GAJADHAR PRASAD YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In the instant writ application, the petitioner seeks direction upon the respondents to treat the services of the petitioner and calculate it from January, 2004 instead of 29.07.2005 at par with other selected teachers, who were appointed in the year 2004 and extend all consequential benefits attached to the post w.e.f January, 2004.

(2.) Heard Mr. Ranjan Kumar Singh, learned counsel for the petitioner; Mr. Rahul Kamlesh, A.C to learned S.C II for the respondents and Mr. Sanjay Piprawall, learned counsel for the respondents-J.P.S.C.

(3.) Learned counsel for the petitioner submitted that petitioner along with other 140 candidates were declared successful on 14.11.2003 for appointment on the post of Primary Teachers in Sahibganj district in the examination held by JPSC. It has been submitted that after publication of result, respondent no. 4 vide memo dated 31.12.2003 though appointed as many as 90 successful candidates but the petitioner was appointed vide memo dated 29.07.2005 in a most arbitrary and discriminatory manner.