Sanjay Karol, Arindam Lodh, J. - (1.)The petitioners have prayed for the following reliefs:
"In the premises aforesaid, the petitioners humbly pray that your Lordship may be pleased to issue Rule NISI calling upon the respondents to show cause as to why a writ of certiorari should not be issued directing the respondents to produce all records and to quash or cancel and/or set aside the 3rd Clause of the Memorandum dated 23.12.2017 issued by the Director of Secondary Education and to suitably modify the 4th Clause providing for treating the petitioners as continuing in service like they were continuing in service before the issue of this Memorandum as if this Memorandum was not issued at all and to pay their arrears of salary accordingly and to count his continuous service and for quashing, cancelling and or setting aside the memo of the respondent No. 2 dated 04.04.2019 rejecting the notice on demand of justice sent by the petitioners arbitrary.

(2.)For a writ of Mandamus directing the respondents to treat the petitioners as continuing in service as Post Graduate Teachers without break due to the Memorandum dated 23.12.2017 which was issued wrongly and to modify the 4th Clause of the said Memorandum providing to the petitioners the benefit of continuous service without interruption by the said Memorandum and to pay their arrears salary and to count their service accordingly. AND
(3.)For any other writ or direction as may be deemed fit and proper for doing adequate justice to the petitioners"
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