D. N. Patel, J. - (1.) This Letters Patent Appeal has been preferred against the judgment and order delivered by the learned single Judge in W.P.(S) No. 2779 of 2015 vide judgment and order dated 27th June, 2016, whereby the petition preferred by this appellant was dismissed. Hence the original petitioner has preferred this Letters Patent Appeal.
(2.) Having heard counsel for both the sides and looking to the facts and circumstances of the case, it appears that a Public Advertisement was given by Jharkhand Academic Council on 21st December, 2012 (Annexure-1 to the memo of this Letters Patent Appeal) and in pursuance to this advertisement, applications were invited for Teachers Eligibility Test Examination. This appellant has preferred such application and was permitted to appear in the Teachers Eligibility Test.
(3.) It further appears that eligibility of the candidates has been mentioned in the said advertisement and as per Clause (Ga), only those applicants who have completed their teachers training, they can appear in the examination and those candidates from whom such Teachers Training Certificate will be demanded, they will have to deposit the same on or before the date given by the Jharkhand Academic Council.;