Rajesh Singh Chauhan ,J. - (1.) The order under challenge is Government Order bearing No.46/68-4-2019-2056/2019 dated 7.1.2019 issued by the Special Secretary, Basic Education Anubhag-4, Government of U.P., Lucknow fixing the minimum qualifying marks for Assistant Teacher Recruitment Examination, 2019 as 65 % for general category and 60% for reserved category. Undisputedly, no minimum qualifying marks have been fixed vide Government Order dated 01.12.2018 and notification/ advertisement dated 05.12.2018, pursuant to which, the examination in question has been conducted on 6.1.2019. Undisputedly, the exercise for fixing minimum qualifying marks have been started pursuant to the letter bearing no. B.Sh.P.-16426-27/2018-19 dated 5.1.2019 preferred by the Secretary, Board of Basic Education to the Government making request for fixation of minimum qualifying marks for the examination in question, meaning thereby, the State Government must be intending something other way to declare the result of Assistant Teacher Examination, 2019.
(2.) Since the issue involved in these batch of writ petitions is common, therefore, all these writ petitions are being decided by the common judgment. Learned counsel for the respective parties are also agreeable that all these writ petitions be decided by the common judgment.
(3.) The prayers of all the writ petitions are almost common, which are as under:- I. A writ in the nature of certiorari be issued quashing the Government Order dated 7.1.2019. II. A writ in the nature of mandamus be issued directing the Secretary, Examination Regulatory Authority to declare the result of Assistant Teacher Recruitment Examination, 2019 for 69,000/- vacancies in terms of Government Order dated 1.12.2018.;