SHYAM NANDAN MEHTA Vs. SANTOSH KUMAR

JUDGEMENT

(1.) Leave granted.

(2.) The appellant would call in question the impugned judgment dtd. 10/2/2022 passed by the Division Bench of the High Court of Jharkhand at Ranchi dismissing his Letter Patent Appeal affirming the order dtd. 22/2/2021 passed by the learned Single Judge declaring the appointment of the appellant to be illegal making him liable to be terminated from service forthwith and directed the State to conclude the verification of the relevant documents of the concerned for consideration of the writ petitioner's case for appointment on the post of Assistant Teacher.

(3.) The issue relates to the appointment on the post of Intermediate Trained Assistant Teacher("Assistant Teacher") for the district of Palamau consequent to Advertisement No. 03/Palamau/2015 dtd. 4/7/2015. At the end of selection process, the writ petitioner/respondent no. 1 herein, secured 65.496 marks whereas the appellant/respondent no. 7 in the writ petition secured 68.125 marks. Thus, on the strength of his merit position, the appellant was declared successful and appointed as Assistant Teacher.