S.N.PATHAK,J. - (1.) Heard learned counsel for the parties.
(2.) Petitioners have approached this Court with prayer for a direction upon the respondents to issue appointment letters in their favour for the post of Forest Guard and allow them to join their duties in pursuance to advertisement no. 03/2014. Further prayer has been made for a direction upon the respondents to pass order for verification of the documents which was submitted by the petitioners before the authority concerned with regard to appointment of Forest Guard after completion of all selection process in connection with Advertisement No. 03/2014. Vide I.A. No. 3074 of 2017, petitioners have prayed for issuance of writ in the nature of certiorari for quashing the results published in the official website of Jharkhand Staff Selection Commission whereby and where under results for seven districts have been published without considering the case of the petitioners and in contravention of the rules dated 04.09.2014, contained in resolution no. 4068. The said I.A. no. 3074 of 2014 has been allowed vide order dated 05.07.2017.
(3.) Shorn of unnecessary details, the facts which are requisite to be stated are that the pursuant to the advertisement no. 03/2014, vacancy was published for appointment of Forest Guard in all the Districts of Jharkhand. The petitioners claim to have qualified and passed PT, Mains as well as Physical Test pursuant to the said advertisement and had also submitted requisite documents but no merit list has been prepared. When the results were published by the respondents and entire process of appointment became controversial, petitioners submitted an application dated 25.01.2017 before the authority concerned to verify the documents and to complete the process of appointment, but till date no documents have been verified nor final merit list has been prepared. It is alleged that in violation of terms of advertisement, conditions mentioned in Vivarnika as well as in violation of Forest Manual, the respondents are uploading the list of candidates for medical test before verification of documents. It is case of the petitioners that as per advertisement as well as in terms of the conditions mentioned in Vivarnika as well as Forest Manual, no medical test is required for appointment of Forest Guard and as such, the petitioners being qualified in examination and physical test, deserves to be appointed as a Forest Guard.;