ALOK BANERJEE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Prayer 1. The instant appeal preferred under Clause 10 of the Letters Patent is directed against the order/judgment dtd. 28/9/2021 passed by learned Single Judge of this Court in W.P.(S) No.5968 of 2019 whereby and whereunder the writ petition has been dismissed by not interfering with the appointment of the private respondents. Facts of the case

(2.) The brief facts of the case, as per the pleadings made in the writ proceeding, which are required to be enumerated, reads hereunder as :- It is the case of the petitioners that an advertisement was published for the appointment on the post of Assistant Teachers in different districts of the State of Jharkhand. As per the advertisement it has been stated that 50% of the seats are required to be filled by Para teachers and the rest 50 % were to be filled with Non Para Teachers categories.

(3.) The petitioners who were working as para teachers in different schools different district of Jharkhand and applied for selection on the vacant post under Non-Para category.