- (1.) Heard learned counsel for the parties. In both these writ petitions, the common grievances of the petitioners arise on their non-selection as Teacher in Hindi Subject in the Upgraded Middle School even though they had secured more marks than the last selected candidate.
(2.) The petitioner in W.P.(S) No. 2886 of 2015 had secured 180 marks in ST Category and the petitioner in W.P.(S) No. 2887 of 2015 had secured 190 marks in the same category where last selected candidate had secured 176 marks. That is why they have approached this Court seeking direction upon the respondent-Jharkhand Academic Council to declare their result and also for quashing of the declaration of the result of the said exam as their names were not recommended.
(3.) The short point involved in the instant writ petitions is covered by the ratio laid down in the case of Gita Kumari v. The State of Jharkhand and Ors. in W.P.(S) No. 1318 of 2015 dated 21.7.2015 as would appear from the stand of the respondents also in these writ petitions. These two petitioners did not have the optional subject of Hindi in graduation course which they undertook from Ranchi University. As per the Annexure-1 of both writ petitions, Hindi was not an optional subject rather it was compulsory subject which alone was not enough for them to stake a claim for appointment as a Teacher in Hindi subject in terms of Adv. No. 93/11.;