PRADEEP KUMAR SINGH BAGHEL,J. - (1.) This batch of petitions involves similar question of law, therefore, the same are being disposed of by this common order. For the sake of convenience Writ A No. 27870 of 2017 (Neeraj Kumar Pandey and Another v. State of U.P. and 3 others) is taken as lead petition.
(2.) The salient and necessary facts of the case are; the State Government took a decision to appoint Assistant Teachers (Science and Mathematics) in Senior Basic Schools (Upper Primary Level Schools) run and conducted by the U.P. Board of Basic Education (the Board) (Basic Shiksha Parishad).
(3.) The State Government exercising its power under Section-19 of the U.P. Basic Education Act, 1972 (U.P. Act No. 34 of 1972) has framed the Uttar Pradesh Basic Education (Teachers) Service Rules, 1981, which governs the recruitment, qualification and service conditions of teachers employed in the Basic Schools run and conducted by the Board.;