SANTOSH KUMAR YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The issues involved in all the writ petitions as well as the Interlocutory Applications are same, similar or identical and as such all have been tagged and heard together and are being disposed of by this common order.

(2.) Heard learned counsel for the parties.

(3.) The writ petitioners herein are of two categories. In the first category of cases relating to Advertisement No. 10 of 2017 i.e. in W.P.(S) Nos. 4079 of 2018, 4707 of 2018, 4395 of 2018, 1907 of 2019, 4960 of 2018, and 5487 of 2018, petitioners are the applicants for the post of Post Graduate Trained Teachers in the subject History whereas in the Second category of writ petitions relating to Advertisement No. 21 of 2016 i.e. W.P.(S) Nos. 6412 of 2018, 6309 of 2018 and 2005 of 2019, petitioners are the applicants for the post of Graduate Trained Teachers.