ALBERT HORO Vs. JHARKHAND ACADEMIC COUNCIL, RANCHI

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the Respondent, Jharkhand Academic Council (JAC).

(2.) Petitioners have prayed for a direction upon the Respondents to declare their result of the Primary Teachers Training Examination-2012 held by the Respondent no.2. Petitioners were admitted in Primary Teachers Training College, Bundu for the session 2010-12 and have thereafter also appeared in the Teachers Training Examination, 2012. Since, their result was not published, they have approached this Court.

(3.) Inquiry was held in the matter of certificates produced by not only these petitioners but few others also by the Respondent-JAC. The inquiry revealed that the N.C.C. Certificates produced by petitioner no. 2 and 4 were forged. Similarly the certificates of physical handicap produced by the petitioner no.1 and 3 were also found to be forged. Petitioners and other such students undertaking the Teachers Training Course were asked by the Committee constituted by the Respondent-JAC to furnish their reply as per the communication bearing letter no. 777 dated 21.9.2012 issued through the Principal of the Teachers Training College, Bundu. Explanation were submitted through the Principal before the Committee vide letter no. 286 dated 21.9.2012. Though the concerned students in their reply to the show cause claimed that the certificates were genuine but no proof of genuinity was produced on their behalf. Their explanation were found to be unsatisfactory as is recorded in the minutes of the decision taken by the Committee in its meeting held on 15.12.2012 (Annexure-A to the counter affidavit) comprising the Regional Deputy Director of Eduction, South Chotanagpur Division, Ranchi, Secretary, Regional Transport Authority, Ranchi, District Education Officer, Ranchi and Principal of the Teachers Training College, Bundu.