D. N. Patel, J. - (1.) When this case is called out, counsel for the appellants is absent. We have heard the counsel for the respondents and considered the interlocutory application filed under Section 5 of the Limitation Act on behalf of the appellants for condoning delay of 09 days in preferring the instant appeal. Looking to the reasons stated in paragraphs 4 and 5 of the interlocutory application, there are reasonable reasons for condonation of delay in preferring the appeal. We, therefore, condone the delay in preferring the Letters Patent Appeal. Accordingly, I.A. No.5756 of 2015 is allowed and disposed of. L.P.A. No.546 of 2014
(2.) This Letters Patent Appeal has been preferred by the original petitioners when his writ petition being W.P.(S) No.6206 of 2004 has been dismissed by the learned Single Judge by a the judgment and order dated 31st October, 2014, whereby, non-issuance of appointment letters to the appellants for the post of Primary Trained Teacher has been upheld and, hence, the original petitioners have preferred the present Letters Patent Appeal.
(3.) Having heard learned counsel for the respondents and looking to the facts and circumstances of the case, it appears that a public advertisement was issued by the Jharkhand Public Service Commission (herein after referred to as "JPSC" for the sake of brevity), for the post of Primary Trained Teachers for the various districts of the State of Jharkhand.;