Daya Chaudhary, J. - (1.) By this judgment of mine, five writ petitions bearing CWP Nos. 26621 of 2013, 10825, 7798, 9543 and 9575 of 2015 are being disposed of as common questions of law and facts are involved therein. For the sake of convenience, facts are being extracted from CWP No. 26621 of 2013.
(2.) This petition has been filed under Article 226 of the Constitution of India for issuance of a writ in the nature of Certiorari for quashing of impugned order dated 31.11.2013 (Annexure P-4) vide which the claim of the petitioners has been rejected. A further prayer has also been made for issuance of directions to the respondents to consider the case of the petitioners for promotion as Principal as they fulfil the requirements of eligibility including experience.
(3.) Brief facts of the case, as made out in the present petition, are that the petitioners were initially appointed as Masters in different subjects in the Department of Education. They also performed the duties of higher post of Headmaster and thereafter promoted as Headmasters on regular basis. For promotion to the post of Principal, 30% posts are to be filled up from the cadre of Headmasters. The petitioners have not been considered only on the ground that they are not having requisite experience, whereas, the petitioners have been also working on the higher post.;