Jharkhand High Court
Mitshan Pradhan vs The State Of Jharkhand And Ors on 22 June, 2015
Author: Shree Chandrashekhar
Bench: Shree Chandrashekhar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W. P. (C) No. 1279 of 2015
Mitshan Pradhan, S/o Biswamitra Pradhan, villageJoro,
POGopinathpur, PSChakradharpur, West Singbhum
... ... Petitioner
Versus
1. The State of Jharkhand
2. The Chairman, Jharkhand Academic Council, Ranchi
3. The Secretary, Jharkhand Academic Council, Ranchi
4. The Joint Secretary, Jharkhand Academic Council, Ranchi
5. The Director, Primary Education, Project Building, Ranchi
... ... Respondents
CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
For the Petitioner : Mr. K. K. Srivastava, Advocate
For the Respondents : Mr. Md. Sohail Anwar, Senior Advocate
Mr. Saurav Arun, Advocate
04/22.06.2015Seeking a direction upon the respondentJharkhand Academic Council for publishing the result of the petitioner for the Teachers Eligibility Test 2012, the present writ petition has been filed.
2. Pursuant to advertisement dated 18.11.2012, vide advertisement no. 95 of 2012 inviting applications for Teachers Eligibility Test 2012, the petitioner submitted his application and he was issued admit card. The petitioner applied in two categories namely, (i) for Assistant Teachers (class 15) and
(ii) for Assistant Teachers (class 6 8). The petitioner appeared in the examination however, in the result which was published on 28.05.2013, he was declared unsuccessful.
3. Mr. Md. Sohail Anwar, the learned Senior counsel and Mr. Saurav Arun, the learned counsel appeared for Jharkhand Academic Council. The original application and the OMR sheet of the Teachers Eligibility Test2012 examination have been produced in the Court.
4. The learned counsel for the petitioner submits that the petitioner though, submitted his teachers training certificate 2 within due date, the respondentJharkhand Academic Council has refused to declare the result of the petitioner on the ground that the said certificate was received after the due date. It is further submitted that the result for class 15 has been rejected on a technical plea that the petitioner has overwritten the digit 3 in his roll number.
5. The learned counsel for the petitioner refers to Annexure3 series at page no. 22 which is the representation sent by the petitioner vide letter dated 04.06.2013. The learned counsel appearing for the respondentJharkhand Academic Council submits that along with the writ petition, the petitioner has failed to produce any evidence to substantiate the plea that he has submitted the teachers training certificate by the due date. It is further submitted that the petitioner for class 15 examination has filled the bubble wrongly in as much as, in place of digit 9 in the roll number he had darkened the bubble for digit 8.
6. A perusal of the writ petition discloses that the petitioner has appeared in the Teachers Eligibility Test, 2012 examination as appearing candidate. The petitioner has produced photocopy of the certificate of diploma in primary education issued by the Indira Gandhi National Open University however, he has failed to attach the evidence with respect to submission of the certificate through speed post. At this stage, the learned counsel for the petitioner tenders and submits that the petitioner has sent the certificate through speed post on 07.05.2013. On the pointed query, whether the petitioner has received duly received AD card, the learned counsel for the petitioner submits that he has no instruction in this regard.
7. Considering the above facts, I am not inclined to infer that the certificate sent by the petitioner on 07.05.2013 was duly received by the respondentJharkhand Academic Council. In so far as, the result for class 15 is concerned, since the petitioner 3 wrongly darkened the bubble, the learned counsel for the respondentJharkhand Academic Council has rightly contended that the OMR sheet for the said examination has been rejected by the computer. In view of the above facts, I do not find any merit in the writ petition and accordingly, it is dismissed.
(Shree Chandrashekhar, J.) Tanuj/