Shree Chandrashekhar, J. - (1.) Based on order passed in W.P.(S) No.7458 of 2017, the respondent-Jharkhand Staff Selection Commission (JSSC) has filed its affidavit. It is stated that it has withdrawn its recommendation contained in letter dated 14.12.2017 by issuing letter dated 27.02.2018.
(2.) The learned counsel for the petitioners referring to order passed in W.P.(S) No.7458 of 2017 submits that in an identical case after the respondent-JSSC had withdrawn its recommendation, the Court has quashed the order of termination.
(3.) On this, the learned State counsel refers to the stand taken by the respondent-State in the counter-affidavit, in paragraph no.16 of which the respondents have pleaded as under: 16. "That with regard to the statement made by the petitioners in paragraph-19 and 20, in the instant writ petition under reply, it is humbly stated and submitted that this answering respondent is not an authority for selection and recommendation whereas the appointment and termination of the petitioners was done on the basis of the directions of the Jharkhand Staff Selection Commission and therefore, the issuance of show-cause notice, in complete lack of any direction of the Respondent no.05 i.e. Jharkhand Staff Selection Commission, Ranchi does not arise".;