- (1.) HEARD Sri P. S. Bisht, learned coun sel for the petitioners and learned Standing counsel for the State/respond ents.
(2.) IN both the writ petitions there involve similar controversy to be deter mined by this Court, thus both the pe titions are being decided by a common judgment. The petitioners in their writ pe titions have prayed to issue a writ of mandamus directing the respondents to consider the case of the petitioners for appointment on the post of Assistant Teacher in L. T. Grade in accordance with the recruitment rules of 1983 af ter giving them quality point marks of their post graduate degree. Briefly stated, the petitioners have applied for the post of Assistant Teacher (Biology) in L. T. Grade in Kumaon Region.
(3.) CONTENTION of the petitioners is that they have applied for the aforesaid post in pursuance of the advertisement dated 17th, 24th June 2002 and 20th October 2004. According to the peti tioners, they possess all the requisite qualifications and are eligible to be appointed for the said post. The petitioners came to know that they have not been awarded quality point marks for their post graduate degree in Chemistry. Grievances of the petitioners are that the respondents arbitrarily did not grant quality marks of post graduation degree of M. Sc. in Chemistry.;