Saral Srivastava, J. - (1.) We have heard Sri Sunil Kumar, learned counsel appearing in the first two writ petitions, Mohd. Anas Raj, Advocate holding brief of Sri Gautam Baghel, learned counsel in the third writ petition for the petitioners and Dr. Rajeshwar Tripathi, learned Chief Standing Counsel-II for the State of U.P. & Sri F.A. Ansari, learned counsel for the U.P. Public Service Commission. The record has also been perused.
(2.) The petitioners in this bunch of writ petitions are working as Associate Professors on ad hoc basis in different Medical Colleges and have questioned the validity of the Advertisement No.2/2015-16 dated 21.12.2015 issued by the Uttar Pradesh Public Service Commission revised by Advertisement No.1/2017-18 dated 24.10.2017 for selection on 47 posts of Professor in various specialties of Allopathy Medical Colleges of State Government under the Director General of Medical Education and Training, Uttar Pradesh, Lucknow.
(3.) Since the facts in all the writ petitions are common, therefore, the facts of Writ Petition No.17078 of 2016 are delineated herein-below in order to decide the dispute in this bunch of petitions.;