RAMANUJ SINGH, Vs. STATE OF JHARKHAND, THROUGH THE DIRECTOR OF EDUCATION, DEPARTMENT OF HRD, GOVERNMENT OF JHARKHAND,

JUDGEMENT

(1.) IN this writ petition, the Petitioners have prayed for a direction on the Respondents to appoint Headmasters in Taken Over Secondary Schools in Jharkhand on the basis of the result published and the merit list prepared by the Jharkhand Public Service Commission (for short Commission).

(2.) IT has been stated that the Petitioners, being eligible candidates, had appeared in the examination, conducted by the Commission for the purpose of appointment of Headmasters in Secondary Schools, Result of the examination was published in different newspapers on 21st February, 2008. The Petitioners were among the selected candidates. The Government accepted the said select list. Subsequently, the Petitioners came to learn that in another list, 75 candidates were selected for the post of Headmasters. The Petitioners did not get appointment letters. The Petitioners, thereafter, approached the concerned authority. They were informed that appointment letters have not been issued to them, as there was an order of stay on appointment by this Court.

(3.) THIS is one of the writ petitions of the batch cases, which have been filed, challenging the actions of the State Respondents/Commission in the matter of appointment of Headmasters in Secondary Schools and issuance of two lists of successful candidates for that purpose.