REETA KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) PRAYER in this writ application is for issuance of a direction to the respondent JPSC to issue admit cards to the petitioners for appearing at the examination scheduled for appointment of Primary Trained Teachers in the State of Jharkhand which was held on 10.8.2008.

(2.) CONTENTION of the petitioners is that pursuant to the advertisement issued by the JPSC, petitioners had submitted their individual applications within the time stipulated in the advertisement and were expecting to receive their respective admit cards. But the admit cards were not issued to them and on inquiry, it was informed that the candidature of the petitioners have been rejected on the ground that application of some of the petitioners was incomplete in as much as, they had not mentioned the local language in their application form as per the direction contained in the advertisement and other application forms of the other petitioners were not forwarded by the district administration concerned to the office of the JPSC within the time stipulated.

(3.) HEARD learned Counsel for the petitioners and the learned Counsel for the respondent JPSC.