LAWS(JHAR)-2013-12-112

BIPLABI Vs. STATE OF JHARKHAND AND ORS

Decided On December 03, 2013
Biplabi Appellant
V/S
State Of Jharkhand And Ors Respondents

JUDGEMENT

(1.) The petitioner has approached this Court seeking a direction upon the respondents for her appointment on the post of Primary Teacher.

(2.) Heard the learned counsel appearing for the parties and perused the documents on record.

(3.) Pursuant to an advertisement issued in September, 2002, the petitioner appeared and her name was recommended on 14.11.2003 by the Jharkhand Public Service Commission. The petitioner obtained B.Ed degree on 14.11.2004 and since she was not offered appointment, she approached the Office of the District Superintendent of Education on 19.08.2005 when she was informed that, since she was not possessing requisite qualification, she was not 2 offered appointment on the post of Primary Teacher.