Jharkhand High Court
Ravi Choudhary vs The State Of Jharkhand And Ors on 20 April, 2015
Author: Aparesh Kumar Singh
Bench: Aparesh Kumar Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W. P. (S) No. 6075 of 2013
...
Ravi Choudhary ... ...Petitioner
-V e r s u s-
1. State of Jharkhand
2. The Secretary, Home Minister, Dhurwa, Ranchi
3. The President/Chairman, Jharkhand Academic Council, Ranchi
4. The President, Education Department, Ranchi... ...Respondents
...
CORAM: - HON'BLE MR. JUSTICE APARESH KUMAR SINGH
...
For the Petitioner : - None.
For the Respondent-JAC : - M/s M. Sohail Anwar, Sr. Adv.
Afaque Ahmad, Adv.
....
05/20.04.2015No one appears on behalf of the petitioner.
The grievance of the petitioner was that result of Teachers Eligibility Test held on 26.04.2013 should be republished granting the benefit of 50 % reservation.
Learned Senior cousnel appearing for the respondent-JAC, who filed their counter affidavit, submits that the petitioner secured 75 marks as per evaluation of Teachers Eligibility Test and did not qualify as minimum marks required for qualifying for the said examination for Scheduled Caste Category is 78 marks i.e. 52%. It is submitted that results have been published long back and now therefore, the grievances of the petitioner are not maintainable. Otherwise also he has failed to qualify for Teachers Eligibility Test.
In the wake of aforesaid stand taken by the learned Senior counsel for the respondent-JAC, it appears that there is no merit in this writ petition, which is, accordingly, dismissed.
(Aparesh Kumar Singh, J.) Kamlesh/