Shree Chandrashekhar, J. - (1.) CHALLENGING order dated 18.02.2013, the petitioner has approached this Court. Heard learned counsel appearing for the parties and perused the documents on record.
(2.) ON 20.02.2010, an advertisement was issued inviting applications for appointment on the post of Director, Agriculture. The petitioner participated in the selection process and a provisional recommendation was sent by the Jharkhand Public Service Commission (in short 'JPSC') in favour of the petitioner. However, since the petitioner was not appointed, the petitioner approached this Court in W.P. (S) No. 3048 of 2011. During the proceeding of the writ petition, order dated 14.07.2011 was passed which was impugned by the petitioner in W.P. (S) No. 3048 of 2011, which was disposed of vide order dated 02.07.2012 in the following terms: Accordingly, the order dated 14.07.2011 as contained in Annexure 13 as well as in Annexure A to the supplementary counter -affidavit is hereby set aside. However, the matter is again sent before the concerned authority so that petitioner's work experience as has been claimed under Annexure 12, the certificate granted by the Holy Cross Krishi Vigyan Kendra, Hazaribagh and also under Annexure 11 series, the certificates granted by the Vidhan Chandra Krishi Vishwavidyalaya be again determined and on determination, a fresh order be passed within a period of one month from the date of receipt/production of a copy of this order. Till then, the State Government/Jharkhand Public Service Commission shall not proceed with the matter relating to appointment on the post of Director of Agriculture, pursuant to the advertisement issued on 23.05.2012. The Department of Agriculture and Sugarcane took the matter in appeal being L.P.A. No. 324 of 2012 which was disposed of by order dated 30.01.2013 permitting the appellants that they were also required to examine whether the criteria for experience was an additional criteria or an alternative one.
(3.) PURSUANT to the order passed by the Division Bench of this Court, the impugned order dated 18.02.2013 has been passed which has been assailed by the petitioner in the present proceeding.;