TARUN KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Since in all these writ petitions, common issue for issuing the final result/appointment letter on the post Trained Graduate Teacher in non- scheduled districts of Jharkhand, pursuant to Advertisement No. 21/2016 is involved, they are heard together and are being disposed of this common order.

(2.) Heard the parties.

(3.) In W.P.(S) No. 5700 of 2018 and W.P.(S) No. 3816 of 2019, similar prayer has been sought for a direction upon the respondents to consider the case of the petitioners for appointments on the post of Trained Graduate Teacher, pursuant to Advertisement No. 21/2016, against the vacant seats of 25% of the vacancies reserved for Primary School Teachers in terms of Rule 9 (i) of the Jharkhand Government High School and Teaching Staff Appointment and Service Conditions Rules, 2015.