NIRMAL PAHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Since common issue is raised in all these LPAs, they are being disposed of by this common judgment. For reference we shall refer to the facts in W.P.(S). No. 3436 of 2023.

(2.) The appellants were all issued Admit Cards and they had appeared for the Combined Graduate Trained Teacher Competitive Examination - 2016 held on various dates between 29/10/2017 and 2/12/2017 pursuant to Advertisement No. 21/2016 published by the Jharkhand Staff Selection Commission and had all been successful in the said examination.

(3.) Results were published on the basis of district wise merit list, but the same was challenged before this Court in several writ petitions i.e., W.P.(C).No.1387 of 2017 and other cases (titled Soni Kumari and Ors v. State of Jharkhand and Ors).