S.N.Pathak, J. - (1.) Heard the parties.
(2.) Petitioners in both these writ petitions have approached with the following common prayers:- (I) For a direction upon the respondents, particularly, respondent No. 4 to send all the records pertaining to publication of results dated 06.08.2018, to this Hon'ble Court, whereby the present petitioners though having secured more than the aggregate cut-off marks, have not been declared successful for appearing in the Mains Examination, for which filling-up of forms is scheduled to be held from 13.08.2018 to 14.09.2018. Further, prayer has been made for a direction upon the respondents to consider the cases of the present petitioners for allowing them to appear in the Mains Examination. (II) For a direction upon the respondents restraining/abstaining them from taking the Mains Examination for which the forms are being filled-up or in alternative, to allow the present petitioners to appear in the said examination during the pendency of the writ application. (III) For issuance of writ in the nature of quo-warranto for asking the respondent No. 4 that under what circumstances and under what authorities of law, they have misinterpreted the criteria of qualifying marks subject-wise thereby denying the legitimate right of the petitioners to be declared successful in the preliminary examination. (IV) For a direction upon the respondents authorities to publish the Results after considering the cases of the present petitioners as they have secured the minimum cut-off marks fixed for their respective categories, immediately before the last date of filling-up the forms of Mains Examination i.e. 14.09.2018.
(3.) The factual exposition as has been delineated in the writ petition is that the Jharkhand Public Service Commission (for short "JPSC") has published Advt. No. 1/2015 dated 17.08.2015 for the Combined Civil Services Preliminary Text. However, the said advertisement was later on cancelled and it was re-published vide Advt. No. 23/2016 for filling-up 326 posts. The petitioners being eligible in all respects have applied for the same and thereafter, appeared in the Preliminary Test (PT) held on 18.12.2016. Thereafter, the result of the PT was declared but as the same was published category-wise, it was challenged before the Hon'ble Court in W.P.(S). No. 1864 of 2017, upon which amended result was published by the respondent No. 3. It is the further case of the petitioners that on 25.10.2017, a press communique was published by JPSC cancelling the date fixed for Mains Examination till further information. Subsequently, the dates for Mains Examination was announced being 29.01.2018 to 07.02.2018, however, again vide press communique dated 25.01.2018 dates for Mains Examination was cancelled and vide memo No. 1153 dated 12.02.2018, issued by the State Govt., it has been decided that the qualifying marks of the PT shall be considered as per the Resolution dated 27.11.2012 of the State Govt. Para-5 of the said Resolution reads as under:- "The examination held by the JPSC according to the departmental notification No. 13026 dated 27.11.2012, the minimum marks to be obtained for being eligible for the Mains Examination would be as follows:-;