- (1.) Heard.
(2.) Prayer of the petitioners is for grant of relaxation in cutoff marks in Physical Eligibility Test (PET) for Home Guards however, when sub-Rule (iv) of Rule 5 of 2014 Rules notified through Resolution dated 20.10.2014 was pointed out to the learned Senior counsel for the petitioners, which stipulates that there shall not be any relaxation in the physical eligibility criteria, the learned Senior counsel for the petitioners submits that he is not pressing the said prayer. Another prayer of the petitioners is for a direction upon the respondents to prescribe minimum percentage required for qualifying the written examination by the Home Guards for Jharkhand Constable Competitive Examination (JCCE) 2015.
(3.) The learned Senior counsel for the petitioners submits that while under Rule 6 of Notification dated 20.10.2014 an elaborate procedure has been laid down for SC, ST and other candidates, there is no stipulation for the candidates who come under the category of Home Guards.;