AWADHESH KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In the accompanied writ application, the petitioner has challenged the selection of respondent no.6 on the post of Para Teacher for the Village School (Rajkiya Meddle School, Singhpur) P.S. Bhawnathpur in the district of Garhwa and for direction upon the respondents to cancel the selection of respondent no.6 and consider the case of the petitioner for appointment in post of Para Teacher for the aforesaid school as per the condition laid down in the advertisement and circular.

(2.) The brief facts as disclosed in the writ application, is that in pursuant to advertisement published in the local daily news paper on 14.09.2006 regarding the selection for the post of Para Teacher in different schools of Garhwa District. The petitioner applied for the post of Para Teachers for the Village School (Rajkiya Meddle School Singhpur) Village Singhpur P.S. Bhawnathpur in the district of Garhwa before the concerned authority. After Aam Sabha was held and panel was prepared on 10.01.2006 and since, respondent no.6 has been selected, the petitioner being aggrieved by the selection of respondent no.6 has approached this Court in the instant writ application for redressal of his grievance.

(3.) During course of hearing, learned counsel for the petitioner has submitted that the selection of respondent no.6 has been done in violation of Article 14, 16, 19(i)(g) of the Constitution of India and the petitioner's case has not been considered subjecting him to hostile discrimination.