S.N.Pathak, J. - (1.) The petitioners have approached this Hon'ble Court with a specific prayer for quashing of the advertisement being its No.05/2017 of "Jharkhand Combined Police Sub-Inspector Competitive Examination, 2017" issued under the signature of respondent No.4 whereby and whereunder the maximum age limit of 26 years (for unserved category) has been fixed on 01.08.2017, as one of the eligibility criteria for recruitment of candidates to the post of Sub-Inspector of Police in the Jharkhand Police Service and further the Advertisement No.05/2017 is contrary to the notification dated 11.12.2015, issued under the signature of respondent No.2, as clause (7) (V) of the Notification mandates that total 15 times students, will be selected for mains examination against advertised seats, but on the contrary in the advertisement, clause 11 (iii), it has been mentioned that total 5 times students will qualify in the mains examination.
(2.) At the very outset it has been submitted by the learned Counsel appearing for the State as well as Jharkhand Staff Selection Commission that already the preliminary test has been conducted and is over.
(3.) This Court sitting under Article 226 is not inclined to interfere in the policy decision of the State and also in view of the fact that already the process of recruitment has started and preliminary exams are over, no case is made out for interference in the writ application.;