PAWAN KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner has prayed for a direction upon the respondents to consider the application of petitioner under non-para teacher category and to allow the petitioner to appear in the counseling process for the selection of Inter-Trained Teacher in the Government Primary School under the Non-Para Teacher Category vacancy.

(3.) Shorn of unnecessary details, the short fact of the case is that pursuant to Advertisement floated for appointment to the post of Inter Trained Teachers for Class-I to V, the petitioner having the requisite qualifications, applied for the same under non-para category. In the advertisement itself it has been mentioned that 50% vacancies were reserved for para teachers whereas, rest of the vacancies were earmarked for non-para category candidates and as such, there was no restriction to para-teacher to apply under non-para category. It is the case of the petitioner that he successfully competed in the recruitment process and his name appeared in the merit list and was also called for counselling for the purpose of verification of his testimonials and educational certificates. But the petitioner was not allowed to participate in the counseling process for the reason best known to the respondents. Aggrieved thereto, the petitioner has approached this Court for redressal of his grievances.