SATYA NARAIN SAHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioner in this writ application, has prayed for quashing the order dated 12.7.2004 passed by the Region Education Officer, Bermo (Respondent No. 4), whereby the petitioner's Joining Report has been rejected. A corresponding prayer has been made to direct the respondents to accept the Joining Report of the petitioner and allow him to continue in service as a Trained Teacher in Primary School and to pay him salary and other allowances from the date of submitting his Joining Report i.e. from 10.6.2004.

(3.) FACTS of the petitioner's case in brief is as follows: In response to an advertisement published by the Jharkhand Public Service Commission (JPSC) inviting applications from eligible candidates for their appointment to the post of Primary School Teacher, the petitioner being a B.Sc Trained, had submitted his application under the OBC category on 11.9.2002. He was allotted an admit card and was allowed to appear at the examination conducted by the JPSC. The results of the written test was published on 14th November 2003 in which he was declared selected in the general category.