SAHDEO KUMAR JALESHWAR MAHTO Vs. STATE OF JHARKH

JUDGEMENT

(1.) Seeking a direction upon the respondents to permit him to participate in Joint Graduate-trained Teacher's Competitive Examination, 2016, the petitioners who possess Post-graduate Degree in Khortha language have approached this Court.

(2.) Heard.

(3.) Briefly stated, pursuant to Advertisement No.21/2016 inviting applications for appointment on the post of Graduate-trained Teacher in Government Secondary Schools, the petitioners attempted to submit their applications, however, the same was declined. All the petitioners are Graduate with Honours in different subjects viz. Geography, Philosophy, Economics and Political Science. Their marksheets for Graduation would reveal that Khortha was not one of the subjects in graduation, not even a compulsory subject. The petitioners on the basis of a higher qualification, that is, Postgraduate Degree in Khortha are seeking appointment to the post of Post Graduate-trained Teacher. Their claim is founded on proviso to subRule (I)(i) to Rule 9 of 2015 Rules, which is commonly known as Jharkhand Government Secondary School Teachers & Non-teaching Staff Appointment and Service Condition Rules, 2015 and letter dated 05.08.2009. They have pleaded that in previous recruitment exercises similarly situated candidates possessing higher qualification i.e., Post-graduate Degree in Khortha have been appointed.