SONATAN SOREN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In the instant writ application, the petitioner has prayed for direction upon the respondent to consider the candidature of the petitioner for being appointed on the post of Post Graduate Teacher and to forthwith appoint him on the post in question.

(2.) At the very outset, learned counsel for the respondents submitted that the same and similar matter has earlier come before this Court in Pradeep Ekka Vs. State of Jharkhand & Ors in W.P. (S) No. 4569 of 2012, which was dismissed vide order dated 17.05.2018. It has further been argued at Bar that no appeal has been preferred against order dated 17.05.2018 passed in W.P. (S) No. 4569 of 2012.

(3.) Learned counsel for the petitioner with all fairness does not dispute the submission advanced by learned counsel for the respondents. However, learned counsel for the petitioner submitted that the service conditions as well as pay and allowances of the teachers working in Government Schools and Non-Government Minotiry Schools, in which the petitioner is working, is exactly same and similar and even the appointment of the petitioner has been approved by the Director of the Department. Hence, the action of the respondents is highly arbitrary in not considering the candidature of the petitioner.