RITU BAHRI,J. - (1.) By this single judgment I intend to dispose of five writ petitions i.e. CWP No.19305 of 2013 titled as "Poonam Rani v. State of Haryana and others", CWP No.19330 of 2013 titled as "Mahesh Sharma and others v. State of Haryana and others", CWP No.19727 of 2013 titled as "Dev Raj v. State of Haryana and others", CWP No.6372 of 2014 titled as "Shalender and another v. State of Haryana and others" and CWP No.1440 of 2015 titled as "Hawa Singh v. State of Haryana and others".
(2.) The petitioners have filed these civil writ petitions under Article 226/227 of the Constitution of India for issuance of a writ in the nature of Certiorari for quashing the appointment orders dated 21.11.2012 (Annexure P-3) of respondents No.4 to 307, who have been appointed to the post of Lecturer in English (School Cadre) (General Category), on the basis of the selection criteria.
(3.) The brief facts of the case are that respondent No.2 issued advertisement No.3 of 2009 for recruitment of 1317 temporary posts of Lecturer (School Cadre) HES-II (Group-B) in various subjects in Haryana Education Department.;