- (1.) HEARD counsel for the parties.
(2.) THE grievance of the petitioners is that after having issued letters of appointment to them, the respondents, by the impugned letter, have terminated the services of the petitioners, which act on the part of the respondents, according to the petitioners, is illegal, arbitrary and contrary to the principles of natural justice. In response to the advertisement issued by the State Government through the J.P.S.C. for filling up the vacancies in the post of trained teachers, the petitioners had submitted their applications. In consonance with the requirements as contained in the advertisement, the petitioners had enclosed the certificates pertaining to their claim for reservation in the Scheduled Caste category. When the applications were received, petitioners like several others, were issued admit cards and they were allowed to appear at the written examination followed by interview and finally a merit list was published in which the names of the petitioners have also transpired.
(3.) HOWEVER , on final scrutiny of documents, it was found that the petitioners had produced caste certificates which they had obtained from the concerned authorities in the State of Bihar. Upon an objection being taken against such certificates, the petitioners produced fresh certificates which they had obtained from the competent authority in the State of Jharkhand. Upon receiving such certificates, the concerned department had sought for a guideline from the department head as to whether the certificates produced subsequently by the petitioners should be accepted or not. It appears that by way of clarifications and instructions, the department head had issued a clarificatory letter under which instruction was issued to verify the genuineness of all such certificates which the candidates had produced after obtaining the same from the competent authorities of the State of Jharkhand and then, if the certificates were found genuine, to proceed further. It further appears that the certificates which were produced by the petitioners, were subjected to verification and upon being found genuine, letters of appointment were issued to each of the petitioners. However, on perusal of letter of appointment, it appears that the same was issued indicating that the letter of appointment was issued temporarily and subject to further scrutiny of the certificates and other testimonials which the petitioners had submitted.;