Sudhir Agarwal, J. - (1.) Heard Sri Sharad Malviya, learned counsel for petitioners, learned Standing Counsel for respondents 1 and 2 and Sri Ramesh Chandra Yadav, Advocate, Sri G.S.D. Mishra, Advocate, Sri C.S.Garg, Advocate, holding brief of Sri Abhishek Mishra, learned counsel for respondents no.3, 4 and 5 in writ petition no.47798 of 2016 (hereinafter referred to as "First Petition"); Sri Murtuza Ali, learned counsel for the petitioner, learned Standing Counsel for respondents 1 and 2 and Sri C.S.Garg, Advocate, holding brief of Sri Abhishek Mishra, Advocate for respondents 3 and 4 in writ petition no.55978 of 2016 (hereinafter referred to as "Second Petition"); and Sri Murtuza Ali, learned counsel for petitioner and learned Standing Counsel for respondents in Writ Petition No.59061 of 2016 (hereinafter referred to as "Third Petition") and perused the record.
(2.) In the First Petition, Government Order (hereinafter referred to as "G.O.") dated 08.07.2016 has been challenged and a prayer has been made to issue a writ of certiorari for quashing the said G.O. A writ of mandamus has also been prayed restraining respondents from holding interview on 5th and 6th October, 2016 pursuant to interview letters issued by Principal, D.N. Polytechnic, Meerut (hereinafter referred to as "College") for the post of Lecturer (Computer), Lecturer (Civil Engineering) and Lecturer (Biotechnology).
(3.) In the Second and Third Petitions, petitioners have sought a writ of mandamus commanding respondents to declare result of selection held for the post of Lecturer (Bio-Technology) and Lecturer (Mechanical), pursuant to advertisement no. 1146/2015-16, ignoring G.O. dated 08.07.2016.;