PRADEEP EKKA Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The factual exposition, as delineated in the writ application, in brief is that an advertisement, being Advertisement No. 117 of 2011 was published inviting applications for appointment on the post of 'Post Graduate Teachers', in which, 50 % posts were reserved for the teachers working in government secondary schools and rest 50% posts to be filled through direct recruitment. It has been averred that petitioner, who was working as 'Assistant Teacher' Social Science (Geography) having qualification of M.A with B.Ed in Non-Government Minority School applied against 50% posts reserved for government teachers. It has further been averred that after scrutiny of forms Admit Card was issued and thereafter the petitioner appeared in the examination, in which, he secured 59.50 marks in Paper I and 180 marks in Paper II and he was expecting for issuance of letter of appointment as he secured more marks than the last selected candidate in which category the petitioner belongs, but, when the same was not issued in favour of the petitioner, he enquired the matter whereupon he was informed that since he is working as a Primary Teacher in a NonGovernment Minority School, appointment letter cannot be issued in his favour.

(3.) Being aggrieved, the petitioner left with no other alternative, efficacious and speedy remedy, has approached this Court under Article 226 of the Constitution of India for redressal of his grievances.