RAMESH CHANDRA BEHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Since identical issues are involved in both the writ applications, with the consent of learned counsel appearing for the parties, both the writ applications were heard together and by this common order, they are being disposed of at the admission stage itself.

(2.) The petitioners seek direction upon the respondents to give notional appointment with effect from the date on which their juniors and other similarly situated persons were given offer of appointment to the post of Assistant Teachers in various primary schools and further for direction upon the respondents to grant benefits of Pension and Membership of Subscription to General Provident Fund and other benefits at par with their juniors and like petitioners of W.P. (S) No. 1352 of 2007 and other similar cases.

(3.) Heard Ms. Subha Jha, learned counsel for the petitioners and Mr. Satish Kumar, A.C to learned G.A. and Mr. Rohit, A.C to learned S.C. IV for the respondents.