BINOD KUMAR YADAV SON OF SRI ROSHAN GOPE, RESIDENT OF VILLAGE NAGWAN, P.O. AND P.S.ITKHORI, DISTRICT CHATRA Vs. THE STATE OF JHARKHAND THROUGH THE CHIEF SECRETARY, GOVT. OF JHARKHAND, PROJECT BUILDING, P.O. AND P.S. DHURWA, DISTRICT RANCHI, JHARKHAND

JUDGEMENT

(1.) A common question of law whether appointment against the advertised vacancies can be denied arbitrarily is involved in this batch of writ petitions. The learned counsel appearing for the petitioners contended that the decision not to conduct further counselling as a consequence of which the petitioners have been denied appointment is arbitrary. The learned State counsel, however, contended that in view of the time-schedule fixed by the Department vide letter dated 03.07.2015 where-under selection process was to be completed by 18.09.2015, further counselling has been stopped in all the districts.

(2.) In W.P.(S) No. 19 of 2016, Sri Rajiv Ranjan, the learned Senior counsel appears for the petitioners. In W.P.(S) No. 32 of 2016, Mr. Baleshwar Yadav, the learned counsel appears for the petitioner and in W.P.(S) No. 334 of 2016, Mr. Mahesh Tewari, the learned counsel appears for the petitioner. The petitioners in these writ petitions were applicants for the post of Assistant Teacher (for Class-I to V). In W.P.(S) No. 146 of 2016, Mr. Lalit Kumar Singh, the learned counsel appears for the petitioner who was a candidate for appointment as Graduate-trained Teacher (Class VI to VIII). All these petitioners were candidates under Para-teachers' category.

(3.) With the consent of the learned counsel for the parties these petitions are disposed of finally at this stage itself.