- (1.) IN this application, the petitioners have prayed for fixing an early date of hearing or for disposing of the writ petition in terms of the order dated 6.2.2013 of this Court passed in W.P.(S) No. 7548/2012. Learned counsel for the petitioners submitted that this case is squarely covered by the order dated 6.2.2013 of this Court passed in W.P.(S) No. 7548/2012. In that view, this writ petition deserves early hearing or disposal in terms of the said order.
(2.) LEARNED counsel appearing on behalf of the respondents submitted that instead of fixing an early date of hearing in the matter, the same can be disposed of in terms of the order dated 6.2.2013 passed in W.P.(S) No. 7548/2012. Considering the said submissions, the writ petition itself is heard and is being disposed of separately. This application stands disposed of. In this writ petition, the petitioners have prayed for a direction on the respondents to issue appointment letters and allow them to join pursuant to the judgment dated 7.5.2008 (Annexure-7). It has been stated that the petitioners had appeared in the examination conducted by the Jharkhand Public Service Commission (JPSC) for appointment of Assistant Teachers in primary schools and were declared successful. However, appointment letters were not issued to the petitioners in the light of letter No. 1256 dated 21.5.2004 (Annexure-6). That letter was quashed by the judgment dated 7.5.2008 passed by a Full Bench of this Court in W.P.(S) No. 4259/2005. Though the petitioners' case is covered by the said judgment of the Full Bench, the respondents have not issued appointment letters to the petitioners in spite of repeated requests and representations.
(3.) LEARNED counsel appearing on behalf of the JPSC submitted that the petitioners' claim is untenable. They were not party to the Full Bench and their case is not covered by the said judgment. He further submitted that no such representation was filed by the petitioners. I have heard learned counsel for the parties.;