KIRAN MAJHI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In above writ applications, similar point has been raised, thus they are heard together and disposed of by this order.

(2.) It appears that Jharkhand Public Service Commission had issued an advertisement (Annexure-3) for appointment of 9323 Assistant Teachers in different Elementary Schools including 391 Assistant Teachers of the schools situated in the district of Saraikela.

(3.) It further appears that petitioners of present writ applications, being matriculate and having teachers' training certificate issued by Adibasi Socio-Educational & Cultural Association, Chakulia, District East Singhbhum had applied for the said post. It is further stated that Jharkhand Public Service Commission after due scrutiny issued Admit Card to the petitioners and accordingly petitioners appeared in the written examination. Thereafter, petitioners were declared successful and their names recommended for appointment. It is stated that names of the petitioners of all the writ applications, except petitioners of W.P. (S) Nos. 4277, 4283, 5263 and 5357 of 2011m were recommended for appointment as Assistant Teachers in Santhali Language, whereas names of petitioners of W.P. (S) Nos. 4277, 4283, 5263 and 5357 of 2011 were recommended for appointment as Assistant Teachers in 'Ho' language. It is stated that even after recommendation of the names of petitioners, the State Government is not issuing the appointment letter. Hence, present writ applications filed for issuance of a direction commanding the State Government to issue appointment letters in favour of the petitioners.