Shree Chandrashekhar, J. - (1.) The petitioner, claiming that he is qualified for appointment as Para Teacher for Class-I to V, is aggrieved of appointment of respondent no.5 by letter dated 25.08.2011.
(2.) Sri Rajeeva Sharma, the learned Senior counsel for the petitioner referring to the instructions issued by the Jharkhand Education Project Council to the District Superintendent of Education-cum-District Programme Officers in the State by which a direction was issued to provide list of teachers who are inclined to undergo training for teaching 'Santhal' language in Class-I to V contends that flouting the aforesaid direction respondent no.5 has been appointed as Para Teacher.
(3.) In the counter-affidavit, the respondent-State has taken a plea that the respondent no.5 is duly qualified and moreover the Deputy Commissioner has adjudicated his suitability in compliance of order dated 12.07.2011 passed in W.P.(S) No.203 of 2010.;