MANORANJAN CHARMODAK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The present writ petition under Article 226 of the Constitution of India has been preferred by the petitioner for a direction upon the respondents to consider his case for appointment on the post of Postgraduate Trained Teacher in B.C.-I category (direct recruitment) in view of Post-Graduate Trained Teacher Competitive Examination, 2017, pursuant to Advertisement No. 10/2017. The petitioner has also prayed for direction upon the respondent nos. 3 and 4 to recommend his case for appointment in the reserved category in view of Caste Certificate dtd. 9/7/2018 issued in favour of the petitioner.

(3.) An advertisement was issued, being Advertisement No. 10/2017 for appointment on the post of Postgraduate Trained Teacher. Altogether 140 posts were advertised for direct recruitment in the subject Economics. Pursuant thereto, the petitioner applied for such appointment.