HONBLE ABDUL MOIN,J. - (1.) Heard Sri S.K. Kalia, Senior Advocate, assisted by Sri Avdhesh Shukla and Sri Sameer Kalia, Sri Jai Deep Narain Mathur, Senior Advocate, assisted by Sri Devendra Upadhyay, Sri Sandeep Dixit, Senior Advocate, assisted by Sri Manoj Mishra, Sri Sudeep Seth, Senior Advocate, assisted by Sri Onkar Singh and Ms. Ishita Yadav, Dr. L.P. Mishra, Sri Y.S. Srivastava, learned counsel for the petitioners in this writ petition and other connected matters, Sri Kuldeep Pati Tripathi, learned Additional Advocate General, assisted by Sri Prafulla Yadav and Sri Pratyush Tripathi, learned Standing Counsel appearing for State-respondents and Sri Ajay Kumar, learned counsel appearing for respondent no.3/Uttar Pradesh Basic Education Board.
(2.) There is consensus at the Bar between the counsel for the parties that as all the cases pertain to a common issue and these writ petitions have been heard together, as such they be decided by a common judgment. Accordingly, the facts of Writ Petition (S/S) No.6000 of 2019 are being considered for deciding this bunch of writ petitions.
(3.) By means of the present petition, the petitioners have prayed for quashing of the Government Order dated 20.2.2019, a copy of which is Annexure-1 to the writ petition. Further prayer is for a mandamus commanding the respondents to declare the result of the Assistant Teacher Recruitment Examination-2018 on the basis of Government Order dated 21.5.2018, a copy of which is Annexure-2 to the writ petition.;