SHASHI MARIAM TOPPO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned A.A.G. for the Respondent State.

(2.) The petitioners are claiming appointments on the post of Assistant Teachers, claiming that they had appeared in the selection process conducted by the Jharkhand Public Service Commission for appointment of Assistant Teachers in the Primary Schools and were declared successful. However, the appointment letters were not issued to the petitioners, in the light of letter No. 1256 dated 21.5.2004.

(3.) It is the case of the petitioners that the said letter was quashed by the Full Bench of this Court by the Judgment dated 7.5.2008 in W.P(S) No. 4259 of 2005 and though the petitioners' case was covered by the decision of the Full Bench of this Court, they were not given the appointment letters.