RANJEET DAS AND OTHERS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In this batch of writ petitions a common question, whether appointment of the petitioners who were working as Para Teachers in the non-Para Teacher category is valid or not, is involved.

(2.) With consent of the learned counsels appearing for the parties all these writ petitions have been taken up for final disposal at this stage itself. In some of the cases counter-affidavit has been filed by the respondents and a similar stand has been taken by the respondents in all the writ petitions.

(3.) Primarily order of termination of the petitioners from the service is founded on a decision by the learned Single Judge in W.P.(S) No.6031 of 2015 and W.P(S) No.173 of 2016.