Krishna Murari Choubey & Others vs Jharkhand Public Service Commission & Others

Heard Mr. Rajiv Kumar, learned counsel for the petitioners and Mr. Sanjay Piprawall, learned counsel for respondents-JPSC as well as Mr. Mohan Kumar Dubey, learned counsel for the respondent-State.

This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic.

Mr. Rajiv Kumar, learned counsel for the petitioners submits that the Rule 16, 17 and 18 of Jharkhand Civil Services Rules (Executive Branch), 1951 have not been followed in the publication of Combined Civil Services Examination. Learned counsel for the petitioners submits that the private respondent nos.5, 6 and 7 have not passed in all the subjects in spite of that they have been called for interview whereas the petitioners, who have passed in all the subjects and secured higher marks than the private respondent nos.5, 6 and 7, have not been called for interview. He submits that some of the persons have been called for interview and some of them have not been appointed.

In the light of above submission, private respondent nos.5, 6 and 7 are required to be heard in this writ petition.

Accordingly, let notice be issued upon private respondent nos.5, 6 and 7 under registered cover with A/D as well as by ordinary process for which requisites etc. must be filed within two weeks.

Learned counsel for the petitioners is also at liberty to serve personal service of notice upon private respondent nos.5, 6 and 7 and for that he will approach the office within a week.

Mr. Mohan Kumar Dubey, learned counsel for the respondent-State submits that he has not been able to file response to the amended writ petition and he submits that in the amended writ petition, the respondent- State will file counter affidavit.

Learned counsel for the petitioners will file supplementary affidavit after serving a copy upon private respondent nos.5, 6 and 7.

Mr. Piprawall will provide address of private respondent nos.5, 6 and 7 to learned counsel for the petitioners by 19th March, 2021.

Post this matter on 23rd April, 2021.