- (1.) HEARD Learned senior counsel for the petitioners and learned counsel for the State, Union of India and J.P.S.C. Since common grievance has been raised by all the writ petitioners, same are being heard together and decided by this common judgment.
(2.) FOR convenience the facts and the relevant Annexures of WP(S) No. 2827/2004 are being noticed, as common grounds have been taken in all the writ petitions by the respective petitioners, which has been contested on common grounds raised by the respondents in each of these writ petitions.
(3.) IN all these writ petitions the petitioners had faced a selection exercise for appointment to the post of primary teachers in Government schools in the State of Jharkhand under Advertisement issued on 28.8.2002, which is contained in Annexure 14 to W.P. (S) No. 2827/2004. The grievances of these practitioners are that after having succeeded in the selection exercise and having come in the merit list declared by J.P.S.C., they have not been appointed to the post of primary teachers on the simple ground that they had obtained the teachers training qualification i.e. Siksha Visharad from Hindi Sahitya Sammelan, Allahabad, which is not treated equivalent to B.Ed, degree in terms of Rule 2(Kha) of the Jharkhand Primary School Recruitment Rules, 2002 as amended from time to time.;