JASWANT SINGH Vs. STATE & 55 ORS

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the material available on record.

(2.) The petitioners herein are all Teachers Grade-III Level-I working in the respondent Education department. They were initially selected on the very same post pursuant to a selection procedure initiated by the State Government in the year 2011-12. It appears that numerous disputes erupted in the said selection process. Litigation's were filed before this Court by a large number of unsuccessful candidates and even as on date, the controversy regarding RTET marks is pending consideration before the Hon'ble Supreme Court. In the meantime, while the matters were still pending consideration by this Court as well as the Hon'ble Supreme Court, the respondents initiated yet another selection procedure for the very same posts in the year 2013. The petitioners herein felt that in order to escape complications in their careers which may result from any modification pursuant to the disposal of the litigation, they would be better of by trying for a fresh selection pursuant to the notification issued in the year 2013.

(3.) All the petitioners claim to have sought permission from their respective employers and thereafter, appeared in the selection procedure and were declared successful. They were given a fixed time limit to join their respective posts pursuant to their selection under the advertisement of 2013. They prayed their respective authorities to relieve them. The petitioners claim that the authorities concerned did not relieve the petitioners but instead advised them to resign from the post if they were desirous to join the new assignment. Accordingly, the petitioners submitted their resignations to the competent authority who accepted the same.