A. S. Tripathi, J. - (1.) ALL the aforesaid writ petitions arise out of the same matter regarding recruitment in the judgeship of Gorakhpur and they are connected. These writ petitions are taken up together and can be disposed of by. a common judgment,
(2.) CIVIL Misc. Writ Petition No. 13848 of 1986 has been admitted and has been heard or, merits. In other writ petitions counter and rejoinder affidavits have been exchanged and they have also been taken up and heard on merits by agreement of parties under the Rules of court. Civil Misc. Writ Petition no. 13848 of 1986 has been made the leading case
(3.) THE matter in all these writ petitions is regarding recruitment held in the judgeship of Gorakhpur for selection of Class-Ill and Class-IV employees. In the leading writ petition no. 13848 of 1986 the petitioners prayed that a writ of certiorari be issued quashing the order dated 11-7- 1986 passed by the District Judge, Gorakhpur. It was further prayed that a writ of mandamus be issued to the respondents to make appointment from the list declared on 29-11-1985.;