Irshad Ali, J. - (1.) Heard Sri H.G.S. Parihar, learned Senior Counsel assisted by Ms. Meenakshi Singh Parihar, Sri Suresh Chandra Srivastava, Sri Dharmendra Kumar Misra, Sri Maneesh Pandey, Sri Syed Azhar Husain, Sri Vijay Dixit, Sri Durga Prasad Shukla, Sri Umesh Kumar Yadav, Sri Sanjay Kumar Singh, Sri Amit Srivastava, Sri Mohd. Mansoor, Sri Manish Mathur, Sri Anurag Shukla, Sri Mukesh Kumar, Ms. Manjusha Kapil, Sri Neerav Chitravanshi, Sri Deomani Tripathi, Sri O.P. Tiwari, Sri Akhilendra Pratap Singh, Sri Satyaveer Singh, Sri Neeraj Singh, Sri Dileep Kumar Mishra, Sri Akash Dikshit, Sri Pankaj Gupta, Sri Santosh Kumar Yadav "Warsi", Sri Nirankar Singh, Sri Gyanendra Singh Sikarwar, Sri Sunil Kumar Gupta, Sri Ram Raj, Sri Pawan Kumar Pandey, Sri Adarsh Kumar Maurya, Sri Vinod Kumar Singh, Sri R.N. Shukla, Sri Mukesh Kumar Singh, Sri Rajesh Kumar, Sri Krishna Madhav Shukla, Sri Atul Kumar Yadav, Sri Dharmendra Kumar Maurya, Sri Aniruddha Singh, Sri Krishna Kumar Singh, Sri Dinesh Chandra Tewari, Sri Sarvesh Tripathi, Sri Mohammad Babar Khan, Sri Shashank Singh, Sri Shishir Pradhan, Ms. Deepti Gupta, Sri Atma Ram Mishra, Sri Satendra Pal Singh, Sri Nishant Shukla, Sri Amar Singh, Sri Durga Prasad Shukla, Sri Vinay Misra, Sri Awadhesh Kumar Singh, Sri Bajhul Qumar Siddiqui, Sri Raj Deo Singh, Sri Vaibhav Gupta, Sri Nagendra Bahadur Singh, Sri Rajwant Singh, Sri Dinesh Kumar Pushpakar, Sri Arjun Singh Somvanshi, Sri Gyanendra Kumar Pandey, Sri Avanindra Kumar Mishra, Sri Amrit Kumar Tiwari, learned counsel for the petitioners and to the learned Standing Counsel, Sri Ajay Kumar, and Sri Rahul Shukla, learned counsel on behalf of the respondents.
(2.) To resolve the controversy involved in this bunch of writ petitions, these writ petitions are being decided by means of a common judgment treating Writ Petition No.25238 (SS) of 2018 to be the leading writ petition.
(3.) This bunch of writ petitions challenges the condition No.2(2)(1) and 2(3)(4) of the Government Order dated 20.07.2018 and the circular dated 16.08.2018, issued by respondent No.3 (contained as Annexure No.1 and 7 to the writ petition) with further prayer to quash the list of surplus teachers prepared by the respondents as contained in Annexure No.5 to the writ petition. A further prayer has been made to restrain the respondents from shifting the petitioners by way of adjustment from present place of posting to other schools and to quash the list of the teachers, if any, prepared by the respondents for adjustment of the petitioners in other schools after summoning the original record from the respondents.;