S. N. Pathak, J. - (1.) Heard learned counsel for the parties.
(2.) Petitioners have filed the instant writ petition with a prayer for quashing the Resolution issued under Memo No. 1153, Dated 12.02.2018, whereby and whereunder it has been decided that the candidates who have secured minimum qualifying marks in their respective category, shall be considered selected in combined Civil Services Preliminary Examination (P.T.), 2016 in pursuance of the Advertisement No. 23 of 2016.
(3.) The fact of the case in narrow campass is that an advertisement dated 17.08.2015 was published for 6th Combined Civil Services Preliminary Examination (P.T.), 2016 vide Advertisement No. 01 of 2015 which was however cancelled and a fresh advertisement dated 06.10.2016 was published vide Advertisement no. 23 of 2016 for filling up 326 posts. Petitioners applied and appeared in the Preliminary Test held on 18.12.2016 and were declared successful in the results published on 23.02.2017. The results were not published category wise and no cut-off marks was fixed either for the respective categories or in general. The last selected candidate in the said Preliminary Test got 206 marks out of 400 marks. Total 15 times candidates of the advertised posts had been declared successful in the Preliminary Test. Pursuant to the direction of this Court in W.P.(S) No. 1864 of 2017, amended result had been issued by the Jharkhand Public Service Commission. Thereafter, on 25.10.2017, the JPSC issued a Press Communique informing therein regarding cancellation of dates fixed for Mains Examination till further information. Thereafter, through Press Communique dated 09.12.2017, dates for Mains Examination was announced as 29.01.2018 to 07.02.2018. However, again by a Press Communique dated 25.01.2018, the dates for Mains Examination has been cancelled by JPSC. It is case of the petitioners that vide Memo No. 1153, dated 12.02.2018, a Resolution was issued by the State Government by which it has been decided that the qualifying marks in the 6th Combined Civil Services Examination (P.T.), the candidates who have secured minimum qualifying marks as fixed by Resolution dated 27.11.2012 of the State Government, shall be considered as selected. In pursuant to impugned Notification if fresh result of Preliminary Test is published, the number of candidates selected in the Preliminary Test Examination will be much more than 15 times of the advertised posts, as mentioned in Advertisement No. 23 of 2016. Being aggrieved by issuance of said Notification, petitioners have knocked the door of this Court.;