GOPAL CHANDRA MANDAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant appeal, preferred under Clause 10 of the Letters Patent, is directed against the order/judgment dtd. 10/12/2018 passed by learned Single Judge of this Court in W.P.(S) No.4251 of 2012 whereby and whereunder the writ petition has been dismissed declining to pass positive direction in favour of the writ petitioner for his appointment on the post of Post Graduate Teacher in the physically handicapped category.

(2.) Brief facts of the case as per the pleadings made in the writ proceeding, which are required to be enumerated herein, read as under :-

(3.) Mr. Manoj Tandon, learned counsel appearing for the appellant-writ petitioner, assisted by Mr. Gautam Kumar Singh, has submitted that the impugned order suffers from patent illegality since the fact has not been considered in right perspective to the effect that under the MBC category, none of the PH candidate has been appointed and as such, the State authority has not considered the benefit to be given to the PH category under the MBC category to which the writ petitioner belongs.