- (1.) Since the present bunch of writ pet it ions have the common issue and the reliefs sought by the petitioners are same, all the writ petitions are being disposed of by this order.
(2.) According to the petitioners, 'Sarva Shikshya Abhiyan' is an educational project of both the Central Government and the State Government. The funding of the Project is done by the Central Government, but it is under the actual control of State Government. And some of the petitioners after having been appoint ed as Resources Teachers (Sandarbh Shikshak) or care givers by the respective District Education Officers of the State Government under the Sarva Shiksha Abhiyan, are serving in the Government schools since last 7 to 8 years. They are naturally looking forward to be employed in the State Government regular service. But their appointments in the Sarva Shiksha Abhiyan Project were made through placement agencies. Likewise some of the petitioners are appointed in Government schools as Computer Operators through placement agencies. They too are working since last many years and are expecting an opportunity to be employed in regular service by the Stat e Government.
(3.) The State Government has published an advertisement for filling up the large number of posts of Vidhyalay Sayahak. The petitioners have applied for these posts and, therefore, they are candidates.;