JHARKHAND ACADEMIC COUNCIL, Vs. VANDANA KUMARI

JUDGEMENT

(1.) This Letters Patent Appeal has been preferred by original respondent Nos.2 and 4 in W.P(S) No. 6414/2017, whereby the petition preferred by respondent No.1 (Original Petitioner) was allowed by the learned Single Judge vide judgment and order dated 30th Jan., 2018 and therefore, the respondent No.2 and 4 have preferred the present Letters Patent Appeal.

(2.) Having heard counsels for both the sides and looking to the facts and circumstances of the case, it appears that public advertisement No.47/2016 was issued on 30th Aug., 2016 for the posts of (a) Assistant Teachers, and (b) Urdu Assistant Teachers. The said advertisement is at Annexure-1 to the Interlocutory Application bearing No. 5810 of 2018.

(3.) It appears that now-a-days, preliminary examination is being conducted so as to eliminate the candidates and thereafter, main examinations are being conducted.