- (1.) The present writ petition has been filed with the following prayers: "(i) a writ, order or direction in the nature of certiorari quashing the first merit list published 31.08.2018 as also the second merit list published 02.09.2018 (Annexure 7 and 8 to the writ petition) in so far as they pertain to allotment of districts of individual petitioners. (ii) a writ, order or direction of a suitable nature commanding the respondents to issue a revised select list after taking into account the total number of 68,500 post of Assistant Teachers originally notified. (iii) a writ, order or direction of a suitable nature commanding the respondents to allot district strictly in order of merit after taking into account the preference expressed for the district by the individual petitioners within a period to be specified by this Hon'ble Court."
(2.) As the issues involved in the Bunch of these writ petitions are identical, they are being heard and decided together by this common judgment and order.
(3.) The facts as stated in the writ petition are that the State Government issued a government order dated 9.1.2018 for appointment and selection of 68500 Assistant Teachers in Junior Basic School, run and controlled by the U.P. Basic Education Board.;