- (1.) THIS application is taken up for disposal at the stage of admission.
(2.) HEARD counsel for the parties. The petitioners have challenged the order of the respondents dated 07.02.20078 whereby the results in respect of the examination held pursuant to the advertisement No. 1/2006, has been cancelled. The petitioners have also questioned the authority of the respondents in laying down the upper educational eligibility criteria as Matriculation, in the advertisement No. 1/06 and have further prayed for quashing that part of Clause 2 of the advertisement No. 1/06 whereby the upper educational qualification has been laid down as eligibility criteria. The petitioners have further prayed for issuance of a direction upon the respondents to make appointments of the candidates in accordance with the results published.
(3.) THE facts of the case in brief is that the State Government had published an advertisement, referred to as advertisement No. 1/06, inviting applications from eligible candidates for appointment on Class -IV posts in the Pakur Collectoriate and other offices of the State Government. In Clause 2 of the advertisement, the upper educational qualification eligibility criteria of Matriculation was stipulated.;