PUSHPANJALI KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This Letters Patent Appeal has been preferred by the original petitioner of W.P.(S) No. 6092 of 2013, which has been dismissed by the learned Single Judge vide judgment and order dated 20th April, 2015.

(2.) Having heard counsels appearing for both sides and looking to the facts and circumstances of the case, it appears that earlier an advertisement was issued on 3rd February, 2010 for the post of Para Teacher in the subject of Arts.

(3.) It is alleged by the counsel for the respondent State that the said advertisement was withdrawn, whereas counsel appearing for the appellant submits that this advertisement was never withdrawn.