JHARKHAND ACADEMIC COUNCIL Vs. RAJESH KUMAR OHDAR

JUDGEMENT

(1.) This Letters Patent Appeal has been preferred by the original respondents in the writ petition being W.P. (S) No.348 of 2014. The writ petition was preferred by the respondents and it was allowed by the learned Single Judge vide judgment and order dated 30th July, 2014 and hence the original respondents have preferred the present Letters Patent Appeal.

(2.) Having heard learned counsel for both sides and looking to the facts and circumstances of the case, it appears that public advertisement was issued being No.95 of 2012 for holding Teachers' Eligibility Test. Only those candidates, who are clearing these tests, are eligible to be appointed as a Teacher in the Primary and Middle Schools.

(3.) The respondents applied to appear in the Teachers' Eligibility Test conducted by the appellants.