Deepak Roshan,J. - (1.) Heard learned counsel for the parties through V.C. The instant writ application has been preferred by these petitioners praying for quashing and setting aside the corrigendum dated 05-07-11 issued by the Respondent-Jharkhand Public Service Commission (hereinafter referred to as JPSC) to the extent of substituting Paragraph-3 (Ka)(2) of original Advertisement No. 09/2010, whereby the eligibility criteria has been limited only to those having experience of ministerial employee and excluding the assistant teacher like the petitioners.
(2.) A counter-affidavit has been filed on behalf of the respondent Nos. 3 to 5- Jharkhand Public Service Commission.
(3.) Mr. Rohan Ranjan, learned counsel for the petitioners submits that the action of JPSC is highly arbitrary and has caused prejudice to the petitioners who all are having much more experience and have been functioning for more than 5 years. He further submits that the exclusion clause has created two classes of employees working for more than 5 years; as such the corrigendum dated 05-07-11 deserves to be quashed.;