G.S. Singhvi, J. - (1.) In all these writ petitions the petitioners have made more or less identical prayers for grant of a declaration that they fulfil the conditions of eligibility for appointment as Sanskrit Teacher Gr. III in accordance with the provisions of the Rajasthan Sanskrit Education Subordinate Service Rules, 1978. They have prayed that the respondents may be directed to consider their cases for appointment on the post of Sanskrit Teacher Gr. III and they be given appointment with effect from the date persons less meritorious than them have been appointed. They have also prayed for quashing of the administrative instructions/circular/policy decision taken by the Government for classification of the post of Teacher Gr. III into that of General Teacher Gr. III and Sanskrit Teacher Gr. III and prescription of different qualifications for the two types of posts.
(2.) Replies have been filed in some of the writ petitions but learned Addl. Advocate General stated that reply filed in Writ Petition No. 2126/93 be treated as common to other writ petitions. In view of the similarity of facts and also in view of the fact that a common question of law is to be determined in all these writ petitions, the same are being disposed of by one order.
(3.) For the purpose of appreciation of the rival cases, it will be proper to refer to the facts set out in S.B. Civil Writ Petition No. 2126 of 1993, Mahaveer Prasad Sharma v. The State of Rajasthan & Another . Facts of other writ petitions are similar and, therefore, it is not necessary to make reference to those facts except their qualifications which are detailed out in a chart enclosed with this judgment and marked as Schedule-A.;