- (1.) Delay condoned.
(2.) While disposing of Letters Patent Appeal No.426 of 2012 on 28.09.2015, the High Court of Jharkhand found that the present petitioners were not given weight age of 90 marks which was given to similarly situated candidates who were parties before this Court in Civil Appeal Nos.53425343 of 2003. It was observed by the High Court that though the benefit of age relaxation was given, the adequate weight age of 90 marks was denied to the petitioners and in the circumstances, the action on part of the respondents was found to be Signature Not Verified Digitally signed by MUKESH KUMAR Date: 2019.10.05 10:24:38 IST arbitrary and discriminatory. The High Court further stated that if the Reason: benefit of 90 marks was given to the present petitioners, they would have secured more marks than the candidates who were actually selected. Concluding thus, the High Court directed the respondents herein to consider the case of the petitioners in the light of the observations made in its order.
(3.) This decision was affirmed by this Court while disposing of Civil Appeal No.3111/2016 preferred by the State of Jharkhand.;