- (1.) HEARD the counsel for the parties.
(2.) PETITIONERS in these applications have prayed for the issuance of an appropriate writ directing the respondent Jharkhand Public Service Commission (JPSC) to forthwith issue provisional admit cards to the petitioners to allow them to appear at the examination scheduled to be held on 10th August, 2008 for selection for their appointment on the post of Primary Teachers. It is contended on behalf of the petitioners that in pursuance of the advertisement no. 5 of 2007 published by the JPSC for appointment on the post of teachers in the primary schools, the petitioners submitted their application forms. However, they did not receive their admit cards; they checked in the Internet and to their surprise, they found that their forms were rejected on the ground "language not applicable". Learned counsel for the petitioners submits that in the application forms which were made available to the petitioners, there was no column wherein the language was to be mentioned and therefore the petitioners presumed that there was no requirement of filling up the language in the application forms. Learned counsel for the petitioners further submits that the petitioners had applied in response to the first advertisement no. 5 of 2007 dated 20.4.2007 and therefore it cannot be said that the petitioners' applications suffered from any defect or default.
(3.) LEARNED counsel appearing on behalf of the respondent -JPSC, as also the learned counsel for the State explain that as a matter of fact, after first advertisement, a second advertisement was published on 21.9.2007 in terms of which certain amendments were made in the previous advertisement relating to the eligibility criteria, and other particulars, etc. In the second advertisement, it was categorically stated that the applicants must mention one language corresponding to the district opted by the candidate. It was also specifically mentioned in the revised advertisement that those candidates who had applied earlier in response to the first advertisement have to apply afresh and that applications there for were to be obtained from the offices of the Deputy Commissioners/District Superintendents of Education of the concerned districts. In the instant case, the applications filed by the petitioners do not contain the essential' requirement of the language and therefore their applications were rightly rejected.;