NARENDRA NATH TIWARI, J. - (1.) WHETHER the Jharkhand Public Service Commission (in short J.P.S.C.) can change the ratio for admitting the candidates to Main Examination, is the question, which falls for consideration in this writ application.
(2.) THE petitioner, asserting in negative, has prayed for quashing the result of Second Combined Civil Services Competitive (Preliminary) Examination, 2004 (hereinafter to be referred as the 'Examination') conducted by the JPSC on the ground that the result of the said Preliminary Examination has not been published according to the ratio mentioned in the syllabus. In stead of publishing ten times of the number of advertised vacancies, result has been published of more than hundred times changing the whole purpose of the Preliminary Examination. The petitioner is one of the candidates, who appeared and succeeded in the said Preliminary Examination. It has been stated that Advertisement No. 7/2005, was published in the various national daily newspapers by the JPSC for holding the Examination to fill up the sanctioned graduate level gazetted posts. In the said advertisement, numbers of posts were advertised as follows: i. Jharkhand Administrative Service : 86ii. Jharkhand Police Service : 12iii. Jharkhand Finance Service & Jharkhand Finance (Commercial Taxes) Service : 71iv. Jharkhand Co -operative Service : 06Total Posts 175
(3.) FOR the purpose of the said Examination, the JPSC published the syllabus and its plan. As per the plan, the Examination comprises of two successive stages; first Preliminary Examination which was objective type for selection of the candidates to allow them to appear at the Main Examination, and second Main Examination which comprises of written test and interview, through which the candidates for various services and posts are to be selected.;