- (1.) Heard Shri J.N. Mathur, Senior Advocate assisted by Shri Rajnish Kumar, Shri Sandeep Dixit assisted by Shri Vijay Dixit as well as Shri Y.S. Lohit, learned counsel for the petitioners and Shri Upendra Nath Mishra, learned counsel appearing on behalf of the opposite parties.
(2.) As the lis involved in all the afore-captioned writ petitions is identical in nature, therefore, all have been clubbed, heard together and are being decided by a common order.
(3.) In the aforesaid writ petitions, petitioners initially had sought quashing of the order of rejection of joint representation dated 26.9.2011 vide Office Memorandum No. 9514/2012 dated 6.6.2012 as also the Office Memorandum dated 2.8.2013 and claimed regularisation/confirmation on the post of Routine Grade Clerk [in short referred to as "RGC"] with consequential benefits. Later on, through amendment they also sought quashing of the advertisement dated 19.7.2014 which was published to fill up the 70 posts of Routine Grade Clerk and 189+98 (backlog) posts of Assistant Review Officer.;