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Judgment
Anubha Rawat Choudhary, J
Learned counsel for the parties are present.
Learned counsel for the petitioner has referred to paragraph No. 28 and 29 of the writ petition to submit that the impugned order would disturb the entire exercise of promotion which has already been completed in accordance with Annexures-1 to 4. He has submitted that the petitioners are aggrieved by Clause-3 at page no. 134 of the writ petition.
A counter affidavit has been filed in the present case by District Superintendent of Education, Chatra which does not give parawise comment to the writ petition and has relied upon judgment passed by this court in W.P. (S) No. 1474 of 2017 decided on 04.07.2018 which relates to Khunti District wherein a direction was issued to publish fresh seniority list on the basis of inter se seniority of direct recruits prepared and determined on the basis of merit position as per the list prepared by JPSC at the time of appointment of primary trained teachers who were recruited pursuant to advertisement dated 28.08.2002.
Considering the nature of dispute involved in the present case, the learned counsel for the respondents is directed to seek instructions from respondent No. 1 and file a detailed counter affidavit in the present case including parawise comments.
The counter affidavit should be filed by 16.11.2022.
Rejoinder, if any, by 30.11.2022.
Post this case thereafter under the heading for ‘Admission’ before appropriate Bench as per roster.