SUDHIR KUMAR PASWAN Vs. JHARKHAND PUBLIC SERVICE COMMISSION & ORS
LAWS(JHAR)-2010-8-141
HIGH COURT OF JHARKHAND
Decided on August 13,2010

Sudhir Kumar Paswan Appellant
VERSUS
JHARKHAND PUBLIC SERVICE COMMISSION And ORS Respondents

JUDGEMENT

- (1.) Heard the parties and with their consent this writ petition is being disposed of at this stage itself.
(2.) The prayer of the petitioner in this writ petition is to direct the respondents to extend the time for submission of B.Ed. Certificate and to allow the petitioner to submit the same in the month of October, 2010 since he has already appeared in the final examination of B.Ed. Conducted by Indira Gandhi National Open University IGNOU, the result of which is expected to come out some time in the month of September, 2010.
(3.) In this view of the matter, this writ petition is being disposed of by giving liberty to the petitioner to make a fresh representation before the Controller of Examination, J.P.S.C., (Respondent no. 3) stating in detail about his claim and grievances alongwith supporting documents, if any, by Tuesday, i.e. 17/08/2010. If such a representation is made by the petitioner within the said period, the Controller of Examination shall consider the claim and grievance of the petitioner in its right perspective and shall take a decision by passing an appropriate reasoned order in accordance with law within a period of ten days from the date of filing of such representation by the petitioner. With these observations and directions, this writ petition stands disposed of.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.