- (1.) THIS appeal is preferred against the order dated 18.2.2014 passed in W.P. (S) No. 2126/2012, in and by which learned Single Judge dismissed the writ petition declining to issue direction to the respondents for regularization of the services of the appellant on the post of Assistant Master (Computer Science).
(2.) VIDE order dated 5.2.2008, the appellant was appointed on contractual basis as Assistant Master in Netarhat Residential School and the tenure of the appellant was extended periodically for one year, vide order dated 27.3.2009, with effect from 5.2.2009 and thereafter, vide order dated 12.10.2010, for a further period of one year with effect from 5.2.2010. In response to the Advertisement No. 1/2012, the appellant applied for the post of Assistant Master and he was unsuccessful in the selection process. On 18.3.2013, the appellant made a representation before the Governor, Jharkhand, for consideration of his case for regularization. The appellant filed W.P.(S) No. 2126/2013, seeking regularization of his service on the post of Assistant Master contending that he is working as Assistant Master for a long time and he continued till the year 2012 and was rendered jobless after selection process of Advertisement of 2012.
(3.) LEARNED Single Judge dismissed the writ petition holding that after being unsuccessful in the selection exercise conducted under Advertisement No. 1/2012, the appellant has chosen to seek regularization of his service in the school by filing W.P.(S) No. 2126/2013. It was held that having been unsuccessful in the selection process, the appellant cannot seek for regularization of his service on the post of Assistant Master (Computer Science). On those findings, learned Single Judge dismissed the writ petition. Being aggrieved by the dismissal of the writ petition, the appellant has filed this letter patent appeal.;