H.C.MISHRA,J. - (1.) Heard learned counsel for the petitioner and learned counsel for the respondent State.
(2.) Petitioner is aggrieved by the order contained in memo No.471, dated 12.3.2014 passed by Respondent No.3, Director (Secondary Education), Human Resources Development Department, Govt. of Jharkhand, as contained in Annexure-1/1 to the writ application, whereby the claim of the petitioner for accepting his joining on the post of Assistant Teacher, in DPL (+2) High School, Baghmara, in the district of Dhanbad, has been rejected by the respondent No.3, by a reasoned order.
(3.) The petitioner had earlier filed a writ application in this Court, being WP(S) No.6952 of 2012 for the same relief, wherein it was stated that the petitioner was selected as successful candidate for appointment to the post of Assistant Teacher in +2 school in the State of Jharkhand, by order dated 20th July 2012, and he was posted in DPL (+2) High School, Bhghmara, in the district of Dhanbad, but the District Education Officer, Dhanbad, was not accepting his joining, for which he had also given representation before the Director (Secondary Education), Human Resources Department, State of Jharkhand, but his grievance was not redressed. The said writ application was opposed by the State Government stating that the petitioner had not having the B.Ed. degree from a teacher's training institute recognised by the National Council for Teachers Education (NCTE). However, this Court, by order dated 7.8.2013 disposed of the said writ application directing the petitioner to agitate his claim before the Director (Secondary Education), who was directed to take appropriate decision in accordance with law.;