PRADEEP KUMAR SINGH BAGHEL, J. - (1.) This batch of writ petitions raises substantially similar issue of law and facts. The writ petitions can, therefore, be conveniently disposed of by a common judgment.
(2.) All the petitioners in the present batch of writ petitions were the candidates for appointment to the post of Assistant Teachers in the Basic Schools in pursuance of a Government Order dated 27th September, 2011. They have instituted the present writ proceedings for issuance of a direction upon the respondents to grant them appointment as trainee teachers in Junior Basic Schools run by the Uttar Pradesh Board of Basic Education (Board).
(3.) In pursuance of a Government Order dated 27th September, 2011 total 72,825 posts of Assistant Teachers in Primary Schools run by the Board were advertised on 30th November, 2011. The said selection was to take place on the basis of the marks obtained in Teacher Eligibility Test (T.E.T) only. The advertisement and subsequent Government orders in respect of the said recruitment became subject matter of a series of litigation which culminated in the judgment of the Supreme Court in Civil Appeal Nos. 4347-4375 of 2014, State of U.P. and others v. Shiv Kumar Pathak and others, dated 25th July, 2017.;