SUNIL KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the Counsel for the parties and perused the records. These two writ petitions have been filed by the petitioners to challenge the action of the Respondent-State by which the Respondent-State initiated process of selection and appointment of the teachers for +2 High Schools by issuing advertisement No. 117/2011 dated 23/24.12.2011.

(2.) The petitioners have also challenged the instant resolution contained in memo No. 12/no. 2-01/2008-1470 dated 29th May, 2011 issued by the Principal Secretary to the Government, Secondary Education Directorate, Human Resources Development Department, Government of Jharkhand, Ranchi whereby and whereunder the Jharkhand Nationalized Secondary Schools (Conditions of Service) Rules, 2004 and the Jharkhand Nationalized Secondary School (Conditions of Service Amendments) Rules, 2008 have been amended.

(3.) According to the petitioner, the said notification is absolutely without jurisdiction, arbitrary and dehors the provision enshrined in the Jharkhand non-Government Secondary Education School (Management and taking over Control) Act, 2002.