Sujit Narayan Prasad, J. - (1.) This writ petition is under Article 226 of the Constitution of India, wherein direction has been sought for to evaluate the answersheet of the petitioner to appear in the Teacher Eligibility Test-2016 Examination by expert committee and declared the result forthwith. She has secured 76 marks which is equal to the last selected candidate furnished on 18.04.2017.
(2.) It has been submitted by Ms. Rich Sanchita, learned counsel for the respondent-Jharkhand Academic Council that there is no provision with the Jharkhand Academic Council for reevaluating the answer-sheet. She submits by referring to paragraph-7 of the counter-affidavit that the petitioner has obtained less marks than the last selected candidate, therefore, he has not been selected and declared to be unqualified.
(3.) In view thereof, there is no infirmity in the process of the selection.;