anshu Kumar Pandey, D/o Sri Krishna Kumar Pandey, R/o Raham, P.O-Raham, P.S. Tandwa, District-Chatra.

45. Nupur Kumari, D/o Sri Sanjeevan Baraik, R/o Village-Ghaghra, P.O. & P.S-Ghaghra, District-Gumla.

46. Shreyansh, S/o Sri Surendra Prasad Verma, R/o Tak Granth Lok, Bazar Path, P.O., P.S. & District- Garhwa.

47.Phanishwar Rajwar, S/o Sri Niranjan Rajwar, R/o Village-Dumarjore, Tota-Domatand, P.O-Chisksiya, P.S- Chas (M) & District Bokaro.

48. Dhiraj Kumar, S/o Surendra Prasad, R/o H. No.92 Mohalla Bara, P.O. & P.S-Chhatarpur & District- Palamu.

49. Anu Priya, D/o Sri Birendra Kumar Sinha, R/o 18- B Block Professional Flat, P.O. & P.S-Kadma-Sonari Link Road & District-Jamshedpur.

50.Vikash Kumar, S/o Sri Kameshwar Singh, R/o Qr. No.C1b 75 Demonstrator Colony, Birsa Agricultural University, P.O. & P.S-Kanke, District-Ranchi.

51.Ramesh Kumar Yadav, S/o Sri Chandrika Yadav, R/o Om Prakash Nagar, Basargarh, P.O. & P.S-Hatia, District-Ranchi.

52.Nishat Anjum, S/o Sri Md. Yusuf, R/o village- Barwan, P.O. & P.S-Ichak, District-Hazaribagh.

53.Nikita Bala, D/o Sri Banjamin Kindo, R/o Japla Cement Factory, Mistry Line Devri, Japla, P.O. & P.S- Japla, District Palamau.

54.Kumar Kanishka, So Sri Ras Bihari Singh, R/o Panditjee Road, P.O. & P.S-Panditjee Road, District- Hazaribagh

55.Komal Kumari, D/o Sri Shyam Narayan Singh, R/o village-Kanjiya, P.O-Bedhna, P.S-Itkhori, District- Chatra

56.Pawan Kumar, S/o Sri Pramod Prasad, R/o Baikudra, P.O-Baikudra, P.S-Basal, District-Ramgarh.

57.Nitesh Bhaskar, S/o Sri Ramchandra Pandey, R/o Sri Ram Nagar, Loha Singh Road No.3, Near ITI Bus Stand, P.O. & P.S-Ratu Road, District Ranchi.

58. Anvesha Ona, S/o Sri Sudhir Kumar Singh, R/o Annexure-3A, Jagat Ambika Apartment, Brahmsthan Road, Sheikhpura, P.O. & P.S-Bailey Road, District- Patna (Bihar).

59. Pradeep Kumar, S/o Sri Sahdeo Nayak, R/o Village- Chatti, P.O. & P.S. Nawagarh Chatti, Dist-Koderma.

60.Ashutosh, S/o Mithilesh Kumar Sinha, R/o House No. M.S.014.0055, Ground Floor, Near Chandralok Continental, P.O & P.S-Nayatola, District-Muzaffarpur (Bihar)

61.Kundan Kumar Sahay, S/o Sri S. N. Sahay, R/o H. No.-252, Near Railway Crossing Subhash Nagar, VIAnnexure-TELCO, P.O & P.S-Chhota Govindpur, District-East Singhbhum.

62.Hiranath Mahto, S/o Sri Juman Mahto, R/o Kerigarha, P.O. & P.S-Barkagaon, District-Hazaribagh.

63. Vinay Kumar Pandey, S/o Sri Bal Mukund Pandey, R/o Bye Pass Road, Koderma, P.O. & P.S- Bye Pass Road, District Koderma.

64. Sana Usmani, D/o Sri Md. Usman Ghani, R/o Arvindo Nagar, Near Nepal House, Arafat Masjid Lane, P.O. & P.S.-Doranda, District-Ranchi.

65.Sudha Verma, D/o Sri Madan Gopal Verma, R/o Advocate Civil Court, Tenughat, P.O. & P.S-Tenughat, District-Bokaro.

66. Ranbir Kumar, S/o Sri Rabindra Ra, R/o Village- Gopalpur, P.O. & P.S-Dholi, District Muzaffarpur (Bihar).

67.Mahadeo Kumar Mahto, S/o Sri Laljee Mahto, R/o Village-Parariya, P.O & P.S-Barkagaon, District- Ramgarh.

68.Amit Kumar, S/o Sri Gopal Thakur, R/o Dhora Toli Railway Siding, P.O. & P.S-Palmerganj, District- Lohardaga.

69.Santanu Kumar Singh, S/o Purna Chandra Singh, R/o Government Hospital, Narsigarh, P.O. & P.S- Dhalbhumgarh, District-East Singhbhum.

70. Rajeev Kumar, S/o Sri Rambabu Singh, R/o South of Thakurbari Chetan Tola Khuthadih, P.O. & P.S- Barahiya, District-Lakhisarai (Bihar).

71. Vishal Kumar Pandey, S/o Sri Prahalad Pandey, R/o Vickey Pandey, H. No.-142, Village-Chirki, P.O. & P.S-Pirtand & District-Giridih.

72. Kapildeo Thakur, S/o Sri Shyam Kumar Thakur, R/o Village- Lakhanpahari, P.O-Bandanwar, P.S- Pathargama, District Godda.

73. Kumar Harsh, S/o Sri Niranjan Kumar Ghosh, R/o Vikramshila Colony, Near Airport, P.O. & P.S. Vikramshila Colony, District-Bhagalpur (Bihar)

74.Nisha Kumari, S/o Sri Bhola Nath Mahto, R/o village-Chirutanr, P.O-Baghbindha, P.S-Jhalda, District-Puruliya (West Bengal).

75. Shiopujan Tiwary, S/o Sri Shrawan Kumar Tiwary, R/o VPO Tolra, P.O. & P.S-Rehla, District-Palamau.

76. Prashant Kumar, S/o Sri Chhatru Saw, R/o Village- Sankul, P.O. & P.S-Patratu, District-Ramgarh.

77. Vikram Anand, S/o Sri Ram Krishna Prasad, C/o Shri Budh Ram Prasad, Plot 31/B, CML WO Cooperative Colony, Nutanpur, P.O. & P.S-BCCL Township, District-Dhanbad.

78. Smita Nagesia, S/o Sri Sylvester Nagesia, R/o village-Gurgurtolo, P.O. & P.S-Mahuadanr, District- Latehar

79. Reshma Rekha Minj, D/o Sri Francis Minj, R/o Village-Bargarh, P.O. & P.S-Bargarh, District- Garhwa.

80. Ishwar Dayal Kumar Mahto, S/o Sri Kishunchand Mahto, R/o village-Laiyo, P.S-Mandu, District Ramgarh.

81. Keshav Bharti, S/o Sri Gopal Chandra Khauas, C/o Krishna Kishore Khauas, village-Chitmu, P.O-Chitmu, P.S-Kotshila, District Puruliya (West Bengal).

82. Abhay Kumar Dwivedi, S/o Sri Surendra Nath Dubey, R/o Chandani, P.O. & P.S-Kharaundhi, District-Gardwa.

83.Manoj Kumar Mishra, S/o Sri Parmanand Mishra, R/o Turhamu, P.O. & P.S-Chandwa, District-Latehar.

84.Abhinit Kumar Suraj, S/o Sri Dashrath Chandra Das, C/o D.C Das, Jyanti Gram, P.O. & P.S-Madhupur, District Deoghar.

85.Savita, D/o Sri Govardhan Singh, C/o Mithlesh Kumar Singh, Jail Hata, Bus Stand Road, P.O. & P.S- Dalltonganj, District Palamau.

86. Kishori Yadav, S/o Ganesh Yadav, R/o Yadav Bhawan Near Raja Talab Jatrahi Bagh, P.O. & P.S- Jatrahi Bagh, District Chatra.

87. Nageshwar Saw, S/o Sri Rameshwar Saw, R/o Village-Napo Khurd, P.O-Gosain Baliya, P.S-Barkagaon, District Hazaribagh.

88. Vikash Anand, S/o Sri Pramod Kumar, R/o R.D. Mansion, C/o Pramod Kumar, Sheikhpura Bindtoli, P.O. & P.S. B. V College, District-Patna (Bihar).

89. Nilam Kumari, D/o Sri Gyanu Singh Choudhary, R/o Village-Pattajori, P.O. & P.S-Karmatand, District- Jamtara.

90.Sanjit Kumar Singh, S/o Sri Shyam Narayan Singh, R/o Master Colony Near JAP 3, P.O. & P.S-Govindpur, District Dhanbad.

91.Pawan Kumar, S/o Sri Hargovind Yadav, R/o Ghaghra, P.O. & P.S-Mohanpur, District-Deoghar.

92. Manish Kumar, S/o Sri Kapil Prasad Roy, R/o Madhuri Mahal, Opp. Govt. Bus Depot, College Road, P.O. & P.S. Williams Town, District-Deoghar.

93.Avinash Kujur, S/o Sri Morish Kujur, R/o Murto Post Office Silagain, P.O. & P.S-Chando, District- Palamau.

94.Kumari Sheela Oraon, D/o Sri Litangu Oraon, R/o Village-Chera, P.O. & P.S-Bishunpur, District-Gumla.

95. Girendra Tuti, S/o Sri Bishram Tuti, R/o Village Bhut, P.O. Bhandra, P.S. Khunti, District Khunti.

96. Deepak Minj, S/o Sri Sursang Bhagat, R/o Village- Ataria, P.O. & P.S-Phori, District Gumla.

97.Sushma Soren, D/o Sri Srimat Soren, R/o village Tamaschhak/Khorkhodiya-95, HN 166E, P.O. Chapri, P.S. Thakunganti, District Godda.

98. Sangam Murmu, D/o Sri Salkhan Murmu, C/o Mr. S. Murmu, resident of village Dorai, P.O. Baramasio, P.S. Barhait, District Sahibganj.

99. Chanchala Kumari, D/o Sri Bigan Manghy, R/o village Ranka, P.O & P.S. Ranka, District Garhwa.

100. Supriya Bhagat, D/o Sri Jai Prakash Bhagat, R/o House No.-191/I-5, Harihar Singh Road, P.O. & P.S. Morabadi, District Ranchi.

101.Prashant Dang, S/o Manmashin Dang, R/o village Chorbindha, P.O. Rampur, P.S. Kamdara, District Gumla.

102. Reena Kujur, D/o Sri Doma Kujur, R/o Village Kusai Basti, Upper Toli, P.O. & P.S. Doranda, District Ranchi.

103.Vikash Soren, s/o Sri Bigan Manjhi, R/o Q. No.642, Street-03, Sector-9A, P.O. & P.S. Bokaro Steel City, District Bokaro.

104. Arun Kumar Singh, S/o Sri Jagdeo Singh, R/o Village-Salo, P.O.Polpol, P.S. Medninagar, District Jamshedpur.

105. Manoj Kumar Marandi, s/o Sri Somlal Marandi, R/o village-Balia Gangatia, P.O. Patgora, P.S. Hansdiha, Dist-Dumka.

106. Lalit Kumar Bhagat, S/o Sri Ganpati Bhagat, R/o village Pugu Dhawtha Tolo, P.O. & P.S. Armai, District Gumla.

107. Nitesh Roshan Xalxo, S/o Sri Louis Xalxo, R/o Village Bargari, P.O. Bargari, P.S. Mandar, District Ranchi.

108. Om Prakash Baraik, S/o Sri Uma Shankar Baraik, R/o village Telegaon, P.O. & P.S. Telegaon, District Gumla.

109. Seema Aind, D/o Sri Chithu Aind, R/o Village Sidra, P.O & P.S. Mahuandanr, District Latehar.

110. Christina Richa Indwar, D/o Sri Angelus Indwar, R/o village-Dumardih, P.O. Dumardih, P.S-Kurdeg, District Simdega.

111.Deepa Xalxo, D/o Sri Laxman Xalxo, R/o village Mandar, P.O. and P.S. Mandar, District Ranchi.

112. Ajay Kachhap, S/o Sri Bandhu, Kachhap, R/o Palhatu Bari Bazar, Ward No.01, P.O. Chaibasa, P.S. Sadar, District West Singhbhum.

113.Sudeep Ekka, S/o Sri Dilip Kumar Ekka, R/o Billi Adpha, Near High Court Colony, P.O. & P.S. Harmu, District Ranchi.

114.Kanti Rashmi, D/o Sri Jageshwar Baraik, R/o C/o Jageshwar Baraik, Naya Toli, P.O. & P.S. Bariatu, District Ranchi.

115.Rashmi Khushboo Minz, D/o Sri Joy Minz, R/o village Kanjo, P.O. Bargain, P.S. Bhandra, District Ranchi.

116.Pankaj Kumar Bhagat, S/o Sri Satish Bhagat, R/o village Tekhatoli, P.O. Larango, P.S. Sisai, District Lohardagga.

117. Salkhu Hembram, S/o Sri Sundar Hembram, R/o Village Chhota Dhadika, P.O. Asna, P.S. Ghatsila, District East Singhbhum.

118. Nawin Bhushan Kullu, S/o Sri Deonis Kullu, R/o Village Silinga, P.O. Sursang, P.S. Raidih, District Gumla.

119.Nilesh KumarMurmu, S/o Sri Jagarnath Murmu, R/o village-Kumardih, P.O. Kendraghata, P.S. Massaliya, District Dumka.

120. Nikhil Gaurav Kaman Kachhap, S/o Sri Rajeep Kaman Kachhap, R/o Village Gungu Toli, P.O. Church Road, P.S. Chutia, District Ranchi.

121.Monica Baskey, D/o Sri Shiv Narayan Baskey, R/o village Rolidih, P.O. Kanjo, P.S. Ramgarh, District Ramgarh.

122. Deepali Bhagat, D/o Sri Chandranath Bhagat, R/o Village Tilsiri, P.O. Puto, P.S.Ghaghara, District Ranchi.

123. Prashant Kumar Hembram, S/o Sri Nandlal Manjhi, R/o Village Darida, P.O. Jhagahi, P.S Barora, District Dhanbad.

124. Ram Narayan Khalkho, S/o Jaideo Oraon, R/o Village Karamtoli (Barkaghar), P.O-Morabadi, P.S. Lalpur, District Ranchi.

125.Nityanand Das, S/o Late Jyoti Lal Rabidas, R/o village Baradaha, P.O. & P.S. Baliapur near Baradaha, District Dhanbad.

126.Sunny Kumar Das, S/o Sri Mohan Ravidas, R/o village Loharpura, P.O. Malda, P.S. Ganwan, District Giridih.

127. Ghanshyam Kumar Ram, S/o Sri Faguni Ram, R/o NCI Road Hamidganj, P.O. & P.S-Hamidganj, District Daltonganj.

128. Anil Ravidas, S/o Sri Ganesh Ravidas, R/o village Barki Punnu, P.O. Barki Punnu, P.S. Mahuatand, District Latehar.

129.Pramod Anand, S/o Sri Shiv Narayan Das, R/o village Bherwa Nawadih, P.O. & P.S. Madhupur, District Deoghar.

130. Vijay Kumar Das, S/o Sri Jageshawar Das, R/o Village Bundu, P.O. Bundu, P.S. Keredari, District Hazaribagh.

131. Pramod Kumar, S/o Late Tejan Ram, R/o Village Keri, P.O. Murpa, P.S. Balumath, District Latehar.

132.Prem Kumar Das, S/o Sri Punit Das, R/o Village- Shitalpur, P.O. & P.S. Sirsia, District Giridih.

133. Lalit Ram, S/o Sri Prabhu Ram, R/o village Raxi, P.O. Dhangada, P.S. Tandwa, District Chatra.

134. Taleshwar Ravidas, S/o Sri Tribhuwan Ravidas, R/o village Baheri, P.O. Oriya, P.S. Muffasil, District Hazaribagh.

135.Akansha Kumari, D/o Sri Baljeet Ram, R/o village Main Road Near Chek Naka, Village Balumath, P.O. & P.S. Balumath, District Latehar.

136. Satyendra Narayan Paswan, S/o Shukdeo Ram, R/o village Makhmargo, P.S. Manjhiladih, P.S. Birni, District Bokaro.

137. Vivek Kumar, S/o Sri Yugeshwar Manjhi, R/o village Pokhraha Khurd, P.O. Rajwadih, P.S. Sadar, Medninagar. District Daltonganj.

138.Nidhi Rajwar, S/o Sri Biren Rajwar, R/o village Gola, P.O. & P.S. Gola, District Ramgarh.

139.Sewa Ram Sahu, S/o Sri Guru Dayal Sahu, R/o Village Jamua Tand, P.O. & P.S-Khukhra, via Pirtand, District Giridih.

140. Santosh Kumar Mahto, S/o Sri Bisheswar Mahato, R/o village Chitarpur, P.O. Chitarpur, P.S. Rajrappa, District Ramgarh.

141. Jitendra Kumar Gupta, S/o Sri Vijay Prasad Gupta, R/o House No.73, Mohalla-Guru Chatti, Village Barkagaon, P.O. & P.S. Barkagaon, District Hazaribagh.

142.Avinash Ranjan, S/o Sri Teklal Sharma, R/o village & P.O. Chandwar, P.S. Muffsil, District Ramgarh.

143. Md. Amir Hamza, S/o Sri Md. Habib Mian, R/o village Alagchuwan, P.O. Shitalpur, P.S. Karmatar, District Ranchi.

144.Jyoti Kumari, D/o Sri Ram Chandra Bishwakarma, R/o village Silli Near Hospital, P.O. & P.S. Silli, District Ranchi.

145. Shambhu Lal Prasad, S/o Sri Gopi Mahto, R/o Village-Basantpur, P.O. Kedia, P.S. Mandu, District Ramgarh.

146. Ved Prakash Yadav, S/o Sri Ramcharitar Gope, R/o village Utka, P.O. & P.S. Kairo, District Lohardagga.

147. Manisha Tirkey, D/o Late Mahanand Tirkey, R/o Village Nayatoli, P.O. & P.S. Bariatu, District Ranchi.

148. Sujeet Kumar Singh, S/o Sri Ashok Kumar Singh, R/o Quarter No.03, B-Road, Sector 9D, P.O. & P.S. Bokaro Steel City, District Bokaro.

149.Niyar Enem Horo, s/o Late Asaf Horo, R/o Village Aloundi, P.O.& P.S. Taro Siladon, District Khunti.

150. Somnath Purty, S/o Sri Kedar Purty, R/o Village Hethgoa, P.O. Selda, P.S. Muthu, District Khunti.

151. Kumar Deep Ekka, S/o Sri Dilip Kumar Ekkam, R/o Near High Court Colony, P.O. & P.S. Harmu, District Ranchi.

152.Manish Kumar Mehra, S/o Sri Yogendra Mehra, R/o village Gangarampur, P.O. Latouna, P.S. Pathargama, District Godda.

153.Vijay Kumar Nag, S/o Sri Kishore Kumar Nag, R/o Near Mahadev Mandir, Thand Rampur, P.O. & P.S- Rampur, District Hazaribagh.

154. Md. Sarwar Alam, S/o Sri Jam Mohammad, R/o H. No.350, Cross Road No.3(E), Zakirnagar, Mongo, P.O. & P.S. Azadnagar, District Jamshedpur.

155. Praveen Ranjan, S/o Sri Rishi Deo Choudhary, R/o Village Korchey, P.O. Korchey, P.S. Rajrappa Project, District Ramgarh.

156. Abhay Kumar Shill, S/o Sri Bhola Sahu, R/o Village Silagain, P.O. Silagain, P.S. Itki, District Ranchi.

157. Kumara Nilam, S/o Sri Shatrughna Kumar Sharma, R/o Section 4 G, House No.1152, P.O. & P.S. Bokaro Steel City, District Bokaro.

158. Nishu Kumari, D/o Sri Mahabir Singh, R/o Village Itta Childri, P.O. Itta Childri, P.S. Bero, District Ranchi.

159. Vinay Kumar, S/o Sri Balwant Kumar Singh, R/o Qr. No.L4/7, Road No.9, Beside Hero Honda Service Centre, P.O. & P.S. Bistupur, District East Singhbhum.

160.Mithlesh Kerketta, S/o Dasrath Oraon, R/o Village Bahoranpur, P.O. Chandwar, P.S. Muffasil, District Hazaribagh.

161. Noor Alam Khan, S/o Alim Khan, R/o Village Chhencha, P.O. Chhencha, P.S. Barwadih, District Latehar.

162. Santosh Gupta, S/o Sri Ishwar Prasad Gupta, R/o village Kasdega, P.O. Chandrimunda, P.S. Kurdeg, District Simdega.

163. Suman Roy, S/o Late Rajendra Prasad Rai, R/o Indira Nagar, Circular Road, P.O., P.S. & District Ranchi.

164. Md. Wasim Ahmad, S/o Sri Md. Zahid Hussain, R/o Village Nawadih, P.O. & P.S-Hunterganj, District Chatra.

165. Binod Kumar, S/o Sri Chintamani Yadav, R/o Village Nawadih, P.O. Kumharlalo, P.S. Pirtand, District Giridih.

166. Aparupa Paul Choudhary, S/o Sri Ardhendu Paul, R/o Flat no. 203, Ganga 4 Trivenipuram Near Tirupati Petrol Pump, Sainik Colony, P.O. & P.S-Dumardagga, District Ranchi.

167. Nayan Kuamr, S/o Sri Manohar Rajak, R/o village Parsimla, P.O. & P.S-Pahrudih, District Dumka.

168. Das Sunanda Chandramoleshwar, D/o Sri Chandramoleshwar Das, R/o House No.25, Village Govindpur, P.O. & P.S-Karongram, District Deoghar.

169. Tony Premraj Toppo, S/o Sikari Hembram, resident of village Gondwar, P.O. & P.S. Churchu, District Hazaribagh.

170. Charles Hembrom, son of Sri Shikari Hambram, Resident of village-Gondwar, P.o. & P.S-Charchu, District-

171. Anita Purty, D/o Sir Pratap Purty, R/o village Karlajuri, P.O. & P.S- Narsanda, District West Singhbhum.

172. Ashish Kumar Hembrom, S/o Sri Kumar Hembrom, r/o village Phatarkani, P.O. Malrampur, P.S- Phatargama, District Godda.

173. Ajay Topno, S/o Wilson Topno, R/o village Olhan, P.O. Jitutoli, P.S. Bano, District Ranchi.

174. Mithila Tudu, s/o Sri Shibdhan Tudu, R/o village Maheshkhala, P.O. Patjore, P.S. Ranishwar, Dist- Dumka.

175. Sunil Shekhar Kujur, S/o Sri Francis Kujur, R/o Village Burakhukra, P.O. & P.S. Mandar, District Ranchi.

176. Kavita Khalko, D/o Sri T. Khalko, R/o village Hehal Tangra Toli, Piska More, P.O. Hehal, P.S. Sukhdeonagar, District Ranchi.

177.Abhishek Baraik, S/o Sri Laxmi Nath Baraik, R/o Village Petsera, P.O & P.S. Palkot, District Gumla.

178. Randhir Kujur, S/o SriRamejius Kujur, R/o village-Barisa, P.O & P.S. Asni, District Gumla.

179.Jagarnath Lohra, S/o Sri Krishna Lohra, R/o village Umra Talaidih, P.O. Baghima, P.S. Palkot, District Gumla.

180. Manoj Kumar, S/o Sri Lakhan Das, R/o Village Beko, P.O. Naitand, P.S. Jainagar, District Koderma.

181. Sanjeet Kumar, S/o Sri Arjun Paswan, R/o H. No.210, Vidhayak Mohalla, Village Pratappur, P.O. & P.S-Pratappur, District Chatra.

182. Deepak Ram, S/o Sri Mahadeo Ram, R/o Village Tilra, P.O. Tilra, P.S. Ichak, District Hazaribagh.

183. Mukul Raj, S/o Sri Madho Ram, R/o Village Gurhet, P.O. Chandwara, P.S. Muffasil, District Hazaribagh.

184.Rajesh Kumar Paswan, S/o Sri Upendra Nath Paswan, R/o Swang, P.O. Swang, P.S. Gomia, District Bokaro.

185. Bhutnath Rajwar, S/o Sri Bhuneshwar Rajwar, R/o village Domatand, P.O. Jamgoria, P.S. Chas(M), District Bokaro.

186.Shashanka Jamuar, S/o Samit Jamuar, R/o State Bank Road, Makarpur, P.O. & P.S-Makarpur, District-

187. Sangeet Ghosh, S/o Sri S.K. Ghosh, R/o A N Singh Road, Kusai Colony, P.O. & P.S. Doranda, District Ranchi.

188. Nidhi Kumari, D/o Sri Shankar Lal, R/o Subhash Nagar, Behind K. B. High School, P.O. & P.S. Hazaribagh, District Hazaribagh.

189. Chandan Kuamar, S/o Sri Anil Kumar Sahu, R/o Near Sadar Block Anandpuri Colony, P.O &P.S. Birua Colony, District Hazaribagh.

190. Hari Narayan Bhagat, S/o Ramesh Bhagat, R/o Village Mari Dami Toli, P.O. Koynsara, P.S. Lapung, District Ranchi.

191.Atul Kumar, S/o Sri Mani Lal, R/o Flat No.303, Anideep Tower, Radium Road, Opp. Maharaja Hotel, P.O. & P.S-Kutchery, District- Ranchi.

192.Mitali Mete, D/o Sri Sannyasi Mete, R/o Amrit Mete Shastri Nagar, P.O. & P.S. Gumla, District Gumla.

193. Md. Shafique, S/o Sri Md. Hassan, R/o at Chair, P.O. Chari, P.S. Gola, District Ramgarh.

194.Sanjeev Kumar Sinha, S/o Sri Baban Kishor Sinha, R/o Shanti Bhawan Block Road, P.O. & P.S. Ratu, District Ranchi.

195. Rupam Mahato, D/o Sri Prem Chand Mahato, R/o Shobharam, Village Usra, P.O. Soso via Chiterpur, P.S. Rajrappa, District Ramgarh.

196. Ankit Ramphal, S/o Sri Sanjay Ramphal, R/o Gandhi High School Road, P.O. & P.S.Jhumri Tilaiya, District Koderma.

197. Sarjam Deogam, S/o Sri Dhan Singh Deogam, R/o Village Ladubasa, P.O. Barkundia, P.S. Muffasil, District West Singhbhum.

