JIURA ORAON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD on the point of condonation of delay. The delay in filing the L.P.A. is condoned.

(2.) ACCORDINGLY , the I.A. No. 721 of 2013 is disposed of.

(3.) THE petitioner was a candidate for the post of Primary Trained Teacher and he was successful but could not submit his Certificate of Diploma in Training Examination for the teachers in time, therefore, his candidature was rejected. Petitioner approach this Court by filing W.P.(S) 6071 of 2009 which has been dismissed by judgment dated 17th July, 2012, hence this L.P.A.