Pushpendra Singh Bhati, J. - (1.) Regard being had to the present assailment and the prima facie materials furnished with the petition being S.B.Civil Writ Petition No.14962/2017, this Court issued notices on 20.11.2017 directing dasti service on the respondents. However, the other above-numbered writ petitions gradually got tagged, having regard to the identicalness of the issues involved.
(2.) The contextual facts, which encompass the issues in all these writ petitions, permit analogous adjudication thereof.
(3.) 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 letter/communication dated 20.04.2015 (Annexure10) may kindly be quashed and set aside qua the decision of withholding 1005 vacancies of Compounder/Nurse Junior Grade from giving appointments in the department of Ayurved, Unani & Homeopathy. B. By an appropriate writ, order or direction, any order passed which are not in the knowledge of the petitioners, denying their candidature on the post of Compounder/Nurse Junior Grade in all the 3 departments of Ayurved, Homeopathy & Unani for the recruitment process, 2013 may kindly be quashed and set aside. C. By an appropriate writ, order or direction, the respondents may kindly be directed to publish cutoff, select list and give appointments to the present petitioners in accordance with their respective merit on the remaining 285 vacancies (127 vacancies in Unani & 128 vacancies in Homeopathy Department) for compounder/nurse junior grade, 2013. D. By an appropriate writ, order or direction, the respondents may kindly be directed to complete the recruitment process of 2013 by publishing the select list and giving appointment to the present petitioners if found meritorious against the 1005 withhold vacancies of compounder/nurse junior grade in Ayurved, Unani & Homeopathy department. E. By an appropriate writ, order or direction, the respondents may kindly be restrained from denotifying and reducing the unfilled 1290 vacancies of compounder/nurse junior grade in the Ayurved, Unani and Homeopathy department from the recruitment process, 2013. F. By an appropriate writ, order or direction, the respondents may kindly be restrained from filling or carrying forward these unfilled 1290 vacancies of compounder/nurse junior grade, 2013 through any subsequent or future advertisement. G. 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. H. Writ petition filed by the petitioner may kindly be allowed with costs.";