- (1.) Heard learned counsel for the appellant and learned counsel. for the respondent nos.1, 3, 6, 7 and 8 as well as learned counsel for the respondent nos.4 and 5.
(2.) This appeal is directed against the order dated 15 th January, 2018 passed by Jharkhand Education Tribunal, Ranchi in Case No.16 of 2016 by which prayer for quashing of the appointment of respondent no.12-Md. Nafil Ahhmad was dismissed.
(3.) The short fact of the case is that Secretary of Madarsa Sulaimania, Koila Bazar, Rajmahal, Sahebganj invited applications for the post of Moulvi in which sixteen applicants had applied. Out of sixteen applicants, fourteen applicants had participated in the written examination and 13 applicants had appeared before the Interview Board. The written test was of 80 marks and 20 marks was fixed for the interview. On the basis of the marks obtained in the written examination as well as in the interview, the result was declared in which respondent no.12-Md. Nafil Ahhmad secured highest marks and was declared successful and appointment letter was issued in his favour. The appellant was one of the candidates who had participated in the written examination as well as faced Interview Board but was not selected for the said post. Being aggrieved by the issuance of appointment letter to respondent no.12, the appellant has firstly approached the Jharkhand Education Tribunal and challenged the appointment of respondent no.12 on the ground that the same is not in accordance with the law.;