PANKAJ KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Employment is required to be made by the employer within the parameters and the object for which such employment is being provided. It cannot be the case of the petitioner that merely because respondent authorities have by omission or oversight permitted the petitioner to appear in the Teachers Eligibility Test, which he has passed, he acquires a right for selection and appointment on the post of Social Science Teacher.

(2.) On the surface, the submission of the counsel for the petitioner looks attractive, in the sense that he did apply and sit in the examination conducted for selection of eligible candidates for Middle and High School on the basis of Teachers Eligibility Test but then when a person applies to sit in the examination, there is an obligation upon him to be satisfied that he is otherwise eligible or not to apply. Merely applying does not create right in his favour.

(3.) The guidelines or the rules do lay down as to what should be the 2 Patna High Court combination of subject which a candidate must have to be eligible to become a Social Science Teacher. For the post of Social Science Teacher the combination of subjects are confined to History, Economics, Geography and Political Science only and out of the above History and Geography were compulsory papers.