JUDGEMENT
Pramath Patnaik, J. -
(1.) Since in the aforementioned writ applications the reliefs sought for are more or less identical, with the consent of the respective counsels, the matters have been heard together and are being disposed of by this common order.
(2.) In the accompanied writ applications, the petitioners have challenged the result of the examination held for the High School Urdu Teacher pursuant to the Advertisement dated 28.02.2008, published in the 'Prabhat Khabar', (Hindi Dainik), Ranchi and consequent thereupon, the High School Urdu Teachers have been appointed and the petitioners in W.P. (S) No. 3094 of 2010 have sought for re-evaluation of the answer books and for direction upon the respondents-Jharkhand Public Service Commission to forthwith declare fresh results for the post of High School Urdu Teachers under the Human Resources Development Department by proper evaluation of the entire mark-sheets.
(3.) The petitioners in W.P. (S) No. 3644 of 2010 apartfrom, praying for cancellation of High School Teachers' Examination, have sought for a direction to the respondents to take appropriate steps for initiating a fresh selection for filling up the posts of Urdu High School Teacher.;
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