Aparesh Kumar Singh, J. - (1.) HEARD learned counsel for the parties.
(2.) WITH the consent of the parties, both the writ petitions have been heard together and are being decided by the common judgment. Learned Senior counsel appearing on behalf of the respondent -Jharkhand Academic Council (hereinafter refereed to as JAC) adopts the stand taken in the counter affidavit in W.P. (S) No. 1222 of 2015 as common issues and facts are involved in both these writ petitions. All these petitioners were candidates for recruitment to the post of Assistant Teacher in the Upgraded Middle School under Adv. No. 93/11. They had either completed B.Ed Course by cut off date of 25.10.2011, Annexure -1, advertisement and were appearing candidates or some of them had appeared and the results were not published. The exams of the said advertisements were held on 29.08.2012. The advertisement contained a particular clause i.e. Clause 3(Ga)(ii), which is quoted hereunder: -
(3.) THE aforesaid clause, no doubt, is in conformity with the Jharkhand Nationalized Middle School (Service Conditions) Rule, 2004 as amended vide notification dated 30.09.2011, more specifically Rule 4(3)(Ga), Annexure -A to the counter affidavit of the respondent -JAC also quoted hereunder: - ;