SONI KUMARI Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) All these five writ applications have been filed for the same relief and as such, we take W.P.(C ) No. 1387 of 2017 as the lead writ application, in which, all the intervention applications, other interlocutory applications, counter affidavits and supplementary affidavits have been filed.

(2.) Heard learned counsels for the petitioners in all these writ applications, learned counsels for the intervener petitioners, learned Advocate General for the State and the learned counsel for the Jharkhand State Staff Selection Commission (hereinafter referred to as the "JSSC"), as also the learned counsels for the intervener respondents.

(3.) It may be stated at this place itself that the petitioners and the intervener petitioners are the aspirants for the post of Trained Graduate Teachers in various subjects in the Government Secondary schools, for which they underwent selection process, but could not be appointed in the schools situated in thirteen scheduled districts in the State, because they were not the residents of the scheduled districts. The intervener respondents are in three categories, the first being those who were selected and appointed in the scheduled districts pursuant to the impugned advertisement, secondly, those who were selected but could not be appointed due to the interim order dated 18.09.2019 passed by this Court and lastly, those whose selection / appointments have been affected in other services due to the aforesaid order.