S.N. Pathak, J. - (1.) The petitioner has approached this Hon'ble Court with a prayer for quashment of notice dated 21.12.2015 issued by Respondent No.4 whereby the 6th merit list for counseling in relation to appointment to the post of Intermediate and Graduate Trained Teachers pursuant to Advertisement No.02/2015 has been cancelled by decision of the District Education Establishment Committee, Saraikela, Kharswan. Further prayer has been made for direction upon the concerned respondent-authorities to conduct the counseling of the petitioner whose name appears at Sl.No.2 of the 6th counseling merit list for appointment to the post of Graduate Trained Teacher (Language) for class VI to VIII under Non Para Teacher Category in the district of Saraikela, Kharswan. It has also been prayed for direction upon the respondents to declare the result of the petitioner as an outcome of the counseling process and a further direction be issued upon the respondents to issue appropriate orders for appointment of the petitioner to the post of Graduate Trained Teacher (Language) in Government Schools for class VI to VIII if petitioner is found successful.
(2.) The brief facts of the case is that the District Superintendent of Education, Saraikela Kharswan issued Advertisement No.02/2015, inviting application from eligible candidates for appointment to the post of Inter and Graduate Trained Teachers under 'Para Teachers Category and non-Para teacher category'. As per the advertisement, total number of 66 posts of Graduate Trained Teacher (Language) were advertised for direct appointment and application were invited from eligible candidates in the light of 2012 Recruitment Rules. As per the relevant recruitment rules, applicant applying for the aforesaid post should possess valid teacher training certificate of 2 years from a recognized institution, must be a Graduate and must have qualified the Teacher Eligibility Test conducted by the State Govt. for Class VI to VIII, with at least one local language of the concerned district in which the application is submitted. As per the application form, the 'Para Teacher' applicants who were intending to take advantage of relaxation in age, were required to declare vide clause 20 of the application form, details pertaining to their services as Para Teacher. The petitioner having fulfilled all the requisite criteria had applied for the post of Graduate Trained Teacher (Language) for class VI to VII in the District of Saraikela Kharswan as a Non Para Teacher Category.
(3.) It is the case of the petitioner that the said selection process is guided by 2012 Rules issued vide notification No.1632 dated 05.09.2012 and amended vide notification No.2102 dated 22.10.2014 as well as notification No.1388 dated 22.06.2015.;