MANOJ KUMAR KAPARDAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner is aggrieved by the action of the respondents as nothing has been said regarding non-consideration of the case of the petitioner for appointment to the post of Assistant Teacher (Trained Graduate Science) . Learned counsel for the petitioner submits that though the petitioner fulfills all the requisite criteria for appointment to the post of Assistant Teacher (Trained Graduate Science), but his case has not been considered. Learned counsel further argues that neither any reasons have been assigned nor any order has been passed though the persons, having lesser marks than the petitioner, have been appointed to the said post.

(2.) On the other hand, Mr. Atanu Banerjee, learned counsel appearing on behalf of the respondents vehemently opposes the contention advanced by the learned counsel for the petitioner and submits that there is no occasion for passing any order for rejecting the claim of the petitioner since the petitioner does not fulfill the requisite criteria and qualification, it is assumed that he is not eligible for appointment to the said post.

(3.) Be that as it may, since the respondents have not passed any order or assigned any reason as to why the case of the petitioner has not been considered. I hereby direct the respondent No.5 to pass a reasoned order in accordance with law, within a period of six weeks from the date of receipt of a copy of this order or in alternatively, if the petitioner prefers a fresh representation, within a period of two weeks, a reasoned order shall be passed, in accordance with law, within the period of four weeks thereafter.