- (1.) Heard Sri Radhakant Ojha, learned Senior Counsel assisted by Dr.Rituraj Singh for the petitioner and Sri Vivek Ratan Agrawal, learned counsel for the respondents. The petitioners in these writ petitions are seeking quashing of the order dated 6.1.2015 whereby the services of the petitioners as House Keeper-cum-Peon have been terminated.
(2.) Since common questions of law and fact are involved in all the above writ petitions therefore, all the writ petitions are being taken up together and are being decided by a common order.
(3.) The case of the petitioners is that in pursuance of the advertisement dated 27.6.2013 they submitted applications for the post of House Keepercum- Peon. The advertisement clearly provided under the Head Educational Qualification that the candidate must be 10th standard pass or equivalent examination but he should not have passed 10+2 Examination . In pursuance of the advertisement the applicants submitted their application forms which are on record and Item no.11 in front of Educational Qualification it was mentioned 'High School passed'. Thereafter on verification of documents filed by the petitioners it came to light that all of them had passed the 10+2 Examination also and in this view of the matter, they were held to be ineligible for applying for the post of House Keeper-cum-Peon in terms of Advertisement dated 27.6.2013. It was noticed that the petitioners had submitted their application forms for the post of House Keeper-cum-Peon by concealment of fact, only disclosing that they were High School passed but concealing the fact that they were also 12th standard passed.;