LAWS(JHAR)-2017-2-112

CHANCHAL KUMAR MISTRY Vs. STATE OF JHARKHAND

Decided On February 04, 2017
Chanchal Kumar Mistry Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) The petitioner, who was declared a successful candidate for appointment on the post of Assistant Teacher in "Oriya" language when finally not appointed, has come to this Court by filing this writ-petition.

(2.) Heard.

(3.) By an Advertisement issued on 12.10.2011 vide Advertisement No.93/2011, applications were invited for appointment of Assistant Teachers in "Oriya". Total number of posts advertised was 12. The petitioner duly submitted his application and he was declared successful under BC Category. His name appeared at Sl.No.1 under the BC Category in the result published on 24.10.2014. Subsequently, the result was revised by the respondent-Jharkhand Academic Council and a fresh result was published on 18.02015, in which petitioner's name does not find place as a successful candidate. This gave a cause of action to the petitioner to approach this Court.