Ravi Ranjan,C.J. - (1.) The matter has been heard through video conferencing with the consent of the learned counsel for the parties. They have no complaint about any audio and visual quality.
(2.) This writ petition is under Article 226 of the Constitution of India whereby and whereunder direction has been sought for upon the respondents to re-evaluate Paper I and Paper II of the petitioner who had appeared in the examination for appointment of Civil Judge (Jr. Division) in pursuance to the Advertisement No.12/2018 conducted by Jharkhand Public Service Commission (hereinafter referred to as the JPSC) with a further direction upon the respondents to recommend the name of the petitioner for her appointment on the post of Civil Judge (Jr. Division) under Schedule Tribe category, if there is a vacancy.
(3.) The brief facts of the case as has been pleaded in the writ petition reads as hereunder: The JPSC came out with an advertisement being Advertisement No.12/2018 inviting applications for appointment of Civil Judges (Jr. Division). The petitioner on finding herself eligible, applied in pursuance thereto for consideration of her candidature under Schedule Tribe category. She participated in the process of selection and was declared successful in the main examination and accordingly, participated in the interview. The result of the Civil Judge (Jr. Division) was declared on 12.02.2020 in which she was declared unsuccessful. The petitioner came to know about her marks from the website of JPSC that she had obtained 38 marks in Paper I and 42 marks in Paper II. Further case of the petitioner is that the cut off marks for Schedule Tribe category was 201.67 whereas the petitioner had obtained 198.67 marks and in that pretext she has filed this writ petition seeking direction for re-evaluation of Paper I and Paper II. ;