PRAKASH MANDAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By way of I.A. No. 6112 of 2013 petitioner seeks to incorporate additional prayer for quashing of order dated 6.9.2012 passed by the Deputy Commissioner, Jamtara whereby the claim of the petitioner for appointment as Para Teacher has been rejected. Petitioner has approached this Court for directing the respondents to issue appointment letter for the post of Para Teacher in Upgraded Primary School, Benagoria, Jamtara on account of his claim that he has been selected by the Village Education Committee as well as Aam Sabha on 29.2.2012 itself. He has also prayed for direction upon the respondents to dispose of his representation pending before the Deputy Commissioner, Jamtara. In such circumstances, the proposed amendment is permitted to be incorporated in the main writ petition as the order has been passed on the representation of the petitioner rejecting his claim.

(2.) I.A. No. 6112 of 2013 stands disposed of.

(3.) Heard counsel for the parties.