SUJIT NARAYAN PRASAD,J. - (1.) This writ petition has been filed under Article 226 of the Constitution of India for the following reliefs: (a).For quashing final result of Jharkhand Forest Guard Competitive Examination-2014 (Main) published online on 24.05.2017 with respect to the district of Giridih. (b).For direction upon the respondent to consider the petitioner as a reserve candidate either under BC-II category or under BC-I category. (c).For direction upon the respondent to reserve at least one seat for petitioner during pendency of the instant writ application.
(2.) The brief facts of the case, as per the pleadings made in the writ petition, is that an online advertisement, being Advertisement No. 3/2014, was published by Jharkhand Staff Selection Commission (in short 'JSSC') inviting online applications for selection to the post of Forest Guard in different districts of Jharkhand against the vacancies notified by the State Government, for which, online applications were to be submitted in between 5.11.2014 to 20.12.2014 district-wise.
(3.) The said advertisement was published for fulfilling total 182 posts of Forest Guards so far Giridih district is concerned, out of which 91 posts were for unreserved category, 22 posts for Scheduled Tribe category, 24 posts for Scheduled Caste category, 20 posts for BC-II Category and 25 posts for BC-I Category.;