AMARESHWAR SAHAY, J. - (1.) HEARD the parties.
(2.) THE petitioner, who had appeared in the preliminary examination of Joint Combined Entrance Competitive Examination -2004, of which the result was published in the newspapers on 15.6.2004, and was not declared successful, has filed the present writ application for direction to respondent No. 3 Jharkhand Combined Entrance Competitive Examination Board for declaration of the result of the said preliminary examination in terms of Clause 5.2.4 read with Schedule 1, 2 and Of the Prospectus. The further prayer Of the petitioner is for direction to the respondents to declare the petitioner to have qualified in the said preliminary examination and to allow her to appear in the main examination Of Joint Combined Entrance Competitive Examination -2004, which is going to be held from 4.7.2004. 3 The grievance Of the petitioner is that the respondent Board has committed several irregularities and illegalities in publication Of the result and if, the Board could have published the result strictly in terms Of the aforesaid Clause 5.2.4 then the petitioner must have qualified in the said preliminary examination but because Of the arbitrary action Of the Board, the petitioner and several other similarly situated are being deprived from appearing in the main examination, which is going to be held from 4th July, 2004.
(3.) MRS . Jha, learned counsel appearing for the petitioner has very strenuously argued and has tried to demonstrate before the Court the irregularities committed by the Board in publishing the result by producing prospectus, issued by the Board.;