BINOD KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The following issues have been referred by a learned Single Judge of this Court to a Division Bench :-

(2.) Both the writ petitions have been filed inter alia for grant of following reliefs :

(3.) Several petitioners, who are working as Para Teachers, have joined to file both the cases for a direction to the respondents to take steps for absorption of their services as permanent regular teacher as has been done by some other State Governments of the country.