S.N.PATHAK,J. - (1.) As common question is involved in all these writ petitions, they have been taken up together and are decided by this common order.
(2.) Heard learned counsel for the parties in all these writ petitions.
(3.) Petitioner in W.P.(S) No. 2924 of 2010 has approached this Court with a prayer for quashing the letter no. 426, dated 18.06.2009, issued by the Secretary to the Commissioner, Office of the Divisional Commissioner, South Chhotanagpur Division, Ranchi whereby application of the petitioner for his absorption on Class- III post from Class-IV post, has been arbitrarily rejected. Further, petitioners in all the writ petitions have prayed for a direction to the respondents to consider their case and appoint/absorb them on Class-III posts forthwith as the petitioners are senior in panel to those who have been given appointments on Class-III posts and also in view of the fact that petitioners possess the requisite qualifications for being appointed/absorbed on Class-III posts and vacancies still exist for their appointments/absorption.;