MD. ISLAM ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) <DJG>APARESH KUMAR SINGH,J.</DJG> Heard learned counsel for the parties.

(2.) The order of rejection of the petitioner's representation at Annexure-9 dated 27th Dec., 2013 issued by respondent no. 5, Chairman, Jharkhand Academic Council, Ranchi, rejecting his claim for publication of his Teachers Eligibility Test result is under challenge. Consequently, he has sought consideration of his case for publication of T.E.T result. The impugned rejection order was passed pursuant to a direction in W.P.(C) no. 3603 of 2013 dated 10th December, 2013 (Annexure-8).

(3.) Petitioner's case is that on account of fault in the recipient domain server i.e., website of J.A.C, his email sent on 23rd May, 2013 (Annexure-4) containing attachments in PDF Format of Teachers Training Result/Certificate could not be delivered in the office of J.A.C by the cut off date 24th May, 2013. Petitioner should not have been made responsible for technical snag in the Website of J.A.C office to refuse declaration of his result. The order of rejection, therefore, is arbitrary and without application of mind.