SWAPAN KUMAR PANDIT, S/O PUNU PANDIT, RESIDENT OF VILLAGE KUNDU BANGLA, PO MADHUPUR, PS MADHUPUR, DISTRICT DEOGHAR, JHARKHAND Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Claiming appointment on the post of Teacher on the ground that he has secured marks more than the cutoff marks, the petitioner has approached this Court.

(2.) Heard.

(3.) Pursuant to the Advertisement No. 01/Deoghar/2013 published in the newspaper on 16.12.2013, the petitioner submitted his application for appointment on the post of Intermediate Trained Teacher in Deoghar District. There were 105 vacant posts of Para Teachers in MBC category. In the provisional merit list, however, petitioner's name did not figure though, he obtained 65.28% marks. The petitioner has alleged that the candidates at Serial No. 34 to 53 who have obtained lesser marks have been appointed, however, he has been illegally denied appointment as Intermediate Trained Teacher.