- (1.) THE prayer in this writ application has been made for a direction to the respondents to immediately and forthwith grant admit cards to the petitioners so that the petitioners may appear at the Primary Trained Teacher Examination, 2007 scheduled to be held on 10th of August, 2008.
(2.) LEARNED counsel for the petitioners submits that the petitioners have submitted their respective application forms in response to the advertisement published by the respondents. The petitioner No. 1 had submitted his application form before the District Superintendent of Education, Bokaro whereas petition Nos. 2 and 3 had submitted their respective application forms before District Superintendent of Education, Jamtara and they have been granted receipts/acknowledgments of the submissions of their applications forms. Learned counsel refers to Annexures -5, 6 and 7 to the writ application which are dated 27.10.2007, 23.10.2007 and 24.10.2007 respectively it is further submitted that despite submissions of the application forms, the names of the petitioners do not find in the internet in respect of the admit cards issued to the candidates whose applications were received in the office of the respondents. Learned counsel for the respondents submits at the outset that the application form of the petitioner No. 1 was duly received and the admit card has already been posted in the internet, a copy of which has been handed over to the counsel for the petitioner No.1. As regards the petitioner Nos. 2 and 3, there is no confirmation that the application forms were submitted by them and were received in the office.
(3.) THERE is nothing to dispute the genuineness of the receipts i.e. Annexures -6 and 7 filed by the petitioner Nos. 2 and 3 which prima facie indicate that their applications in response to the advertisement, were duly received in the office of the District Superintendent of Education, Jamtara. It is for the respondents, therefore, to search out the application forms and process the same and to issue admit cards to enable the petitioners to appear at the examination. Due to the lapse on the part of the respondents, the petitioners shall not be made to suffer.;