SURESH PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Binod Singh, learned counsel for the petitioners, Mr. Suresh Kumar learned counsel for the respondents.

(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

(3.) The petitioners have preferred this writ petition for direction upon the respondents to consider the candidature of the petitioners on the post of Assistant Teacher in non para category in view of the candidates who secured less marks. Further prayer is that identical matter has already been set at rest in passed in L.P.A. No.175 of 2017, L.P.A. No.199 of 2017 and L.P.A. No.186 of 2017.