198. Raushan Ram, S/o Sri Ram Charan Ram, R/o Village Badam, P.O. Badam, P.S. Barkagaon, District Hazaribagh.

199. Dileep Kumar Kaushal, S/o Prahlad Chandra Yadav, R/o at Luxmipur, P.O. & P.S. Bengabad, District Giridih.

200. Priyatam Kumar, S/o Sri Makhan Thakur, R/o Village Sankul, P.O., P.S. Diesel Colony, Patratu, District Ramgarh.

201. Shubhra Nishant, D/o Sri Triveni Singh, R/o Village Dangraahar, P.O. & P.S. Arwal Tehsil, District Arwal (Bihar).

202. Md. Afroz Alam, S/o Sri Abdul Rahman, R/o B-17 Vasant Vihar Colony, P.O. & P.S. Bachra, District Chatra.

203. Umesh Ravi Das, S/o Sri Dineshwar Ram, R/o Bandih, P.O. Khambhwa, P.S. Tatuhariya, District Hazaribagh.

204. Ziaul Haque, S/o Rafique Ahmad Ansari, R/o Mohalla-Razdepur (Sujawalpur Chowk) Sadar Gazipur, P.O. Ghazipur, P.S. Sadar, District Ghazipur (Uttar Pradesh).

205. Shalini Srivastva, D/o Sunil Kumar Shrivastva, R/o 2A, B-Block, Ramdeo Vihar Apartment, Opposite Ashok Nagar, Road No.4, P.O. & P.S. Harmu, District Ranchi.

206. Sanjay Kumar, S/o Sri Avadhesh Prasad, R/o Village Siyaree (Sindur) P.O. & P.S. & District Hazaribagh.

207. Rajiv Kumar Singh, S/o Sri Rambriksha Singh, R/o Maheshra, P.O. Maheshra, P.S. Daru, District Hazaribagh.

208.Ranjan Kumar, S/o Sri Jaleshwar Prasad Gupta, R/o Mohalla-Bhawanipur Zirat, Near Dr. Akhilesh Verma, City-Motihari, P.O. & P.S. Chattauni, District East Champaran.

209. Nitish Kumar, S/o Sri Hublal Mahto, R/o village- Mantand, P.O. & P.S. Topchanchi, District Dhanbad.

210. Sanjay Kumar Mahto, S/o Sri Ramjee Mahto, R/o Village Dundigachhi, P.O. Maganpur, P.S. Gola, District Ramgarh.

211. Rashmi Kumari, D/o Late Beni Mahato, R/o village Chhota Jamua, P.O. Tilaiya, P.S. Barwadda, District Koderma.

212. Kundar Kumar, S/o Sri Surya Deo Singh, R/o Qtr. No.140, Sector-2, P.O. Dhurwa, P.S. Jagannathpur, District Ranchi.

213. Kumar Tusharendra, S/o Sri Surendra Prasad Singh, R/o C.W.J.C203, Block A, Jagdeo Saraswati Apartment, Maurya Path, Khajpura, P.O. & P.S. Khajpura, District Patna (Bihar).

214. Gautam Kumar, S/o Sri Balkishun Prasad, R/o village, P.O. Bariyatu, P.S. Balumath, District Latehar.

215.Rahul Kumar, S/o Sri Mashusudan Hazam, R/o village Pundidiri, P.O. Pundidiri, P.S. Tamar, District Ranchi.

216.Sudhir Kumar Upadhyay, S/o Late Indra Kumar Upoadhyay, R/o village Upadhyapur, P.O. Upadhyaypur, P.S. I. Area, District Buxar (Bihar).

217. Pankaj Kumar Gope, S/o Sri Dhadhu Gope, R/o Village Nawagarh Ambatoli, P.O. Nawagarh, P.S. Raidih, District Gumla.

218. Arun Mahto, S/o Sri Binu Mahto, R/o Village Tilsiri, P.O. Semra, P.S. Itki, District Ranchi.

219. Romesh Kumar, S/o Sri Rajendra Prasad Sah, R/o Hassanganj Road (Domaci), P.S. Mirjanhat, District Bhagalpur (Bihar).

220. Indu Anand, D/o Sri Kishori Ram, R/o Village Hadari, P.O. & P.S. Ichak, District Hazaribagh.

221.Kirti Vardhan, D/o Sri Hrishikesh Chaudhary, R/o Qr. No.CD 296 Sector 3, P.O. Dhurwa, P.S. Jagannathpur, District Ranchi.

222.Sanjay Kumar, S/o Sri Shivnandan Yadav, R/o at Purrekh, P.O. Khijarsota, P.S. Rajdhanwar, District Giridih.

223.Raj Krishna, S/o Sri Gopal Chandra Singh, R/o 101 Anand Bhawan, Opposite Dr. K. K. Sinha, Booty Road, P.O. & P.S. Bariatu, District Ranchi.

224. Ankesh Aankar, S/o Sri Amar Jyoti Sinha, R/o 32, New Bargand, P.O. & P.S. Professors Colony, District Giridih.

225.Kasturi Tigga, D/o Sri Anthony Tigga, C/o Anthony Tigga, Upper Toli Argora, P.O. & P.S. Argora, District Ranchi.

226.Gautam Pathak, S/o Sri Kedar Pathak, R/o at Rajhar Station Road, P.O. & P.S. Rajhar, District Latehar.

227. Vijay Mishra, S/o Sri Vishwa Nath Mishra, R/o Village Ahirwalia, P.O. Khairpokhra, P.S. Bagaha, District Pashcim Champaran (Bihar).

228. Kiran Kumari, D/o Sri Moti Oraon, C/o Meena Toppo, Near Vivekanand School, Sarhul Nagar, Khijuria Toli, P.O. & P.S. Bariatu, District Ranchi.

229. Shital Kumari, D/o Sri Baijnath Ram, R/o Village, P.O. & P.S. Ghaghra, District Gumla.

230. Prity Kerketta, D/o Sri Atul Kumar Kerketta, R/o Village Naudi, P.O. & P.S. Senha, District Lohardagga.

231. Manish Minj, S/o Sri Fredric Shanti Minj, R/o Bandua, P.O. Majhgaon, P.S. Dumri, District Gumla.

232. Binay Kumar Ekka, S/o Temba Oraon, R/o village Kirki Mahua Toli, P.O. Sakarpur, P.S. Gamharia, District Gaya (Bihar)

233.Jyoti Samad, D/o Sri Rando Samad, R/o village Kotwalsai, P.O & P.S. Barabambo, District West Singhbhum.

234.Kirti Kujur, D/o Sri Ramlal Bhagat, R/o Village Barhatoli, P.O. P.S. Basua, District Gumla.

235. Ranjita Tirkey, D/o J.N. Tirkey, R/o village Khorkha Toli, P.O. & P.S. Itki, District Ranchi.

236. Ashok Kumar Hansda, S/o Sri Bikram Hansda, R/o village Jitpur, P.O. Astajora via Kathikund, P.S. Kathikund, District Dumka.

237. Reshma Tirkey, D/o Sri Walter Tirkey, R/o Adivashi Club Toli, Simdega, P.O. P.S. Simdega, District Simdega.

238. Premchand Oraon, s/o Sri Bishram Oraon, R/o at Khambhiya Amba Toli, P.O. Arangi, P.S. Ghaghara, District Gumla.

239. Seema Kujur, D/o Sri Purti Kujur, D/o Purti Kujur, R/o village Basen, P.O. Basen, P.S. Kesari, District Simdega.

240. Bishun Dayal Ekka, S/o Udeshwar Ekka, R/o village Donki, P.O. Palheya, P.S. Manika, District Palamau.

241. Shashi Bhushan Patpingua, S/o Sri Surendra Nath Pingua, R/o P.O. & P.S. Sakchi, District-East Singhbhum.

242.Prativa Kujur, D/o Sri Yashwant Kumjur, R/o Village Simbhu Toli, P.O. Irgaon, P.S.Kairo, District Ranchi.

243. Jagdeep Bhagat, S/o Sri Jauru Bhagat, R/o village Hirhi Tiriya Toli, P.O. Hirhi, P.S.& DistrictLohardaga.

244. Poonam Tamsoy, D/o Sri Nairyam Tamsoy, R/o Village Basahatu, P.O. & P.S. Jhikpani, District West Singhbhum.

245. Manish Madhukar Oraon, S/o Sri Rampal Oraon, R/o Village Bharno, P.O. & P.S. Bharno, District Gumla.

246.Sanjay Ekka, S/o Sri Cornelius Ekka, R/o Village Kongsera Khas, P.O. & P.S. Deobahar, District Simdega.

247.Mahadeo Murmu, s/o Sri Sonalal Murmu, R/o village P.O. Kurmahat, P.S. Hansdiha, District Dumka.

248.Manoj Tudu, S/o Sri Surendra Tudu, R/o Village Pindra, P.O. Bhagaiya, P.S. Ishipur Barahat, District Godda.

249. Rahul Kujur, S/o Mirza Oraon, R/o Village Bazar, P.O. Charki, Dumri, P.S. Mandar, District Giridih.

250.Amit Prakash Singh, S/o Sri Mahabir Singh Munda, R/o Village Pundidiri, P.O. Pundidiri, P.S. Tamar, District Ranchi.

251. Birsing Hord, S/o Smt. Kiran Hori, R/o village Tikra, Mamabhagina, P.O. Lomboi, P.S. Jaldega, District Simdega.

252. Reema Rejina Lakra, D/o Sri Polikarp Lakra, R/o village Doba, P.O. & P.S. Kuru, District-Lohardagga.

253.Sagar Bhagat, S/o Late Bihari Bhagat, R/o village- Bhurso, P.O. Bhurso, P.S. Sisai, District Gumla.

254.Sakshi Kachhap, D/o Sri Sohrai Kachhap, R/o village Hindpiri Mojahid Nagar, P.O. & P.S. Hindpiri, District Ranchi.

255.Dominic Lakra, S/o Late J. Lakra, R/o village Bhandar Toli, P.O. Tumdegi, P.S. and District Simdega.

256. Seema Rani Ekka, D/o Sri Raymon Ekka, R/o at Pinjra Dipa, P.O. & P.S. Palkot, District Gumla.

257.Jirodh Ram, S/o Kuwar Ram, R/o at Sonbarsa, P.O. Chepakalan, P.S. Barkagaon, District Hazaribagh.

258. Ranjit Kumar, S/o Sri Ramdeo Paswan, R/o village Jeruadih, P.O. Kubri, P.S. Dhanwar, District Giridih.

259. Amit Ravidas, S/o Sri Ganesh Ravidas, R/o village Barki Punnu, P.O. Barki Punnu, P.S. Mahuwatand, District Giridih.

260. Santosh Kumar, S/o Sri Narayan Ravidas, R/o at Bhandaridih, Road No.28, Near Old Rajdoot Showroom, P.O. & P.S. Giridih, District Giridih.

261. Vijay Kumar Ambedakar, S/o Sri Ghutar Das, R/o village Kharwajori, P.O. Babhangama, P.S. Sarath, District Deoghar.

262. Birendra Kumar Das, S/o Sri Amit Ravidas, R/o at Darha, P.O. Deokuli, P.S. Ichak, District Hazaribagh.

263. Surjeet Kumar, S/o Sri Ayodhya Das, R/o village Birnia, P.O. Baghmari, P.S. Devipur Via Rohni.

264. Mritunjay Kumar, S/o Sri Ayodhya Das, R/o village Birnia, P.O. Baghamari, P.S. Devipur via Rohini, District Deoghar.

265. Punita Kumari, D/o Sri Laxman Ram, R/o Sindwatoli, P.O. Morabadi, P.S. Bariyatu, District Ranchi.

266.Pradip Kumar Mehra, S/o Sri Bhikho Das, R/o village Sarath, P.O. Pathardda, P.S. Sarath, District Deoghar.

267. Anshuman Kumar, S/o Sri Naveen Kumar Rana, R/o Village Gaya, P.O. & P.S. Barhi, District Hazaribagh.

268. Dhananjay Prakash, S/o Sri Nand Kishore Mahto, R/o Chhotki Pona, P.S. Barki Pona, P.S. Rajrappa, District Ramgarh.

269. Jitendra Kumar Mahto, S/o Sri Sonaram Mahto, R/o at Karri Khurd, P.O. Konar Dam, P.S. Gomia, District Bokaro.

270. Bindu Kumari Mehta, S/o Sri Tekaman Mehta, R/o village Nagi Tola Ghujaiya, P.O. Uchchaghana, P.S. Bishnugarh, District Hazaribagh.

271. Sitaram Prasad, S/o Sri Tahal Mahto, R/o at Paisro, P.O. Gangpacho, P.S. Barkatha, District Hazaribagh.

272. Md. Ameen Ansari, S/o Md. Shabbir Ansari, R/o at B, Chitro, P.O. & P.S. Gomoh, District Dhanbad.

273. Naveen Prasad, S/o Sri Basant Prasad, R/o M-45, 2nd Floor, Harmu Housing Colony, P.O. & P.S. Harmu, District Ranchi.

274. Firoj Alam, S/o Sri Afjal Hussain, R/o near Idgah, P.O. & P.S. Kokdoro, District Ranchi.

275. Nischal Kumar, S/o Suresh Lal Vishwakarma, R/o at Okni Bhuiyan Toli, P.O. Hazaribagh, P.S. Sadar, District Hazaribagh.

276. Mahendra Kumar Mahto, S/o Sri Basudeo Mahto, R/o village Gorhar, P.O. & P.S. Gorhar, District Hazaribagh.

277. Naresh Chandra, S/o Sri Rajendra Prasad Das, R/o Gosaigaon, P.O. & P.S. Kalyanchak, District Sahebganj.

278. Nitish Kumar Nishan, S/o Sri Vijay Kumar Sinha, R/o Shakaldeo Nagar, P.O. & P.S. Barbigha, District Shekhpura (Bihar).

279. Shankar Prasad, S/o Sri Khiro Mahto, R/o village Akta, P.O. Atka, P.S. Bagodar, District Giridih.

280. Sukermani Linda, D/o Sri Sukhram Linda, R/o village Nawadih, P.O. Jonha, P.S. Angara, District Ranchi.

281. Saket Kumar Pandey, S/o Sadanand Pandey, R/o at Manjhiladih, P.O. Ghoranjee, P.S. Deori, District Giridih.

282. Asim Kumar, S/o Sri Dharmjeet Prasad Yadav, R/o village Arangi, P.O. Arangi, P.S. Kharaundhi, District Garhwa.

283. Anjana Bharti, D/o Sri Sudhir Kumar, R/o Near Hanuman Mandir, Street No.5, Krishna Nagar, P.O. & P.S. North Shivpuri, District Hazaribagh.

284. Abhay Kumar, S/o Sri Kashi Nath Seth, R/o at Near Sabji Bazar, P.O. &P.S. Nagar Untari, District Garhwa.

285. Chandan, S/o Sri Deoki Paswan, R/o Village Dogan, P.O. Chaparwar, P.S. Chhatarpur, District Palamau.

286.Jayant Gautam, S/o Sri Sone Lal Rai, R/o H. No.325, Indu Niketan, Indraprastha Colony, Near Kesho Khatan, Jora Talab, P.O. & P.S. Bariatu, District Ranchi.

287.Ajay Kumar, S/o Sri Anath Bandhu Bauri, R/o Village Chandankiyari (Indtand), P.O. & P.S. Chandankiyari, District Bokaro.

288. Ankita Rai, D/o Sri Satish Chandra Rai, R/o Kali Tower, Flat No.1404, Hold H.B. Road, P.O. & P.S. Lalpur, District Ranchi.

289. Pradeep Kumar, S/o Sri Suresh Chandra Mahto, R/o village Purnanagar, P.O. & P.S. Rahe, District Bundu.

290. Rohit Ranjan Singh, S/o Sri Kartik Prasad Singh, R/o 12/13 Doctor's Colony, DMCH, P.O. & P.S. Laherisarai, District Darbhanga (Bihar).

291. Rohit Kumar Rajwar, S/o Sri Let Sahdev, R/o at Pradhankhanta, P.O. Pradhankhanta, P.S. Topchanchi, District Dhanbad.

292. Dhananjay Kumar Ram, S/o Sri Deonandan Ram, R/o House No.63, Village Achaliamo, P.O. & P.S. Bisnugarh, District Hazaribagh.

293. Suresh Prasad Yadav, S/o Sri Prayag Prasad, R/o Village Barwar, P.O. & P.S. Daru, District Khunti.

294. Santosh Kumar Bhagat, S/o Sri Yadu Nandan Prasad Bhagat, R/o Village Dalahai, P.O. Kendraghata, P.S. Masalia, District Dumka.

295.Pankaj Kumar Tiwari, S/o Uday Tiwary, R/o Village Madanpur, P.O. Pindra, P.S. Binjori, District Dhanbad.

296. Prakash Kumar, S/o Sri Ramakant Ram, R/o Jagdamba Colony, P.O. & P.S. Sanchi Patti, District Vaishali (Bihar).

297. Kumar Avinash, S/o Sri Manoj Kumar Rajak, R/o Kanke Road, Gonda Town, P.O. & P.S. Gonda, District Ranchi.

298. Sanjeev Kumar Singh, S/o Sri Birendra Prasad Singh, R/o Village Burhwal, P.O. & P.S. Jagdishpur, District Bhojpur (Bihar).

299. Soni Kumari, D/o Late Dasrath Prasad, R/o Sai Residency, Jhulan Singh Chowk, Opposite to Bus

Stand, Main Road, P.O. & P.S. Simdega, District Simdega.

300. Shishir Kumar Pandit, S/o Sri Ram Krishna Prajapati, R/o at Jatta, P.O. P.S. and District Garhwa.

301. Rajkumar Sharma, S/o Sri Sadanand Sharma, R/o at Dibha Mohalla, P.O. & P.S. Chatra, District Chatra.

302.Francis Kujr, S/o Joseph Kujur, R/o village Ranikhatanga, P.O. Ranikhatanga (Itki), P.S. Itki, District Ranchi.

303.Samir Kullu, S/o Alois Kullu, resident of village Tarabonga, Tanger Toli, P.O. Taraboga, P.S. Thethainagar, District Simdega.

304. Sishir Tigga, S/o Sri Punwa Oraon, R/o Karge, Karamdaha, P.O. Karge, P.S. Mandar, District Ranchi.

305. Barun Kumar, S/o Sri Charan Manjhi, R/o village Jhopro, P.O. Radhanagar, P.S. Baladih, District Bokaro.

306. Anup Kujur, S/o Sri Biru Oraon, R/o Village Naya Toli, Pandra, Near Vivek Bharti, P.O. & P.S. Pandra, District Ranchi.

307. Mukesh Kumar, S/o Sri Bhola Paswan, R/o village Jeruadih, P.O Kubri, P.S. Dhanwar, District Giridih.

308. Khoplal Ram, S/o Sri Teju Ram, R/o at Sonbarsa, P.O. Chepakala, P.S. Barkagaon, District Hazaribagh.

309.Raman Kumar, S/o Bhukhal Prajapati, R/o village Salgi, P.O. Zabra, P.S. Simaria, District Chatra.

310. Anup Kumar, S/o Sri Arjun Prasad Keshari, R/o Tajpur Chouparan, P.O. & P.S. Chouparan, District Hazaribagh.

(Respondent No.6 to 8, 10 to 15, 17 to 50, 52 to 74, 76 to 88, 90 to 109, 111 to 158, 161 to 170, 172 to 174, 177 to 200, 202 to 206, 208 to 213, 215 to 224, 227, 231 to 233, 235 to 239, 241 to 273, 275 to 277, 279 to 313, 315 to 331 of the impugned order dated 07.06.2021 ...... Proforma Respondents

311. Pankaj Kumar Mahto, son of Sri Bhabesh Chandra Mahto, resident of village Narodih, P.O. Ambona, P.S. Govindpur, District-Dhanbad.

312. Somnath Kumar, Son of Sukar Saw, resident of village Jabra, P.O. Karra, P.S. Mufassil, District Hazaribagh.

313. Pawan Kumar Bhaskar, Son Piyari Pandit, resident of village Leda, P.O. & P.S. Kotwali, District Giridih.

314. Nitesh Kumar, son of Sri Tulsi Narayan Ram, resident of village Chandrapur, P.O. Kubri, P.S. Dhanwar, District-Giridih

315. Prakash Kumar, son of Sri Manilal Chaudhary, resident of Indraprasth Chowk, Kumhar Toli, Near Mahabir Mandir, P.S. Sadar, District-Hazaribagh.

316.Ravi Kant Prasad, son of Sri Babu Lal Prasad, resident of Village- Gai Pahadi, P.O. Kalhabad, P.S. Barkatta, District Hazaribagh.

317. Gautam Prasad Mehta, son of Sri Vijay Prasad Mehta, resident of Alaunja Khurd, P.O. &, P.S. Ichak, District Hazaribagh.

318. Ruby Sinha, Daughter of Sri Hari Om Prasad, wife of Bikash Kumar Sinha, resident of Near Hanuman Mandir, Shastri Nagar, P.O. and P.S. Giridih, District- Giridih.

319. Prince Kumar, Son of Uday Kumar Prasad, resident of Shastri Nagar, Near Durga Mandir, Giridih, P.O., P.S and District-Giridih.

320. Mukesh Kumar, son of Shivnath Singh, resident of Paharpur, P.O. and P.S. Amnour, District-Chapra, Bihar.

321.Rajiv Ranjan Tiwary, son of Sri Gorkhnath Tiwary, resident of village Ranka, P.O. Ranka, P.S. Ranka, District Garhwa.

                           ......      Respondents
                    with
               L.P.A No. 207 of 2021

1.Bijay Kumar Mahato, Aged about 43 years, S/o Sri Prayag Mahato, R/o Village-Karonjiya, P.O., P.S- Chandwara, District-Koderma.

2. Amrita Arshi, Aged about 32 years, D/o Sri Mithilesh Kumar, R/o Qr. No.B/110/Sector-1, H.E.C Colony, P.O-Dhurwa, P.S-Jagannathpur, District-Ranchi.

3. Amardeep Singh Balhotra, Aged about 32 years, S/o Sri Sukhdeo Singh, R/o Opposite High School, C.C.L Saunda, P.O. C.C.L Saunda P.S -Bhurkhunda, Dist- Ramgarh.

4. Chandeshwar Kunal, (wrongly described as Chandra Shekhar Kunal in the writ petition), Aged about 35 years, S/o Sri Vijay Kumar Sinha, R/o Village, P.O. & P.S-Jamua, District Giridih.

5. Anu Priya, Aged about 36 years, D/o Sri Birendra Kumar Sinha, R/o 18-B Block Professional Flat, P.O. & P.S-Kadma-Sonari Link Road, District-Jamshedpur.

6. Kumar Kanishka, Aged about 35 years, S/o Sri Ras Bihari Singh, R/o Panditjee Road, P.O. & P.S-Pandijee Road, District-Hazaribagh.

7. Vinay Kumar Pandey, Aged about 35 years, S/o Sri Bal Mukund Pandey, R/o Bye Pass Road, Koderma, P.O. & P.S- Bye Pass Road, District Koderma.

8. Kumar Harsh, Aged about 27 years, S/o Sri Niranjan Kumar Ghosh, R/o Vikramshila Colony, Near Airport, P.O. & P.S. Vikramshila Colony, District-Bhagalpur (Bihar).

9. Ishwar Dayal Kumar Mahto, Aged about 31 years, S/o Sri Kishunchand Mahto, R/o village-Laiyo, P.O. Laiyo, P.S-Mandu, District Ramgarh.

10. Manoj Kumar Mishra, Aged about 44 years, S/o Sri Parmanand Mishra, R/o-at Turhamu, P.O. & P.S- Chandwa, District-Latehar.

11. Kishori Yadav, Aged about 37years, S/o Ganesh Yadav, R/o Yadav Bhawan Near Raja Talab Jatrahi Bagh, P.O. & P.S-Jatrahi Bagh, District Chatra.

12. Vikash Anand,Aged about 30 years, S/o Sri Pramod Kumar, R/o R.D. Mansion, C/o Pramod Kumar, Sheikhpura Bindtoli, P.O. & P.S. B. V College, District- Patna (Bihar).

13. Nityanand Das, Aged about 29 years, S/o Late Jyoti Lal Rabidas, R/o village Baradaha, P.O. & P.S. Baliapur near Baradaha, District- Dhanbad.

14. Sunny Kumar Das, Aged about 28 years,S/o Sri Mohan Ravidas, R/o village Loharpura, P.O. Malda, P.S. Ganwan, District Giridih.

15. Anil Ravidas, Aged about 28 years, S/o Sri Ganesh Ravidas, R/o village Barki Punnu, P.O. Barki Punnu, P.S. Mahuwatand, District Latehar.

16. Satyendra Narayan Paswan, Aged about 35 years, S/o Shukdeo Ram, R/o village Makhmargo, P.O. Manjhiladih, P.S. Birni, District Bokaro.

17. Nidhi Rajwar, Aged about 33 years, S/o Sri Biren Rajwar, R/o village Gola, P.O. & P.S. Gola, District Ramgarh.

18. Santosh Kumar Mahto, Aged about 34 years, S/o Sri Bisheshwar Mahto, R/o village Chitarpur, P.O. Chitarpur, P.S. Rajrappa, District Ramgarh.

19. Jitendra Kumar Gupta, Aged about 31 years, S/o Sri Vijay Prasad Gupta, R/o House No.73, Mohalla- Guru Chatti, Village Barkagaon, P.O. & P.S. Barkagaon, District Hazaribagh.

20. Avinash Ranjan, Aged about 38 years, S/o Sri Teklal Sharma, R/o village P.O. Chandwar, P.S. Mufassil, District Ramgarh.

21. Manish Kumar Mehra, Aged about 43 years, S/o Sri Yogendra Mehra, R/o village Gangarampur, P.O. Latouna, P.S. Pathargama, District Godda.

22. Binod Kumar, Aged about 45 years, S/o Sri Chintamani Yadav, R/o Village Nawadih, P.O. Kumharlalo, P.S. Pirtand, District Giridih.

23.Deepak Ram, Aged about 35 years, S/o Sri Mahadeo Ram, R/o Village Tilra, P.O. Tilra, P.S. Ichak, District Hazaribagh.

24. Bhutnath Rajwar, Aged about 39 years, S/o Sri Bhuneshwar Rajwar, R/o village Domatand, P.O. Jamgoria, P.S. Chas(M), District Bokaro.

25. Sarjam Deogam, Aged about 35 years, S/o Sri Dhan Singh Deogam, R/o Village Ladubasa, P.O. Barkundia, P.S. Muffasil, District West Singhbhum.

