BHAGIRATH DAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present writ petition has been filed for issuance of direction upon the respondent no.2 to forthwith publish the result of the petitioner, as he had appeared in TET Examination, 2012 conducted by the Jharkhand Academic Council on 26/4/2013. Further prayer has been made for issuance of direction on the respondents to dispose of the petitioner's representation without any further delay.

(2.) The main submission of learned counsel for the petitioner is that though the petitioner had opted for "science and mathematics" in TET Examination, 2012, however, while filling up OMR Sheet, he inadvertently marked the subject "social science" during the examination and his result was not declared due to the said reason, as would be evident from the reasoned order contained in memo no.JAC/Vidhi/56/13/CC/013/14 dtd. 4/1/2014 passed by the Chairman, Jharkhand Academic Council, Ranchi- respondent no.2 in compliance of the order dtd. 9/12/2013 passed by a Bench of this Court in W.P.(C) No.4408 of 2013. Such a trivial mistake committed by the petitioner cannot be a ground for not declaring the petitioner's result.

(3.) Mrs. Richa Sanchita, learned counsel appearing on behalf of the respondent nos.2 and 3 submits that though the reasoned order was passed by the respondent no.2 on 4/1/2014 itself, the petitioner has filed the present writ petition much belatedly in the year 2021. Since the petitioner had wrongly marked the opted subject as "social science" in the OMR Sheet of TET Examination, 2012 instead of marking the actual subject "science and mathematics", as applied by him, the same was rejected and, therefore, his result was not declared.