- (1.) Leave granted.
(2.) This appeal relates to the appointment of primary teachers in nationalised primary schools in the State of Jharkhand. After the State of Jharkhand was created on 15.11.2000, the Jharkhand Primary School Recruitment Rules were enacted on 1.07.2002. The Rules which came into force on 29.06.2003 provided, inter alia, for the definition of the word "trained" in R. 2b. It reads as follows: "2-b.-'Trained' means those persons who have obtained following training and have passed from recognised training institutes- (1) 2 years' training as teacher; or (2) BEd/Diploma in Ed/Diploma in Tech (3) CPEd/DPEd
(3.) On 29.08.2002 an advertisement was issued for appointment of trained teachers in the primary schools at district level by the Jharkhand Public Service Commission. The advertisement specified that application on forms prescribed by the Commission were invited for 9223 vacant posts of teachers in government primary schools as per the Jharkhand Primary School Appointment (Amendment) Rules. The application forms provided: "After the selection, the Deputy Commissioner of the district concerned after the districtwise allocation, will as per law verify the genuineness of the educational qualification/training/institution concerned/and its recognition before joining.";