LAWS(JHAR)-2018-11-94

AMERESH KUMAR Vs. JHARKHAND ACADEMIC COUNCIL

Decided On November 28, 2018
Ameresh Kumar Appellant
V/S
Jharkhand Academic Council Respondents

JUDGEMENT

(1.) This writ petition has been filed for issuance of a direction commanding upon the respondent authority to appoint the petitioner as Trained Graduate Teacher under the Scheduled Caste Category, on the ground that he has secured qualifying marks and his date of birth is 02.01.1976.

(2.) The case, in brief, is that the petitioner being eligible to be selected as Teacher, has made application for consideration of his candidature under Scheduled Caste Category in pursuance of an advertisement, issued by Jharkhand Academic Council, Ranchi. It is the case of the petitioner that a selection-cum-merit list was published Vide Annexure-2 but subsequently, it has been revised on account of some mistake occurred in the aforesaid merit list and thereafter a fresh merit list was published vide Annexure 2/1. The grievance of the petitioner is that neither in Annexure-2 nor in Annexure 2/1, his name finds figure, while he is eligible having got qualifying marks.

(3.) Counter affidavit has been filed by the Jharkhand Academic Council Ranchi, who is the selecting body wherein the stand has been taken that from amongst the candidates who have participated in the selection process, seventeen candidates have been selected and the last candidate who has been selected, has obtained 229 marks whereas the petitioner has secured 143 marks and as such, he has obtained less marks than the last selected candidate.