RANJANA KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) When the matter is called out, counsel for the appellants is absent. Counsel for the respondents State is present.

(2.) Having heard counsel for the respondents State and looking to the facts and circumstances of the case, it appears that these appellants are the original petitioners, who had preferred writ petition being W.P.(S) No. 115 of 2007, which was disposed of by the learned Single Judge vide order dated 14th December, 2009 and the termination of the services of these appellants (original petitioners) were held as a valid one.

(3.) Looking to the facts of the present case, it appears that an advertisement was given by the State of Jharkhand through Jharkhand Public Service Commission, inviting applications for the post of Trained Teachers on 29th August, 2002, as submitted by the counsel for the respondents State. It appears that these appellants (original petitioners) applied for the same post and they are claiming the reservation in the Scheduled Caste Category.