26. Md. Afroz Alam, Aged about 32 years, S/o Sri Abdul Rahman, R/o B-17 Vasant Vihar Colony, P.O., P.S. Bachra, District Chatra.

27. Kundan Kumar, Aged about 32 years, S/o Sri Surya Deo Singh, R/o Qtr. No.140, Sector-2, P.O. Dhurwa, P.S. Jagannathpur, District Ranchi.

28. Rahul Kumar, Aged about 31 years, S/o Sri Mashusudan Hazam, R/o village Pundidiri, P.O. Pundidiri, P.S. Tamar, District Ranchi.

29. Sudhir Kumar Upadhyay, Aged about 40 years, S/o Late Indra Kumar Upadhyay, R/o village Upadhyaypur, P.O. Upadhyaypur, P.S. I. Area, District Buxar (Bihar).

30. Vijay Mishra, Aged about 46 years, S/o Sri Vishwa Nath Mishra, R/o Village Ahirwalia, P.O. Khairpokhra, P.S. Bagaha, District Pashcim Champaran (Bihar).

31.Shashi Bhushan Patpingua, Aged about 39 years, S/o Surendra Nath Pingua, R/o Village SPO Nijam Ruiya, P.O. & P.S. Haighamharia,District-West Singhbhum.

32. Poonam Tamsoy, Aged about 32 years, D/o Sri Nairyam Tamsoy, R/o Village Basahatu, P.O. & P.S. Jhikpani, District West Singhbhum.

33. Amit Prakash Singh, Aged about 40 years, S/o Sri Mahabir Singh Munda, R/o Village Pundidiri, P.O. Pundidiri, P.S. Tamar, District Ranchi.

34.Birendra Kumar Das, Aged about 41 years, S/o Sri Amrit Ravidas, R/o at Darha, P.O. Deokuli, P.S. Ichak, District Hazaribagh.

35.Md. Ameen Ansari, Aged about 39 years, S/o Md. Shabbir Ansari, R/o at B. Chitro, P.O. & P.S. Gomoh, District Dhanbad.

36. Saket Kumar Pandey, Aged about 31 years, S/o Sri Sadanand Pandey, R/o at Manjhiladih, P.O. Ghoranjee, P.S. Deori, District Giridih.

37. Anjana Bharti, Aged about 29 years, D/o Sri Sudhir Kumar, R/o Near Hanuman Mandir, Street No.5, Krishna Nagar, P.O. & P.S. North Shivpuri, District Hazaribagh.

38. Rohit Kumar Rajwar,Aged about 28 years, S/o Sri Let Sahdev, R/o at Pradhankhanta, P.O. Pradhankhanta, P.S. Tochanchi, District Dhanbad.

39. Pankaj Kumar Tiwari, S/o Sri Uday Tiwary, R/o Village Madanpur, P.O. Pindra, P.S. Binjori, District Dhanbad.

40. Mukesh Kumar, Aged about 27 years, S/o Sri Bhola Paswan, R/o village Jeruadih, P.O Kubri, P.S. Dhanwar, District Giridih.

41. Ashok Kumar Bharti, Aged about 31 years, S/o Bhuneshwar Bharti, R/o Village-Bela Karali, P.O& P.S. Keredari, District Hazaribagh.

42. Vijay Kumar Ambedkar, Aged about 29 years, S/o Ghutar Das, R/o village Kharwajori, P.O. & P.S. Babhan Gam, District Deoghar.

43. Jitendra Kumar Mahto, Aged about 36 years, S/o Sonaram Mahto, R/o at Karri Khurd, P.O. Konar Dam, P.S. Chatro Chatti, District Bokaro.

44. Nitish Kumar, Aged about 30 years, S/o Hublal Mahto, R/o village-Topchandri, P.O. & P.S. Topchandri, District Dhanbad.

45. Subhra Nishant, Aged about 36 years, S/o Triveni Singh, Resident of Village Dangraahar, P.O. and P.S. Arwal, District Arwal.

46. Rashmi Khushboo Minz, Aged about 31 years, S/o Joy Minz, R/o House No.006 Near Rani Hospital, Radium Road, District Ranchi.

47. Rajeev Kumar Singh, Aged about 44 years, S/o RB Singh, R/o Maheshra, P.O. and P.S. Hazaribagh, District Hazaribagh.

48. Ankesh Alankar, Aged about 42 years, S/o Amar Jyoti Sinha, R/o 32, New Barganda, Professors Colony, P.O. & P.S. Giridih, District Giridih.

49. Vishal Kumar Pandey, Aged about 31 years,S/o Sri Prahalad Pandey, R/o Vickey Pandey, H. No.-142, Village-Chirki, P.O. & P.S-Pirtand & District-Giridih.

........ Respondent nos. 36, 19, 27, 40, 48, 54, 63, 71, 73, 81, 84,

87, 90, 128, 129, 131, 139, 141, 143, 144, 145, 155, 170, 190, 193, 206, 212, 223, 231, 232, 233, 245, 259, 262, 268, 282, 283, 287, 292, 301, 303, 305, 311, 316, 328 ....... Appellants

Versus

1. Dilip Kumar Singh, son of Sri Raj Kumar Singh, R/O 37, Nehru Bihar, Rajhara, Dhangaon, P.O. & P.S & District-Palamau.

2. Seema Kumari Singh, D/o Sri Ashok Kumar Singh, R/o 188, B, Vikash Nagar, Dipugraha, P.O-Hazaribagh, P.S-Sadar, District Hazaribagh.

3.Anand Kumar Sinha, S/o-Sri Mithilesh Kumar Sinha, R/o village-Chhawani, P.O. & P.S-Ichak, District- Hazaribagh.

......... Writ Petitioners/Respondents 1st set

4. The State of Jharkhand through the Chief Secretary, Project Bhawan, HEC Township, P.O. & P.S-Dhurwa, District-Ranchi.

5.The Principal Secretary, Personnel, Administrative Reforms and Rajbhasha Department, Government of Jharkhand, Project Bhawan, HEC Township,P.O. & P.S-Dhurwa, District Ranchi.

.Respondent nos. 1 and 2/Respondents 2nd set

6.The Jharkhand Public Service Commission, through its Chairman, Circular Road, Deputy Para, P.O. & P.S- Kotwali, District-Ranchi.

7. The Secretary, Jharkhand Public Service Commission, Circular Road, Deputy Para, P.O. & P.S- Kotwali, District-Ranchi.

8. The Controller of Examination, Jharkhand Public Service Commission, Circular Road, Deputy Para, P.O. & P.S-Kotwali, District-Ranchi.

.. Respondent nos.3,4 and 5/Respondents 3rd set

9.Rahul Oraon, S/o Badhadeo Oraon, R/o Kartik Nagar, Soso More, Gumla, P.O. & P.S. Gumla District Gumla-835207.

10. Niranjan Kumar Mishra, S/o Sri Madhab Chandra Mishra, R/o village & Post Chihutia, P.S. Hansidiha via Saraiyahat, Dist-Dumka.

11. Abhishek Kumar, S/o Sri Arjun Prasad, R/o village Salaiya, P.O. Barwan, P.S. Barkatha, District Hazaribagh.

12. Ajay Kumar Das, S/o Sri Prem Ram, R/o village& P.S. Katkamdag, P.O. Sultana, District Hazaribagh, Jharkhand-825319

13. Supriya Ekka, D/o Sri Sudhir Ekka, R/o House No.190, Sundar Nagar, Kanke, near Birsa Agriculture University, P.O. + P.S. Kanke, District Ranchi.

14.Suman Gupta, D/o Sri Fagu Saw, R/o Village- Hurhuru, at Baba Nath Road, P.O. Hazaribagh, P.S. Muffasil, District Hazaribagh.

15. Ashok Kumar Bharti, S/o Bhuneshwar Ram, R/o Village-Bela Karali, P.O- Peto, P.S. Keredari, District Hazaribagh.

16.Parth Nandan, S/o Sri Gopal Saha, R/o Nilkothi, Kashim Bazar, Rajmahal, P.O. & P.S-Rajmahal, Dist- Sahibganj.

17. Shakti Kunj, S/o Sri Vijay Shankar Pandey, C/o Narendra Kumar Pandey, R/o G.L.A. College, Hanuman Nagar 01, Daltonganj, P.O, P.S & District Medininagar.

18.Jaipal Mahto, S/o Sri Nehru Mahto, R/o Village Paprida, P.O-Chokahatu, P.S. Sonahatu, District Ranchi.

19. Saransh Jain, S/o Rajesh Jain, R/o Ward No.13, Kumahri Mohala, Singodi, Dist-Chhindwara (M.P).

20. Abhishek Pandey, S/o Sri Yadu Nath Pandey, R/o Kali Babu Street, Mahavir Chowk, Upper Bazar, P.O. & P.S. Kotwali, District-Ranchi.

21. Deepak Prasad, S/o Sri Kamal Saw, R/o village + P.O-Hesalong Teli Tola, P.S-Giddi A, District-Ramgarh.

22. Dharmendra Kumar Dubey, S/o Sri Surendra Dubey, R/o village-Khutar Kalan, P.O-Mahugawan, P.S-Chainpur, District-Gumla

23.Sushma Anand, D/o Sri Kishore Ram, R/o village- Hadari, P.O & P.S-Ichak, District-Hazaribagh

24. Amit Kumar Jha, S/o Sri Birendra Jha, R/o- B/204/Teachers Colony, Dakra, P.O & P.S-Dakra, District Ranchi

25. Anjali Mehta, D/o Sri Subodh Prasad Mehta, R/o Village Hadari, P.O. & P.S-Ichak, Dist-Hazaribagh

26. Sudipt Raj, S/o Sri Sunil Kumar Singh, R/o 203, Lavanya Apartment, Opposite Ram Krishna Mission Ashram, Tagore Hill Road, Morabadi, P.O & P.S- Morabadi, Dist-Ranchi.

27. Pranjal, s/o Sri Satya Prakash, R/o-Qr. No.P24, Old Judge Colony, Randhir Verma Chowk, Heerapur, P.O & P.S-Heerapur, Dist-Dhanbad

28.Ravindra Nath Thakur, S/o Sri Dhaneshwar Thakur, R/o village-VPO Korrah near Devangna Chowk, P.O., P.S & Dist-Hazaribagh

29.Pranav Rituraj, S/o Sri Dhirendra Kumar Sinha, R/o Diwantola, P.O-Pachamba, P.S & Dist-Giridih.

30. Smriti Kumari, D/o Sri Upendra Nath Pandey, R/o Village-Aamar, P.O. & P.S-Majhiaon, Dist-Palamau.

31. Pooja Kumari, D/o Sri Ramesh Prasad, R/o S. Express Kachnar Toli, NIFFT, Hatia, P.S-Jagarnathpur, District-Ranchi.

32.Khagesh Kumar, S/o Brijdeo Ram, R/o Village- Mundariya, P.O-Basaura, P.S-Lesliganj, District Palamu.

33. Sumit Prakash, S/o Sri Prem Chand Malviya, R/o House No.108, Ranchandrapur, Jasidih, P.O & P.S. Jasidih, District-Deoghar.

34.Santosh Pandey, S/o Sri Vinoy Kumar Pandey, R/o- Qtr. No.Type III/10, Near Bank of India, Bokaro Thermal, P.O., P.S & District Bokaro.

35. Priyanka Priyadarshi, D/o Sri Abinash Kumar Parmar, R/o Parmar Niwas, Anandpuri Colony, Near Sadar Block, P.O., P.S & Dist-Hazaribagh.

36.Anil Kumar, S/o Kouleshwar Mahto, R/o Village- Chhotki Pona, P.O-Barki Pona, P.S-Rajarapa, District- Ramgarh.

37. Paritosh Priyadarshi, S/o Sri Ram Bachan Pandey, R/o Plot 18, Ramnagar Sector 1, P.O & P.S-Ashiyana Nagar, District Patna (Bihar)

38. Aditi Gupta, D/o Sri Sunil Kumar, R/o M No.C/5, Near Hanuman Mandir, P.O. & P.S-Mandu, Sarubera, District Ramgarh.

39. Satyabala Sinha, D/o Sri Om Prakash, R/o Mohani Bhawan New Area First Lane, P.O., P.S. & District Hazaribagh.

40.Gautam Kumar, S/o Sri Beni Mahto, R/o Village- Badam, P.O-Badam, P.S-Barkagaon, District- Hazaribagh.

41. Ekta Verma, D/o Sri Manoj Kumar Verma, R/o 3-E, MAA TARA Apartment, Netaji Nagar, Kantatoli, P.O. & P.S. Lower Bazar, District-Ranchi.

42. Anshu Kumar Pandey, D/o Sri Krishna Kumar Pandey, R/o Raham, P.O-Raham, P.S. Tandwa, District-Chatra.

43. Nupur Kumari, D/o Sri Sanjeevan Baraik, R/o Village-Ghaghra, P.O. & P.S-Ghaghra, District-Gumla.

44. Shreyansh, S/o Sri Surendra Prasad Verma, R/o Tak Granth Lok, Bazar Path, P.O., P.S. & District- Garhwa.

45.Phanishwar Rajwar, S/o Sri Niranjan Rajwar, R/o Village-Dumarjore, Tola-Domatand, P.O-Chisksiya, P.S- Chas (M) & District Bokaro.

46. Dhiraj Kumar, S/o Surendra Prasad, R/o H. No.92 Mohalla Bara, P.O. & P.S-Chhatarpur & District- Palamu.

47.Vikash Kumar, S/o Sri Kamleshwar Singh, R/o Qr. No.C1B 75 Demonstrator Colony, Birsa Agricultural University, P.O. & P.S-Kanke, District-Ranchi.

48.Ramesh Kumar Yadav, S/o Sri Chandrika Yadav, R/o Om Prakash Nagar, Basargarh, P.O. & P.S-Hatia, District-Ranchi.

49. Santosh Kumar, S/o Sri Satya Narayan Pandey, R/o-Maa Ka Aashirwad, Parmeshwar Dayal Road, P.O., P.S-Barmasia, District Deoghar.

50.Nishat Anjum, S/o Sri Md. Yusuf, R/o village- Barwan, P.O. & P.S-Ichak, District-Hazaribagh.

51.Nikita Bala, D/o Sri Banjamin Kindo, R/o Japla Cement Factory, Mistry Line Devri Japla, P.O. & P.S- Japla, District Palamu.

52. Komal Kumari, D/o Sri Shyam Narayan Singh, R/o village-Kanjiya, P.O-Bedhna, P.S-Itkhori, District- Chatra

53. Pawan Kumar, S/o Sri Pramod Prasad, R/o Balkudra, P.O-Balkudra, P.S-Basal, District-Ramgarh.

54. Nitesh Bhaskar, S/o Sri Ramchandra Pandey, R/o Sri Ram Nagar, Loha Singh Road No.3, Near ITI Bus Stand, P.O. & P.S-Ratu Road, District Ranchi.

55. Anvesha Ona, S/o Sri Sudhir Kumar Singh, R/o Annexure-34, Jagat Ambika Apartment, Brahmsthan Road, Sheikhpura, P.O., P.S-Bailey Road, District- Patna (Bihar).

56. Pradeep Kumar, S/o Sri Sahdeo Nayak, R/o Village- Chatti, P.O. & P.S. Nawagarh Chatti, Dist-Koderma.

57. Ashutosh, S/o Mithilesh Kumar Sinha, R/o House No. M.S.014.0055, Ground Floor, Near Chandralok Continental, P.O & P.S-Nayatola, District-Muzaffarpur (Bihar)

58. Kundan Kumar Sahay, S/o Sri S. N. Sahay, R/o H. No.-252, Near Railway Crossing Subhash Nagar, VI Annexure-TELCO, P.O & P.S-Chhota Govindpur, District-East Singhbhum.

59. Hiranath Mahto, S/o Sri Juman Mahto, R/o Kerigarha, P.O. & P.S-Barkagaon, District-Hazaribagh.

60. Sana Usmani, D/o Sri Md. Usman Ghani, R/o Arvindo Nagar, Near Nepal House, Arafat Masjid Lane, P.O. & P.S.-Doranda, District-Ranchi.

61. Sudha Verma, D/o Sri Madan Gopal Verma, R/o Advocate Civil Court, Tenughat, P.O. & P.S-Tenughat, District-Bokaro.

62. Ranbir Kumar, S/o Sri Rabindra Rai, R/o Village- Gopalpur, P.O. & P.S-Dholi, District Muzaffarpur (Bihar).

63.Mahadeo Kumar Mahto, S/o Sri Laljee Mahto, R/o Village-Parariya, P.O & P.S-Barkagaon, District- Ramgarh.

64.Amit Kumar, S/o Sri Gopal Thakur, R/o Dhora Toli Railway, Siding, P.O. & P.S-Palmerganj, District- Lohardaga.

65. Santanu Kumar Singh, S/o Purna Chandra Singh, R/o Government Hospital, Narsigarh, P.O. & P.S- Dhalbhumgarh, District-East Singhbhum

66. Rajeev Kumar, S/o Sri Rambabu Singh, R/o South of Thakurbari Chetan Tola Khuthadih, P.O. & P.S- Barahiya, District-Lakhisarai (Bihar).

67. Kapil Deo Thakur, S/o Sri Shyam Kumar Thakur, R/o Village- Lakhanpahari, P.O-Bandanwar, P.S- Pathargama, District Godda.

68.Nisha Kumari, D/o Sri Bhola Nath Mahto, R/o village-Chirutanr, P.O-Baghbindha, P.S-Jhalda, District-Puruliya (West Bengal).

69. Haldhar Kumar Sethi, S/o Dwarika Prasad, R/o village-Sherpur, P.O. Mohammadapur, P.S-Asthawan, District Nalanda (Bihar)

70. Shiopujan Tiwary, S/o Sri Shrawan Kumar Tiwary, R/o VPO Tolra, P.O. & P.S-Rehla, District-Palamu.

71. Prashant Kumar, S/o Sri Chhatru Saw, R/o Village- Sankul, P.O. & P.S-Patratu, District-Ramgarh.

72. Vikram Anand, S/o Sri Ram Krishna Prasad, C/o Shri Budh Ram Prasad, Plot 31/B, CMLWO Cooperative Colony, Nutandih, P.O. & P.S-BCCL Township, District- Dhanbad.

73. Smita Nagesia, S/o Sri Sylvester Nagesia, R/o village-Gurgurtolo, P.O. & P.S-Mahuadanr, District- Latehar

74. Reshma Rekha Minj, D/o Sri Francis Minj, R/o Village-Bargarh, P.O. & P.S-Bargarh, District- Garhwa.

75. Keshav Bharti, S/o Sri Gopal Chandra Khauas, C/o Krishna Kishore Khauas, village-Chitmu, P.O-Chitmu, P.S-Kotshila, District Puruliya (West Bengal).

76. Abhay Kumar Dwivedi, S/o Sri Surendra Nath Dubey, R/o Chandani, P.O. & P.S-Kharaundhi, District-Gardwa.

77.Abhinit Kumar Suraj, S/o Sri Dashrath Chandra Das, C/o D.C Das, Jyanti Gram, P.O. & P.S-Madhupur, District Deoghar.

78.Savita, D/o Sri Govardhan Singh, R/o Mithlesh Kumar Singh, Jail Hata, Bus Stand Road, P.O. & P.S- Dalltonganj, District Palamau.

79. Nageshar Saw, S/o Rameshwar Saw, R/o Village- Napo Khurd, P.O-Gosain Baliya, P.S-Barkagaon, District Hazaribagh.

80. Raj Kunwar Singh, S/o Sri Om Prakash Singh, R/o- S/o O.P. Singh, Judge, Plot no.45/3, Mahamanapuri Colony, ITI Road, BHU, P.O, P.S-Karaundi- Nasirpur & District-Forozabad (Uttar Pradesh).

81. Nilam Kumari, D/o Sri Gyanu Singh Choudhary, R/o Village-Pattajori, P.O. & P.S-Karmatand, District- Jamtara.

82. Sanjit Kumar Singh, S/o Sri Shyam Narayan Singh, R/o Master Colony Near JAP 3, P.O. & P.S-Govindpur, District Dhanbad.

83. Pawan Kumar, S/o Sri Hargovind Yadav, R/o Ghaghra, P.O. & P.S-Mohanpur, District-Deoghar.

84. Manish Kumar, S/o Sri Kapil Prasad Roy, R/o Madhuri Mahal, Opp. Govt. Bus Depo, College Road, P.O. & P.S. Williams Town, District-Deoghar.

85. Avinash Kujur, S/o Sri Morish Kujur, R/o Murto Post Office Silagain, P.O. & P.S-Chando, District - Palamu.

86. Kumari Sheela Oraon, D/o Sri Litangu Oraon, R/o Village-Chera, P.O. & P.S-Bishunpur, District-Gumla.

87. Girendra Tuti, S/o Sri Bisram Tuti, R/o Village Bhut, P.O. Bhandra, P.S. Khunti, District Khunti.

88. Deepak Minj, S/o Sri Sursang Bhagat, R/o Village- Ataria, P.O. & P.S-Phori, District Gumla.

89. Sushma Soren, D/o Sri Srimat Soren, R/o village Tamaschhak/Khorkhodiya-95, HN 166E, P.O. Chapri, P.S. Thakurgangti, District Godda.

90. Sangam Murmu, D/o Sri Salkhan Murmu, C/o Mr. S. Murmu, resident of village Dorai, P.O. Baramasio, P.S. Barhait, District Sahibganj.

91. Chanchla Kumari, D/o Sri Bigan Manghy, R/o village Ranka, P.O & P.S. Ranka, District Garhwa.

92. Supriya Bhagat, D/o Sri Jai Prakash Bhagat, R/o House No.-191/I-5, Harihar Singh Road, P.O. & P.S. Morabadi, District Ranchi.

93.Prashant Dang, S/o Sri Manmashih Dang, R/o village Chorbindha, P.O. Rampur, P.S. Kamdara, District Gumla.

94. Reena Kujur, D/o Sri Doma Kujur, R/o Village Kusai Basti, Upper Toli, P.O. & P.S. Doranda, District Ranchi.

95. Vikash Soren, s/o Sri Bigan Manjhi, R/o Q. No.642, Street-03, Sector-9A, P.O. & P.S. Bokaro Steel City, District Bokaro.

96. Arun Kumar Singh, S/o Sri Jagdeo Singh, R/o Village-Salo, P.O.Polpol, P.S. Medininagar, District Jamshedpur.

97. Manoj Kumar Marandi, S/o Sri Somlal Marandi, R/o village-Balia Gangatia, P.O. Patgora, P.S. Hansdiha, Dist-Dumka.

98. Lalit Kumar Bhagat, S/o Sri Ganpat Bhagat, R/o village Pugu Dhawtha Tolo, P.O. & P.S. Armai, District Gumla.

99. Nitesh Roshan Xalxo, S/o Sri Louis Xalxo, R/o Village Bargari, P.O. Bargari, P.S. Mandar, District Ranchi.

100.Amit Kiskoo, S/o Rapaz Chanda Kiskoo, R/o village Bhimchak Bodkhori, P.O. Mandar, P.S. Morzachowki, District Sahebganj.

101. Om Prakash Baraik, S/o Sri Uma Shankar Baraik, R/o village Telgaon, P.O. & P.S. Telgaon, District Gumla.

102. Seema Aind, D/o Sri Chithu Aind, R/o Village Sidra, P.O & P.S. Mahuandanr, District Latehar.

103. Christina Richa Indwar, D/o Sri Angelus Indwar, R/o village-Dumardih, P.O. Dumardih, P.S-Kurdeg, District Simdega.

104.Deepa Xalxo, D/o Sri Laxman Xalxo, R/o village Mandar, P.O. and P.S. Mandar, District Ranchi.

105. Ajay Kachhap, S/o Sri Bandhu, Kachhap, R/o Palhatu Bari Bazar, Ward No.01, P.O. Chaibasa, P.S. Sadar, District West Singhbhum.

106. Sudeep Ekka, S/o Sri Dilip Kumar Ekka, R/o Billi Adpha, Near High Court Colony, P.O. & P.S. Harmu, District Ranchi.

107. Kanti Rashmi, D/o Sri Jageshwar Baraik, R/o C/o Jageshwar Baraik, Naya Toli, P.O. & P.S. Bariatu, District Ranchi.

108. Rashmi Khusboo Minz, D/o Sri Joy Minz, R/o village Kanjo, P.O. Bargai, P.S. Bhandra, District Ranchi.

109. Pankaj Kumar Bhagat, S/o Sri Satish Bhagat, R/o village Tekhatoli, P.O. Larango, P.S. Sisai, District Lohardaga.

110. Salkhu Hembram, S/o Sri Sundar Hembram, R/o Village Chhota Dhadika, P.O. Asna, P.S. Ghatsila, District East Singhbhum.

111. Nawin Bhushan Kullu, S/o Sri Deonis Kullu, R/o Village Silinga, P.O. Sursang, P.S. Raidih, District Gumla.

112. Nilesh Kumar Murmu, S/o Jagannath Murmu, R/o village-Kumardih, P.O. Kendraghata, P.S. Masaliya, District Dumka.

113. Nikhil Gaurav Kaman Kachhap, S/o Sri Rajeep Kaman Kachhap, R/o Village Gungu Toli, P.O. Church Road, P.S. Chutia, District Ranchi.

114. Monica Baskey, D/o Sri Shiv Narayan Baskey, R/o village Roldih, P.O. Kanjo, P.S. Ramgarh, District Ramgarh.

115. Deepali Bhagat, D/o Sri Chandranath Bhagat, R/o Village Tilsiri, P.O. Puto, P.S.Ghaghara, District Ranchi.

116. Prashant Kumar Hembram, S/o Sri Nandlal Manjhi, R/o Village Darida, P.O. Jhagrahi, P.S. Barora, District Dhanbad.

117. Ram Narayan Khalkho, S/o Sri Jaideo Oraon, R/o Village Karamtoli (Barkaghar), P.O-Morabadi, P.S. Lalpur, District Ranchi.

