- (1.) By Court Heard learned counsel for the parties.
(2.) These two writ petitions were listed along with a batch of writ petition led by W.P.(S) No. 2827 of 2004. However, when the other four cases tagged with the instant two cases were being heard on 13th March, 2014, on the request of the learned counsel for the petitioners, these two cases were separated, as according to them, there were different issues involved in the present two cases.
(3.) Briefly stated, the grievance of these petitioners are the same as that of the petitioners in the batch of cases as aforesaid in the sense that they were also refused appointment to the post of Primary Teachers in Government Schools in the State of Jharkhand under advertisement issued on 28th August, 2002. The petitioners' grievance were also similar to that of the other writ petitioners as they complained that the RespondentsState has not appointed them on the post of Primary Teachers despite having succeeded in the selection exercise conducted by J.P.S.C. 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. The said writ petitions were decided vide judgment dated 13th March, 2014 and this Court after noticing the contention of the parties and after going through the judgment rendered in the case of Dilip Kumar Gupta & Ors.Vs.State of Jharkhand & Ors., 2005 2 JCR 293 , came to the conclusion that the very issue stood determined by learned Division Bench of this Court in the said judgment. Therefore, there was no ground for interference in the said writ petitions, which were accordingly dismissed.;