R. Banumathi, C.J. - (1.) THIS Letters Patent Appeal is filed against the order dated 17.7.2012 passed in W.P. (S) No. 5567 of 2004, whereby the writ petition was disposed of with a direction to the authorities to consider the case of the respondents for seniority in the light of the observation made in the decision. Pursuant to an advertisement published in the newspaper dated 7.8.1988 for appointment on the post of Assistant Teachers in the Government Basic Schools, the private respondents applied and they were empanelled by the Establishment Committee, when the respondents were not given appointment they had earlier filed a writ petition being C.W.J.C. No. 4155 of 1996(R) before this Court. The said writ petition was disposed of vide order dated 24.9.1997 with a direction to the respondents -authorities to consider the case of the respondents -writ petitioners in the light of the observations made in C.W.J.C No. 2801 of 1995(R) and if the respondents' grievances are found to be genuine they may be issued appointment letters.
(2.) PURSUANT to the direction passed by the Court in C.W.J.C No. 4155 of 1996(R), respective cases of the respondents were examined and it was found that their names were ignored by mistake and consequently appointment letters were issued to the respondents on 08.05.1999 and they joined in their respective Schools. The seniority or the respondents has been counted from the date of issuance of the appointment letters and not from 1991 in which they were entitled to get appointment letters. The respondents filed W.P. (S) No. 5567 of 2004 for giving them seniority with effect from August, 1991 and the writ petition was disposed of holding that the respondents were issued appointment letters after detecting the mistake, pursuant to the examination held in 1988 and, therefore the respondents are entitled for the seniority from the date of their batchmates were given seniority, as per the merit list.
(3.) BEING aggrieved by the said direction passed in W.P. (S) No. 5567 of 2004, the State of Jharkhand has preferred this Letters Patent Appeal.;