D. N. Patel, J. - (1.) This Letters Patent Appeal has been preferred by the original petitioner, whose writ petition being W.P.(S) No.6049 of 2015 was dismissed by the learned Single Judge whereby, the suggestion of this appellant (original petitioner) to give a particular type of advertisement has not been accepted by the learned Single Judge, and hence, the original petitioner has preferred the present Letters Patent Appeal.
(2.) Having heard counsel for the appellant and looking to the facts and circumstances of the case, it appears that for the post of Graduate Trained Teacher for standard VI to VIII, public advertisement has been issued bearing No.04/Palamau/2015 dated 04.07.2015, which is annexed as Annexure 3 to the memo of this Letters Patent Appeal.
(3.) Counsel appearing for the appellant submitted that there are few clauses which should have been inserted by the Government in this public advertisement and marks should be given to the candidates based upon their percentage in Graduate Examination. He has also given an example of some another advertisement for another post which is at Annexure 5 and submitted that as per Clause 3 of that another advertisement, in the present advertisement which is at Annexure 3, also one clause should have been added.;