DHARMENDRA KUMAR DUBEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The controversy in this writ application, relates to the petitioners' grievance that they have been illegally deprived of their right of being appointed to the post of Para Teachers despite their being selected by the Gram Shiksha Samittee at its meeting held on 5.11.2003.

(3.) Reference in the above context has been made and relied upon by the petitioners to Annexure-3 which is a photocopy of the purported minutes of the meeeting of the Gram Shiksha Samittee and the decision taken at the meeting whereby, as per the petitioners claim, they have been appointed upon their being selected.