RANJEET KUMAR YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners, Additional Advocate General No. 1 on behalf of the State, the Bihar School Examination Board (hereinafter referred to as the 'Board') and Shree Pathak for N.C.T.E.

(2.) The facts and questions of law for consideration in the two applications being common, they have been heard together and are being disposed by a common order.

(3.) The petitioners, Graduates with B.Ed. qualification are applicants for the post of Secondary School Teachers under Advertisement No. 36 of 2011 published on 28.8.2011. The eligibility test is scheduled for 17.2.2012. The writ applications have been filed on 23.1.2012.