ASHOK KUMAR SAHANI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THESE two writ petitions involving common question of facts and law have been heard together and are disposed of by this common judgment.

(2.) PETITIONERS seek issuance of writ in the nature of mandamus commanding upon the respondents to consider their cases for appointment to the post of primary teachers in the primary school situated within their respective districts in accordance with the advertisement issued on 24.10.2002 and further for a direction to the respondents not to restrict their candidatures for being appointed to the post of primary teachers only against the vacant posts of physical trained teachers which are available in the four districts.

(3.) THE respondent -Jharkhand Public Service Commission (shortly the 'Commission') Issued advertisement dated 24.10.2002 for appointment of primary teachers in all the 22 districts of the State of Jharkhand. In the said advertisement the eligibility conditions were prescribed and the candidates possessing qualifications, as mentioned in the advertisement, were eligible to apply for the said post. Subsequently on 28.10.2002 by way of corrigendum the commission clarified the definition on the words 'trained teachers' as defined under Rule 2 of the Jharkhand Primary Teachers Appointments Rules, 2000 (the Rule), in pursuance of the said advertisement and corrigendum the petitioners applied for the said post.