LAWS(JHAR)-2014-7-4

PRIYANKA Vs. JHARKHAND ACADEMIC COUNCIL

Decided On July 04, 2014
PRIYANKA Appellant
V/S
Jharkhand Academic Council Respondents

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner and learned senior counsel for the respondents.

(2.) The petitioner appeared in Teachers Eligibility Test-2012 (for short TET-2012). According to the petitioner, he filled up all the required column, which were required to be filled up in OMR Sheet. When the result was published, the petitioner was not amongst the successful candidates, rather it was communicated to the petitioner that her answer sheet has not been evaluated as OMR Sheet does not contain signature of the petitioner. In that event, the petitioner moved to this Court vide WPC No. 5198 of 2013. The Court having found that all the columns of the OMR Sheet, which were required to be filled up, had been filled up but the petitioner could not put her signature at the place provided over the OMR Sheet, which defect was found to be trivial by the Court and accordingly, said writ application was disposed of by directing the Chairman, Jharkhand Academic Council to consider the petitioner's representation ignoring the trifling defect/technicality and pass an appropriate order within ten days and communicate the same to the petitioner in writing.

(3.) Pursuant to the order passed by this Court, a order was passed by the Chairman, JAC on 04/01/2014, which was communicated to the petitioner vide memo no. JAC/Vidhi/81/13/CC/24/14/Ranchi dated 04/01/2014, wherein it has been stated that undertaking was to be given by the petitioner over the OMR Sheet to the effect that 'this is to certify that I have made entries to all the fields above and if found empty or improper, wrong entries my answer sheet will be rejected'. This certificate was not signed by the petitioner and, therefore, the OMR Sheet was not evaluated. Being aggrieved with that order, the petitioner again filed this writ application.