Indian Kanoon - Search engine for Indian Law

Jharkhand High Court

Ram Lakhan Prasad Singh vs Human Resources Department on 20 July, 2015

Author: Shree Chandrashekhar

Bench: Shree Chandrashekhar

                                         1

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                W. P. (C) No. 3096 of 2015

      Ram Lakhan Prasad Singh @ Ram Lakhan Prasad, s/o­ Late 
      Mathura Prasad Singh, Jabdiya, Orkhar, Via­Dhanwar, Giridih
                                                    ...   ...  Petitioner
                            Versus
      1. The State of Jharkhand through its Secretary, HRD Deptt., 
      Project Building, Dhurwa, Ranchi
      2. The Jharkhand Academic Council through its Chairman, 
      Gyandeep Campus, Namkum, Ranchi
      3. The Secretary, Jharkhand Academic Council, Gyandeep 
      Campus, Namkum, Ranchi                        ...  ... Respondents
                           -----------------
   CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR

      For the Petitioner             : Mr. Munga Lal Kr. Chitra, Advocate
      For the Respondent­State : Mr. Lukesh Kumar, J.C. to G.A.
      For the Respondent­JAC    :Mr. M. Sohail Anwar, Sr. Advocate
                                        Mr. Sunil Kumar Sinha, Advocate
                        ­­­­­­­­­­­­­­  

02/20.07.2015

  Seeking quashing of result of TET­2012 in so far as,  the petitioner  is concerned, the present writ petition has been  filed.

2. The   petitioner   is   working   as   para­teacher   in   upgraded  primary school, Jabdiya since 2002. The petitioner appeared in  TET Examination on 26.04.2013 and the result was published on  28.03.2013. The petitioner's result has been declared as "status  rejected". 

3. The learned counsel for the petitioner submits that on a  technical ground, petitioner's candidature has been rejected. The  learned counsel for the petitioner refers to order passed in L.P.A.  No. 450 of 2013 and submits that in an identical case, a direction  was   issued   to   the   respondent­Jharkhand   Academic   Council   to  consider the representation of the applicant however, petitioner's  representation   has   not   been   considered   by   the  respondent­Jharkhand Academic Council.

4. Mr.   M.   Sohail Anwar, the learned Senior counsel for the  respondent­JAC submits that the entire process of evaluation of  OMR sheet of TET Examination was undertaken through a fully  computerised   system.   Any   omission   to   darken   bubbles   would  disqualify the candidate. The petitioner's candidature has been  rejected on the ground that he failed to darken the bubble in  QBSE.

5. It is not in dispute that the petitioner has failed to darken  the bubble in QBSE. In his representation dated 04.06.2013, the  petitioner  has  admitted the  said fact. Failure  to fill up/darken  relevant column/bubble is not a minor technicality. The learned  counsel   for   the   respondent­JAC   has   rightly   contended   that   no  manual   interference   is   permissible   as   the   entire   process   of  evaluation is undertaken through a fully computerised system. In  case OMR sheet is not completely fill up, the computer would  automatically   reject   the   same   and   the   OMR   sheet   of   such   a  candidate  would  not  be  evaluated. The  reliance placed by the  learned counsel for the petitioner on order passed in L.P.A. No.  450 of 2013 is misplaced. The case pleaded by one Uttam Kumar  Mondal in the said case was entirely different from the facts in  the present case. 

6. Considering the objection taken by the respondent­JAC, I  am not inclined to interfere in the matter and accordingly, the  writ petition is dismissed.

(Shree Chandrashekhar, J.) Tanuj/­