RAZI AHMED Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In all these writ petitions, similar issues are involved, hence, they are being heard together and disposed of with this common order.

(2.) Shorn of unnecessary details, the short fact of the case is that the petitioners were working as para-teachers in different districts of Jharkhand. Pursuant to Advertisement floated for appointment to the post of Inter Trained Teachers for Class-I to V, the petitioners having the requisite qualifications, applied for the same under non-para category. In the advertisement itself it has been mentioned that 50% vacancies were reserved for para teachers whereas, rest of the vacancies were earmarked for non-para category candidates and as such, there was no restriction to para-teacher to apply under non-para category. It is the case of the petitioners that they successfully competed in the recruitment process and were called for counseling for the purpose of verification of their testimonials and educational certificates. But on that fateful day, they were informed that their candidatures have been cancelled on the ground that they have applied and qualified under the non-para category suppressing the fact that they all belong to para-teacher category.

(3.) Aggrieved thereto, they represented before the respondent-authorities but all in vain. Left with no option, the petitioners have approached this Court for redressal of their grievances At the very outset, learned counsel for the petitioners submits that these writ applications are squarely covered by the order passed on 11.05.2018 by the Division Bench of this Hon'ble Court in L.P.A. No. 186 of 2017 (Pawan Singh Choudhary and Others. Vs. State of Jharkhand and Others.) and another case. Learned counsel further submits that these cases may be disposed of in terms of orders passed in the aforesaid case.