RENU BALA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner has approached this Court with a prayer for quashing the Important Notice circulated by Letter No. 7203, dtd. 24/12/2020 (Annexure-7), issued under the signature of Examination Controller, Jharkhand Staff Selection Commission, as far as it relates to petitioner at serial no. 25. Further prayer has been made for a direction to the respondents to appoint her to the post of Trained Graduate Teacher in the Government Secondary School pursuant to advertisement of Combined Trained Graduate Teacher Competitive Examination, 2016 in the Scheduled Caste Category.

(3.) According to the petitioner, at the time of her marriage on 30/4/1994, she was residing with her parents at Aurangabad and her husband was residing at Palamau in the unified State of Bihar. Petitioner did her Intermediate in the year 2002 from Jagdish Singh Memorial College, Mango, Jamshedpur. She also did her graduation and post graduation from Jamshedpur Cooperative College, Jamshedpur in the year 2005 and 2007 respectively in the subject History. Thereafter, she did her B.Ed. from Karim City College, Jamshedpur in the year 2009.