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Judgment
The instant writ application has been preferred by the petitioner for the following reliefs:
“1.A) For issuance of an appropriate writ(s), order(s) or direction(s) or a writ of mandamus commanding upon the concerned respondents to confirm the services of the Petitioners on the post of Assistant Teacher with effect from the date of completion their satisfactory deputation service Le, w.e.f. 03.12.2010 and 05.12.2010 respectively).
AND
B) For issuance of an appropriate writ(s), order(s) or direction(s), directing upon the Respondents to issue a corrigendum or a fresh administrative order including the names of the Petitioners in parity with similarly situated candidates whose services were confirmed vide Office Order/Memo No. 3095 dated 28.08.2018, issued by the Welfare Department, Government of Jharkhand.
C) For issuance of an appropriate writ(s), order(s) or direction, directing upon the Respondents to grant all consequential service benefits, including seniority, and increments, which have accrued to the Petitioners following the legitimate date of their service confirmation.”
Learned counsel for the petitioners submits that the petitioners gave their joining as Assistant Teachers pursuant to the Teachers Competitive Examination-2000 conducted by the Jharkhand Public Service Commission and the respondents are duty bound to confirm the service of the petitioners, as the petitioners fulfill all the required qualifications/tenure of services coupled with the fact that the services of similarly situated persons have been confirmed. Learned counsel for the petitioners submits that this writ application may be disposed of with liberty to the petitioners to approach the concerned respondents for redressal of their grievances.
Learned counsel for the respondents submits that since no counter affidavit has been, as such the petitioners may approach the concerned respondents for redressal of their grievances.
Having regard to the aforesaid, the instant writ application is hereby disposed of by directing the petitioners to approach the 2nd Respondent as early as possible by filing a detailed representation and annexing all the documents to be relied upon by them. The moment the said respondent receives the representation, he will verify the record of the case and pass a reasoned and speaking order within a period of 12 weeks from the date of receipt of such representation and if the order is in favour of the petitioners, consequential order be also issued within a further period of four weeks.
Pending I.A, if any, also stands disposed of.