- (1.) Learned counsel for the petitioner submitted that the petitioner has applied for the post of Civil Judge Junior Division (Munsif). The petitioner is also selected in the examination, result of which is at Annexure 3 to the memo of the petition. The Jharkhand Public Service Commission has also recommended name of the petitioner for appointment on the post of Civil Judge Junior Division (Munsif).
(2.) Learned counsel for the respondent State submitted that the petitioner is not native of the State of Jharkhand, but, he is native of the State of Bihar and his appointment has been kept pending due to lack of proper residential certificate as he does not fulfill the criteria for claiming reservation in the Jharkhand State.
(3.) Learned counsel for the respondent State is relying upon Annexure B of the counter affidavit, but, he is unable to read his own annexure i.e. Annexure B of the counter affidavit because it is so illegible.;