- (1.) These four appeals arise from separate orders passed in different writ petitions.
(2.) There being a similarity on facts and the questions of law involved being common they have been heard together and are being disposed by a common order. The controversy relates to appointment on the post of Senior Teacher Gr.II under advertisement dated 2.8.2013. In the facts of the case, delay in preferring some of the appeals is condoned after hearing Counsel for the parties.
(3.) The writ petitions have been allowed following an order in S.B. Civil Writ Petition No.34 of 2015 (Smt. Manju Chhaba and Ors. v. State of Rajasthan) affirmed in D.B. Civil Special Appeal (Writ) No.127 of 2016 and SLP (Civil) No.20168 of 2016 against the same also dismissed on 18.7.2016 in limine, as also the review application.;