NARENDRA NATH TIWARI, J. - (1.) IN this interlocutory application, the petitioners have prayed for remission of more sets of court fees on the ground that though there are 44 petitioners, they have made common prayer for quashing the advertisement dated 19th April, 2007 (Annexure -5). From perusal of the relief prayed for, it is evident that no separate relief has been sought by the petitioners and as such, the court fee paid by them is sufficient In view of the above, this interlocutory application is allowed. The objection regarding non -payment of more than one set of court fee is overruled. I.A. No. 2769 of 2007 is disposed of. W.P. (S) No. 3532 of 2007 & I.A. No. 3222 of 2007: In this writ petition, the petitioners have prayed for quashing Advertisement No. 4 of 2007 dated 19th April, 2007 published by the Jharkhand Public Service Commission, whereby 75 posts of Tutor/Senior Residents, Medical Officers and Senior Surgical Officer have been advertised for appointment, whereas the petitioners have been working against the sold posts. The petitioners have also prayed for a direction on the respondents, restraining them from disturbing the petitioners from the posts they are holding in medical college.
(2.) IN I.A. No. 3222 of 2007, the petitioners have further prayed for quashing the advertisement dated 14th November, 2007, whereby the candidates have been called for interview for appointment on the aforesaid posts. Mr. Manoj Tondon, learned Counsel, appearing on behalf of the petitioners, prayed for hearing and final disposal of the writ petition and interlocutory application in view of the urgency of the matter. Learned Counsel for the respondents also agreed for the same. Thus, the writ petition and interlocutory application have been taken up for hearing and final disposal at this stage itself.
(3.) NOW the fresh advertisement has been issued for appointment of the candidates against the posts, which are already held by the petitioners. The petitioners have brought their letters of appointment dated 2nd March, 2005 on record, as. Annexure -3 to the writ petition. On the basis of the said appointment, gradation list of the teachers of Medical Colleges has been published and in that list, the names of the petitioners appeared at their respective places.;