KRISHNA CHANDRA HALDAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In this writ petition the petitioners have challenged the Memo No.127 dt. 29/1/2024 under which an amendment was made to the Sahayak Aacharya Samwarg (Niyukti, Pronatti and Seva Sart) (Third Amendment) Niyamawali, 2022 (for short '2022 Rules'), by adding a note which stated that the requirement of category-wise minimum marks for appointment to the post of Assistant Teacher will not be applicable in the case of Para Teacher.

(2.) The 2022 Rules deal with appointment, promotion and service conditions to the post of Assistant Teachers.

(3.) An advertisement was issued on 19/7/2023 by the Jharkhand Staff Selection Commission for conducting Jharkhand Trained Primary Teacher Combined Competitive Examination, 2023 for appointment of Assistant Teachers in the Primary and Secondary Schools situated in the State of Jharkhand.