Rakesh Ranjan Prasad, J. - (1.) HEARD learned counsel appearing for the petitioner and learned counsel appearing for the Jharkhand Academic Council.
(2.) THE petitioner took Teacher Eligibility Test, 2012 (hereinafter referred to as "TET"). The results were declared. When the results were uploaded in the Website, candidature of the petitioner was declared as rejected and the reason was shown as "Blank QBSE". That order was challenged before this Court vide W.P.(C) No. 3342 of 2013. This Court vide order dated 02.12.2013, disposed of the writ petition, directing the Chairman, Jharkhand Academic Council, Ranchi to consider the petitioner's representation.
(3.) THAT order was challenged by the Jharkhand Academic Council, Ranchi (hereinafter referred to as "JAC") by way intra court Appeal vide L.P.A. No. 450 of 2013, which was disposed of vide order dated 03.03.2014 on the following terms: - Para -5: Without going into the merits of the contention of the learned counsel for the appellant and the learned counsel for the 1st respondent, we are of the view that since the learned Single Judge has directed the Jharkhand Academic Council to consider the representation of the 1st respondent, it is not necessary to go into the merits of the rival contentions. Suffice it to direct the appellant -Jharkhand Academic Council to consider the representation of the 1st respondent and pass appropriate order, ignoring the minor technicalities, within a period of two weeks from today.;