- (1.) All these writ petitions involve common questions of law and fact and, therefore, as requested and agreed by learned counsel for the parties, have been heard together and are being decided by this common judgment.
(2.) In all these writ petitions the common relief sought by petitioners is writ of mandamus commanding the respondents to pay salary to them on the post of Assistant Teacher (L.T. Grade).
(3.) The dispute relates to appointment on the post of Assistant Teacher in Jang Bahadur Verma Gramin Uchchatar Madhyamik Vidyalaya, Balamau, Tehsil Sandila, District Hardoi (hereinafter referred to as the "College").;