TARLOK SINGH CHAUHAN,J. - (1.)Since common questions of law and facts arise for consideration in these petitions, the same were taken up together for hearing and are being disposed of by a common judgment. For convenience and maintaining clarity, facts of CWPOA No. 12/2019 have been taken up for consideration.
(2.)After approval of the government, the respondents-?
Board filled up 14 posts of Assistant Account Officers (AAOs) comprising of the petitioners, on contract basis, during July 2009 and May 2010 in view of select panel received in two spells from the government vide letters dated 23.5.2009 and 30.3.2010.

(3.)Some of the petitioners thereafter approached this substantive relief:
"That this Hon'ble Court may kindly be pleased to issue a writ of mandamus directing the respondent Board to regularize the services of the petitioners as Assistant Account Officer with all consequential benefits from the date of their appointment or at least from the date of their completing two years of service on contract basis as Assistant Account Officer including seniority on the same analogy on which the respondent Board has regularized the services of Assistant Engineers appointed on contract basis like the petitioners."

;