PURNIMA KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Since similar issue is involved in all these writ petitions, the same are taken up together with the consent of learned counsel for the parties.

(2.) W.P.(S) No. 2466 of 2023 has been filed for issuance of direction upon the respondents to consider the case of the petitioner for appointment on the post of Trained Graduate Teacher, subject-Physical Education, pursuant to Advertisement No. 21/2016 (Combined Graduate Trained Teacher Competitive Examination, 2016) [hereinafter referred to as the Examination, 2016].

(3.) W.P.(S) No. 5104 of 2023 has been filed for issuance of direction upon the respondents to consider the case of the petitioner for appointment on the post of Trained Graduate Teacher, subject-Physical Education, pursuant to the aforesaid advertisement. Further prayer has been made for quashing the show cause notice as contained in memo No. 2778 R dtd. 5/3/2019 (Annexure-5 to the present writ petition) issued under the signature of the respondent No.5.