LAWS(JHAR)-2014-1-83

ANUP KUMAR TIWARI Vs. STATE OF JHARKHAND

Decided On January 06, 2014
Anup Kumar Tiwari Appellant
V/S
THE STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) The petitioner has approached this Court seeking a direction upon the respondents to consider his case for appointment on the post of Assistant Teacher. Pursuant to Advertisement No. 5 of 2007 which was published on 21.4.2007, the petitioner appeared and he was declared successful in the written examination. The examination was conducted on 10.8.2008 and the candidates who appeared in the examination pursuant to advertisement issued on 21.4.2007 were required to submit their B.Ed. certificate within three months from the date of examination. Thus, the petitioner was required to submit the certificate of B.Ed. degree by 10.11.2008. However, the result of B.Ed. examination in which the petitioner had appeared at the time when he participated in the selection process pursuant to Advertisement No. 5 of 2007, has been published on 16.1.2013 and thereafter, in view of the aforesaid, the petitioner has approached this Court.

(2.) A counter-affidavit has been filed on behalf of Respondent Nos. 2 and 3 stating that since in the advertisement itself, it was indicated that a candidate was required to submit certificate of B.Ed. degree within three months from the date of examination and since the petitioner has failed to submit his B.Ed. certificate by 10.11.2008, the petitioner was not offered appointment on the post of Assistant Teacher.

(3.) Heard counsel for both the parties and perused the documents on record.