M.Y.EQBAL, J. - (1.) IN this writ application the petitioner seeks direction upon the respondents to consider her case for appointment on the post of Assistant Teacher in Government Basic Schools within South Chotanagpur Division, Ranchi and for quashing the order as contained in order dated 28.4.2001 issued by Regional Deputy Director of Education, South Chhotanagpur Division, Ranchi rejecting the claim of the petitioner for appointment on the post of Assistant Teacher in Basic Schools.
(2.) PETITIONER 'scase is that she applied in the year 1991 for appointment on the post of Assistant Teacher and she was issued interview letter dated 9.4.2001. She appeared before the interview Board on 25.4.1991 and did well but no appointment letter was issued. It is contended that some of the candidates moved Patna High Court in CWJC No. 2271/96 -R, which was disposed of on 6.2.1997 with a direction to the respondents to first ascertain the number of existing vacancy and then make appointment from the list/panel prepared by them. Petitioner said to have filed representation on 7.4.2001 through registered post but her representation has been rejected. - Mr. M.S. Anwar, learned counsel for the petitioner drawn my attention to the order dated 10.7.2003 passed in W.P.S. No. 4567 of 2001 and submitted that in similar circumstances this Court directed the respondents to consider the case of the writ petitioner by examining the percentage of marks obtained by him and take decision in accordance with law.
(3.) IN the counter -affidavit filed by the respondents it is stated inter alia that the application which was filed by the petitioner for appointment was incomplete but any how she manage to appear in the interview. Petitioner was not found fit for appointment and therefore her name did not appear in the panel of the candidates for appointment.;