S. N. Pathak, J. - (1.) The petitioner has approached this Court with a sole prayer for a direction upon the respondents to revaluate the answers paper of the petitioner in pursuance to the Employment Notification No.03/2016 and publish his result treating that he has given correct answer of 50 questions instead of 49 questions and to appoint him to the post of SBO Grade II /Junior Line Man /Assistant Operator.
(2.) The fact of the case lies in a narrow compass. The petitioner was appointed against the vacant and sanctioned post of Switch Board Operator on daily wages vide Memo No. 2934 dated 21.08.2010 and the petitioner was given his joining on 26.08.2010, which was accordingly accepted by the respondents.
(3.) Thereafter, an Advertisement being Advertisement No. 03/2016 was floated by JUVNL for filling up temporary Technical posts. Pursuant thereto, the petitioner having requisite qualification and criteria, applied for the same for the post of SBO (Switch Board Operator) Grade II /Junior Line Man/Assistant Operator. As the petitioner was working under the respondents, he also submitted the proforma of experience certificate issued to him by the Electrical Executive Engineer/ Drawing and Disbursing Officer, Supply Division, Deoghar for consideration of his case for relaxation of maximum age and award of weightage marks. Thereafter, the petitioner appeared in the written examination, which was conduced on 26.02.2017 and his Roll number was 224100980. It is specific stand of the petitioner that after examination, he compared his answer paper with the answer sheet supplied by the respondents themselves and found that his 50 answers were correct.;