S.N. Pathak, J. - (1.) Heard learned counsel for the petitioner and learned counsel for the respondents.
(2.) Petitioner has approached this Court with a prayer for a direction to the respondents to consider the case of the petitioners for appointment to the post of Assistant Teachers in the district of Pakur for Class 1 to 5 in the category of 'NonPara' despite their being Para-Teachers, for which the petitioners have applied.
(3.) The facts of the case lies in a narrow compass. An advertisement being Advt. No. 1/2015 was floated by the Education Department for entire State of Jharkhand for district wise appointment to the post of Assistant Teacher (Class I to V). As per the details of the advertisement, the persons who were appointed and working as Para Teacher were to be given weightage and their percentage were also fixed. Petitioners, being para teachers, applied against the posts reserved for the district of Pakur for para teacher. The case of the petitioners were considered for Pakur district and they secured 56.49, 55.46 and 55.41 percentage of marks respectively in terms of the marks obtained in the academic qualification but they were not selected in the Pakur district. It is the specific case of the petitioners that persons having lesser marks than the petitioners have been selected and offered letter of appointment but the petitioners have been illegally denied. As the petitioners come within the zone of consideration for appointment, petitioner No.1 made representation on 14.12.2015 before the respondent-authorities for consideration of his case for appointment to the post of Assistant Teacher but the same was not considered and hence, the petitioners was constrained to move before this Court for redressal of their grievances.;