Shiv Kumar Sharma, J. - (1.) Since identical questions of fact and law are involved in the instant writ petitions, they were heard analogously and are being disposed of by a common order.
(2.) All the petitioners approached this court seeking direction in the name of the respondent No. 2 to appoint them on the posts of Physical Education Teachers with effect from the date on which the appointment orders of SC, ST and OBC candidates were issued.
(3.) Admittedly all the petitioners were processed through selection procedure and they were respectively placed at No. 8, 9, 6 and 4 in the select list. The grievance of the petitioners is that the candidates belonging to the SC, ST and OBC categories, who were also selected along with the petitioners, were given appointments, but the petitioners were deprived of the appointments arbitrarily and the act of the respondents is discriminatory and violative of Article 14 of the Constitution.;