S. Chandrashekhar, J. - (1.) Aggrieved by rejection of their representation vide order dated 12.06.2013 and, seeking a direction to the respondents to declare their result for the district from which they applied, the present writ petition has been filed.
(2.) Briefly stated, the facts of the case narrated in the writ petition are summarised thus; "Pursuant to Advertisement dated 21.10.2011 inviting applications for appointment on the post of Village Level Workers (VLWs) in various districts in the State of Jharkhand, the petitioners submitted their applications. The petitioners appeared in the examination held on 08.01.2012 from the centres mentioned in their respective admit -cards however, when the result was published in February, 2012, the petitioners detected that their candidature was considered from the district of their domicile. The petitioners approached this Court in W.P.(C) No. 1946 of 2012 which was disposed of vide order dated 29.10.2012, permitting the petitioners to submit representation to the Director (Agriculture), Department of Agriculture and Cane Development. As noticed above, vide order dated 12.06.2013, petitioners' objection has been rejected."
(3.) Heard the learned counsel for the parties and perused the documents on record.;