DR. SANTI PRASAD SINHA Vs. LAXMI TUNGA

JUDGEMENT

(1.) Party/Parties is/are represented in the order of their name/names as printed above in the cause title.

(2.) As recorded by the previous order of this Court dtd. 12/4/2022, it is reiterated that this Court is in seisin of several matters connected to appointments under the School Service Commission (SSC) to posts of Assistant Teachers, for Classes IX and X, Group-C and Group-D.

(3.) The attention of this Court is drawn to Orders dtd. 6/12/2021 and 24/2/2022 passed by the concurrent Hon 'ble Division Bench.