Ram Surat Ram (Maurya), J. - (1.) Heard the counsels for the petitioners in the aforementioned writ petitions and Standing counsel, for State of U.P. As common controversy is involved in the aforementioned writ petitions as such these were consolidated, heard together and are being decided by a common judgment.
(2.) These writ petitions have been filed for quashing the advertisement of 5628 vacancies of the post of "Health Worker (Female)" for direct recruitment and for mandamus, directing the respondents to appoint the petitioners on the basis of their batch-wise seniority of training and also to relax age limit, for those candidates. who have become overage.
(3.) The petitioners are claiming themselves to be qualified for appointments on the post of "Health Worker (Female)"and they are working on this post on contract basis. They submitted that according to provisions of Service Rules and scheme of Government, they are entitled to be appointed in regular vacancies, in order of their batch-wise seniority of training. Details relating to the names of the petitioners, their training period and appointment on contractual basis are given writ petition-wise in the chart below:-;