DINESH MAHESHWARI, J. - (1.) THESE writ petitions relating to the common nature grievance have been considered together. The learned Government Counsel Dr. Gopal Raj Calla, who is appearing for the Department concerned, has been requested to and has put in appearance on behalf of the respondents.
(2.) The learned counsel for the petitioner submits that the case of the present petitioners is similar and akin to that of the petitioners in the batch of petitions led by CWP No. 10634/2011 : Vinod Kumar Vs. State (Education) & Ors., decided on 09.11.2011 and similar nature directions may be issued in relation to the present petitioners too for consideration of their grievance regarding place of posting. The learned counsel further submits that looking to the fact that the last date of joining was 09.11.2011, the petitioners have, of course, joined the services at the place assigned to them but they have made representations regarding their place of posting which are pending for consideration with the respondents.
(3.) HAVING regard to the overall circumstances and the orders passed in relation to the other matters, it appears appropriate to issue similar nature directions in these petitions to the extent and in the manner as indicated infra: (A) The respondents shall look into the individual matters with reference to the requirements of the aforesaid order dated 09.11.2011 taking it applicable to all the similar and akin cases; and shall ensure that all the posting orders are issued without the vice of arbitrariness after taking policy decision at the earliest. (B) The petitioners, whether made representation earlier or not, shall be at liberty to make the representation afresh to the respondents stating their grievance and the respondents shall be expected to consider each representation on its merit and take decision curbing against any vice of discrimination. (C) It is made clear that earlier joining by the petitioners shall not be of prejudice to them in taking recourse to the appropriate remedies in accordance with law if any grievance remains after the respondents frame the policy and take the decision on the individual's representation.;