N.N.TEWARI, J. - (1.) THE petitioner has prayed for quashing the letter issued by the District Superintendent of Education, Hazaribagh by his Memo No. 3125 dated 14.10.2006 (Annexure 7), terminating the services of the petitioner and directing prosecution against him for suppressing facts at the time of appointment. The petitioner has also prayed for a direction for his reinstatement with all consequential benefits including full back salary.
(2.) ACCORDING to the petitioner, he had passed his Senior Secondary Examination in 1990 and I. Com in 1992 in 1st Division. He thereafter Graduated in commerce with Hons. In 1996. The petitioner then took admission in B.Ed. course in Lalit Narayan Mithila University, Darbhanga and completed the session of the course in May 2002. However, the University delayed the final B.Ed. examination. While the petitioner was waiting for appearing in final B.Ed. Examination, the Jharkhand Public Service Commission (hereinafter referred to as 'J.P.S.C' for short) published a notice dated 24.8.2002 inviting applications for recruitment of Primary Trained Teachers from the persons (i) who are the citizens of India (ii) who have passed Matric examination and (iii) who have completed two year Teachers Training or B.Ed. or Dip in Teach.
(3.) AT that time the petitioner, who was a Graduate and had completed his Teachers Training Course, but. was waiting for his B.Ed. examination, applied for the said post. In his application he had clearly mentioned that he was waiting for appearing in B.Ed. examination.;