PRATIMA SEN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By this writ petition, the petitioners have sought for cancellation of appointment of respondent nos. 5 and 6, who have been appointed on the post of Para Teacher in Primary School, Panjania, District-Jamtara. The petitioners have also sought for directing upon the respondents to consider their case for appointment on the post of Para Teacher in Primary School, Panjania, District-Jamtara. According to the petitioner, as per the scheme of the Government under the Jharkhand Education Project, advertisement were issued, which is contained as Annexure-1 whereunder the appointment of Para Teacher in Primary School, Panjania, District-Jamtara were conducted as per the teacher student ratio 40:1.

(2.) The petitioner no. 1 claims herself to have passed Madhyamic Pariksha (Secondary Examination) in the year 1996 in support of which she has annexed the mark-sheet and certificates as Annexures-2 and 2/A. Petitioner No. 2 has passed her Matriculation Examination in the year 1994 and Intermediate Examination in the year 1997, photocopies of the mark-sheets are annexed as Annexures-3 and 3/A.

(3.) According to the petitioner no. 1, she belongs to OBC female category while the petitioner no. 2 belongs to ST female category, caste certificates are annexed as Annexures-4 and 4/A. The petitioners are aggrieved as respondents have appointed respondent nos. 5 and 6 on the post of Para Teacher ignoring the claim of these petitioners and also overlooking conditions prescribed in the advertisement whereunder first preference is to be given to female candidate respectively in the order of Scheduled Tribe, Scheduled Caste, OBC and General category before making appointment from the second preference category of male in the same order.