LAWS(JHAR)-2023-11-106

PREM RANJAN Vs. JHARKHAND STATE STAFF SELECTION COMMISSION

Decided On November 08, 2023
Prem Ranjan Appellant
V/S
Jharkhand State Staff Selection Commission Respondents

JUDGEMENT

(1.) This Letters Patent Appeal challenges the order dtd. 13/12/2018 passed by writ Court in W.P.(S) No.7363 of 2017 with W.P.(S) No.1423 of 2018, whereby and whereunder the prayer of appellants for cancelation of Combined Graduate Trained Teachers Competitive Examination held by Jharkhand Staff Selection Commission through Advertisement No.21/2016 and re- schedule of the said examination within stipulated time frame has been rejected by the writ Court.

(2.) The facts and circumstances giving rise to this appeal are that Vide letter No.8280 dtd. 23/9/2016 and letter No.9441 dtd. 4/11/2016 issued by the Department of Personnel, Administrative Reforms and Rajbhasha, Government of Jharkhand, requisition were sent to Jharkhand Staff Selection Commission (JSSC) for starting selection process for appointment on the post of Combined Graduate Trained Teachers in different subjects for district wise vacancy lying in the State of Jharkhand amongst others, for the post of Assistant Teacher (Physical Education). In pursuance to the aforesaid letters issued by the Department of Personnel, Administrative Reforms and Rajbhasha, Govt. of Jharkhand, the respondent Nos.1 and 2 published advertisement No.21/16 and online applications were invited. The syllabus was also described in the said advertisement.

(3.) The appellants are Graduate in different faculty like: