YOGESH KUMA Vs. STATE O JHARKHAND

JUDGEMENT

(1.) The writ petition has been filed for issuance of direction upon the respondent-authorities to declare the petitioner who has passed JTET Examination, 2016 (For Class I to V) and JTET Examination, 2016 (For Class VI to VIII) by treating him to be a Backward Class category instead of General Category (Annexure-II).

(2.) The brief facts of the case of the petitioner is that in the light of appointment published by the respondent-authorities being Advertisement No.47/2016 whereby and whereunder the applications have been invited for filling the post of Teachers for Class 1 to V and for Class VI to VIII, in terms thereof, the petitioner has made his application however, the grievance of the petitioner is that although he belongs to Backward Class category but his candidature has been considered under the General Category and, therefore, the appropriate direction may be issued to the respondent-authority to rectify the category of the petitioner and thereafter, publish the result.

(3.) Learned counsel for the respondents-JAC has appeared and filed the detailed counter-affidavit wherein it has been stated that the petitioner has submitted his application under the General Category candidate since he has not annexed any caste certificate in support of his category belonging to the Backward Class and, therefore, his candidature has been considered in the General Category candidate, so far as Level I is concerned, petitioner has obtained 88 marks and in Level II, he has obtained 84 marks and as such, he has not been qualified in the said examination and, therefore, he has been treated as General Category candidate, hence, the result has been published.