S.N.PATHAK,J. - (1.) Heard learned counsel for the petitioner and learned counsel for the respondents.
(2.) The petitioner has approached this Court with a prayer for a direction upon the respondents to issue letter of appointment to the petitioner in respect of 3rd Combined Civil Services Examination, 2008 in view of the fact that his name duly appears in the final selection list/result of the said examination and is also otherwise duly qualified and eligible for the purpose of appointment. Factual Matrix :
(3.) The factual exposition as has been delineated in the writ petition is that an advertisement was brought out at the instance of the Secretary-cum-Examination Controller, Jharkhand Public Service Commission, Ranchi (for short "JPSC, Ranchi"), in the local vernacular being Advt. No. 11 of 2007 dated 06.11.2007, whereby the applications were invited for appearing in the preliminary examination in the 3rd Combined Civil Services Examination, 2008, wherein advertisement specified the eligibility criteria, qualification and attributes required from the candidates willing to appear in the said examination. It is the specific case of the petitioner that he had applied for the said examination and allotted Roll No. 1109446 for appearing in the preliminary examination. Thereafter, the petitioner duly appeared in the said examination and successfully cleared the same. Thereafter, the petitioner appeared in the mains examination in which also was declared successful and the result of which was published on 15.6.2010 in the local vernacular. Subsequently, the petitioner underwent the interview and again successfully cleared the same and thereby got himself selected for appointment after his roll number duly appeared in the provisional list of successful candidates in 3rd Combined Civil Services Examination, 2008. Intimation regarding selection for appointment was made by way. of a notice published in the local vernacular on 4.8.2010 and accordingly, he was required to appear on 7.8.2010 between 10:00 a.m. to 05:00 p.m. along with his education certificates/mark sheets, caste certificates, residential certificates and other relevant certificates in the Sri Krishna Public Administration Institution, Mayors Road, Ranchi along with an affidavit to be declared before the Executive Magistrate/Sub-divisional Magistrate for the purpose of verification of the same. It is further submitted that the petitioner duly went for verification of his certificates and affidavit to Sri Krishna Public Administration Institution, Mayors Road, Ranchi on 7.8.2010, where his certificates and other essential documents were verified which sufficed the purpose and thereafter, the petitioner got an information from the office of Director-in-Chief, Sri Krishna Public Administration Institution, Mayors Road, Ranchi on 7.8.2010 that he was to undergo the training which was to start from 12.08.2010 and onwards and the appointment letters were to be distributed on the same day at 10:00 a.m.;