PUSHPENDRA SINGH BHATI, J. - (1.) Since the grievance raised in all the present writ petitions is common, therefore, they have been heard together and are being disposed of by this common judgment.
(2.) For the sake of convenience, the prayer clauses are being taken from the leading case being S.B. Civil Writ Petition No. 4374/2018.: "1. By an appropriate writ order or direction, the order dated 15.09.2017 and 26.09.2017 may kindly be quashed and set aside qua the petitioner. 2. By an appropriate writ,order or direction, the original appointment order dated 17.02.2017 in pursuance of the advertisement dated 01.02.2017 of the petitioner on the post of Gram Panchayat Sahayak may kindly be appointment. 3. The candidature of the petitioner may kindly be considered and he be appointed on the post of Gram Panchayat Sahayak-2016. 4. 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 petitioner."
(3.) For the purpose of the present adjudication, the facts are being gathered from the petitions collectively.;