Pramath Patnaik, J. - (1.) Since the reliefs sought for in the aforesaid writ petitions are identical, with the consent of the respective counsels, all the writ petitions are heard together and are being disposed of by this common order/judgment.
(2.) Heard learned counsel for the petitioners, learned counsel for the respondent- State as also learned counsel for the respondent-J.P.S.C.
(3.) The facts, in brief, is that the petitioners possessing the requisite qualification applied for posts of Headmasters in taken over High Schools for direct recruitment which were advertised vide Advertisement No. 15 of 2006 and after going through the selection process they were finally selected for the said post. The case of the petitioners is that after due examination and scrutiny a panel containing the names of candidates had been prepared wherein the name of the petitioners figured in 1st list as well as in the revised list. But to the utter surprise, the petitioners were not appointed to the posts of Headmaster, whereas it is alleged that 75 persons were appointed from the said Panel, out of which, some persons below the petitioners in the panel have also been appointed, ignoring the claim of the petitioners.;