VINITA CHAUDHARY Vs. CHAIRMAN, JHARKHAND ACADEMIC COUNCIL

JUDGEMENT

(1.) Seeking quashing of order dated 10.01.2014 whereby, the representations of the petitioners have been dismissed, the present writ petition has been filed.

(2.) The brief facts of the case are that, Advertisement No. 95 of 2012 was published on 18.11.2012. The petitioners submitted their applications and they appeared in the examination which was conducted on 26.04.2013. The result of the petitioner no. 1 was "rejected" and, the result of the petitioner no. 2 was not published on the ground of "noncompliance of TET course". Aggrieved, the petitioners approached this Court in W.P.(C) No. 4046 of 2013 which was disposed of on 09.12.2013 directing the Chairman, Jharkhand Academic Council to consider the representation of the petitioners.

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