- (1.) Aggrieved by order dated 09.07.2015 in W.P.(S) No. 2461 of 2015 whereby, the prayer seeking a direction upon the respondentState to include the name of the petitioners in the merit list prepared by the Jharkhand Academic Council for appointment to the post of Trained Graduate Teachers (TGT) was rejected, the appellantwrit petitioners have preferred the instant Letters Patent Appeal.
(2.) Heard the learned counsel for the parties and perused the documents on record.
(3.) Mr. Anil Kumar Sinha, the learned Senior counsel for the appellants submits that the result of the appellants which was uploaded on website discloses that the appellants secured more marks than the cutoff marks and the candidates who have secured lesser marks than the appellants though, have been recommended for appointment by the Jharkhand Academic Council, the candidature of the appellants was rejected on the technical plea that the bubble in OMR answersheet was either not darkened (filled up) or wrongly darkened. It is contended that since the hand written roll number reflected on OMR answersheet of both the appellants is correct, on a hypertechnical ground, the claim of the meritorious candidates such like the appellants cannot be given a gobye.;