PARWATI CHARAN RAJWAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) LEARNED counsel for the petitioner has submitted that despite there is no public advertisement and despite there is no need to appoint him as Para -Teacher with the respondents, the petitioner has applied voluntarily and on his own to the respondents that he is the best suitable candidate for the appointment of the Para -Teacher and as he has not been selected, this writ petition has been preferred.

(2.) HAVING heard learned counsel for the petitioner and looking to the aforesaid facts that there is no public advertisement and the petitioner has applied privately. There is no legal vested right in the petitioner to be appointed as Para -Teacher with the respondents. Whenever there is a public employment, there must be equal opportunities for all the candidates and there must be public advertisement and proper advertisement in the local areas where the school / college is situated and unless and until the respondents are in need of Para -Teacher, no such application of the petitioner for the appointment of the Para -Teacher can legally be considered by the respondents.