NARENDRA NATH TIWARI, J. - (1.) THESE three writ petitions give rise to a common issue, which relates to the cut off date of training for applying/appointment to the post of teacher in Primary Schools of the State of Jharkhand. While hearing the writ petition, W.P.(S) No. 4259 of 2005, a Division Bench of this Court noticed two different orders in the same matter; one in the case of Shekhar Gupta v. State of Jharkhand and Ors. (W.P.(S) No. 394 of 2005] and another in the case of Krishna Kumar Jha and Anr. v. State of Jharkhand and Ors. (W.P.(S) No. 921 of 2005]. The said Division Bench felt that the said decisions require consideration by a larger Bench and by order dated 27th February, 2006 referred the matter for such consideration.
(2.) IN W.P.(S) No. 3056 of 2004 and W.P.(S) No. 4591 of 2004, almost identical issues were raised and as such, the said writ petitions were also referred to this Bench. The said writ petitions were heard together and are being disposed of by this common judgment.
(3.) THE short facts, in common, are as follows: (i) The applications were invited for appointment to the post of primary teachers from the persons who completed two years' Teachers' Training Course or B.Ed./Dip -in -ed/Dip -in -teach or C.P.Ed, or D.P.P.Ed. The last date of submission of application forms was 30th September, 2002. (ii) The petitioners had completed their two years' Training Course of B.Ed., but were yet to appear in the final examination or were awaiting the result. They also applied for the post. (iii) The written examination for appointment of teachers held on 27th May, 2003. (iv) Result of the written examination for appointment of teachers published in November, 2003, in which the petitioners were declared successful. ;