INDRESH KUMAR MISHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgments and orders passed by the Division Bench of the High Court in Letters Patent Appeal Nos. 796 of 2019 and 826 of 2019 by which the Division Bench of the High Court has confirmed the respective judgments and orders passed by the learned Single Judge of the High Court dismissing the writ petitions, the original writ petitioners have preferred the present appeals.

(2.) The facts leading to the present appeals in a nutshell are as under:-

(3.) Mrs. V. Mohana, learned Senior Advocate and Ms. Mandavi Pandey, learned counsel appearing on behalf of the respective appellants have vehemently submitted that the advertisements itself were confusing. It is submitted that in the advertisements, the word "History/Civics" has been mentioned, so far as Graduate Trained Teacher is concerned.