- (1.) HEARD learned counsel for the parties.
(2.) THE petitioner has approached this Court for regularization of his services on the post of Assistant Master (Computer Science) on the strength of his claim that he has been working on the basis of his selection pursuant to the advertisement issued at 07.11.2007 by the Netarhat Residential School, Netarhat. According to the petitioner, he was initially offered appointment for the period of one year, Annexure -2, which was extended successively up to the year 2012. Thereafter, in the year 2012, the petitioner has also faced another selection process for appointment on the same post under the respondent under Adv. No. 01/2012 issued by them, on contractual basis. However, in the subsequent exercise under Adv. No. 01/2012, the petitioner has not been finally appointed. According to the respondents, the petitioner was at serial no. 17 in the merit list having secured 72 marks, however, selected candidates secured 95 and 94 marks respectively. Therefore, the petitioner had not been granted appointment.
(3.) THE respondents, therefore, have taken this plea that the petitioner having unsuccessful in the selection exercise cannot claim for regularization for the post of Assistant Master (Computer Science) on his claim that he has been working since 2008.;