118. Ghanshyam Kumar Ram, S/o Sri Faguni Ram, R/o NCI Road Hamidganj, P.O. & P.S-Hamidganj, District Daltonganj.

119. Pramod Anand, S/o Sri Shivnarayan Das, R/o village Bherwa Nawadih, P.O., P.S. Madhupur, District Deoghar.

120. Vijay Kumar Das, S/o Sri Jageshwar Das, R/o Village Bundu, P.O. Bundu, P.S. Keredari, District Hazaribagh.

121. Pramod Kumar, S/o Late Tejan Ram, R/o Village Keri, P.O. Murpa, P.S. Balumath, District Latehar.

122. Prem Kumar Das, S/o Sri Punit Das, R/o Village- Shitalpur, P.O., P.S. Sirsia, District Giridih.

123. Lalit Ram, S/o Sri Prabhu Ram, R/o village Raxi, P.O. Dhangada, P.S. Tandwa, District Chatra.

124. Taleshwar Ravidas, S/o Sri Tribhuwan Ravidas, R/o village Baheri, P.O. Oriya, P.S. Muffasil, District Hazaribagh.

125. Akansha Kumari, D/o Sri Baljeet Ram, R/o village Main Road Near Chek Naka, Village Balumath, P.O., P.S. Balumath, District Latehar.

126. Vivek Kumar, S/o Sri Yugeshwar Manjhi, R/o village Pokhraha Khurd, P.O. Rajwadih, P.S. Sadar, Medininagar. District Daltonganj.

127. Sewa Ram Sahu, S/o Sri Guru Dayal Sahu, R/o Village Jamua Tand, P.O. & P.S-Khukhra, VIA Pirtand, District Giridih.

128. Md. Amir Hamza, S/o Sri Md. Habib Mian, R/o village Alagchuwan, P.O. Shitalpur, P.S. Karmatar, District Jamtara.

129. Jyoti Kumari, D/o Sri Ramchandra Bishwakarma, R/o village Silli Near Hospital, P.O. & P.S. Silli, District Ranchi.

130. Shambhu Lal Prasad, S/o Sri Gopi Mahto, R/o Village-Basantpur, P.O. Kedla, P.S. Mandu, District Ramgarh.

131. Ved Prakash Yadav, S/o Sri Ramcharitar Gope, R/o village Utka, P.O., P.S. Kairo, District Lohardaga.

132. Manisha Tirkey, D/o Late Mahanand Tirkey, R/o Village Nayatoli, P.O. & P.S. Bariatu, District Ranchi.

133. Sujeet Kumar Singh, S/o Sri Ashok Kumar Singh, R/o Quarter No.03, B-Road, Sector 9D, P.O. & P.S. Bokaro Steel City, District Bokaro.

134.Niyar Enem Horo, s/o Late Asaf Horo, R/o Village Aloundi, P.O. & P.S. Taro Siladon, District Khunti.

135. Somnath Purty, S/o Sri Kedar Purty, R/o Village Hethgoa, P.O. Selda, P.S. Murhu, District Khunti.

136. Kumar Deep Ekka, S/o Sri Dilip Kumar Ekkam, R/o Near High Court Colony, P.O. & P.S. Harmu, District Ranchi.

137. Vijay Kumar Nag, S/o Sri Kishor Kumar Nag, R/o Near Mahadev Mandir, Thand Rampur, P.O., P.S- Rampur, District Hazaribagh.

138. Md. Sarwar Alam, S/o Sri Jam Mohammad, R/o H. No.350, Cross Road No.3(E), Zakirnagar, Mongo, P.O. & P.S. Azadnagar, District Jamshedpur.

139. Praveen Ranjan, S/o Sri Rishi Deo Choudhary, R/o Village Korchey, P.O. Korchey, P.S. Rajrappa Project, District Ramgarh.

140. Nitesh Kumar, S/o Sri Mritunjay Kumar Singh, R/o Village Hattalla, P.O. Patherdih, P.S. Sudamdih, District-Dhanbad.

141. Prince Kumar, S/o Sri Awadhesh Tiwary, R/o Village Panki, P.O. & P.S. Panki, District Palamu.

142. Abhay Kumar Shill, S/o Sri Bhola Sahu, R/o Village Silagain, P.O. Silagain, P.S. Itki, District Ranchi.

143. Kumara Nilam, S/o Sri Shatrughna Kumar Sharma, R/o Sector 4 G, House No.1152, P.O., P.S. Bokaro Steel City, District Bokaro.

144. Nishu Kumari, D/o Sri Mahabir Singh, R/o Village Itta Childri, P.O. Itta Childri, P.S. Bero, District Ranchi.

145. Vinay Kumar, S/o Sri Balwant Kumar Singh, R/o Q. No.L4/7, Road No.9, besidesHero Honda Service Centre, P.O., P.S. Bistupur, District East Singhbhum.

146. Mithlesh Kerketta, S/o Dasrath Oraon, R/o Village Bahoranpur, P.O. Chandwar, P.S. Muffasil, District Hazaribagh.

147. Noor Alam Khan, S/o Alim Khan, R/o Village Chhencha, P.O. Chhencha, P.S. Barwadih, District Latehar.

148. Santosh Gupta, S/o Sri Ishwar Prasad Gupta, R/o village Kasdega, P.O. Chandrimunda, P.S. Kurdeg, District Simdega.

149. Suman Roy, S/o Late Rajendra Prasad Rai, R/o Indira Nagar, Circular Road, P.O., P.S. & District Ranchi.

150. Md. Wasim Ahmed, S/o Sri Md. Zahid Hussain, R/o Village Nawadih, P.O., P.S-Hunterganj, District Chatra.

151. Atul Kumar Chaubey, S/o Sri Prem Narayan Chaubey, R/o village Hoor, P.O., P.S-Hoor, Distict Gardwa.

152. Aparupa Paul Choudhary, S/o Sri Ardhendu Paul, R/o Flat 203, Ganga 4 Trivenipuram Near Tirupati Petrol Pump, Sainik Colony, P.O., P.S-Dumardagga, District Ranchi.

153. Nayan Kuamr, S/o Sri Manohar Rajak, R/o village Parsimla, P.O., P.S-Pahrudih, District Dumka.

154. Das Sunanda Chandramoleshwar, D/o Sri Chandramoleshwar Das, R/o House No.25, Village Govindpur, P.O., P.S-Karongram, District Deoghar.

155. Akash Kumar, S/o Devendra Nath Pandey, R/o village-Karakat, P.O-Shahpur, P.S-Chainpur, Medininagar, District Daltonganj.

156. Dinesh Kumar Mishra, S/o Sri Bali Ram Mishra, R/o Kolhua, P.O., P.S-Mohammadganj, Distict Palamu.

157. Tony Premraj Toppo, S/o Sikari Hembram, R/o village Gondwar, P.O., P.S. Churchu, District Hazaribagh.

158. Anita Purty, D/o Sri Pratap Purty, R/o village Karlajuri, P.O. & P.S- Narsanda, District West Singhbhum.

159. Ashish Kumar Hembrom, S/o Sri Kumar Hembrom, R/o village Phatarkani, P.O. Malrampur, P.S-Phatargama, District Godda.

160. Ajay Topno, S/o Sri Wilson Topno, R/o village Olhan, P.O. Jitutoli, P.S. Bano, District Ranchi.

161. Mithila Tudu, s/o Sri Shibdhan Tudu, R/o village Maheshkhala, P.O. Patjore, P.S. Ranishwar, Dist- Dumka

162. Sunil Shekhar Kujur, S/o Sri Francis Kujur, R/o Village Burhakhukra, P.O., P.S. Mandar, District Ranchi.

163. Kavita Khalkho, D/o Sri T. Khalkho, R/o village Hehal Tangra Toli, Piska More, P.O. Hehal, P.S. Sukhdevnagar, District Ranchi.

164. Abhishek Baraik, S/o Sri Laxminath Baraik, R/o Village Petsera, P.O, P.S. Palkot, District Gumla.

165. Randhir Kujur, S/o Sri Remejius Kujur, R/o village-Barisa, P.O, P.S. Asni, District Gumla.

166. Jagarnath Lohra, S/o Sri Krishna Lohra, R/o village Umra Talaidih, P.O. Baghima, P.S. Palkot, District Gumla.

167. Manoj Kumar, S/o Sri Lakhan Das, R/o Village Beko, P.O. Naitand, P.S. Jainagar, District Koderma.

168. Sanjeet Kumar, S/o Sri Aujun Paswan, R/o H. No.210, Vidhayak Mohalla, Village Pratappur, P.O., P.S- Pratappur, District Chatra.

169. Mukul Raj, S/o Sri Madho Ram, R/o Village Gurhet, P.O. Chandwara, P.S. Muffasil, District Hazaribagh.

170. Rajesh Kumar Paswan, S/o Sri Upendra Nath Paswan, R/o at Swang, P.O. Swang, P.S. Gomia, District Bokaro.

171.Shashanka Jamuar, S/o Samir Jamuar, R/o State Bank Road, Makarpur, P.O. & P.S-Makarpur, District- ...

172. Sangeet Ghosh, S/o Sri S.K. Ghosh, R/o A. N. Singh Road, Kusai Colony, P.O., P.S. Doranda, District Ranchi.

173. Nidhi Kumari, D/o Sri Shankar Lal, R/o Subhash Nagar, Behind K. B. High School, P.O., P.S. Hazaribagh, District Hazaribagh.

174. Chandan Kumar, S/o Sri Anil Kumar Sahu, R/o Near Sadar Block Anandpuri Colony, P.O & P.S. Birua Colony, District Hazaribagh.

175. Hari Narayan Bhagat, S/o Ramesh Bhagat, R/o Village Mari Darmi Toli, P.O. Koynsara, P.S. Lapung, District Ranchi.

176. Atul Kumar, S/o Sri Mani Lal, R/o Flat No.303, Anideep Tower, Radium Road, Opp. Maharaja Hotel, P.O. & P.S-Kutchery, District- Ranchi.

177. Mitali Mete, D/o Sri Sannyasi Mete, R/o Amrit Mete Shastri Nagar, P.O., P.S. Gumla, District Gumla.

178. Navneet Kumar, S/o Sri Raghuvar Singh, R/o- Raghuvar Singh, House No.348, Nai Basti, P.O., P.S- Mahadewa Siwan, District Siwan (Bihar)

179. Md. Shafique, S/o Sri Md. Hassan, R/o at Chair, P.O. Chari, P.S. Gola, District Ramgarh.

180. Sanjeev Kumar Sinha, S/o Sri Baban Kishor Sinha, R/o Shanti Bhawan Block Road, P.O., P.S. Ratu, District Ranchi.

181. Rupam Mahato, D/o Sri Prem Chand Mahato, R/o Shobharam Mahto, Village Usra, P.O. Soso via Chiterpur, P.S. Rajrappa, District Ramgarh.

182. Ankit Rampal, S/o Sri Sanjay Rampal, R/o Gandhi High School Road, P.O., P.S.Jhumri Tilaiya, District Koderma.

183. Rajath Subhra, S/o Sri Mishir Kumar Mahatha, R/o-village Parasi, P.O., P.S-Ichak, District Hazaribagh.

184. Raushan Ram, S/o Sri Ramcharan Ram, R/o Village Badam, P.O. Badam, P.S. Barkagaon, District Hazaribagh.

185. Dileep Kumar Kaushal, S/o Sri Prahlad Chandra Yadav, R/o at Luxmipur, P.O., P.S. Bengabad, District Giridih.

186. Priyatam Kumar, S/o Sri Makhan Thakur, R/o Priyatam Kumar, C/o Makhan Thakur, Village Sankul, P.O., P.S. Diesel Colony, Patratu, District Ramgarh.

187. Shubhra Nishant, D/o Sri Triveni Singh, R/o Village Dangraahar, P.O., P.S. Arwal Tehsil, District Arwal (Bihar).

188. Umesh Ravi Das, S/o Sri Dineshwar Ram, R/o Bandih, P.O. Khambhwa, P.S. Tatuhariya, District Hazaribagh.

189. Raghvendra Kumar Bipul, S/o Sri Sudhir Kumar Dubey, R/o Besides Saraswati Shishu Mandir, P.O., P.S. Hamidganj, District Daltonganj.

190. Ziaul Haque, S/o Sri Rafique Ahmad Ansari, R/o Mohalla-Razdepur (Sujawalpur Chowk) Sadar Gazipur, P.S. Sadar, Kotwali Ghazipur, P.S. Sadar, District Ghazipur (Uttar Pradesh).

191. Shalini Srivastava, D/o Sri Sunil Kumar Shrivastva, R/o 2A, B-Block, Ramdeo Vihar Apartment, Opposite Ashok Nagar, Road No.4, P.O., P.S. Harmu, District Ranchi.

192. Sanjay Kumar, S/o Sri Avadhesh Prasad, R/o Village Siyaree (Sindur) P.O., P.S. Hazaribagh, District Hazaribagh.

193. Rajeev Kumar Singh, S/o Sri Rambriksha Singh, R/o at Maheshra, P.O-Maheshra, P.S-Daru, District Hazaribagh.

194. Ranjan Kumar, S/o Sri Jaleshwar Prasad Gupta, R/o Muhalla-Bhawanipur Zirat, Near Dr. Akhilesh

Varma, City-Motihari, P.S. P.O., Chattauni, District East Champaran (Bihar)

195. Nitish Kumar, S/o Sri Hublal Mahto, R/o village- Mantand, P.O., P.S. Topchanchi, District Dhanbad.

196. Sanjay Kumar Mahato, S/o Sri Ramjee Mahto, R/o Village Dundigachhi, P.O. Maganpur, P.S. Gola, District Ramgarh.

197. Rashmi Kumari, D/o Late Beni Mahato, R/o village Chhota Jamua, P.O. Tilaiya, P.S. Barwadda, District Koderma.

198. Kumar Tusharendra, S/o Sri Surendra Prasad Sinha, R/o C.W.J.C 203, Block A, Jagdeo Saraswati Apartment, Maurya Path, Khajpura, P.O., P.S. Khajpura, District Patna (Bihar).

199. Kishore Kumar Gope, S/o Sri Parshuram Gope, R/o Village Chalangi, P.O. Mahugaon, P.S. Lapung, District Ranchi.

200. Pankaj Kumar Verma, S/o Sri Kali Charan, C/o Binod Kumar Verma (Police Inspector), Balaka Complex, Near Loyala B.Ed College Road, P.O., P.S. Birsa Nagar, District-Jamshedpur.

201. Gautam Kumar, S/o Sri Balkishun Prasad, R/o village, P.O. Bariyatu, P.S. Balumath, District Latehar.

202. Awanindra Kumar Diwakar, son of Sri Sunil Kumar Dubey, C/o Nand Kishore Dubey, R/o village Arapur, P.O. Kanda Block Nawa, P.S. Bishrampur, District Palamu.

203. Md. Imran, S/o Sri Md. Imamuddin, C/o Md. Imamuddin, R/o Imli Tola Evening College Road, P.O, P.S-Jharna Colony, District Sahibganj.

204. Ajay Kumar Tiwary, S/o Sri Janak Kumar Nath Tiwary, R/o Panhwatinagar, Near ITI Itki Road, P.O- Hehal, P.S-Sukhdevnagar, District Ranchi.

205.Anil Pandey, S/o Pohari Pandey, C/o- Janardan Pandey, R/o Village Rampur Fras, P.O. Tikampar, P.S. Banakata, District Deoria (Uttar Pradesh).

206. Arun Mahto, S/o Sri Binu Mahto, R/o Village Tilsiri, P.O. Semra, P.S. Itki, District Ranchi.

207. Romesh Kumar, S/o Sri Rajendra Prasad Sah, R/o Hassanganj Road (Domaci), P.O., P.S. Mirjanhat, District Bhagalpur (Bihar).

208. Indu Anand, D/o Sri Kishori Ram, R/o Village Hadari, P.O., P.S. Ichak, District Hazaribagh.

209. Kirti Vardhan, D/o Sri Hrishikesh Chaudhary, R/o Qr. No.CD 296 Sector 3, P.O. Dhurwa, P.S. Jagarnathpur, District Ranchi.

210. Sanjay Kumar, S/o Sri Shiv Nandan Yadav, R/o at Purrekh, P.O. Khijarsota, P.S. Rajdhanwar, District Giridih.

211. Satyam Kumar, S/o Sri Ramakant Bhagat, R/o village Kulgara, P.O., P.S-Richughuta, District Latehar.

212. Raj Krishna, S/o Sri Gopal Chandra Singh, R/o 101, Anand Bhawan, Opposite Dr. K. K. Sinha, Booty Road, P.O., P.S. Baraitu, District Ranchi.

213. Kasturi Tigga, D/o Sri Anthony Tigga, C/o Anthony Tigga, Upper Toli Argora, P.O., P.S. Argora, District Ranchi.

214. Gautam Pathak, S/o Sri Kedar Pathak, R/o at Rajhar Station Road, P.O., P.S. Rajhar, District Latehar.

215. Kiran Kumari, D/o Sri Moti Oraon, C/o Meena Toppo, Near Vivekanand School, Sarhul Nagar, Khijuria Toli, P.O., P.S. Bariatu, District Ranchi.

216. Shital Kumari, D/o Sri Baijnath Ram, R/o Village, P.O. & P.S. Ghaghra, District Gumla.

217. Prity Kerketta, D/o Sri Atul Kumar Kerketta, R/o Village Naudi, P.O., P.S. Senha, District Lohardaga.

218. Manish Minj, S/o Sri Fredric Shanti Minj, R/o Bandua, P.O. Majhgaon, P.S. Dumri, District Gumla.

219. Binay Kumar Ekka, S/o Sri Temba Oraon, R/o village Kirki Mahua Toli, P.O. Sakarpur, P.S. Gamharia, District Gaya (Bihar)

220. Jyoti Samad, D/o Sri Rando Samad, R/o village Kotwalsai, P.O, P.S. Barabambo, District West Singhbhum.

221.Kriti Kujur, D/o Sri Ramlal Bhagat, R/o Village Barhatoli, P.O., P.S. Basua, District Gumla.

222. Ranjita Tirkey, D/o Sri J.N. Tirkey, D/o Jagarnath Tirkey, R/o village Khorkhatoli, P.O., P.S. Itki, District Ranchi.

223. Ashok Kumar Hansda, S/o Sri Bikram Hansda, R/o village Jitpur, P.O. Astajora via Kathikund, P.S. Kathikund, District Dumka.

224. Reshma Tirkey, D/o Sri Walter Tirkey, R/o Adivashi Club Toli, Simdega, P.O., P.S. Simdega, District Simdega.

225. Premchand Oraon, s/o Sri Bishram Oraon, R/o at Khambhiya Amba Toli, P.O. Arangi, P.S. Ghaghara, District Gumla.

226. Seema Kujur, D/o Sri Purti Kujur, R/o village Basen, P.O. Basen, P.S. Kesari, District Simdega.

227. Bishun Dayal Ekka, S/o Sri Udeshwar Ekka, R/o village Donki, P.O. Palheya, P.S. Manika, District Palamu.

228. Prativa Kujur, D/o Sri Yashwant Kujur, R/o Village Simbhu Toli, P.O. Irgaon, P.S.-Kairo, District Ranchi.

229. Jagdeep Bhagat, S/o Sri Jauru Bhagat, R/o village Hirhi Tiriya Toli, P.O. Hirhi, P.S. Lohardagga, DistrictLohardaga.

230. Manish Madhukar Oraon, S/o Sri Rampal Oraon, R/o Village Bharno, P.O., P.S. Bharno, District Gumla.

231. Sanjay Ekka, S/o Sri Cornelius Ekka, R/o Village Kongsera Khas, P.O., P.S. Deobahar, District Simdega.

232. Mahadeo Murmu, s/o Sri Sonalal Murmu, R/o village P.O. Kurmahat, P.S. Hansdiha, District Dumka.

233. Manoj Tudu, S/o Sri Surendra Tudu, R/o Village Pindra, P.O. Bhagaiya, P.S. Ishipur Barahat, District Godda.

234. Rahul Kujur, S/o Mirza Oraon, R/o Village Bazar, P.O. Charki, Dumri, P.S. Mandar, District Giridih.

235. Birsing Hord, S/o Smt. Kiran Hori, R/o village Tikra, Mamabhagina, P.O. Lomboi, P.S. Jaldega, District Simdega.

236. Reema Rejina Lakra, D/o Sri Polikarp Lakra, R/o village Doba, P.O., P.S. Kuru, District-Lohardaga.

237.Sagar Bhagat, S/o late Bihari Bhagat, R/o village- Bhurso, P.O. Bhurso, P.S. Sisai, District Gumla.

238. Sakshi Kacchap, D/o Sri Sohrai Kacchap, R/o village Hindpiri Mojahid Nagar, P.O., P.S. Hindpiri, District Ranchi.

239. Dominic Lakra, S/o Late J. Lakra, R/o village Bhandar Toli, P.O. Tumdegi, P.S. Simdega, District Simdega.

240. Dharmendra Kumar Bhagat, S/o Sri Someshwar Oraon, R/o Village Bankir Litiya Toli, P.O. Kesipara, P.S. Gumla, District- Gumla.

241. Seema Rani Ekka, D/o Sri Raymond Ekka, R/o at Pinjra Dipa, P.O., P.S. Palkot, District Gumla.

242. Jirodh Ram, S/o Sri Kuwar Ram, R/o at Sonbarsa, P.O. Chepakalan, P.S. Barkagaon, District Hazaribagh.

243. Ranjit Kumar, S/o Sri Ramdeo Paswan, R/o village Jeruadih, P.O. Kubri, P.S. Dhanwar, District Giridih.

244. Akask Kumar, S/o Sri Chandra Shakher Manjhi, R/o- village Kuru, P.O., P.S-Kuru, District Lohardaga.

245. Amit Ravidas, S/o Sri Ganesh Ravidas, R/o village Barki Punnu, P.O. Barki Punnu, P.S. Mahuwatand, District Giridih.

246. Santosh Kumar, S/o Sri Narayan Ravidas, R/o at Bhandaridih, Road No.28, Near Old Rajdoot Showroom, P.O., P.S. Giridih, District Giridih.

247. Vijay Kumar Ambedkar, S/o Sri Ghutar Das, R/o village Kharwajori, P.O. Babhangama, P.S. Sarath, District Deoghar.

248. Mritunjay Kumar, S/o Sri Ayodhya Das, R/o village Birnia, P.O. Baghamari, P.S. Devipur via Rohini, District Deoghar.

249. Punita Kumari, D/o Sri Laxman Ram, R/o Sindwartoli, P.O. Morabadi, P.S. Bariyatu, District Ranchi.

250. Pradip Kumar Mehra, S/o Sri Bhikho Das, R/o village Sarath, P.O. Pathardda, P.S. Sarath, District Deoghar.

251. Dhananjay Prakash, S/o Sri Nand Kishore Mahto, R/o at Chhotki Pona, P.S. Barki Pona, P.S. Rajrappa Project, District Ramgarh.

252. Jitendra Kumar Mahto, S/o Sri Sonaram Mahto, R/o at Karri Khurd, P.O. Konar Dam, P.S. Gomia, District Bokaro.

253. Bindu Kumari Mehta, S/o Sri Tekaman Mehta, R/o village Nagi Tola Ghujaiya, P.O. Uchchaghana, P.S. Bishnugarh, District Hazaribagh.

254. Sitaram Prasad, S/o Sri Tahal Mahto, R/o at Paisro, P.O. Gangpacho, P.S. Barkatha, District Hazaribagh.

255. Naveen Prasad, S/o Sri Basant Prasad, R/o M-45, 2nd Floor, Harmu Housing Colony, P.O., P.S. Harmu, Ranchi.

256. Firoj Alam, S/o Sri Afjal Hussain, R/o Near Idgah, P.O., P.S. Kokdoro, District Kanke.

257. Nischal Kumar, S/o Sri Suresh Lal Vishwakarma, R/o at Okni Bhuiyan Toli, P.O. Hazaribagh, P.S. Sadar, District Hazaribagh.

258. Mahendra Kumar Mahto, S/o Sri Basudeo Mahto, R/o village Gorhar, P.O., P.S. Gorhar, District Hazaribagh.

259. Naresh Chandra, S/o Sri Rajendra Prasad Das, R/o Gosaigaon, P.O., P.S. Kalyanchak, District Sahibganj.

260. Nitish Kumar Nishant, S/o Sri Vijay Kumar Sinha, R/o Shakaldeo Nagar, P.O., P.S. Barbigha, District Sheikhpura (Bihar).

261. Shankar Prasad, S/o Sri Khiro Mahto, R/o village Akta, P.O. Atka, P.S. Bagodar, District Giridih.

262. Sukermani Linda, D/o Sri Sukhram Linda, R/o village Nawadih, P.O. Jonha, P.S. Angara, District Ranchi.

263. Asim Kumar, S/o Sri Dharmjeet Prasad Yadav, R/o village Arangi, P.O. Arangi, P.S. Kharaundhi, District Garhwa.

264. Abhay Kumar, S/o Sri Kashi Nath Seth, R/o at Near Sabji Bazar, P.O., P.S. Nagar Untari, District Garawa.

265. Jayant Gautam, S/o Sri Sone Lal Rai, R/o H. No.325, Indu Niketan, Indraprastha Colony, Near Kesho Khatal, Jora Talab, P.O., P.S. Bariatu, District Ranchi.

266. Ajay Kumar, S/o Sri Anath Bandhu Bauri, R/o Village Chandankiyari (Indtand), P.O., P.S. Chandankiyari, District Bokaro.

267. Ankita Rai, D/o Sri Satish Chandra Rai, R/o Kali Tower, Flat No.404, Old H.B. Road, P.O., P.S. Lalpur, District Ranchi.

268. Pradeep Kumar, S/o Sri Suresh Chandra Mahto, R/o village Purnanagar, P.O., P.S. Rahe, District Bundu.

269. Rohit Ranjan Singh, S/o Sri Kartik Prasad Singh, R/o 12/13 Doctor's Colony, DMCH, P.O., P.S. Laheriasarai, District Darbhanga (Bihar).

270. Dhananjay Kumar Ram, S/o Sri Deonandan Ram, R/o House No.63, Village Achaliamo, P.O., P.S. Bisnugarh, District Hazaribagh.

271. Suresh Prasad Yadav, S/o Sri Prayag Prasad Yadav, R/o Village Barwar, P.O., P.S. Daru, District Khunti.

272. Faizan Sarwar, S/o Sri Badar Yasin, R/o Saudagar, Mohalla, Saram, P.S.- P.O- Gomia, District Bokaro.

273. Santosh Kumar Bhagat, S/o Sri Yadunandan Prasad Bhagat, R/o Village Dalahai, P.O. Kendraghata, P.S. Masalia, District Dumka.

274. Prakash Kumar, S/o Sri Ramakant Ram, R/o Jagdamba Colony, P.O., P.S. Sanchi Patti, District Vaishali (wrongly typed in the writ petition as Hajipur) (Bihar).

