SUR SINGH HASDA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard counsel for the respective parties.

(2.) The petitioner is aggrieved on account of failure on the part of the respondents to give appointment as Assistant Teacher In "Ho" language for which he/ she was duly selected and the Jharkhand Public Service Commission recommended his/her case along with a list of 187 candidates after due selection for the language "Ho" and name of the petitioner figures in the list.

(3.) Prayer is to issue writ, order or direction for quashing the order dated 6th October, 2009 passed by respondent No. 3 whereby the Director, Primary Education, Human Resources Development Department. Govt. of Jharkhand, Ranchi, declined to appoint the petitioner even after due selection for the reasons that he/she did not possess the training in "Ho' subject by a duly recognized Institution, namely, National Council for Teachers Education (N.C.T.E.).