SUMAN KUMARI MEHTA Vs. STATE OF JHARKHAND & ORS
LAWS(JHAR)-2013-6-132
HIGH COURT OF JHARKHAND
Decided on June 10,2013

Suman Kumari Mehta Appellant
VERSUS
State Of Jharkhand And Ors Respondents

JUDGEMENT

- (1.) In this writ petition, the petitioner has prayed for quashing the ground of rejection of the candidature of the petitioner communicated by letter no.JAC/7111/12 dated 11.10.2012(Annexure-7) issued by the Special work Officer-cum-Public Information Officer, Jharkhand Academic Council, Ranchi.
(2.) It has been submitted that the petitioner's candidature was rejected on the ground that she did not submit B.Ed. certificate and that she had applied in the category of teachers whereas she was not a trained teacher before applying for the post. It has been submitted that according to the terms of the Advertisement, the candidates appearing in B.Ed. examination were allowed to take part in the selection test. The petitioner was appearing candidate and she had applied for the post. She completed her training before publication of the result of the test for appointment of + 2 Teachers.
(3.) The petitioner was earlier a teacher in Kasturba Gandhi Residential Girls School, Palamau and she was entitled for consideration of her appointment in the teachers' category. But her candidature has been arbitrarily rejected.;


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