275. Kumar Avinash, S/o Sri Manoj Kumar Rajak, R/o Kanke Road, Gonda Town, P.O., P.S. Gonda, District Ranchi.

276. Sanjeev Kumar Singh, S/o Birendra Prasad Singh, R/o Village Burhwal, P.O., P.S. Jagdishpur, District Bhojpur (Bihar).

277. Soni Kumari, D/o Late Dasrath Prasad, R/o Sai Residency, Jhulan Singh Chowk, Opposite to Bus Stand, Main Road, P.O., P.S. Jhulan Singh Chowk, District Simdega.

278. Shishir Kumar Pandit, S/o Sri Ramkrishna Prajapati, R/o at Jatta, P.O., P.S. Garhwa, District Garhwa.

279. Raj Kumar Sharma, S/o Sri Sadanand Sharma, R/o at Dibha Muhalla, P.O., P.S. Chatra, District Chatra.

280. Francis Kujur, S/o Sri Joseph Kujur, R/o village Ranikhatanga, P.O. Ranikhatanga (Itki), P.S.-P.O-Itki, District Ranchi.

281.Sameer Kullu, S/o Sri Alois Kullu, resident of village Taraboga, Tanger Toli, P.O. Taraboga, P.S. Thethaitanger, District Simdega.

282. Shishir Tigga, S/o Sri Punwa Oraon, R/o village Karge, Karamdaha, P.O. Karge, P.S. Mandar, District Ranchi.

283. Barun Kumar, S/o Sri Charan Manjhi, R/o village Jhopro, P.O. Radhanagar, P.S. Baladih, District Bokaro.

284. Anup Kujur, S/o Sri Biru Oraon, R/o Village Naya Toli, Pandra, Near Vivek Bharti, P.O., P.S. Pandra, District Ranchi.

285. Khoplal Ram, S/o Sri Teju Ram, R/o at Sonbarsa, P.O. Chepakala, P.S. Barkagaon, District Hazaribagh.

286. Raman Kumar, S/o Sri Bhukhal Prajapati, R/o village Salgi, P.O. Zabra, P.S. Simaria, District Chatra.

287. Anup Kumar, S/o Sri Arjun Prasad Keshari, R/o Tajpur Chouparan, P.O., P.S. Chouparan, District Hazaribagh.

(Respondent No.6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 20, 21, 22, 23, 24, 25, 26, 28, 29, 30, 31, 32, 33, 34, 35, 37, 38, 39, 41, 42, 43, 44, 45, 46, 47, 49, 50, 51, 52, 53, 55, 56, 57, 58, 59, 60, 61, 62, 64, 65, 66, 67, 68, 69, 70, 72, 74, 75, 76, 77, 78, 79, 80, 82, 83, 85, 86, 88, 89, 91, 92, 93, 94, 95, 96, 97, 98, 99, 100, 101, 102, 103, 104, 105, 106, 107, 108, 109, 110, 111, 112, 113, 114, 115, 116, 117, 118, 119, 120, 121, 122, 123, 124, 125, 126, 127, 130, 132, 133, 134, 135, 136, 137, 138, 140, 142, 143, 146, 147, 148, 149, 150, 151, 152, 153, 154, 156, 157, 158, 159, 160, 161, 162, 163, 164, 165, 166, 167, 168, 169, 171, 172, 173, 174, 175, 176, 177, 178, 179, 180, 181, 182, 183, 184, 185, 186, 187, 188, 189, 191, 192, 194, 195, 196, 197, 198, 199, 200, 201, 202, 203, 204, 205, 207, 208, 209, 210, 211, 213, 214, 215, 216, 217, 218, 219, 220, 221,

222, 224, 225, 226, 227, 228, 229, 230, 234, 235, 236, 237, 238, 239, 240, 241, 242, 243, 244, 246, 247, 248, 249, 250, 251, 252, 253, 254, 255, 256, 257, 258, 260, 261, 263, 264, 265, 266, 267, 269, 270, 271, 272, 273, 274, 275, 276, 277, 278, 279, 280, 281, 284, 285, 286, 288, 289, 290, 291, 293, 294, 295, 296, 297, 298, 299, 300, 302, 304, 306, 307, 308, 309, 310, 312, 313, 314, 315, 317, 318, 319, 320, 321, 322, 323, 324, 325, 326, 327, 329, 330, 331 ........... Proforma Respondents 4th set

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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD

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In L.P.A. No. 201 of 2021 For the Appellants : Mr. Sumeet Gadodia, Advocate For the State : Mr. Rajiv Ranjan, Advocate General For the JPSC : Mr. Sanjay Piprawall, Advocate For the Resp./Pet. : Mr. Ajit Kumar, Sr. Adv, Ms. Kumari Sugandha, Advocate For the Pro. Resp. : Mr. Kamal Nayan Choubey, Advocate For Resp. No. 288 : M/s Vigyan Shah, Akshit Gupta, Harendar Neel, Yash Joshi, Ranjit Kr. Tiwari, Shivendra Singh, Advocates In L.P.A. No. 203 of 2021 For the Appellants : Mr. Indrajit Sinha, Advocate For the State : Mr. Rajiv Ranjan, Advocate General For the JPSC : Mr. Sanjay Piprawall, Advocate For the Resp/Pet. : Mr. Ajit Kumar, Sr. Adv, Ms. Kumari Sugandha, Advocate

In L.P.A. No. 204 of 2021 For the Appellants : Mr. Prashant Bhusha, Sr. Advocate Mr. Anil Kumar Sinha, Sr. Advocate Mr. Raunak Sahay, Advocate For the State : Mr. Rajiv Ranjan, Advocate General For the JPSC : Mr. Sanjay Piprawall, Advocate For the Resp./Pet. : Mr. Ajit Kumar, Sr. Adv, Ms. Kumari Sugandha, Advocate For Resp. No. 320 : M/s Vigyan Shah, Akshit Gupta, Harendar Neel, Yash Joshi, Ranjit Kr. Tiwari, Shivendra Singh, Advocates In L.P.A. No. 207 of 2021 For the Appellants : Mr. Pushkar Narain Shahi, Sr. Adv.

Mr. Arpan Mishra, Advocate.

For the State : Mr. Rajiv Ranjan, Advocate General For the JPSC : Mr. Sanjay Piprawall, Advocate For the Resp. No. 1 : Mr. Subhash R. Soren, Advocate.

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C.A.V on 20.10.2021 Pronounced on 23/02/2022 Per Sujit Narayan Prasad, J.:

With the consent of the parties, hearing of the

matters has been done through video conferencing and

there is no complaint whatsoever regarding audio and

visual quality.

2. These appeals were tagged together for its

analogous hearingas per the prayer made on behalf of

learned counsel for the parties since the issues involved

in these appeals are identical and against the common

judgment passed by learned Single Judge, as such the

same were heard together and are being disposed of by

this common order.

These intra-court appealsunder Clause 10 of

Letters Patentare preferred against the common

order/judgment dated 07.06.2021 passed by learned

Single Judge in W.P. (S) No. 1533 of 2020 [W.P. (S) No.

494 of 2020 and batch matters], whereby and

whereunder writ petitions have been allowed with

following directions:

(i).The merit list prepared by the JPSC is held to be illegal as marks of Paper-I was added in the merit listand Clause-13 of the advertisement with regard to minimum qualifying marks in each paper has not been followed and consequence thereof, the merit list prepared by the Commission is, hereby, quashed.

(ii).Consequently, the appointments made without following the procedure held to be nullity.

(iii).The JPSC is directed to prepare a fresh merit listwith reference to marks in written test and interview without adding the marks of Paper-I in the merit list considering minimum qualifying marks in each paper and thereafter finalize the selection in accordance with law, within a period of eight weeks from the date of receipt/production of a copy of this order and recommend the same to the State of Jharkhand within four weeks thereafter and in furtherance, the competent authority of the State of Jharkhand is directed to issue appointment letter in favour of the successful candidates based upon the fresh merit list forthwith.

Emphasis supplied

3. The brief facts of the case, as per the pleadings

made in the writ petition, which are required to be

enumerated herein for proper adjudication of the lis, are

as under:

The Jharkhand Public Service Commission (in

short 'JPSC') has been conducting competitive

examination for Combined Civil Services for the State of

Jharkhand and the issuesinvolved in these appeals

pertain to 6th JPSC Combined Civil Services

Examination-2016.

In the year 2012, the State had constituted an

Expert Committee under the chairmanship of Sri V.S.

Dubey, former Chief Secretary, Jharkhand with other

members for giving their recommendation on revision of

examination pattern of Combined Civil Services

Examination which submitted its report on 02.04.2013.

The said report was considered by the JPSC and

unanimously recommended for its acceptance with the

stipulations as narrated in the minutes of the meeting of

the JPSC dated 02.04.2013, which reads as under:

"The commission unanimously recommends to the Government acceptance of the V.S. Dubey, Expert Committee report with the following stipulations:

1).100 marks Language paper of Mains be of qualifying nature only in which a candidate shall secure minimum 30 marks out of Combined Hindi & English (10th Standard) paper of 100 marks.

2).The Revised Examination Pattern Syllabus shall be effective from the 6th Combined Civil Services Examination only so that candidates get clear 15 months to prepare as per the revised pattern and syllabus. The next 5th Combined Civil Services Examination will be on the existing [Mains] syllabus.

3).Before issuing the notification of revised syllabus Jharkhand Public Service Commission shall get the

syllabus of 9 Regional Languages and Hindi, Urdu, Sanskrit, Oriya, Bangla and English Language & Literature finalized by Expert Committee as suggested by V.S. Dubey Committee in its final meeting in which the Expert Committee report was adopted."

Emphasis supplied.

The State Government accepted the resolution of

the JPSC and thereafter advertisement was published by

the JPSC for filling up the vacancies for 'Jharkhand

Public Service Commission Combined Civil Services

Competitive Examination-2016' vide Advertisement

no.23/2016.

The writ petitioners, claiming themselves to be

eligible and complying with the terms and conditions as

stipulated in the advertisement, participated in the

process of selection. The selection process wasdecided to

be conducted in two stages i.e. Preliminary Test and

Main examination, followed by interview. Petitioners

participated in the Preliminary examination, in which,

they were declared successful.After being declared

successful in the Preliminary examination, they

participated in the Main examination.

Further case of the writ petitioners is that in the

meanwhile, the State Government had also appointed

one High Power Committee, namely, Saryu Rai

Committee, which has made its recommendations on

various aspectshowever, recommendation regarding

raising the total marks of language Paper-II in the Main

Examination from 100 to 150, with some other

recommendations,wasaccepted by the State Government

and it was notified vide Resolution as contained in Memo

No. 7052 dated 17.08.2016. The said

recommendationwas also duly incorporated in

Advertisement no.23/2016 and its syllabus which

became part and parcel and conditions for 6thCombined

Civil Services Competitive Examination.

So far as subject matter of Paper-I (General Hindi

and General English) in the Main Examination is

concerned, in the original advertisement it has been

mentioned that Paper -Iis qualifying in which candidate

will have to secure only 30 marks.It has been stated

since Paper-I was of qualifying nature and its marks was

not supposed to be added for preparation of merit list,

while marks of other Papers were to be added for merit

list, the writ petitioners made effort to secure only 30

qualifying marks to make themselves eligible to appear

in the Main Examination. But the JPSC changed the

said parameter and included the marks obtained in

Paper-I (General English and General Hindi)in the total

marks for preparing the merit list, basis upon which

result of Main Examination was published wherein the

writ petitioners were declared unsuccessful by their

wrongful exclusion as the marks of the candidates who

were declared successful was based upon the marks

after adding the marks of Paper-I, even though the

marks obtained in the said Paper is only of qualifying

nature, as per the Clausestipulated in the original

advertisement, which requires only 30 marks in Paper-I

being qualifying in nature. In this regard, contention of

the writ petitioners is that the marks of Paper-I ought

not to have been included in preparation of the merit list

since the same as per the syllabus wasof 10th standard

while the standard of other compulsory subject was of

graduate level.

It is case of the writ petitioners that the JPSC has

further committed illegality in preparing the merit list

taking the qualifying marks of aggregate of all subjects

together without considering as to whether the

candidates have secured minimum qualifying marks in

each compulsory subjects in Main Examination or not. It

is the case of the writ petitioners that the advertisement

contains a Clause that the total marks of the

examination will be of 1050, marks inclusive of 100

marks of Paper-I which is qualifying in nature in which

only 30 marks is to be obtained making it mandatory

and, therefore, the marks obtained by the successful

candidate, the appellants herein who were declared

successful on the basis of marks obtained in Paper I and

the merit list was prepared taking the total marks of

1050, is illegal.

According to writ petitioners, the respondent-JPSC

again disturbed and unsettled the position with respect

to the condition as contained in Clause-13 of the

Advertisement no.23/2016, extract of which as

mentioned in impugned order reads as under:

"13.Minimum qualifying marks for Preliminary and Main Examination:

          Unreserved                             40%
          Backward Class-I                       34%
          Backward Class-II                      36.5%
          Scheduled Caste/Tribe and woman        32%

It is averred at Clause No. 13 of the advertisement

that determination of minimum qualifying as prescribed

above shall be applicable on competitive examination of

all services/class for different reserved category in

relation to all written examination n (objective or

subjective).However, in the Main Examination all the

candidates have to secure 30 marks mandatorily in

Paper-I (General Hindi and General English).

The aforesaid stipulation fell for consideration

before this Court in W.P.(S) No. 5046 of 2018 [Gaurav

Priyadarshi Vs. State of Jharkhand & Ors] with W.P.(S)

No. 4188 of 2018 [Joy Guria vs. State of Jharkhand

& Ors] so far its applicability into Preliminary test of the

JPSC Combined Civil Services Completive Examination-

2016 is concerned, as also before the Hon'ble Supreme

Court in Civil Appeal No. 9217 of 2018, wherein, this

Court and the Hon'ble Supreme Court held that the

qualifying criteria shall apply on each subjects

separately and not on combined basis. It has been

further stated that the above referred Clause-13 speaks

of Preliminary and Main examination both, thus the

issue has been settled that the qualifying marks

prescribed for each category will apply for each subjects

and shall not be taken as aggregate marks obtained by a

candidate in all subjects.

It was further case before the writ Court that

contrary to the above conditions and stipulation, the

respondent-JPSC relaxed the said conditions and even

included such good number of candidates in the merit

list/gradation list who did not obtain minimum

qualifying marks applicable to their category in one or

the other compulsory papers in the Main examination

and thereby even those candidates who have qualified in

all papers and have obtained more marks in compulsory

papers but have obtained less marks in Paper-I were

declared as unsuccessful and ousted from the merit

list/gradation list whereas the candidates who did not

qualify in each compulsory paperwere included in the

merit list; thereby gross injustice meted out to the

petitioners. The final merit list was published on

21.04.2020.

On theses backgrounds, the writ petitioners, who

became unsuccessful in the final result of 6thCivil

Services Competitive Examination, being aggrieved by

the action of the Commissionapproached this Court by

invoking writ jurisdiction of this Court under Article 226

of the Constitution of India with a prayer to quash the

selection process by filing different writ petitions before

this Court.

The successful candidates were noticed through

paper publication. Pursuant thereto, they appeared

through their counsel and filed Vakalatnama. Likewise,

the State was represented by learned Advocate General

and the J.P.S.C by Mr. Sanjay Piprawall, learned

retained counsel for the Commission.

They have taken the stand that there is no

illegality in the process of selection since the selection

has been conducted on the basis of terms and

conditions of the advertisement. It was contended by the

JPSC that the preliminary examination was conducted

on 18.12.2016 and the result was published on

23.02.0217. Only those candidates were declared

successful who have secured minimum qualifying marks

in respective categories.

The State Government issued circular dated

19.04.2017 by which decision was taken to declare all

such candidates belonging to reserved categories whose

marks are equal or more than that of the last selected

candidate in the list of the 15 times of the shortlisted

unreserved category candidates (barring specially able

category) shall be considered successful for Main

Examination. The subject matter of said circular was

challenged before this Court in W.P. (S) No. 1864 of

2017 (Deb Kumar v. State of Jharkhand & Ors.),

which was disposed of vide order dated 25.07.2017.

After passing of the order in the said writ petition, the

JPSC published amended result of Preliminary

examination on 11.08.2017 by which 6103 candidates

were declared successful. Thereafter, the State

Government again issued circular dated 12.02.2018 by

which it was decided that those candidates who have

secured minimum qualifying marks as mentioned in

circular dated 27.11.2012 will be deemed to be selected

for the Main examination. The said circular dated

12.02.2018 was challenged before this Court in W.P. (S)

No. 1452 of 2018 (Pankaj Kumar Pandey & Anr. v.

State of Jharkhand & Ors.), which was dismissed vide

order dated 18.05.2018. After passing of the order in the

said writ petition, the JPSC again published the

2ndrevised result of Preliminary examination on

06.08.2018, whereby, 34,634 candidates, who secured

minimum qualifying marks in each paper as per their

respective categories, were declared successful. The

order dated 18.05.2018 passed in W.P.(S) No. 1452 of

2018 was challenged before the Division Bench of this

Court in L.P.A. No.399 of 2018, which was allowed vide

order dated 21.10.2019 and the impugned judgment

dated18.05.2018 passed in W.P. (S) No. 1452 of 2008

was set aside.One candidate, namely, Rakesh Kumar,

who belongs to unreserved category and was not

declared successful in the 2ndrevised result of

Preliminary examination dated 06.08.2018 as he has not

secured minimum qualifying marks in each paper has

filed Civil Appeal No. 9217 of 2018 before the Hon'ble

Supreme Court which was disposed of vide order dated

10.09.2018 observing that the petitionerhas in fact

obtained 40 per cent in both the papers taken together,

the appellant shall be allowed to appear for the Main

examination and since the petitioner/appellant was

alone before the Hon'ble Supreme Court, it was made

clear that anything said in the order will not be treated as

a precedent. After passing of the said order by the

Hon'ble Supreme Court in Civil Appeal No. 9217 of

2018, another case was filed by filing writ petition being

W.P.(S) No. 4188 of 2018 (Joy Guria & Ors. v. State of

Jharkhand & Ors.) with a prayer to declare the

petitioners successful in 2ndrevised Preliminary

examination result dated 06.08.2018 in view of the fact

that they have secured more aggregate marks in both

the papers taken together in spite of that they have not

been declared successful in the 2ndrevised Preliminary

examination result.

The JPSC appeared in that writ petition and filed

counter affidavit stating inter alia that only those

candidates category-wise have been declared successful

for their appearance in the Main examination who have

secured minimum qualifying marks in each papers i.e.

Paper-I and Paper-II. In the counter affidavit the order

passed by the Hon'ble Supreme Court in Civil Appeal No.

9217 of 2018 dated 10.09.2018 was also enclosed. Writ

Petition being W.P.(S) No. 4188 of 2018 was heard along

with W.P.(S) No. 5046 of 2018 and vide order dated

20.12.2018, both the writ petitions were dismissed by

the Co-ordinate learned Single Bench of this Court.

Further case of the JPSC is that review petition

being Review Petition (C) No. 36 of 2019 was filed before

the Hon'ble Apex Court for reviewing order dated

10.09.2018 passed in Civil Appeal No. 9217 of 2018 on

the ground that 40% marks has to be secured by the

unreserved category candidate in each paper. It has

further been submitted that during the pendency of

L.P.A. No.399 of 2018, the JPSC announced the date of

Main Examination of 6thCombined Civil Services

Examination scheduled to be held from 28.01.2019 to

01.02.2019 which was also brought to the notice of the

Division Bench of this Court, but no stay order was

granted. On 28.01.2019, the Main examination was

started and on 29.01.2019, Review Petition (C) No.36 of

2019 filed by the JPSC was dismissed by the Hon'ble

Supreme Court. He further submitted that after

conducting the Main examination, the JPSC started the

evaluation of answer-sheets of the candidates of the

Main Examination through examiner.

It was contended that the result of the Preliminary

examination was published by the JPSC on the basis of

minimum qualifying marks in each paper. Further stand

of the JPSC in W.P. (S) No.4188 of 2018 was that the

candidates were required to secure minimum qualifying

marks in each paperbut the stand of the JPSC to the

effect that 40% marks has to be secured by the

candidates in each paper has been dismissed by the

Hon'ble Supreme Court in Review Petition (C) No. 36 of

2019.

It was submitted that the State Government vide

its resolution dated 27.11.2012 fixed the minimum

qualifying marks i.e. 40% for unreserved category,

36.5% for Backward Category, 34% for EBC-I and 32%

for SC, ST and female category candidates.He also

submitted that the Combined Civil Services Examination

is governed by the Bihar Civil Services (Executive

Branch) and Bihar Junior Civil Services (Recruitment)

Rules, 1951, which has already been adopted by the

Government of Jharkhand vide notification No.6184

dated 09.11.2002 in terms of Bihar Reorganization Act.

He referred Rule 16(b) of the Rules, 1951 and submitted

that the total marks obtained at the written examination

and not the marks obtained in any particular subject

shall be taken into consideration while preparing the

merit list

It was further submitted by the JPSC that Saryu

Rai Committee had made recommendation for

enhancement of marks from 1000 marks to 1050 marks

which includes 100 marks of Paper-I. He also submitted

that in view of Clause-12(B) of the advertisement,

minimum qualifying marks were prescribed. In view of

the aforesaid criteria, as mentioned in the

advertisement, the marks of Paper-I was to be

added/included while preparing the result of the Main

examination and accordingly the marks of Paper-I was

added while preparing the merit list of the Main

examination. So far as 5thCombined Civil Services

Examination is concerned, ithas specifically been

mentioned that marks of qualifying Paper-I will not be

added.

The State was represented by Mr.Rajiv Ranjan,

learned counsel for the respondents-State appeared

before the writ Court and adopted the argument

advanced on behalf of JPSC.

The learned Single Judge, after appreciating the

argument advanced by learned counsel for the parties

and putting reliance upon the judgment of the Hon'ble

Apex Court has come to the conclusive finding by taking

into consideration the applicable terms and conditions of

the advertisement to the effect that qualifyingmarks in

each subject is mandatory and, therefore, allowed the

writ petitions, which is the subject matter of present

intra-court appeals preferred by successful candidate.

4. The matter was heard on 10.08.2021, on which

date following order was passed:

"I.A. No.3823 of 2021 (in LPA No.204 of 2021) This Interlocutory Application has been filed for impleading the persons as described in paragraph 4 as respondent Nos. 9 to 310 in view of the fact that all these persons were parties-respondents to the writ petition but they have not preferred appeals.

This Court does not find any reason not to allow them to be impleaded as Performa respondents Nos.9 to 310.

In the result, this Interlocutory Application is allowed subject to any objection raised in future by any aggrieved person.

Looking to the Corona days, Office is directed to make necessary entries in the cause title of the memo of appeal within a period of one week.

Further, it has been urged on behalf of the respondents that several writ petitions were filed. Common order was passed by the learned Single Judge. However, the respondents of some of the writ petitions have not preferred appeals, thus, those writ petitioners are not parties to the appeals. Therefore, there can be a situation that the judgment of the learned Single Judge will attain

finality so far those writ petitioners are concerned and if the appeals are allowed, there would be possibility conflicting directions in the matter. Accordingly, we would direct that all the writ petitioners, irrespective of the fact that appeals have been preferred or not, be impleaded as party- respondents in the present appeals. L.P.A. Nos. 201/2021, 203/2021 & 204/2021 Heard the learned counsels appearing for the appellants.

It appears that notice is required to be issued to the respondents, save and except the proforma respondent before the Writ Court.

Hence, issue notice to the respondents. Mr. Rajiv Ranjan, learned Advocate General, waives notice on behalf of the respondents-State in all cases.

Mr. Sanjay Piprawall, learned counsel, waives notice on behalf of the respondents-JPSC in all cases.

Issue notice to the private respondents to show cause as to why the concerned appeal be not admitted for hearing or disposed of at the stage of admission itself, for which requisites, etc under registered covered with A/D as also by ordinary process must be filed within two weeks.

Mr. Rupesh Singh, Mr. Shubhashis Rasik Soren, Ms. Kumari Sugandha and Mr. Vikash Kumar, learned counsels, appear and submit that they will be filing Vakalatnama and waiving notices on behalf of respective writ petitioners/respondents.

Let them do so within the aforesaid period of two weeks. If such Vakalatnamas are filed, notices will go only to the remaining private respondents. I.A. No.3336/2021 (in LPA No. 201 of 2021) I.A. No. 3369/2021(in LPA No. 203 of 2021) I.A. No. 3370/2021(in LPA No. 204 of 2021) The instant Interlocutory Applications have been filed for stay of the order dated 07.06.2021 passed in W.P.(S) No.1533 of 2020.

Before passing appropriate order upon the instant interlocutory applications, it requires to refer herein that the

instant appeals have been filed against the judgment/order dated 07.06.2021 passed by the learned Single Judge of this Court in W.P.(S) No.1533 of 2020 whereby and whereunder following directions were passed:- "86. In view of the above, the writ petitions are allowed in the following manner:

(i) The merit list prepared by the JPSC is held to be illegal as marks of Paper-I was added in the merit list and Clause-13 of the advertisement with regard to minimum qualifying marks in each paper has not been followed and consequence thereof, the merit list prepared by the Commission is, hereby, quashed.

(ii) Consequently, the appointments made without following the procedure held to be nullity.

(iii) The JPSC is directed to prepare a fresh merit list with reference to marks in written test and interview without adding the marks of Paper-I in the merit list considering minimum qualifying marks in each paper and thereafter finalize the selection in accordance with law, within a period of eight weeks from the date of receipt/production of a copy of this order and recommend the same to the State of Jharkhand within four weeks thereafter and in furtherance, the competent authority of the State of Jharkhand is directed to issue appointment letter in favour of the successful candidates based upon the fresh merit list forthwith."

Mr. Prashant Bhushan and Mr. Anil Kumar Sinha, learned Senior Counsels appearing for the respective appellants assisted by Mr. Sumeet Gadodia and Mr. Indrajit Sinha, learned counsel, submit that Main Examination consists of six papers having total 1050 marks. Paper-I, which consists of General Hindi and General English, is having full marks of 100 in which minimum 30 marks is mandatory, therefore, Jharkhand Public Service Commission (hereinafter referred to as the 'JPSC') considered the merit of one or the other candidates of the total marks secured by one or the other candidates taking together 1050 marks but

the learned Single Judge has interpreted the marks stipulated for Paper-I in the nature of qualifying in which minimum 30 marks is mandatory, not to be added in the assessment of merit of one or the other candidates, meaning thereby, the merit position of one or the other candidates will be prepared on the basis of 950 marks which cannot be said to be proper interpretation of the conditions of the advertisement.

