Munishwar Nath Bhandari, J. - (1.) ALL these writ petitions involve common question of law, thus, are heard and decided by the common Judgment.
(2.) BY all these writ petitions, a direction against the respondents is sought for providing 3% reservation quota for physically disabled persons as, according to petitioners, reservation to the extent of 3% is not given while filling up the post of Teacher Grade III. Learned Counsel for the petitioners submit that pursuant to the advertisement issued by the respondent R.P.S.C. calling for the applications for appointment on the post of Teacher Grade III, all the petitioners submitted their applications. Referring to advertisement dated 02.06.2004, it is stated that a separate bifurcation of the posts meant for disabled category was made, but then after issuance of the advertisement, respondents increased posts from 25712 to 33936, but while increasing the posts, reservation to the extent of 3%, in favour of the disabled persons, is not provided.
(3.) LEARNED Counsel for the respondents, on the other hand, submit that they had advertised 25712 posts and reservation in favour of the disabled category persons was also determined, which was then made to satisfy the 3% quota meant for disabled category, inasmuch as, originally, in the advertisement, 753 posts were reserved for the disabled category, but, then same was increased to 831 posts and appointments were given to that extent.;