- (1.) THIS writ petition was initially preferred by three petitioners for issuance of a writ in the nature of certiorari quashing the result of Preliminary Test, published by the Jharkhand State Public Service Commission (in short 'JPSC) for appointment to Jharkhand Administrative Services and other allied services.
(2.) THE main plea taken was that the entire process of tabulation, including publication of result of Preliminary Test by JPSC, were vitiated, the reservation and other guidelines not having been followed and the merit list having been prepared in violation of Article 14 of the Constitution of India. On 21st of May, 2004 when the case was taken up, all the three petitioners were present in Court. Mr. Rajiv Ranjan, counsel for the petitioners, took main plea that though the petitioner did fairly well in their optional papers and General Studies, the JPSC has not added the marks in their respective tabulation chart. Such bald statements having been made, this Court asked the petitioners individually as to whether their statement was based on record. Two of the petitioners namely, Sunil Kumar and Madhav Kumar (petitioner Nos. 2 and 3 respectively, thereafter, withdrew themselves, from the writ petition. Mr. Pramod Kumar Tirkey, the sole petitioner, insisted to call for his answer books and tabulation chart in order to fine out as to whether his allegation was correct or not.
(3.) THIS Court agreed to call for the answer books of petitioner No. 1 Pramod Kumar Tirkey and the tabulation chart to find out as to whether the marks, obtained by the petitioner, were added or not and, thereby, directed the Advocate General to produce the answer books of "History" and "Gen. Studies" of the petitioner and the relevant portion of tabulation chart, relating to the petitioner.;