VINITA CHAUDHARY Vs. CHAIRMAN, JHARKHAND ACADEMIC

JUDGEMENT

(1.) IN I.A. No.7021 of 2013, the petitioners have prayed for a direction on the respondents for keeping two posts of Assistant Teacher vacant pending hearing and disposal of the writ petition.

(2.) LEARNED counsel for the respondents submitted that in view of the nature of prayer made in the writ petition, the same itself be disposed of at this stage. Learned counsel for the petitioners also agreed for the same. Heard the parties on merit of the writ petition.

(3.) IT has been stated that the petitioners had appeared in the Teachers Eligibility Test (TET), 2012 but their answer sheets have been rejected on the ground of non -submission of Teachers Training Certificate within the prescribed time. According to the advertisement, the appearing candidates in the teachers training examination were also allowed to apply for the Test, on the condition of submission of training certificates / mark sheets through email by 24.05.2013. It has been stated that the petitioners had sent their certificates through email well within time on 24.05.2013. However, due to technical problem in the website of the Jharkhand Academic Council, the certificate could not be delivered in the office of the Council on that date. The petitioners' answer sheets were rejected due to the said reason. The petitioners filed representation against the rejection of their answer sheets before the Secretary, Jharkhand Academic Council long back on 29.5.2013, but no order has been passed till date and results of the petitioners have not been published.