PUSHPENDRA SINGH BHATI, J. - (1.) These writ petitions under Article 226 of the Constitution of India have been preferred claiming, in sum and substance, the following reliefs: "A. By an appropriate writ, order or direction, the impugned condition of the press note dated 02.10.2017 (Annex.5) that "further opportunity of verification will not be given to the candidates who were absent earlier", may kindly be quashed and set aside. B. By an appropriate writ, order or direction, the respondents may kindly be directed to grant the appointment to the petitioners on the post of Teacher Grade III (Level II) with all consequential benefits and from the date of appointment to the lesser meritorious and appointed candidates. C. By an appropriate writ, order or direction, the respondents may kindly be directed to grant the appointment to the petitioners on the post of Teacher Grade III (Level II) while granting reservation to the petitioner in hearing impairment category with all consequential benefits and from the date of appointment to the lesser meritorious and appointed candidates. D. Any other appropriate writ, order or direction which this Hon'ble Court may deem just and proper in the facts and circumstances of the case may kindly be passed in favour of the petitioners. E. Writ petition filed by the petitioners may kindly be allowed with costs."
(2.) The matter pertains to the recruitment process for appointment on the post of Teacher Grade III (Level II) initiated vide advertisement of the year 2013.
(3.) The petitioners in the present writ petitions are claiming reservation as they belong to the Hearing Impaired category.;