The successful candidates have participated and taking together the marks obtained by one or the other successful candidates against the total marks of 1050, they have been selected and appointed and now they are rendering their services but due to the order passed by the learned Single Judge, their appointments have been held to be nullity and the learned Single Judge has directed to prepare the revised merit list.

It has been submitted that the Clausewhich has been stipulated in the advertisement is having no ambiguity, the same is to be read out without any further interpretation, herein since the Main Examination consist of VI Papers, having total 1050 marks, therefore, the merit position of one or the other candidates has been stipulated to be prepared on the basis of the total marks secured irrespective of the fact that the requirement of marks in Paper-I is to obtain minimum 30 marks, qualifying in nature.

It has been submitted that their appointments have been made in terms of the advertisement wherein the merit position has been determined on the basis of the total marks secured by one or the other candidates.

It has further been submitted that if an ad-interim order would not be passed, it will cause irreparable loss as there is every likelihood that the appellants will be removed from service or their position would be degraded on effect of revision of merit list as directed by the learned Single Judge which will be prejudicial to their interest.

Per contra, Mr. Ajit Kumar, learned counsel for the respondents submits that there is no infirmity in the order passed by the learned Single Judge and also submits that

the advertisement does not stipulate the preparation of merit list on the basis of the marks obtained against the total marks of VI Papers comprising of 1050 marks in view of the fact that Paper-I is qualifying in nature, therefore, marks obtained therein will not be added in preparation of merit list of one or the other candidates.

It has been submitted that Paper-I only consist of having the syllabus of 10thstandard and as such, if the interpretation of the learned counsel for the appellant would be accepted it will mean that the entire merit position would depend ultimately upon the marks obtained by one or the other candidates of the 10th standard paper, which cannot be equated with the marks obtained in the compulsory subject which is having the syllabus of graduate level.

Since this Court has found from the rival submissions advanced on behalf of the parties for consideration of the issue involved in the lis, therefore, notices have been issued to the respondents, accordingly, deems it fit and proper to pass ad-interim order to maintain status quo as exists today.

Accordingly, status quo, as exists today, shall be maintained by the parties till further orders.

Learned counsels for the appellants in respective appeals undertake that they will not plead equity in case any adverse decision is passed by this Court on the ground that the appeal has remained pending and during that period they have remained in employment.

Put up these matters on 28.09.2021 within top five cases.

All these appeals will be heard together."

5. In terms of order dated 10.08.2021, the writ

petitionersas also the other unsuccessful/successful

candidates appeared, by filing Vakalatnama,through

their respective counsel.

6. Learned counsel for the parties have also filed

written note of argument as also list of judgments, apart

from their lengthy oral argument.

7. Mr. Sumeet Gadodia, learned counsel appears for

the appellants in L.P.A. No. 201 of 2021; Mr. Indrajit

Sinha, learned counsel appears for the appellants in

L.P.A. No. 203 of 2021; Mr. Prashant Bhushan, learned

senior counsel and Mr. Anil Kumar Sinha, learned

senior counsel appear for the appellants in L.P.A. No.

204 of 2021 and Mr. P.N. Shahi, learned senior counsel

appears for the appellants in L.P.A. No. 207 of 2021.

However, Mr. Prashant Bhushan, learned senior

counsel has led the argument on behalf of appellants

which has almost been adopted by other learned counsel

for the appellants, except some additions, therefore, we

are dealing with the argument of Mr. Prashant Bhushan,

learned senior counsel as also the addition made by

other counsels.

8. Mr. Prashant Bhushan, learned senior counsel

appearing for the appellants has argued by raising two

issues:

(i).whether the marks obtained in Paper-I were to be added in total marks?

(ii).Whether Clause 13 of the advertisement refers to minimum qualifying marks in each paper or in aggregate of all papers?

9. Mr. Bhushan, learned senior counsel for the

appellants submitted that the finding recorded by

learned Single Judge, holding that the merit list

prepared by the JPSC to be illegal as marks of Paper-I

was added in the merit list and Clause 13 of the

advertisement with regard to minimum qualifying marks

in each paper has not been followed and in consequence

thereof the merit list prepared by the Commission was

quashed, is contrary to the law and is liable to be set

aside as the learned Single Judge has failed to consider

the case on fact as well as on merit since the appellants'

selection have been made on the basis of and in

conformity with the Bihar Civil Services (Executive

Branch) and Bihar Junior Civil Services (Recruitment)

Rules, 1951 [hereinafter referred to as 'Rules, 1951'], the

advertisement for the 6thCombined Civil Services

Examination and the report of V.S. Dubey Expert

Committee.

He submits that the advertisement explicitly

mentions that the Main Examination will be of six

papers having total marks of 1050. It has been stated in

Clause 12 (B) of the advertisement that in the Main

Examination there is "no optional subject". All are

common compulsory subjects while Paper-I (General

English and General Hindi) is said to have been

qualifying paper with minimum 30 marks, the marks of

which was to be added/included in the total marks since

the total marks (only after including that of paper I)

comes to1050, otherwise it would have been mentioned

950 marks as total. Further, there is no indication in the

advertisement to the effect that the marks obtained

higher than 30 marks in Paper-I will not be added for

determining inter se merit.Moreover, the advertisement

which was issued for 5th Combined Civil Services

Examination specifically mentions that marks in the

qualifying paper would not be added to the total marks

for determination of inter se merit of the candidates,

contrarily in the present advertisement, it has expressly

been mentioned that the Main Examination would be to

total 1050 marks.

Furthermore, the template of the 6th Combined

Civil Services Examination is based on the V.S. Dubey

Committee report. The recommendation on the issue of

Paper-I is as under:

"46.The Alagh committee has strongly recommended retention of the English language as one of the compulsory

papers in the Civil Services (Main) Examination of the Union Government......The Committee, therefore, recommends that the existing compulsory General Hindi paper of the Main Examination of the Jharkhand Civil Services be replaced by a composite paper of matric standard of General Hindi and General English, carrying a maximum of 100 marks. This paper will have two distinct segments, one of General Hindi and the other one of General English: each of 50 marks. It is further suggested that the marks obtained in this paper should be counted, like that of any other paper of the Main Examination, for preparation of the final gradation list."

It has further been contended that the Department

of Personnel, Administrative Reforms and Rajbhasha,

Government of Jharkhand, vide its letter No. 3256 dated

21.04.2016 has informed the JPSC that certain

amendments have been made in the syllabus and the

same is to be made applicable with immediate effect

including for the 6th Combined Civil Services

Examination. Thus, it is evident from the letter that the

total marks in the Main examination has been enhanced

from 1000 to 1050 which includes 100 marks of Paper-I.

Therefore, the marks of Paper-I were added while

preparing the final merit list and therefore, there is no

illegality in adding the marks of Paper-I in the light of

V.S. Debey Committee report as well as in terms of

Clause 12(B) of the advertisement.

So far as issue no. (ii) - Whether Clause 13 of the

advertisement refers to minimum qualifying marks in

each paper or in aggregate of all papers - is concerned, it

has been argued by Mr. Bhushan, learned senior

counsel for the appellants that the minimum qualifying

marks has rightly been determined by the JPSC on the

basis of aggregate marks of all paper and not on the

basis of minimum qualifying marks for each paper in the

Main examination and on the basis of which the

appellants have been selected and appointed to various

posts in the State as would be evident from the

provisions of Rules, 1951, the advertisement and the

recommendations of the V.S. Dubey Committee report.

Learned senior counsel further put much

emphasis on Rule 16(b) of the Rules, 1951 and its

proviso and submitted that the proviso specifically

speaks that in determining the suitability of a particular

candidate for appointment, the total marks obtained at

the written examination and not the marks obtained in

any particular subject shall be taken into consideration.

It has further been submitted that the consent of

the State Government on the recommendation of the

expert committee constituted under the Chairmanship of

Sri V.S. Dubey, former Chief Secretary, Jharkhand has

been notified through the Department of Personnel,

Administrative Reforms and Rajbhasha, Government of

Jharkhand in its notification no. 9477 dated 25.03.2013

wherein it has been resolved to the effect that:

"Hence, in the opinion of the expert committee, it should not be necessary to prescribe a minimum cut off for individual paper; though it will be necessary for commission to determine an overall minimum cut off to call the candidates for the personality Test (interview)."

It has further been argued by making reference of

resolution dated 27.11.2012 issued by the Department

of Personnel, Administrative Reforms and Rajbhasha,

Government of Jharkhand wherein minimum qualifying

marks for various categories of the candidates

[Unreserved- 40% Backward Class-I- 34% Backward

Class-II -36.5% Scheduled Caste/Tribe and Woman-

32%] was notified and was made compulsory to be

followed by JPSC and other recruitment agency

authorized by the State Government.

It has further been contended that above

mentioned criteria has been mentioned as Clause No. 12

of the advertisement of the JPSC as well and during

process of selection of 5th JPSC examination. Further,

the Commission had issued a fresh note saying that the

above requirement would be treated as aggregate and

not paper-wise. The commission had called for such

candidates for interview who were not secured minimum

cut-off in one of more main examination and, therefore,

the criteria of securing minimum qualifying marks in 6th

JPSC is same as 5th JPSC and is based on the resolution

dated 27.11.2012 and as such same provision must be

followed in the 6th JPSC as followed in 5th JPSC and

minimum qualifying marks should be taken in aggregate

and not separately for each paper.

He has also given instance of the subsequent Rule

issued vide notification no. 162 dated 08.01.2021 which

clearly provides the provision as under Rule 17(i),

providing therein as under:

"17(i).Candidates who obtain minimum qualifying marks of 40% in aggregate shall onlybe considered by the Commission while preparing the select list for Main Examination and for preparing the merit list for the purpose of Main (Interview) test. However, the minimum qualifying marks shall be relaxable as per following criteria:

       Sl.        Category                           Minimum
                                                     qualifying
       No.
                                                     marks
       1.         Scheduled       Castes/Scheduled 32%
                  Tribes and Females
       2.         Extremely     Backward       Class 34%
                  (Annexure-1)
       3.         Backward Class (Annexure-II)       36.5%
       4.         Primitive Tribal Group               30 %
       5.         Economically Weaker Section          40 %

Mr. Bhushan, learned senior counsel based upon

such ground has submitted that order passed by learned

Single Judge suffers from gross irregularity since the

entire merit list was quashed on the basis of wrong

interpretation of the terms and conditions of the

advertisement vis-a-vis applicable Rule and, therefore,

the order passed by the learned Single Judge is not

sustainable in the eyes of law.

9. Mr. Anil Kumar Sinha, learned senior counsel, in

furtherance to the argument advanced by Mr. Bhushan,

learned senior counsel has submitted by referring to the

settled position of law that if there is any discrepancy in

the terms of the advertisement and the applicable

recruitment rule, it is the Rule which will prevail upon

the both;and as such according to him the provision as

contained under Rule 16 (b), which contains a proviso to

the effect that in determining the suitability of a

particular candidate for appointment total marks in the

written examination and not the marks obtained in any

particular subject shall be taken into consideration.

Therefore, according to him, even the rule provides that,

in determining the suitability of a particular candidate

for appointment, the total marks obtained at the written

examination and not the marks obtained in any

particular subject shall be determined and based upon

the same selection has been made of the appellants by

taking the total marks obtained by one or the other

successful candidates in aggregate of 1050 marks.

Therefore, according to him, the selection process is

based upon the provisions of Rule 15 but this aspect of

the matter has not been considered by learned Single

Judge and, therefore, the same is not sustainable in the

eyes of law for the reason that selection process is to be

depend upon the provision of Rule, herein the Rules,

1951.

10. Mr. Sumeet Gadodia, learned counsel appearing

for one of the appellants in one of the appeals,in

addition to the argument advanced by Mr. Bhushan,

learned senior counsel, submitted that the judgment

rendered by co-ordinate Single Bench of this Court in

Joy Guria (Supra)cannot be a guiding factor which led

the learned Single Judge to quash the merit list since

according to him the judgment in the said case was only

with respect to the preliminary examination and as such

has nothing to do with the Main Examination as has

wrongly been considered by the learned Single Judge in

the impugned order.

He has further submitted by referring to the

judgment rendered by Hon'ble Apex Court in Rakesh

Kumar Vs. State of Jharkhand & Ors wherein also

the concept of getting qualifying marks in each subject

has been discarded but even then also same has not

been considered by learned Single Judge in its right

prospective.

He further referring to the judgment rendered in

Rakesh Kumar Vs. State of Jharkhand (supra)

submits that if there is any ambiguity in advertisement

it will go in favour of the candidates and since according

to him there is ambiguity in advertisement so the benefit

is to be given to the candidates who have been declared

to be successful.

11. Per contra, Mr. Ajit Kumar, learned senior counsel

for the respondents-writ petitioners, Mr. Vigyan Shah,

learned counsel for therespondent no. 288 in L.P.A. No.

201 of 2021 and respondent no. 320 in L.P.A. No. 204 of

2021; Mr. Kamal Nayan Choubey, learned counsel

representing the proforma respondents in L.P.A. No. 201

of 2021 and Mr. Subhasish R. Soren, learned counsel for

respondent no. 1 in L.P.A. No. 207 of 2021 advanced

their argument.

However, Mr. Vigyan Shah, learned counsel has

led the argument defending the order passed by learned

Single Judge and other learned counselsadopted his

argument, both on fact and law, with some additions.

Therefore, this Court is dealing with argument advanced

by Mr. Shah first.

12. Mr. Shah, learned counsel, refuting the argument

advanced on behalf of Mr. Bhushan, learned senior

counsel for the appellants on issue nos. 1 and 2, and

referring to clause 12 of the advertisement which

stipulates about scheme of examination i.e. preliminary

examination, Main examination and interview,submitted

that the State of Jharkhandafter its creation under

Bihar Re-organization Act, 2000 adopted the Rules of

1951, subject to modifications made therein by the State

of Jharkhand.

He has relied upon regulation dated 27.11.2012

which provides minimum qualifying marks category-wise

in various selection conducted in the State of

Jharkhand. He further submits by referring to V.S.

Dubey Committee report that by the aforesaid

notification which has been notified by invoking the

power conferred under Rule 15 of the Rules, 1951 and

as per the recommendation of the JPSC who has

accepted the recommendations of V.S. Dubey Committee

report which only prescribes the revised scheme of

examination and syllabus as per Annexure 1 (Ka, Kha

and Ga) to be made applicable from 6th Combined Civil

Services Examination.

According to him, Annexure 1 (ka) stipulates

about syllabus for the revised preliminary

examination.Annexure 1 (Kha) stipulates about the

syllabus of the Main examination of the 6th Combined

Civil Services Examination, which shall consist of six

compulsory subjects, common to all candidates. Two of

these papers, each of 100 marks shall be language

based and the remaining four papers,each of 200 marks

shall be subject based. Paper I will include General

Hindi and English each of 50 marks, total 100 marks

and the purpose of Paper-I is only to test the knowledge

of the candidates in the above two languages as such

question to be asked of Matric Standard only. It has

been stipulated under the remark column that it will

only be a qualifying paper in which out of 100 marks

(combined both Hindi and English) candidate will have

to secure only 30 marks. Paper II consists of language

and literature having 100 marks option to choose

anyone out of given 15 languages. This paper carries

100 marks and marks obtained in this paper will be

counted for preparation of the gradation list of the main

examination. Paper-III: Social Sciences (History &

Geography); Paper-IV: Indian Constitution & Polity,

Public Administration & Good Governance; Paper-V:

Indian Economy, Globalization and Sustainable

Development; and Paper-VI: General Science,

Environment & Technology Development, each paper

[Paper III to VI) consist of 200 marks each. Total Marks -

900 marks [Main Examination] [100 marks of paper-I

will be of qualifying nature only] + Personality

Test/Interview - 100 marks. Grand Total for 900+100 =

1000 marks for preparing merit List.Subsequently,

report of Saryu Rai Committee was accepted by the

State vide resolution 17.08.2016 forrecommendation to

enhance the weightage of Paper-II -language and

literature from 100 marks to 150 marks. Thus,Main

examination was total weightage of 1050 marks.

He has contended that the selection process in the

matter of public employment is governed by the relevant

service Rules and terms & conditions as stipulated in

the advertisement. The provision of Rule, 1951 contains

a provision as under Rule 15 which prescribes that the

examination shall be held according to syllabus specified

at Annendix-D to the Rules, 1951 which are liable to

alteration from time to time. Thus, invoking the power

prescribed under Rule 15 of the Rules,1951, the State

Government by its notification dated

25.09.2013accepted the recommendation of JPSC based

upon the report of V.S. Dubey committee report,

prescribing the revised syllabus and scheme of the

examination applicable from 6th Combined Civil Services

Examination. It would be evident from perusal of the

revised scheme for Main examination which makes it

clear that paper I which is general Hindi and General

English having weightage of 50 marks each in total100

marks was prescribed as "only a qualifying paper"

where the every candidate has to "secure only 30

marks". The purpose of prescribing Paper-I as qualifying

paper is evident from the fact that the standard of

question paper of paper-I was prescribed to be of matric

standard only to assess the working knowledge of the

candidate in Hindi and English. Further, the conditionto

the effect that every candidate will have to secure 30

marks is to secure the interest of the candidates

belonging to Hindi Regional Language background as 50

marks are assigned for general English out of the total

100 marks and therefore also it had no weightage in the

gradation list. Therefore, rule making authority intended

to make merit only as per marks secured in Paper-II to

paper VI.

He has further contended that the position has

already been clarified after the order has been passed by

the Co-ordinate learned Single Bench of this Court in

Joy Guria (supra), wherein it is the JPSC and the State

Government who have submitted before the writ Court

by filing affidavit that qualifying in each paper is

mandatory.

He has relied upon the judgment in order to

demonstrate the meaning of the word "Only" by making

reference to the judgment rendered by Hon'ble Apex

Court in Ramesh Raut Vs. Ravindar Nath Raut

[(2012) 1 SCC 762], and placing reliance upon said

judgment it has been submitted that syllabus of Paper-I

of Rule 15 of the Rules, 1951 specifies it to be "Only

qualifying in nature" with information to the

candidates of all vertical categories that they have to

"secure only 30marks", the use of expression "Only"

cannot be lost sight of while changing its character

which was that marks of such paper shall not be added

in the final merit list as the expression only suggests

exclusion of others.

Referring to the judgment rendered in Malik

Mazhar Sultan & Anr. Vs. U.P. Public Service

Commission & Ors [(2206) 9 SCC 507] it has been

submitted that the recommendations and suggestions

not supported by the Rules cannot be implemented, as

such Commission ought not to have added 100marks of

Paper - I when the syllabus under Rule 15 specifically

provides that Paper-I shall be only qualifying in nature

and candidates are required to secure only 30 marks.

The Commission could also not have applied aggregate

marks as Rule 16(a) prescribes qualifying marks in of

each of the subjects.

He has relied upon the judgment rendered in

Indian Institute of Technology & Anr. Vs. Paras

Nath Tiwari & Ors [(2006) 9 SCC 670] and submitted

that the condition in the Rules must be read into the

advertisement. He has further submitted that the

proviso to Rule 16(b) of the Rules of 1951 cannot be read

in exclusion with Rule 16(a). To buttress his argument,

he has relied upon the judgment rendered in Rohitash

Yadav &Ors Vs. Om Prakash Sharma & Ors. [(2013)

11 SCC 451].

13. Mr. Kamal Nayan Choubey, learned counsel

appearing for one of the respondents/pro

formarespondents has submitted that the action of the

JPSC as also of the State of Jharkhand in conducting 6th

Combined Civil Services Examination is in violation of

order passed by the Co-ordinate learned Single Bench of

this Court in Joy Guria (supra) since the judgment of

the said case was passed with the assistance of the State

and JPSC.

14. Mr. Choubey, learned counsel for the pro forma

respondents raising an issue submitted that when the

writ Court in Joy Guria (supra) has passed order under

Article 226 of the Constitution of India that too on the

strength of stand of JPSC and the State Government to

the effect that passing in each subject is mandatory in

preliminary, which has been adopted by the policy

decision and once order has been passed by learned

Single Judge it cannot be expected and it is not the

principle that the State authority will discard the order

passed by the Constitutional Court sitting under Article

226 of the Constitution of India and once the order has

been passed by the Constitutional Court like High Court

sitting under Article 226 of the Constitution of India and

attained its finality it has got binding effect at least upon

the State functionary and the public servants, being the

mandate of law. However, the matter would have been

different if the Bench having larger forum may differ on

fact since this Court is not sitting in appeal of that

order, as such legality and propriety of that order cannot

be looked into rather to see that when the order has

been passed on the basis of specific averments made by

the State Government and JPSC there cannot be any

deviation from the said stand by taking different view

after the order having been passed by this Court sitting

under Article 226 of the Constitution of India. Otherwise

also, the State authority or the JPSC cannot be allowed

to take contrary view depending upon the situation and

if that would be allowed to be continued it will be

nothing but shaking of the public confidence upon the

constitutional body like Public Service Commission and

action of the State authority would also be put to

question. Therefore, once order has been passed by the

Co-ordinate learned Single Bench of this Court

discarding the plea of the writ petitioner of that case that

passing in each subject is mandatory, the same cannot

be allowed to be deviated and since the parameter of the

preliminary test which is objective in nature and the

written examination which is descriptive in nature are

having the same parameter for the minimum qualifying

marks, therefore, the JPSC ought to have conducted the

selection process strictly based upon their own policy

decision but having not done so gross illegality has been

committed.

15. Mr. Subhasish R. Soren, learned counsel for

respondent no. 1-writ petitioner in L.P.A. No. 207 of

2021, has adopted the argument advanced by Mr.

Vigyan Shah.

16. Mr. Rajiv Ranjan, learned Advocate General

appearing for the State submitted that although before

the writ Court the process adopted by the JPSC has

been defended but in the appeal the order which has

been passed by the learned Single Judge has not been

opposed since order impugned has been passed by

taking into consideration the stand of the State which

they have taken by virtue of policy decision to prepare

merit list on the basis of qualifying marks obtained in

each subject basis upon which the Co-ordinate learned

Single Bench has passed order in Joy Guria (supra)

and the learned Single Judge has passed the order

relying upon the order passed by learned Co-ordinate

Single Judge in Joy Guria (supra) and as such we are

defending the said order.

17. Likewise, Mr. Sanjay Piprawall, learned counsel for

the respondents-JPSC has submitted that he has

nothing to say.

18. This Court, having heard learned counsel for the

parties at length, perusing the documents available on

record as also the written notes of argument filed on

their behalf and the findings recorded by learned Single

Judge in the impugned judgment, is of the view that the

following issues require adjudication:

(i).Whether the JPSC has committed error in adding the marks obtained in Paper-I [Hindi and English] of Main Examination in the merit list, which has been stipulated to be only qualifying in nature?

(ii).Whether the merit list prepared by the JPSC based upon the 'aggregate qualifying marks' of all subjectsor'minimum qualifying marks'in each of the subjects, is considered to be correct?

(iii).Whether the stand which has been taken by the JPSC as also the State before the Court of law based upon which the order has been passed in Joy Guria (supra) or the contrary view taken while preparing the merit list of the successful candidate in 6th Combined Civil Service Competitive Examination conducted by JPSC is considered to be correct?

19. This Court, before answering the aforesaid issues,

deem it fit and proper to refer certain admitted facts,

which are important for proper adjudication of the lis:

The JPSC has come out with an advertisement

being Advertisement No. 23 of 2016 under the caption

'Jharkhand Public Service Commission Combined Civil

Service Competitive Examination-2016' for inviting

applications from the eligible candidates for

consideration of their candidature for appointment

against 326 advertised posts for different categories of

candidates under different departments of State of

Jharkhand. The candidates claiming themselves to be

eligible made applications after going through the terms

and conditions of the advertisement for consideration of

their candidature for appointment against advertised

posts.

The examination was decided to be conducted in

three stages, (A).Preliminary Examination; (B).Main

Examination and (C).Interview, as per clause 12 of the

advertisement.

The preliminary examination was conducted on

18.12.2016, result of which was published on

23.02.2017 in which 5138 candidates were shortlisted

for Main examination.

The said result was challenged in W.P.(S) No.

1864 of 2017 (Deb Kumar v. State of Jharkhand &

Others), in which, the State came out with Resolution

No. 5562 dated 19th April, 2007, by which decision was

taken to declare that "all such candidates belonging to

the reserved category, whose marks are equal or more

than that of the last placed candidates in the list of the 15

times of the shortlisted unreserved category candidates

(barring specially abled category) shall be considered

successful for the Main Examination." It was further

submitted by the State before the writ Court in Deb

Kumar (Supra)that in view of such policy decision of the

State, JPSC is required to publish amended result.

Considering the aforesaid submission, the Co-ordinate

learned Single Bench disposed of the writ petition with

direction to the JPSC to take steps for publication of

amended results in terms of the said

resolution/notification. After passing of the said order by

the Court, the JPSC published the amended result of

Preliminary examination on 11.08.2017 by which 6103

candidates were declared successful.

The State Government again issued circular dated

12.02.2018 by which it was decided that those

candidates who have securedminimum qualifying marks

[40% for General Category; 36.5% for Backward Class;

34 % for Backward Class and 32 % for Scheduled

Caste/Tribe and Female Category] as mentioned in the

circular dated 27.11.2012 will be deemed to be selected

for the Main Examination. The said circular was

challenged before the writ Court by filing writ petition

beingW.P.(S) No. 1452 of 2018 (Pankaj Kumar

Pandey &Anr. v. State of Jharkhand & Others),

which was dismissed vide order dated 18.05.2018.

Thereafter, the JPSC again published the second revised

result on 06.08.2018.

However, the order passed in the said W.P.(S) No.

1452 of 2018 was challenged before Division Bench of

this Courtby filing L.P.A. No. 399 of 2018(Pankaj

Kumar Pandey & Anr. v. State of Jharkhand &

Others)and during the pendency of the said appeal, the

JPSC announced the date for Main examination from

28.01.2019 to 01.02.2019, which was brought to the

notice of the Co-ordinate Division Bench but no stay was

granted, as suchMain examination was conducted. The

said L.P.A. was allowed vide order dated 21.10.2019 and

the resolution dated 12.02.2018 and also the

consequent revised results, published by the JPSC on

06.08.2018, declaring 34,634 candidates successful

were quashed. It was further directed that since the

written examinations have already been held by the

respondent-JPSC, the respondent-JPSC is directed to

publish the results of the Main Examination, confined to

the candidates, declared successful in its first revised

results published on 11.08.2017. The order passed by

the Co-ordinate Bench in L.P.A. No. 399 of 2018 was

challenged before the Hon'ble Supreme Court in S.L.P.

