B. Amit Sthalekar, J. - (1.) The controversy involved in all the above writ petitions is identical, therefore, the above writ petitions are being decided by this common order.
(2.) Heard Shri Vishnu Shanker Gupta, learned counsel for the petitioner and Shri Mata Prasad, learned Addl. Chief Standing Counsel for the State respondents and Shri Udayan Nandan, learned counsel appearing for the respondent No. 8.
(3.) The petitioners of W.P. No. 47580 of 2015 who are 25 in number, seeking quashing of the order dated 5.8.2015 and also the selection/Contract of Avani Paridhi Energy & Communication (P) Ltd. Lucknow -respondent No. 8. They are also seeking quashing of the advertisement dated 11.8.2015 notified for filling up the post of Block Technology Manager (B.T.M.) and Assistant Technology Manager (A.T.M.).;