PARAS NATH MANDAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Since the issues involved in all the aforementioned writ petitions are same and similar, they have been heard together and being disposed of by this common order.

(3.) Petitioners have approached this Court with a common prayer for direction upon the respondents to consider their candidature in their respective categories i.e. para and non-para category, for the districts for which they have applied for against the vacant seats of Intermediate Trained Teachers.