KRISHNA CHANDRA GHOSH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner and learned Junior Counsel to G.P. IV.

(2.) IN this writ application petitioner has prayed for quashing the order dated 28.1.2006 issued by Director. Primary Education, Government of Jharkhand whereby the claim of the petitioner for appointment on the post of Assistant Teacher in Primary Government School in the district of Deoghar has been rejected.

(3.) IN the year 2000, applications were invited for appointment of Primary Teachers for in Government Primary Schools. In the said advertisement necessary eligibility criteria have been fixed is that a candidate must possess B.Ed, Dip . -in -Ed., Dip, -in -Teach. from a recognized training institutions. On the basis of in service training for one year, petitioner claims his appointment on the post of Primary Teachers in Government School. In the Primary School Teachers Appointment Rules Jharkhand, 2002 and amended Rules 2002 -03 a candidate must possess requisite degree of two years training for appointment on the post of Primary Teachers in Government Primary School. Admittedly, petitioner does not possess requisite qualification. In my opinion therefore, respondents have rightly rejected the claim of the petitioner for his appointment on the post of Primary Teachers in Government School.