SNEHLATA KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition has been preferred by the petitioners for a direction on the respondents to consider their cases for appointment as Primary Teachers under the State of Jharkhand.

(2.) According to the petitioners, they are eligible for appointment to the posts of Primary Teacher and though they have competed in the written test for appointment to the posts of Primary Teacher, held by Jharkhand Public Service Commission, Ranch! (hereinafter to be referred as 'J.P.S.C.'), they have not been provided with the letters of appointment whereas the persons, below them in the merit list, have been appointed.

(3.) The case of the petitioners is that they, having passed Diploma in Special Education (Mental Retardation), are eligible for appointment to the post of Primary Teacher. In pursuance of an advertisement, published by the J.P.S.C. in the month of August, 2002, they applied for appointment as Primary Teachers in Nationalized Primary Schools. They were allowed to appear at the written competitive test, held on 27th May, 2003. Thereafter, results of the successful candidates were published in the month of November, 2003 and the petitioners were also declared successful. However, letters of appointment have not been issued to them, though the persons, below them in the merit list, have been appointed.