Rajan Roy, J. - (1.) Heard learned counsel for the parties.
(2.) All these writ petitions involve same issues relating to the entitlement of the Committee of Management to make appointment of teachers against substantive vacancies and the consequential entitlement of such teachers to salary from the State -Exchequer, therefore, they have been heard and are being decided by a common judgment.
(3.) In all these writ petitions, the petitioners have been appointed by the Managing Committee of the Educational Institutions which are recognized and are allegedly aided by the State.;