Virender Singh, C.J. - (1.) Being aggrieved of the impugned judgment dated 07.07.2015 of the learned Single Judge in W.P.(S) No. 4935 of 2014 dismissing the writ petition, the appellantwrit petitioner (hereinafter to be referred as "petitioner") has preferred the instant appeal which is at admission stage but, with the consent of the learned counsel for both the sides, we have taken it on board for its final consideration.
(2.) The petitioner is aggrieved by preparation of panel for appointment to the post of Inter Trained Teacher under the provisions of Jharkhand Primary School Teacher Appointment Rule, 2012. The case setup by the petitioner before the Writ Court is that in his marksheet of Intermediate, the aggregate marks indicated is 440 whereas, only 393 marks obtained by him in compulsory and optional subjects i.e., RBH, English, Physics, Chemistry and Math were taken into account ignoring 82 marks obtained by him in Vocational subject, which plea was not accepted by the learned Writ Court on the ground that the marks obtained in the Vocational subject, in fact, was an additional subject and therefore, only 393 marks was obtained by the petitioner which were considered in terms of Rule 21 of 2012 Rules.
(3.) The learned counsel for the petitioner has once again reiterated the same plea before this Court. However, we are not in agreement with the argument advanced by the learned counsel for the petitioner.;