GOPAL CHANDRA MANDAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In the accompanied writ application, the petitioner has inter alia prayed for direction upon the respondents to appoint the petitioner on the post of Post Graduate Teacher after evaluating his examination papers in the category of physically handicapped candidate (PH).

(2.) The facts, in brief, is that pursuant to the advertisement published for appointment on the post of Post Graduate Teachers in +2 Schools, the petitioner applied specifically filling up the required colomn 9 (b) of the application that he is physically challenged candidate. But, admit card was not issued on the ground that he is over-aged. Aggrieved thereof, he represented before State Disabled Commissioner, whereupon though admit card was issued but again in the admit card the Physically Handicapped category i.e. PH, in which the petitioner belongs was left out. However, petitioner participated in the examination but when the result was published the name of the petitioner was not found in the select list. However, the petitioner downloaded his result from the website, wherefrom he could know that in Paper I, he has obtained 43.5 marks and in Paper II he has obtained 170 marks. Thereafter, the petitioner went to the office of respondent no. 2 where he could gather information that physically handicapped candidates having less than 170 marks have been appointed and the petitioner has been left out discriminately.

(3.) Heard Mr. Gautam Kumar Singh, learned counsel for the petitioner, Mr. Rishikesh Giri, A.C to learned G.P II for the respondents-State and Mr. Anil Kumar, learned senior counsel for the respondents-JAC.