- (1.) Aggrieved by order dated 23.12.2013 whereby, the respondent-Jharkhand Academic Council dismissed the representation of the petitioner, the petitioner has preferred the present writ petition. Briefly stated, pursuant to Advertisement No. 95 of 2012 published on 18.11.2012, the petitioner appeared in the examination, which was held on 26.4.2013. The result of the said examination was published on 28.5.2013 however, the result of the petitioner was not published on the ground of "non-compliance of Teachers Training Course". The petitioner made representation before the respondent-Jharkhand Academic Council however, the grievance of the petitioner was not redressed and therefore, the petitioner approached this Court in W.P.(C) No. 4795 of 2013, which was disposed of vide order dated 10.12.2013 directing the respondent-Jharkhand Academic Council to consider the representation of the petitioner and to pass appropriate order within ten days. Accordingly, the petitioner's representation has been disposed of vide order dated 23.12.2013 challenging which, the present writ petition has been filed.
(2.) A counter-affidavit has been filed on behalf of respondent-Jharkhand Academic Council stating that in terms of Advertisement No. 95 of 2012, a candidate was required to submit Teachers Training Course certificate within the prescribed period by speed post, that is, on or before 13.5.2013. The respondent-Jharkhand Academic Council issued a press notice dated 21.5.2013 requiring the candidates, who could not submit their Teachers Training Course certificate within the prescribed period to submit the same on or before 24.5.2013 through email in "PDF format", The certificate allegedly sent by the petitioner through email on 22.5.2013 was not received in the office of the respondent-Jharkhand Academic Council and therefore, it could not have been considered.
(3.) Heard learned counsel appearing for the parties.;