S.N. Pathak, J. - (1.) Heard the parties.
(2.) Petitioners have prayed for a direction upon the respondents to issue appointment letters in favour of the petitioners for the post of Intermediate Trained Teacher.
(3.) Shorn of unnecessary details, the short fact of the case is that the petitioners were working as para-teacher in different districts of State of Jharkhand. Pursuant to Advertisement No. 01/2015 floated for appointment to the post of Inter Trained Teachers for Class-I to V, the petitioners having the requisite qualifications, applied for the same under non-para category. In the advertisement itself it has been mentioned that 50% vacancies were reserved for para teachers whereas, rest of the vacancies were earmarked for non-para category candidates and as such, there was no restriction to para-teacher to apply under non-para category. It is the case of the petitioners that they successfully competed in the recruitment process and their name appeared in the merit list and they were allowed to participate in the counselling for the purpose of verification of their testimonials and educational certificates. But appointment letters are not issued in their favour and they was informed that their candidature have been cancelled on the ground that the have applied and qualified under the non-para category suppressing the fact that they actually belong to para-teacher category. Aggrieved thereto, the petitioners have approached this Court for redressal of their grievances.;