RAJESH SINGH CHAUHAN,J. - (1.) Heard Dr. L.P. Misra, assisted by Vivek Kumar Rai, Sri. S.M. Singh, Dr. Deepti Singh, Sri. O.P. Yadav, Sri. Santosh Kumar, Sri. Ajai Kumar, Sri. Bahar Ali, Sri. Umesh Chandra, Sri. Ram Kumar, learned counsels for the petitioners, Sri. Ramesh Pandey, learned Chief Standing Counsel assisted by Sri. Alok Pandey, learned Standing Counsel, Sri. Shudhanshu Chauhan, learned counsel for opposite party no. 6, Sri. Ajai Kumar, learned counsel for Board of Basic Education and Sri. Himanshu Raghav, learned counsel on behalf of intervenors.
(2.) In the batch of these writ petitions the common question of law and fact is involved and more or less prayers of all the writ petitions are same, therefore, these writ petitions are being decided, with the consent of the counsel for the writ petitioners of all the writ petitons, by a common judgment. The prayers of leading writ petition No. 3883(S/S) of 2018 : Seema and others v. Union of India and others are being reproduced herein below: "(i) to issue a writ, order or direction in the nature of Certiorari quashing the impugned office order dated 30.11.2017 issued by the respondent cancelling the appointment of the petitioner as Assistant Teachers as contained in Annexure no. to this writ petition. (ii) to issue a writ, order or direction in the nature of Certiorari quashing the notification issued by the respondents by way of website advertisement dated 7.12.2017 and subsequent guidelines dated 09.01.2018 and advertisement of recruitment of 68,500 Assistant Teachers dated 23.01.2018 calling upon new appointments against the vacancies created after cancelling the appointment of petitioners and (iii) to issue a writ, order or direction in the nature of Mandamus directing the respondents for just, proper and effective enforcement of the fundamental rights of the petitioners under Article 21 and to issue a writ of mandamus to the respondents to allow the petitioners to work as Assistant Teachers in various Junior Basic Schools run, managed and controlled by Uttar Pradesh Basic Education Board, Lucknow and to pay their regular salary as such admissible to them. (iv) to award the cost of the petition in favour of the petitioners. (v) to issue any other writ, order or direction in the nature and manner which this Hon'ble Court deems fit and proper in the circumstances of the case."
(3.) The petitioners of these writ petitions are such who were appointed as Shiksha Mitras after promulgation of the Government order dated 26.5.1999 and working as Teacher on 31.05.2015.;