RAJU YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The issues involved in all these writ petitions are identical and as such, they have been tagged together and are being disposed of by this common order.

(3.) In all these writ petitions, the petitioners have approached this Court with a common prayer for direction upon the respondents to conduct the counselling of the petitioners for appointment to the post of Grade-IV in the district of Palamau , as per terms of the Advt. No. 01/ 2010 and prepare a final panel as per the said advertisement. Further prayer has been made for a direction upon the respondents to issue appointment letters to the petitioners and refrain the respondents from taking any coercive action against the petitioners.