- (1.) Counsel appearing for the petitioner submitted that the petitioner applied for the post of Teacher in pursuance of the Public Advertisement dated 17th July, 2008 and only due to delayed submission of the certificate of B.Ed. Examination, which is one of the legal requirement for appointment on the post of Teacher, the petitioner's case has not been considered for the appointment on the post of Teacher by the respondents, who have rejected his prayer vide the impugned order, i.e. order dated 10th August, 2011 (annexure 10 to the memo of the petition).
(2.) Counsel for the petitioner submitted that as per the advertisement the time limit for submission of B.Ed. Examination result/certificate was in fact three months from the date the Jharkhand Public Service Commission held the examination for the post of teacher, i.e. on 9th August, 2009.
(3.) The present petitioner appeared in the said examination and has been declared successful on a condition that he should present B.Ed. Certificate or atleast result on or before 9th November, 2009. This is as per the condition that appeared in the Public advertisement. The period of submission of B.Ed. certificate/result was further extended by the Authorities up to 30th June, 2010, but the petitioner could not present his B.Ed. Certificate even on 30th, June, 2010. The main difficulty with the petitioner was that the Indira Gandhi National Open University has already taken examination of B.Ed.in the month of June, 2010 and the result was declared on 28th October, 2010. Earlier a writ petition bearing W.P. (S) No. 3220 of 2010 was instituted, which was disposed of by this Court vide order dated 13th August, 2010 and a direction was given to the respondents to dispose of the representation preferred by the petitioner for extension of the date of submission of the B.Ed. Examination result/certificate for the petitioner. The said representation has been decided by the impugned order dated 10th August, 2011, which is at annexure 10 to the memo of the petition and as the respondents have rejected representation of the petitioner on the ground that he failed to produce B.Ed. Examination result/certificate by 30th June, 2010 and therefore, this writ petition has been preferred.;