CHAITALI SADHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant intra-court appeal preferred under Clause-10 of Letters Patent is directed against the order/judgment dtd. 12/4/2022 passed by the learned Single Judge of this Court in W.P.(S) No.1621 of 2021, whereby and whereunder, while dismissing the writ petition, the learned Single Judge has refused to interfere with the objection raised by the respondent no.4 vide letter no.1588 dtd. 8/7/2019 regarding the appointment of Graduate Trained Teachers on the ground that the writ petitioner has not been found to be eligible to hold the post as per the terms and conditions stipulated in the advertisement.

(2.) The brief facts of the case, as per the pleading made in the writ petition, required to be enumerated, are as hereunder:-

(3.) It is the case of the writ petitioner that an advertisement being Advertisement No.21/2016 was floated by the respondent-Jharkhand Staff Selection Commission for conducting the Combined Graduate Trained Teacher Competitive Exam-2016 for appointment to the post of Graduate Trained Teacher. In pursuant to the same, the writ petitioner having the requisite qualification, applied for the same for the said post under Bangla Subject and after appearing in the recruitment process, she was shortlisted for the said post under Bangla Subject vide result dtd. 22/4/2019. However, vide letter dtd. 8/7/2019, District Education Officer informed the writ petitioner that objection has been raised with regard to her selection to the post of Graduate Trained Teacher for the subject Bangla as the writ petitioner had studied Bangla as a subsidiary subject, whereas she passed Graduation with Math Honours subject and was accordingly, asked to submit her response, within one week.