MITHILESH KUMAR Vs. STATE OF JHARKHAND THROUGH ITS CHIEF SECRETARY
LAWS(JHAR)-2018-10-165
HIGH COURT OF JHARKHAND
Decided on October 08,2018

MITHILESH KUMAR Appellant
VERSUS
STATE OF JHARKHAND THROUGH ITS CHIEF SECRETARY Respondents

JUDGEMENT

S.N. Pathak, J. - (1.) Heard the parties.
(2.) Petitioner has approached this Court with a prayer for consideration of his case for appointment to the post of Forest Guard, pursuant to Advt. No. 3/2014 (Jharkhand Forest Guard Competitive Examination-2014).
(3.) The facts of the case in short is that an advertisement being Advt. No. 3/2014 was floated by Jharkhand Staff Selection Commission (for short "JSSC") for appointment to the post of Forest Guards. The petitioner having the requisite qualification, applied for the same and he was allotted Roll No. 14243159 under BC-I category for Chatra district. It is the specific case of the petitioner that he appeared in all the events and was declared successful but surprisingly, his name did not figure in the list of successful candidates for appointment to the post of Forest Guard. When the name of the petitioner did not find place in the list of successful candidates, the petitioner made representation before the respondentauthorities for consideration of this case, as he has qualified in all the events and obtained 51.57% marks, which is higher than the cut-off marks fixed as 47.27% but no heed was paid to the said representation and as such, the petitioner was constrained to knock the door of this Court.;


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