KHAIRUL ISLAM Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioner who is an applicant for the post of Assistant Teacher (Arabic) and having remained unsuccessful approached this Court under Article 226 of the Constitution of India seeking quashing of selection of respondent No. 6 to the said post. It has been claimed in the writ petition that as per the eligibility criteria published in the advertisement (Annexure-I), the qualification required is not less than 50% marks in 10+2 examination.

(2.) According to the petitioner as per biodata of respondent No. 6 filed at Annexure-VI, the respondent No. 6 is 10 passed. It was urged that respondent No. 6 was thus not eligible as he did not fulfil the criteria laid for the said post. Assailing the selection of respondent No. 6, it was contended that the petitioner being eligible has been ignored whereas as per the select list, respondent No. 6 had been shown at 1st position and Moajur Alom and Mustanur Rohman have been shown at 2nd and 3rd position respectively.

(3.) Accordingly to the learned counsel, Moajur Alom as well as Mustanur Rohman are also not qualified as per their biodata appended along with the writ petition. It was argued that the petitioner being eligible has been illegally ignored.