PRADEEP KUMAR SINGH BAGHEL,J. - (1.) All the three petitions involve similar question of law, therefore, they are being disposed of by this common judgment.
(2.) The petitioners in two of the writ petitions i.e. Writ-A No. 27537 of 2017 and Writ-A No. 5887 of 2017 are Committee of Management of an Intermediate College. The petitioners in these two writ petitions are praying for issuance of a writ of Certiorari for quashing the orders dated 6.6.2017 and 3.10.2016 respectively passed by the District Inspector of Schools (the D.I.O.S.) whereby he has directed the petitioner-Committee Management for the joining of the third respondent-Prateek Jain on compassionate ground on the post of the Assistant Teacher. Prateek Jain has also filed one of the writ petitions i.e. Writ-A No. 1438 of 2017 for issuance of a direction upon the District Inspector of Schools to ensure his joining as Assistant Teacher on compassionate ground.
(3.) All the above petitions relate to the appointment on compassionate ground in a recognized minority institution which receives financial aid from the State. The case arose in the following circumstances.;