(Civil) No. 726 of 2020 [Deepak Kumar & Ors Vs.

State of Jharkhand & Ors] but the same was

dismissed in terms of order dated 10.01.2020.

Some of the unsuccessful candidates having been

not satisfied with the result dated 06.08.2018

approached to this Court by filing W.P. (S) No. 5046 of

2018 [Gaurav Priyadarshi vs. State of Jharkhand &

Ors] and W.P.(S) No. 4188 of 2018 [Joy Guria & Ors.

v. State of Jharkhand & Ors.] with a prayer to declare

the them successful in 2nd revised Preliminary

examination result dated 06.08.2018 in view of the fact

that they have secured more aggregate marks in both

the papers taken togethereven then that they have not

been declared successful in the 2nd revised Preliminary

Test. In the aforesaid writ petitions the JPSC has

appeared and filed counter affidavit stating therein that

only those candidates category-wise have been declared

successful for their appearance in the Main examination

who have secured minimum qualifying marks in each

papers i.e. Paper-I and Paper-II and therein the JPSC

has also enclosed order dated 10.09.2018 passedby the

Hon'ble Supreme Court in Civil Appeal No. 9217 of

2018 [Rakesh Kumar Vs. State of Jharkhand]. The

said writ petitionswere heard together and dismissed

vide order dated 20.12.2018, wherein the Court hold

that this Court restrains itself from interfering in the

matter of policy decision of the State Govt. and thus,

finds no illegality in not declaring the candidates

(present petitioners) qualified, who failed to obtain

minimum qualifying marks as per the specifications

indicated in Para-3 aforesaid (resolution dated

27.11.2012).

Pursuant to these litigations, result of Main

Examination was pronounced on 15.02.2020. After

publication of the result of Main Examination, interview

was conducted w.e.f. 24.02.2020 and the final result for

recommendation for appointment of the successful

candidate was published by the JPSC on

21.04.2020.The recommendation made by the JPSC has

finally been accepted and candidates have been selected

and appointed.

But the entire selection process has been

questioned by the candidates who have not been

declared to be successful, by filing number of writ

petitions, outcome of which is the subject matter of

instant intra-court appeals, with a prayer to quash the

result/merit list of 6th Combined Civil Services

Examination-2016 published on 21.04.2020; declare the

action of the respondent-JPSC in taking into

account/adding the total marks obtained by the

candidates in Paper-I of General Hindi & General

English [Main Examination] while preparing merit list, to

be illegal as it is only qualifying in nature; and further

declaring the action of the respondent-JPSC in not

adhering to the condition of testing the candidates

having obtained minimum qualifying marks, as

prescribed in Clause 13 of the advertisement, so far as

each individual paper in which the candidates have

appeared, to be illegal; and for direction upon the

respondents to publish the revised merit list.

20. In furtherance to the aforesaid factual

background, this Court in order to answer the issues, as

formulated by this Court, also requires to travel across

the relevant Rules as also the terms & conditions of

the advertisement, based upon which the selection

process has been initiated.

21. The relevant Rule 15 and 16 of the Bihar Civil

Services (Executive Branch) and Bihar Junior Civil

Services (Recruitment) Rules, 1951, which is relevant

in the instant case read under as:

"15.The examination shall be held according to the syllabus specified in Appendix D to these rules which are liable to alteration from time to time by the Commission with the prior approval of the State Government.

......

16.(a)The Commission shall have discretion to fix the qualifying marks in any or all the subjects at the written examination.

(b)The minimum qualifying marks for candidates belonging to the Scheduled Castes and the Scheduled Tribes shall not be higher than 35% for the Bihar Civil Service (Executive Branch), and 30% for the Bihar Junior Civil Service unless the number of such candidates qualifying at the written test according to the standards applied for other candidates is considerably in excess of the number of candidates required to fill all the vacancies reserved for the Scheduled Castes and Scheduled Tribes: Provided that in determining the suitability of a particular candidate for appointment, the total marks obtained at the written examination and not the marks obtained in any particular subject shall be taken into consideration.

(c) There shall be no qualifying marks for the viva voce test."

Emphasis supplied

It is evident from the provision of Rule 16(a) which

says that the Commission has discretion to fix the

qualifying marks in any or all the written examination.

Sub-section (b) provides that the minimum qualifying

marks for candidates belonging to the Scheduled Castes

and the Scheduled Tribes shall not be higher than 35%

for the Bihar Civil Service (Executive Branch), and 30%

for the Bihar Junior Civil Service unless the number of

such candidates qualifying at the written test according

to the standards applied for other candidates is

considerably in excess of the number of candidates

required to fill all the vacancies reserved for the

Scheduled Castes and Scheduled Tribes

The provision as contained in sub-rule (a) starts

from the word the Commission shall have discretion to

...........written examination. While sub-Rule (b) starts

from the word the minimum qualifying marks for

candidates belonging to the Scheduled Castes and the

Scheduled Tribes ....:. .ProvisotoSub-Rule (b) of Rule 16

says that in determining the suitability of a particular

candidate for appointment, the total marks obtained at

the written examination and not the marks obtained in

any particular subject shall be taken into consideration.

The wording of provision of Rule 16 (a) itself is a complete

provision since it ends by conferring power upon the

Commission to fix the qualifying marks in any or all

the subjects in the written examination. While sub-

rule (b) of Rule 16 which speaks about Scheduled

Castes and Scheduled Tribes, whose marks shall not

be higher than 35 percent for the Bihar Civil Service

(Executive Branch), and 30% for the Bihar Junior Civil

Service at the written test according to the standards

applied for other candidates is considerably in excess of

the number of candidates required to full all the

vacancies reserved for the Scheduled Castes and

Scheduled Tribes. In such circumstances, proviso has

been given in determining the suitability of a particular

candidate for appointment, i.e. the candidates belonging

to scheduled castes and scheduled tribes in a case if

found considerably in excess of the number of

candidates then in such circumstances the total marks

obtained at the written examination and not the marks

obtained in any particular subject shall be taken into

consideration. Therefore, the proviso to Rule 16 (b) is not

for Rule 16 in entirety rather according to our

considered view it is only proviso to sub-rule (b) of Rule

16 that too for the consideration of the candidature of

scheduled tribes and scheduled castes in a case if the

members of such category candidates qualifying in the

written test according to the standard applied for the

other candidate is considerably in excess of the number

of candidates required to fill all the vacancies reserved

for the scheduled castes and scheduled tribes.

Therefore, according to our considered view, in

present context the preparation of merit list on the basis

of total marks obtained at the written test as per the

proviso to Rule 16 (b) cannot be said to be a correct

argument and it cannot be applied in entirety for the

entire selection process rather it is up to the

Commission to consider the said proviso if such

exigency exists as per the stipulation made under Rule

16 (b) of the Rules, 1951.

22. It would further be relevant to reproduce relevant

portions of Clause 12 and 13 of the advertisement being

Advertisement No. 23/2016 as under:

"12-ijh{kk dk Lo:i% & p;u gsrq izkjafHkd ijh{kk ,oa eq[; ijh{kk ¼fyf[kr ,oa lk{kkRdkj½ vk;ksftr dh tk;sxhA

¼A½ izkjafHkd ijh{kk% & izkjafHkd ijh{kk ds vk/kkj ij dksfVokj fjfDr;ksa dh la[;k ds 15 xq.kk mEehnokjksa dks eq[; ijh{kk ds fy, pquko ¼Shortlisting½ fd;k tk;sxkA izkjafHkd ijh{kk nks i=ksa dh gksxh ftudk iw.kkZad 200&200 ¼dqy pkj lkS½ gksxkA buds izkIrkad eq[; ijh{kk ;k lk{kkRdkj ds vadksa ds lkFk tksM+k ugha tk;sxkA nksuksa i=ksa dh ijh{kk vks0,e0vkj0 vk/kkfjr gksxhA izkjafHkd ijh{kk esa OMR Bhd <ax ls Hkjuk vko';d gksxk vU;Fkk vH;fFkZ;k jÌ dj nh tk;sxhA izkjafHkd ijh{kk ds lHkh fo"k;[email protected]=ksa esa vH;fFkZ;ksa dks lfEefyr gksuk vfuok;Z gksxkA izkjafHkd ijh{kk dk ikB~;Øe fuEuor~ gS% & SYLLABUS FOR THE PRELIMINARY TEST OF COMBINED CIVIL SERVICES EXAMINATION- 2016

The Preliminary Examination shall consist of two compulsory papers, each of 200 marks namely,

(i) General Studies Paper-I

(ii) General Studies Paper-II

Both the question papers shall be of multiple choice, objective type. The question papers will be set both in Hindi and English. However, questions set to test the comprehension skill and knowledge of language and grammar shall be only in the concerned language, without providing Hindi or English translation thereof.

xxxx xxxx xxxx

(B). eq[; ijh{kk% & eq[; ijh{kk ds vk/kkj ij fjfDr;ksa ds vuq:i rhu xq.kk vH;fFkZ;ksa dks lk{kkRdkj gsrq vkeaf=r fd;k tk;sxkA eq[; ijh{kk 06 ¼N%½ i=ksa dh gksxh ftldk dqy iw.kkZad 1050 gksxkA eq[; ijh{kk ds lHkh fo"k;[email protected]=ksa esa vH;fFkZ;ksa dks lfEefyr gksuk vfuok;Z gksxkA eq[; ijh{kk dk ikB~;Øe fuEuor~ gS% & MAIN EXAMINATION (No optional subjects. All are common compulsory Papers) Subject Duration Full Remarks Marks Paper-I: General Hindi & 3 hours 100 DESCRIPTIVE TYPE.

       General English, each of 50
                                                                     This     paper    is
       marks                                                         qualifying in which
                                                                     minimum 30 marks
                                                                     in mandatory.

       Paper-II:        Language           and 3 hours       150     DESCRIPTIVE
       Literature: Under        this Paper,                          TYPE.
       every candidate will have to opt
       for one Language and Literature
       out of      fifteen listed    by    the
       commission.
       Paper-III: Social Science, having 3 hours             200     DESCRIPTIVE
       two   distinct    sections     on    (i)                      TYPE.
       History (ii). Geography, each of
       equal weightage.
       Paper-IV: Indian Constitution & 3 hours               200     DESCRIPTIVE
       Policy, Public Administration &                               TYPE.
       Good Governance.
       Paper-V:       Indian        Economy, 3 hours         200     DESCRIPTIVE
       Globalization and Sustainable                                 TYPE.
       Development.
       Paper-VI:      General       Sciences, 3 hours        200     DESCRIPTIVE
       Environment        &     Technology                           TYPE.
       Development.

These papers are common to all candidates.

(c).xxxx                 xxxx                        xxxx
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From perusal of the conditions of the

advertisements, as quoted herein above, it is evident

that ClauseNo. 12 of the advertisement speaks about the

pattern of the examination i.e. Preliminary Test, Main

Examination and Interview.Clause 12(A) speaks about

Preliminary Examination. The preliminary examination

consists of two compulsory papers, each of 200 marks

namely, General Studies Paper-I and General Studies

Paper-II. Both the question papers are of multiple

choice, objective type

Clause 12(B) thereof deals with pattern of Main

Examination, which hasmuch relevance in the present

appeals. Under the caption B, 'Mukhya Priksha' (Main

Examination), it has been said that Main Examination

consists of six common compulsory papers, total marks

of which will be 1050. It is essential for the candidates to

appear in all subjects/papers in Main examination.

Paper I, General Hindi and General English, each of 50

marks is qualifying in nature in which minimum 30

marks is mandatory. Paper -II, Language and

literature, under this paper every candidate will have to

opt for one language and literature out of fifteen listed

language by the Commission, which is of descriptive

type of 150 marks. Paper III, IV, V and VI is of

descriptive type each having 200 marks. Thus, in total

the Main examination is of 1050 marks.

On perusal of Clause-13 of the advertisement, it

transpires that the minimum qualifying marksfor both

Preliminary and Main Examination forthe category of

unreservedis 40%, Backward Class-I -- 34%, Backward

Class-II - 36.5% and for Scheduled Caste/Tribe and

Woman - 32%. It further appears that the minimum

marks for all the written examination

(Objective/Descriptive) will be at par for all

service/cadre. It also speaks that it will be mandatory

for all the candidates to secure 30 marks in Paper

I, General Hindi and General English, so far Mains

examination is concerned. Thus, it is evident that for

Paper-I stipulation to the effect has been made that

minimum 30 marks mandatorily to have obtained by one

or the other candidate for qualifying in the said subject

so that they may be considered for selection by taking

the marks of the other subjects i.e. Paper II to IV.

Herein, the word "Minimum" has been mentioned

in the advertisement i.e. minimum 30 marks is to be

obtained which is qualifying in nature. But the Rule is

otherwise, so far as obtaining of minimum qualifying

marks in Paper I is concerned. The syllabus as would be

evident from syllabus of the main examination of the

JPSC as appended with the paper book, wherein it has

been stipulated to the effect that the General Hindi and

General English paper shall be of composite paper

consisting of two segments having (i).Hindi and

(ii).English. Both the segments shall be of equal

weightage. The purpose of the paper is to test the

working knowledge of the candidates in above subjects.

The question to be asked in both the segments of this

paper shall be of matric standard only.

For ready reference, the detailed syllabus of Paper

I, (Main Examination) as appended as Annexure 1 (Kha)

to the advertisement, which is much relevance in the

case in hand, is quoted hereunder as:

PAPER-I General Hindi and General English Total Marks: 100 Time: 3 hours The General Hindi and General English paper shall be a composite paper, consisting of two segments, namely,

(i).Hindi and (ii).English. Both the segments shall be of equal weightage i.e. each of 50 marks. The purpose of the paper is to test the working knowledge of the candidates in the above two languages. As such questions to be asked in both the segments of this paper shall be of matric standard only and shall be confined to the following areas:

(A).General Hindi: 50 marks (B).General English: 50 marks It will be only a qualifying paper in which out of 100 (combined both Hindi & English) every candidate will have to secure only 30 marks. Thus inclusion of 50 marks General English component will not adversely impact the chances of students from Hindi/Regional Language background.

Emphasis supplied

From bare perusal of the above, it is evident that

in the syllabus stipulation has been made that in

qualifying paper the candidate has to secure only 30

marks. It is not in dispute that the word which starts

from'securing minimum 30 marks' is different to that of

'securing only 30 marks' reason being that the meaning

of obtaining minimum 30 marks denotes the candidate

has to secure at least 30 marks. But when stipulation

has been made to secure only 30 marks which has got

other implication that the candidate is only required to

obtain 30 marks and if a candidate is acquiring 30

marks he will have to be declared successful in that

particular subject. Further the standard of examination

has been of martic/10th standard which also goes to

suggest that in competitive examination like state

service which is being conducted by JPSC of the State

for appointment of a candidate to work as Class II State

service there cannot be assessment of merit on the basis

of syllabus of matric standard and therefore, we are not

hesitant in holding that when a subject has been said to

be qualifying in nature having 10th standard syllabus it

cannot be allowed to be accepted for the preparation of

the merit for declaration of the candidature of the

meritorious candidate in comparison to the other

candidates who are securing more marks in the main

subject having the syllabus of graduate level.

23. Accordingly, issue no. 1,whether the marks

obtained in Paper-I were to be added in total marks, is

answered that the marks obtained in Paper-I (Mains

Examination) were not to be added in total marks while

preparing merit list for declaration of the candidature of

one or the other candidate.

24. So far issue nos. (ii).Whether the merit list

prepared by the JPSC based upon the 'aggregate

qualifying marks' of all subjects or 'minimum qualifying

marks' in each of the subjects, is considered to be

correctand (iii).Whether the stand which has been taken

by the JPSC as also the State before the Court of law

based upon which the order has been passed in Joy

Guria (supra) or the contrary view taken while preparing

the merit list of the successful candidate in 6th Combined

Civil Service Competitive Examination conducted by JPSC

is considered to be correct;are concerned, since both the

issues are inter-lined with each other, as such the same

are being taken up together to be answered in the

following manner.

25. This Court in order to answer these issues, deems

it fit and proper to again consider the stipulation made

in Clause 13 of the terms and conditions of the

advertisement which speaks minimum qualifying marks

in preliminary and Main examination of each category of

candidates. Meaning thereby the parameter fixed either

for the preliminary test or the written/Main examination

will be same as the word/phrase inserted in the

advertisement 'the minimum marks for all the written

examination (subjective and descriptive) will be at equal

footing". Thus, there is no dispute about the fact that,

ifthisClausewill be taken into consideration, the

parameter fixed in the objective test and/or the

descriptive type test would be same so far as minimum

qualifying marks is concerned. It requires torefer herein

that from the language used in the conditionasClauseno.

13 it transpires that the minimum qualifying marks will

be in each subject or not on the total aggregate marks.

In this regard, we have also considered the

submission of JPSC as also the State in the affidavit

filed before the writ Court in Joy Guria Casewherein in

specific terms, it has been stated that the candidate is

required to qualify in each, preliminary and Main

examination. The relevant paragraphs of the counter

affidavit read under as:

"22.That, it is not out of place to mention here that in the syllabus, as mentioned in Advertisement, there are two Papers for Preliminary Test Examination, i.e. G.S. Paper-I and G.S. Paper-II having prospectus in different subjects.

23.That, in view of the aforesaid facts and circumstances the JPSC, while publishing the 1st result dated 23.02.2017 and revised result dated 11.08.2017, has declared only those candidates successful who have secured the minimum qualifying marks in each papers.

For example (Unreserved Category) Unreserved category candidates who have secured minimum qualifying marks, i.e. 40 % in each papers were only considered and declared successful in Preliminary Test

Examination. Same principle will also followed for other categories.

24.That, in view of the aforesaid facts and circumstances while publishing the re-revised result dated 6.8.2018, in compliance of order dated 18.5.2018 passed in W.P. (S) No. 1452 of 2018 by this Hon'ble Court, the JPSC has again followed the same criteria in declaring the result of Preliminary Test Examination and only those candidates category wise have been declared successful for their appearance in the mains examination who have secured the minimum qualifying marks in each papers, i.e. Paper-I and Paper-II.

25.That, it would be evident from the materials available on the record that petitioners belong to different categories and have not secured the minimum qualifying marks either in Paper-I or in Paper-II and as such they have not been declared successful in the re-revised result dated 06.08.2018 and as such there is no illegality in publication of re-revised result dated 6.08.2018.

26.That, the grievance of the petitioners in this writ application is that a candidate who have secured 40% marks (Unreserved category) etc. collectively, i.e. in Paper-I and Paper-II as a whole deemed to be successful for mains examination in view of the resolution of the State Govt. and as such not declaring the petitioners as successful in the re- revised result, is illegal.

That aforesaid contention of the petitioners is misleading, misconceived and not correct and as such strongly denied."

(Emphasis supplied) The Co-ordinate Single Bench of this Court in Joy

Guria (Supra)case, has considered this aspect of the

matter to the effect that the present petitioners i.e. Joy

Guria and others belong to different categories and

have not secured the minimum qualifying marks in

Paper-I and Paper II and as such have notbeen declared

successful in the revised result dated 06.12.2018 and as

such there is no illegality in the revised list dated

06.12.2018. The respondent-JPSC before the writ Court

inJoy Guria Case had strongly denied the contention of

the petitioner (in Joy Guria Case)that the candidateswho

have secured 40% marks (Unreserved category) etc.

collectively, i.e. in Paper-I and Paper-II as a whole

deemed to be successful for Main examination in view of

the resolution of the State Govt. and as such not

declaring the petitioners as successful in the re-revised

result, is illegal.

To buttress his argument reliance has been put on

the judgment rendered in the case of Taniya Malik Vs.

the Registrar General of the High Court of Delhi

[W.P.S. (C) No.764 of 2017].Thereafter, the co-ordinate

learned Single Bench has passed the order to the effect

that no case is made out for interference in the instant

writ petition by taking into consideration resolution

dated 27.11.2012.

The relevant paragraphs of the judgment rendered

in Joy Guria(Supra)i.e. paragraph nos. 8, 9, 10 and 11

are reproduced hereunder as:

"8.Be that as it may, having gone through the rival submissions of the learned counsel for the parties, this Court is of the considered opinion

that no case is made out for interference in the instant writ petition. In view of the directions of this Court, JPSC published the results of the PT on 23.02.2017 and thereafter, State Govt. issued Circular dated 19.04.2017, by which the decision was taken to declare all such candidates belonging to the reserved category, whose marks are equal or more than that of the last placed candidate in the list of 15 times of the shortlisted unreserved category candidates. The said Circular No. 5562 dated 19.04.2017 was considered by this Court in W.P.(S). No. 1864 of 2017 and this Court after considering the facts and circumstances of the case, 6 allowed the aforesaid writ petition in terms of order dated 25.07.2017, with a direction and observation to the JPSC for taking immediate steps for publication of amended results in terms of Notification. After order of this Court, JPSC came-out with an amended result of Combined Civil Services Competitive Examination, 2016 on 11.08.2017. The State Govt. again issued Circular dated 12.02.2018, whereby it was decided that those candidates, who have secured minimum qualifying marks as mentioned in Circular dated 27.11.2012, will be deemed to be selected for the Mains Examination. The said circular was also matter of challenge before this Court in W.P.(S). No. 1452 of 2018 and this Court dismissed the said writ petition in terms of order dated 18.05.2018. After dismissal of the said case, again an amended result was published on 06.08.2018 by the JPSC in compliance of the order passed by this Court. It is very much clear that as per the syllabus mentioned in the advertisement two papers were prescribed for preliminary test, i.e. General Studies Paper-I and General Studies Paper-II having in different subjects and the candidates had to obtain 40% marks in each paper and those, who have secured minimum qualifying marks were only considered and declared successful in the Preliminary Test Examination. The same principles was applied for other categories also and the earlier results, revised results and amended results are based on the same principles. From perusal of the records, it appears that JPSC has adopted uniform pattern and has not deviated from its principle of considering 40% as the minimum qualifying in both the subjects separately i.e. in each paper and not the aggregate. In the instant writ petition, the petitioners belongs to different categories and have not secured minimum qualifying marks either in Paper-I or in Paper-II and as such, they have not been declared successful in the revised result dated 06.08.2018.

9.The main contention of the learned counsel for the petitioners is that as the said criteria was never in the advertisement and as such, in case of ambiguity in the advertisement, the benefits must fall in favour of the candidates. The said contention of the petitioner is not acceptable to this Court simply on the ground that a Committee has gone into the same and has since opined what was meant for Preliminary Examination is that 40% minimum marks should be obtained in each paper. As the earlier results, revised results and the amended results were all declared considering the same principles and earlier this Court had already dismissed one writ petition viz. W.P.(S). No. 1452 of 2018 and the petitioner therein had never challenged nor approached this Court regarding the said ambiguity. It was only after the stay order passed by the Hon'ble Apex Court, the present writ petition was filed. The order passed by the Hon'ble Apex Court in case of Rakesh Kumar Vs. State of Jharkhand & Ors. (Civil Appeal No. 9217 of 2018), is of no help to the present petitioner as it has been clearly held in the said order that, "Since the appellant alone is before us, we make it clear that anything said in the order will not be treated as a precedent" and as such, the present petitioners cannot be benefited out of the said order. The said order was pronounced in the peculiar facts and circumstances of that case and as such, it was clearly held by the Hon'ble Apex Court that anything said in the order will not be treated as a precedent and only the appellant of that case was allowed to appear in the Mains Examination and as such, the present petitioners cannot get favour out of the same. Similar issue fell for consideration before the Hon'ble Apex Court in case of Tanya Malik Vs. the Registrar General of the Delhi High Court, reported in (2018) 6 SCC 162, in which also the Hon'ble Apex Court has declined to interfere in the recruitment process.

The Hon'ble Apex Court in case of Lila Dhar Vs. State of Rajasthan, reported in (1981) 4 SCC 159 observed that, "The object of any process of selection for entry into a public service is to secure the best and the most suitable person for the job, avoiding patronage and favouritism. Selection based on merit tested impartially and objectively, is the essential foundation of any useful and efficient public service. So, open competitive examination has come to be accepted almost universally as the gateway to public services."

In the instant case, in the Rules the minimum cut-off is prescribed and that could not have been relaxed and moreover relaxation is a matter of policy decision of the State. As the petitioners have appeared in the examination with the stipulation of minimum cut- off marks as per Rule and precedents followed by JPSC, petitioners having failed in the examination, cannot turn-around and are estopped to contend to the contrary. The students once participated having knowledge that for selection they have to clear the prescribed minimum pass marks and on being unsuccessful, they cannot claim that as they obtained 40% marks in aggregate, they will be allowed to appear in the Mains Examination though as per the Rules, they were required to obtain 40% marks in each subjects.

The Hon'ble Apex Court in case of K.H. Siraz Vs. High Court of Kerala & Ors., reported in (2006) 6 SCC 395 has clearly observed that when the candidates participated in the interview with full knowledge that for selection 8 they have to clear the prescribed minimum pass marks, on being unsuccessful in the interview, could not turn around and challenge that the prescription of minimum marks was improper. The same theory was also reiterated by the Hon'ble Apex Court in case of Madan Lal & Ors. Vs. State of J & K, reported in (1995) 3 SCC 486.

Further, the Hon'ble Apex Court in para-23 of the judgment passed in case of Tanya Malik (supra) has held that:-

"23.Coming to question whether minimum cut-off marks in the written examination be relaxed from 40% to 33% and whether we should interfere on the ground that as a person who has obtained the highest marks, could not clear one of the papers by narrow margin of one marks. It was also urged that the person having the highest marks has not been called for interview and as he could not clear the minimum percentage in one of the written paper and persons having lesser marks in aggregate have been called for interview. In our opinion minimum passing marks in each of the paper could have been prescribed and that is absolutely necessary so as to adjudge the academic knowledge in various subjects. Merely by scoring highest marks in general knowledge and language paper is not going to help. Minimum knowledge in other subjects, civil and criminal law was also requisite and that is true for vice versa

too, and that is why minimum passing marks had been prescribed and fixation of 40% was quite reasonable and proper and it would be not proper for this Court to interfere in the same. We find no fault in prescribing the minimum passing marks for written papers. It may happen in any examination that a person who is having better aggregate may not fair well in one of the papers and may be declared 'failed'. That cannot be a ground to order relaxation or to doubt the correctness of the evaluation process. When we were shown the marks of a candidate who secured highest marks, it became apparent that the performance of the candidate in paper general knowledge and language was far better as compared to the performance in civil and criminal papers. Thus when a single examiner, has done valuation, same yardstick has been applied to all the candidates. We find no ground to interfere on the various grounds urged by the petitioners.

