H.C.MISHRA,A.C.J.:- - (1.) Heard learned counsels for the appellants, learned Advocate General for the State, learned counsel for the Jharkhand Public Service Commission (hereinafter referred to as the 'JPSC'), and learned counsels for the interveners, who have intervened through different interlocutory applications.
(2.) This matter relates to the challenge to the publication of the results of the Preliminary Examination of Combined Civil Services Competitive Examination, 2016, the 2nd revised results whereof, were published on 06.08.2018, declaring 34,634 candidates successful for appearing in the Main Examinations, pursuant to the impugned Resolution of the State Government, in its Department of Personnel, Administrative Reforms and Rajbhasha, as contained in Memo No. 1153 dated 12.2.2018, which as per the appellants, was taken by the State Government changing the 'rules of the game' in the midst of the selection process, which was not permissible.
(3.) When this appeal was taken up by a Co-ordinate Bench of this Court on 28.01.2019, the Court taking in view the fact that altogether 34,634 candidates have been allowed to take part in the Main Examinations, due to midway deviation from the rules prescribed for the examination, permitted the appellants to sue in representative capacity, as numerous persons might be having interest in the present appeal. Accordingly, the notices were directed to be published in the English daily, Times of India and Hindi daily, Prabhat Khabar, published from the State of Jharkhand, and the notices were also directed to be put on the websites of the Court, as well as that of the respondent JPSC. The notices were, accordingly, published and put on the websites.;