ANAND KUMAR MAHATO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioners have approached this Court with a prayer for a direction upon the respondent-authorities for issuance of appointment letter to the petitioners for the post of Intermediate trained Assistant Teacher under non-para category for respective districts, in which they have been selected and wherein their name found place in provisional list.

(2.) The short facts lying in narrow compass is that in light of the direction of the Respondent No. 2, an advertisement was issued in different Districts of Jharkhand by the concerned District Superintendents of Education with the approval of the concerned Deputy Commissioner. Pursuant thereto, the petitioners along with other candidates being eligible, applied for the intermediate trained Assistant Teacher under 'Non- Para' Category for different District. All of them qualified in the process of selection and their names were reflected in the merit list issued by the District Education Establishment Committee of the concerned District.

(3.) Thereafter, the petitioners submitted their representation before the concerned respondents i.e. District Superintendent of Education, requesting therein for issuance of appointment letter in favour of the petitioners, but the respondents are not paying any heed to the said representations of the petitioners. Subsequently, the petitioners were called for counseling in concerned District wherein, the petitioners in some of the district were allowed to appear in their counseling, while in some other districts, the respondents have deprived the candidates to appear in the counseling. But till date, the respondents have not issued the appointment letter in favour of the petitioners and are sitting tight over the matter. Aggrieved by the same, the petitioners have been compelled to knock the door of this Court for redressal of their grievances.