ADYANAND SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) As all these appeals arise out of the common Judgment passed by the Hon'ble Single Judge, they have been heard together, and are being disposed of by this common Judgment.

(2.) Heard learned counsels for the appellants and learned Additional Advocate General for the State.

(3.) The appellants are aggrieved by the impugned Judgment dated 18.3.2017, passed by the Hon'ble Single Judge, in W.P.(S) No. 4631 of 2015 and the analogous writ applications, whereby the writ applications, filed by the appellants, claiming appointment to the posts of Assistant Teacher (Language) in Upper Primary Schools (Class-V to Class-VIII), on the basis of their qualification, being Graduate with Modern Indian Language (MIL) as a compulsory subject, were dismissed by the Hon'ble Single Judge, finding that for the said post, the candidates were required to have qualification of Graduation in the concerned language and the Graduates in Science or other subjects with MIL as only one of the compulsory subjects, were not qualified to be appointed as Assistant Teacher (Language), in Upper Primary Schools (Class-V to Class-VIII).