10. In the instant case, the petitioners could not secure the minimum cutoff marks in the paper which talked of Jharkhand as a whole. The candidates having not even the knowledge about State of Jharkhand where they are going to be appointed as a Civil Services Officers, rightly have not been selected as they did not even qualify and have not obtained the minimum qualifying marks. The contention of the learned counsel for the petitioners distinguishing the judgment passed in case of Tanya Malik (supra) on the ground that in the said case minimum qualifying marks was mentioned in the advertisement but in the present case, the same has not been mentioned in the advertisement, does not find favour as 40% marks in each of the paper was the policy decision of the State and the same was adopted in all the preliminary test examinations as uniform pattern by the JPSC and also in view of the fact that already revised results have been published on more than two occasions and date of Mains Examination has also been fixed. Further, the examination conducted by the JPSC has already been delayed due to filing of different writ petitions from time to time. As such, this Court restrain itself from interfering in the matter of policy decision of the State Govt. and thus, I find no illegality in not declaring the candidates (present petitioners) qualified, who failed to obtain minimum qualifying marks as per the specifications indicated in para-3 aforesaid.

11. No interference is warranted in the instant writ petitions and resultantly, the same are hereby dismissed."

Thus, it is evident from the aforesaid judgment

passed by Co-ordinate learned Single Bench of this

Court that passing in each subject since is not referred

in the advertisement, as such the samehas not been

taken as a valid ground for showing interference in the

result and therefore, declined to interfere with the policy

decision of the State Government,whereby in the

preliminary examination the qualifying in each subject

has been held to be mandatory. The aforesaid order(Joy

Guria case)has never been challenged by the parties and

as such it has attained finality.

26. Learned counsel for the appellants has argued at

length making the submission that judgment rendered

in Joy Guria (supra) is not applicable in the facts and

circumstances of the present case (subject of instant

intra-court appeals) and has wrongly been considered by

learned Single Judge by taking its aid in preparation of

merit list in the Main examination, but we are not

impressed with such argument because of the specific

stipulation made in clause no. 13 of the advertisement

which speaks that the minimum qualifying marks in all

written examination (objective/descriptive) will be at par.

Therefore, if the policy of the State Government is

that passing in the preliminary examination in each

subject is mandatory which has been taken as a policy

decision there cannot be reason to deviate from policy

decision in passing each subject in the Main

examination as per terms and conditions of clause 13 of

the advertisement in question. Therefore, according to

our considered view argument, which has been

advanced that the condition of passing in each subject is

not available in the advertisement, is not correct rather

the condition is well available as Clauseno. 13, if read

together with the order passed in Joy Guria (supra).

Even otherwise also, learned Single Judge of this

Court has taken aid of judgment rendered in Director-

General, Telecommunication v. T.N. Peethambaram,

[(1986) 4 SCC 348], which pertains to quashing of

process of selection conducted by Telecommunication

Department for recruitment of Telegraph Engineering

Service (Group 'B') under Recruitment Rules, 1981,

through Limited Departmental Qualifying Examination.

The said examination consists of four papers having

stipulation that the minimum pass marks in the

examination shall be 50 per cent for general candidates

and 45 per cent for Scheduled Castes and Scheduled

Tribe candidates. The Telecommunication Department

concluded the process of selection through limited

departmental examination by testing the eligibility on

the basis of qualifying of one or the other candidates in

each subject. The issue went before the CAT on the

ground that rule does not speak about qualifying in each

subject by one or the other candidates. The Tribunal has

accepted the plea of the unsuccessful candidate and

finally the matter went before the Hon'ble Apex Court,

wherein the Hon'ble Apex Court held as under:

"Fails" in one subject, but "passes" the examination! It is nota tongue-in-the-cheek remark, for, passing an examination does not mean passing or securing the minimum passing marks in each subject or item of examination provided the candidate secures the minimum passing marks in aggregate, and he is entitled to be declared as having passed the examination according to the Central Administrative Tribunal (Tribunal hereafter), Hyderabad, which has upheld the aforesaid proposition canvassed by the respondent. The validity of this view is in focus before this Court in the present appeal by special leave. 2. Rule 2 in Appendix III of the Telegraph Engineering Service (Group 'B') Recruitment Rules, 1981, for Limited Departmental Qualifying Examination, in the context of which the controversy has arisen, reads thus: 2. Limited Departmental Competitive Examination: (i)(a) Advanced Technical Paper -- General .. 100 marks (b) Advanced Technical Paper -- Special .. 100 marks (c) General Knowledge and Current Affairs .. 50 marks (d) Assessment of Confidential Reports 75 marks (ii)(a) The minimum pass marks in the examination shall be 50 per cent for general candidates and 45 per cent for Scheduled Castes and

Scheduled Tribe candidates. This rule was interpreted by the concerned department as requiring the candidates to secure 50 per cent minimum pass marks for the general candidates and 45 per cent minimum pass marks for Scheduled Castes and Scheduled Tribes in "each" of the four subjects or items The Tribunal has taken the view that the department was wrong in so interpreting the Rule and has formed the opinion that on a true interpretation, the requirement as regards securing minimum pass marks in the examination by the candidates concerned is referable to "aggregate" marks and not to each of the four subjects or items of the examination. It has been overlooked by the Tribunal that the "rule" does not employ the expression "aggregate", and that it is impossible to inject the said word in the Rule in the disguise of interpretation, as it would lead to absurd results. An illustration will make the "obvious"

point "more obvious". The illustration might be viewed in the scenario of a medical degree examination. Can one who secures zero, say in surgery, but secures high marks in the other papers, so that the minimum aggregate standard is attained, be declared to have passed the examination? Such an interpretation would result in havoc and have catastrophic consequences. Examining the examination rule in the present context, the nihilist result is equally conspicuous. Say, a candidate secures zero in the first paper of Advanced Technology (General), or second paper of Advanced Technology (Special), but secures full marks in the rest of the subjects (or items). He would be securing (0 plus 100 plus 50 plus 75) or (100 plus O plus 50 plus 75) (equal to 225 i.e. 56.25 per cent) minimum passing marks and would be entitled to be declared as having passed and having become entitled to the outflowing preferential treatment. Similar would be the outcome also in a case where a candidate's Confidential Record is bad and he earns no point in that item. Such an interpretation would thus be self-defeating and lead to absurd results, and accordingly, would be contrary to well established canons of construction, not to speak of a common-sense-oriented

approach. Since the Rule does not specify a different passing standard for "each" subject, the prescribed minimum passing standard must be the yardstick to apply to each of the subjects or items. Minimum must mean a minimum in each, as much as, minimum in aggregate. The Tribunal should not have therefore upset the decision of the concerned department and imposed on the department the mistaken interpretation propounded by it. In the result, the decision of the Tribunal must be reversed."

Thus, it is evident that subject matter of the Rule

of the said case also does not consist of qualifying by

one or the other candidatesin each such subject rather

the qualifying by getting aggregate in total marks but

has been discarded by Hon'ble Apex Court on the

ground that "rule" does not employ the expression

"aggregate", and that it is impossible to inject the said

word in the Rule in the disguise of interpretation, as it

would lead to absurd results. Since the Rule does not

specify a different passing standard for "each" subject,

the prescribed minimum passing standard must be the

yardstick to apply to each of the subjects or items.

Minimum must mean a minimum in each, as much as,

minimum in aggregate.

Even in the case of Taniya Malik (supra), the

Hon'ble Apex Court has expressed similar view and held

at paragraph 23 as under:

"23.Coming to the question whether minimum cut-off marks in the written examination be relaxed from 40% to 33% and whether we should interfere on the ground that as a person who has obtained the highest marks, could not clear one of the papers by narrow margin of one mark. It was also urged that the person having the highest marks has not been called for interview and as he could not clear the minimum percentage in one of the written paper and persons having lesser marks in aggregate have been called for interview. In our opinion minimum passing marks in each of the paper could have been prescribed and that is absolutely necessary so as to adjudge the academic knowledge in various subjects. Merely by scoring highest marks in general knowledge and language paper is not going to help. Minimum knowledge in other subjects, civil and criminal law was also requisite and that is true for vice versa too, and that is why minimum passing marks had been prescribed and fixation of 40% was quite reasonable and proper and it would be not proper for this Court to interfere in the same. We find no fault in prescribing the minimum passing marks for written papers. It may happen in any examination that a person who is having better aggregate may not fare well in one of the papers and may be declared "failed". That cannot be a ground to order relaxation or to doubt the correctness of the evaluation process. When we were shown the marks of a candidate who secured highest marks, it became apparent that the performance of the candidate in paper general knowledge and language was far better as compared to the performance in civil and criminal papers. Thus when a single examiner, has done valuation, same yardstick has been applied to all the candidates. We find no ground to interfere on the various grounds urged by the petitioners."

(Emphasis supplied)

27. For the discussions made in the preceding

paragraphs, according to our considered view also, when

the appointment is by way of selection that too the post

which is of Class II service of the State to be filled up by

the Public Service Commission cannot be expected to be

filled up from the candidates who if found to have failed

in one or two or three subjects but have got more marks

in comparison to those candidates who have passed in

all the subjects but got higher marks in aggregate in

comparison to such candidate who have passed in all

the subjects but lesser in aggregate. The reason being

that the suitability and eligibility is fixed under the rule

prescribing a particular syllabus. It is incumbent upon

the one or the other candidates who have qualified to get

minimum marks in each subject apart from getting

marks in aggregate to come in the merit list. If a

candidate who have failed in one or two subjects even

though got more marks in aggregate will be allowed to be

selected and appointed, it will nothing but compromise

to merit and it will lead to absurdity, as has been held

by Hon'ble Apex Court in the case of Director-General,

Telecommunication v. T.N. Peethambaram(supra), as

referred above.

28. Mr. Anil Kumar Sinha, learned senior counsel

appearing for appellants in L.P.A. No. 204 of 2021 (one

of the appeals) has tried to distinguish the fact of the

present case with the fact of the case of Tanya Mallick

(supra) by making submission that there was specific

rule to secure minimum mark but here there is no such

rule.

But that contention is not acceptable to us for two

reasons. Firstly, for the reason that there is specific

condition as Clause no. 13 in the advertisement which

prescribes minimum marks to be obtained at par both in

objective and descriptive type examination and secondly

the Hon'ble Apex Court has already held in the case of

Director-General, Telecommunication v. T.N.

Peethambaram (supra) that minimum qualifying marks

is mandatory to be obtained in each subjects. Therefore,

it is incorrect to say that there is no such rule herein.

29. So far as the argument advanced on behalf of Mr.

Gadodia pertaining to the order passed by Hon'ble Apex

Court in Civil Appeal No. 9217 of 2018 [Rakesh

Kumar Vs. State of Jharkhand] to the effect that if

there is any ambiguity in advertisement it will go in

favour of the candidate and since according to him there

is ambiguity in advertisement so the benefit is to be

given to the candidate who have been declared to be

successful; we, after going through the aforesaid

judgment of Hon'ble Apex Court, have found from the

ultimate paragraph that the said judgment is not to be

treated as precedence, therefore, said order is not having

its binding effect on the facts of this case, and therefore,

the said argument is hereby rejected.

30. Further,so far the submission of the appellants

that the writ petitioners once participated in the process

of selection cannot be allowed to challenge the entire

selection process, we find no substance in this argument

taking into consideration the factual aspect and

declaring the writ petitioners as unsuccessful as

conditionstipulated under Clauseno. 12, which speaks

the minimum qualifying marks both for Preliminary and

Main examination, based upon the order passed by the

Co-ordinate learned Single Bench of this Court in Joy

Guria (supra) and as such it was incumbent upon the

JPSC to prepare merit list on the basis of qualifying

marks secured by one or the other candidate in each

subject and the decision of the JPSC in preparing the

merit list on the basis of aggregate marks calculated on

the basis of total marks of 1050 has only been

acknowledged by the writ petitioners once the result has

been published and only then the cause of action has

occurred to question before the court of law.

In similar circumstances, the Hon'ble Apex Court

in the case of Dr. (Major) Meeta Sahai v. State of

Bihar & Ors [(2019) 20 SCC 17] has been pleased to

hold that the general principle isthat once participated

in the process of selection it is not available for the

unsuccessful candidates to turn around and question

the selection process and hold that if the Clauseupon

which the candidature of one or the other candidate has

been treated to be of a unsuccessful candidate their

cause of action will arise only after the result is being

published and in that circumstances, the entire

selection process can be assailed.

Relevant paragraph of the judgment, paragraph

nos.15 to 22are quoted hereunder as:

"Preliminary issues

15. Furthermore, before beginning analysis of the legal issues involved, it is necessary to first address the preliminary issue. The maintainability of the very challenge by the appellant has been questioned on the ground that she having partaken in the selection process cannot later challenge it due to mere failure in selection. The counsel for the respondents relied upon a catena of decisions of this Court to substantiate his objection.

16.It is well settled that the principle of estoppel prevents a candidate from challenging the selection process after having failed in it as iterated by this Court in a plethora of judgments including Manish Kumar Shahi v. State of Bihar [Manish Kumar Shahi v. State of Bihar, (2010) 12 SCC 576 : (2011) 1 SCC (L&S) 256] , observing as follows: (SCC p. 584, para 16) "16. We also agree with the High Court [Manish Kumar Shahi v. State of Bihar, 2008 SCC OnLine Pat 321 : (2008) 4 PLJR 93] that after having taken part in the process of

selection knowing fully well that more than 19% marks have been earmarked for viva voce test, the appellant is not entitled to challenge the criteria or process of selection. Surely, if the appellant's name had appeared in the merit list, he would not have even dreamed of challenging the selection. The [appellant] invoked jurisdiction of the High Court under Article 226 of the Constitution of India only after he found that his name does not figure in the merit list prepared by the Commission. This conduct of the appellant clearly disentitles him from questioning the selection and the High Court did not commit any error by refusing to entertain the writ petition." [ See also: Madan Lal v. State of J&K, (1995) 3 SCC 486 : 1995 SCC (L&S) 712, Marripati Nagaraja v. State of A.P., (2007) 11 SCC 522 : (2008) 1 SCC (L&S) 68, Dhananjay Malik v. State of Uttaranchal, (2008) 4 SCC 171 : (2008) 1 SCC (L&S) 1005 and K.A. Nagamani v. Indian Airlines, (2009) 5 SCC 515 : (2009) 2 SCC (L&S) 57] The underlying objective of this principle is to prevent candidates from trying another shot at consideration, and to avoid an impasse wherein every disgruntled candidate, having failed the selection, challenges it in the hope of getting a second chance.

17. However, we must differentiate from this principle insofar as the candidate by agreeing to participate in the selection process only accepts the prescribed procedure and not the illegality in it. In a situation where a candidate alleges misconstruction of statutory rules and discriminating consequences arising therefrom, the same cannot be condoned merely because a candidate has partaken in it. The constitutional scheme is sacrosanct and its violation in any manner is impermissible. In fact, a candidate may not have locus to assail the incurable illegality or derogation of the provisions of the Constitution, unless he/she participates in the selection process.

18.The question of permissibility of giving weightage for "work experience" in government hospitals is also not the bone of contention in this case. Medicine being an applied science cannot be mastered by mere academic knowledge. Longer experience of a candidate adds to his knowledge and expertise. Similarly, government hospitals differ from private hospitals vastly for the former have unique infrastructural constraints and deal with poor masses. Doctors in such non-private hospitals serve a public purpose by giving medical treatment to swarms of patients, in return for a meagre salary. Hence, when placing emphasis on the requirement of work experience, there is no dispute on such recognition of government hospitals and private hospitals as distinct classes. Instead such recognition ensures that the doctors recruited in not-so-rich States like Bihar have the requisite exposure to challenges faced in those regions.

19.The appellant has thus rightly not challenged the selection procedure but has narrowed her claim to only against the respondents' interpretation of "work experience" as part of merit determination. Since interpretation of a statute or rule is the exclusive domain of courts, and given the scope of judicial review in delineating such criteria, the appellant's challenge cannot be turned down at the threshold. However, we are not commenting specifically on the merit of the appellant's case, and our determination is alien to the outcome of the selection process. It is possible post what is held hereinafter that she be selected, or not. Statutory Interpretation

20.It is a settled canon of statutory interpretation that as a first step, the courts ought to interpret the text of the provision and construct it literally. Provisions in a statute must be read in their original grammatical meaning to give its words a common textual meaning. However, this tool of interpretation can only be applied in cases where the text of the enactment is susceptible to only one meaning. [Nathi Devi v. Radha Devi Gupta, (2005) 2 SCC 271, para 13.] Nevertheless, in a situation where there is ambiguity in the

meaning of the text, the courts must also give due regard to the consequences of the interpretation taken.

21.It is the responsibility of the courts to interpret the text in a manner which eliminates any element of hardship, inconvenience, injustice, absurdity or anomaly. [G.P. Singh on Principles of Statutory Interpretation, 14th Edn., 2016, pp. 145-170.] This principle of statutory construction has been approved by this Court in Modern School v. Union of India [Modern School v. Union of India, (2004) 5 SCC 583, para 62 : 2 SCEC 577] , by reiterating that a legislation must further its objectives and not create any confusion or friction in the system. If the ordinary meaning of the text of such law is non-conducive for the objects sought to be achieved, it must be interpreted accordingly to remedy such deficiency.

22.There is no doubt that executive actions like advertisements can neither expand nor restrict the scope or object of laws. It is therefore necessary to consider the interpretation of the phrase "government hospital" as appearing in the Rules. Two interpretations have been put forth before us which can be summarised as follows: (a.)Only hospitals run by the Government of Bihar.

(b).Hospitals run by the Bihar Government or its instrumentalities, as well as any other non-private hospital within the territory of Bihar.

The former interpretation to the term, as accorded to it by the respondents, forms a narrower class whereas the latter interpretation used by the appellant is broader and more inclusive."

31 This Court, after considering the order passed by

the Co-ordinate learned Single Bench of this Court in

the case of Joy Guria (Supra)with the assistance of

State as also the JPSC since the said judgment has

attained finality, therefore, the State as also the JPSC

were duty bound to follow their own stand which they

have taken before the Co-ordinate learned Single Bench

in the case of Joy Guria (supra) basis upon which the

order has been passed in the said case as when any

order is being passed by the High Court sitting under

Article 226 of the Constitution of India, the same binds

the State as also the JPSC but herein the learned Co-

ordinate Single Bench has come to the conclusive

finding that while deviating from their own stand basis

upon which the order has been passed by the learned

Co-ordinate Single Bench of this Court in the case of

Joy Guria (supra) has come to the conclusive finding

about the nullity of the merit list.

32. Accordingly, issue no. (ii) and (iii) are

answeredto the effect that 'minimum qualifying

marks' in each subject [Main Examination] is correct

interpretation, as per the discussion made herein

above; and the stand which has been taken by the

JPSC as also the State before the Court of law based

upon which the order has been passed in Joy Guria

(supra) is correct approach, so far minimum qualifying

marks in each subject is concerned.

33. This Court, on the basis of discussions made

herein aboveas also the legal position and after perusal

of the findings recorded by learned Single Judge in the

impugned order, is of the view that the order passed by

the learned Single Judge requires no interference by

this Courtfor the following reasons:

(i).The learned Single Judge has come to the

rightful conclusion by declaring the merit list

nullity for the reason that the Paper-I (Mains

Examination) which is qualifying in nature in

which only 30 marks is required to be obtained

itself suggest that the marks obtained in the said

subject is not to be added in preparation of merit

list and further for the reason that the syllabus of

paper-I [Main Examination] is of Matriculation

standard.

(ii).If a candidate is declared to be more

meritorious on the basis of addition of marks of

Paper-I, which is qualifying in nature having

syllabus of matriculation standard in comparison

to that of the candidate who have secured more

marks having syllabus of graduation level, it will be

ridiculous as the candidate who have been

declared successful on the basis of marks obtained

of matriculation standard cannot be equated with

the marks obtained by such candidate who have

obtained marks on the basis of marks obtained of

the syllabus of graduation standard/level.

(iii).The learned Single Judge has further not erred

in declaring the merit list nullity by declaring the

argument advanced on behalf by respondents that

the Paper-I being a compulsory subject marks

obtained therein is required to be added in merit

list to be not tenable, and rightly done so because

for the specific remark made for Paper-I by making

it only qualifying in nature by obtaining only 30

marks but so far as other compulsory subjects are

concerned there is no such stipulation and,

therefore, distinction has been carved out in the

advertisement itself making difference in between

the marks obtained in Paper-I being qualifying in

nature by obtaining 30 marks only while in other

compulsory papers have been decided to be

counted for preparation of merit list of one or the

other candidate.

It is settled position of law that any Clause

either in the Rule or the law is to be taken for its

purposive construction and since the subject

matter herein is appointment of Class II officers in

different departments of the State of Jharkhand by

way of conducting Combined Civil Services

Examination by the JPSC, its main purpose is to

select best amongst the candidates which certainly

will not be obtained on the basis of the marks

obtained which has been made qualifying in nature

and based upon the matriculation standard.

(iv).TheJPSC has prepared the merit list by taking

aggregate marks of total subjects i.e. 1050 marks,

which is impermissible as has been held by

Hon'ble Apex Court in the case of Director-

General, Telecommunication v. T.N.

Peethambaram (supra).

Learned Single Judge has considered that

aspect of the matter, based upon the ratio laid

down by Hon'ble Apex Court in the said case. It is

settled principle of law that the public employment

if not made in terms of the rules/advertisementthe

entire selection process will be nullity in the eye of

law.

The learned Single Judge has discarded such

submission in the impugned judgment and rightly

done so it is for the reason that there is no

ambiguity in the advertisement as would appear

from Clauseno. 13 of the advertisement which

stipulates that the minimum marks for all the

written examination (Objective/Descriptive) will be

at par for all service/cadre. It further speaks that it

will be mandatory for all the candidates to secure

30 marks in Paper I, General Hindi and General

English, so far Mains examination is concerned.

(v).The learned Single Judge is right in reaching to

the conclusion about nullity of the merit list on the

basis of ambiguity, if any, but it has been clarified

by the Co-ordinate learned Single Bench of this

Court in the case of Joy Guria (supra) wherein

judgment has been passed on the basis of stand of

the State and the JPSC to the effect that passing in

each subject is mandatory.

Once the State and the JPSC has taken such

stand in the same selection process it is not

available for them to again revert back to their

policy decision and that is the reason,

subsequently neither the State nor the JPSC has

assailed the order passed by learned Co-ordinate

Single Judge.

(vi).The learned Single Judge has further

considered the fact that the judgment passed in

Joy Guria (supra) based upon the stand of the

JPSC and the State treating it to bebinding effect

in a proceeding since it was by a Co-ordinate

learned Single Bench of this Court which according

to our considered view cannot be said to suffer

from any infirmity on the principle of judicial

discipline that the order/judgment passed by even

Co-ordinate learned Single Bench requires to be

followed by other Bench.

(vii).The conclusion of learned Single Judge about

nullity of the preparation of merit list suffers from

no infirmity as the merit list ought to have been

prepared in consonance with the Rule but having

not done so the same will be treated to be illegal

and thus will be nullity since public employment is

to be made strictly in terms of Rule and if is

contrary the same will be held to be de hors the

rule and thus nullity.

(viii).So far as the report of the V.S. Dubey

Committee is concerned the same will not prevail

upon the statutory Rule of 1951 adopted by the

State of Jharkhand. Even accepting that the

recommendation of V.S. Dubey Committee

recommendation has been accepted by the State

even then also the recommendation made by the

said committee cannot prevail upon statutory Rule

framed under proviso to Article 309 of the

Constitution of India and that is the reason the

State has taken the stand in thecase of Joy Guria

case necessitating to qualify in the subject by one

or the other candidate.

Hence preparation of merit list in complete

deviation of order passed in Joy Guria (Supra)

case is nothing but contrary to the mandate of this

Court. It is settled that once the Constitutional

Court like the High Court passes the order under

Article 226 of the Constitution of India and having

not been reversed by the higher forum/Court it is

having binding effect upon the State and its

functionaries and, therefore, the State or the JPSC

cannot turn around that they will not follow what

they have stated before this Court in the case of

Joy Guria (supra) by reverting back to the policy

decision of passing in each subject making it

mandatory.

(ix).The learned Single Judge is correct in coming

to the conclusion by declaring the merit list to be

nullity since the same has been recorded after

taking into consideration the ratio laid down by

Hon'ble Apex Court in Director-General,

Telecommunication v. T.N. Peethambaram

(supra)andTanya Mallick (supra), as discussed

above.

(x).According to learned Single Judge the

Commission is master of its working and of course

normally are not entitled to question the

mechanism of selection but at the same time

illegality has been brought to the knowledge of the

Court and the same cannot be ignored and the

Court is bound to interfere and said finding based

upon the judgment by Hon'ble Apex Court in the

case of Union Public Service Commission Vs.

Gyan Prakash Srivastava [(2012) 1 SCC

537],where it has been observed that Public

Service Commission is a Constitutional body but

its suggestions and decisions are not immune from

judicial review and if a competent judicial forum

found that impugned action is ultra vires in

Constitution or to any legislation or is otherwise

arbitrary or discriminatory there will be ample

justification to nullify the same.

Further, in the judgment rendered in the

case of Jitendra Kumar vs. State of Harayana

[(2008) 2 SCC 161] it has been held that the

Commission has constitutional duty to see that the

entire selection process is carried out strictly in

accordance with law, fairly, impartially and

independently. The selectors appointed by the

Commission or its Chairman and members are

formulate to take recourse of the favoritism

showing favour to any candidate as an irrelevant

established consideration to be contrary to the

constitutional norms of the quality envisaged

under Article 14 and 16 of the Constitution of

India and, as such according to our considered

view also based upon the discussions made herein

above the interference shown by the learned Single

Judge in the impugned merit list cannot be said to

suffer from an error.

34. The learned Single Judge if on these background

have come to the conclusive finding about commission of

illegality, the same, according to our considered view,

cannot be said to suffer from any infirmity.

35. This Court, based upon the discussions made

herein above as also for the reasons aforesaid, is of the

view that no interference is required in the order passed

by learned Single Judge.

36. Accordingly, the appeals fail and are dismissed.

37. Consequent upon dismissal of the intra-court

appeals, all the pending Interlocutory Applications

stands disposed of.

(Dr. Ravi Ranjan, C.J.) I agree

(Dr. Ravi Ranjan, C.J.) (Sujit Narayan Prasad, J.)

Alankar/ -

A.F.R.