SANJAY KUMAR BHAGAT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By way of filing these writ petitions, the petitioners have sought for following reliefs:-

(2.) Since the basic challenge in both these writ petitions are same, both these cases are taken up together and were heard and disposed of together by a common order.

(3.) It is the case of the petitioners they were Assistant Teacher in Elementary School of the State of Jharkhand posted in the District of Ranchi. The petitioners had been working in Class-III post for more than five years on the date of the Advertisement, being Advertisement No. 05/2005, published for appointment on the post of Deputy Collector by Limited Departmental Competitive Examination from those who are working on Class-III posts, having experience of five years. Hence, being eligible, the petitioners applied for the same and appeared in the examination on 23/4/2006.