(1.) By consent, the matter is taken up for final hearing.
(2.) Heard the arguments of learned counsel appearing for the parties.
(3.) Petitioner has called in question the revised provisional list published by 5th respondent on 10.12.2014 Annexure -F contending inter alia that petitioner had worked as a Social Science Teacher during 2005 to 2011 at Morarji Desai Residential School run by the Social Welfare Department and to evidence this fact, certificate issued by the concerned Principal of the Schools is produced at Annexure -A. It is contended that during 2011 i.e., on 27.04.2011, a notification came to be issued by 5th respondent calling for applications from eligible candidates for filling up of regular posts in the said schools which notification also indicated of providing or extending the benefit of service weightage for completed years of service. It is further contended pursuant to the same, petitioner applied for the post along with all relevant material and without extending the said benefit of weightage for each completed years of service, a final selection list was published on 29.05.2012 and some of the teachers being aggrieved as like the petitioner had filed writ petitions before this Court in W.P. Nos. 20204 -20364/2011 and connected matters Vide Annexure -C and said writ petitions came to be allowed whereunder the following directions came to be issued: