NAMITA DIWAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) As a common question of law and facts are involved in all the aforesaid bunch of Writ Petitions, they are heard analogously and are being disposed of by this common order. For sake of convenience WPS No. 5051 of 2021 is being treated as lead case.

(2.) WPS No. 5051 of 2021, WPS No. 3884 of 2022, WPS No. 3868 of 2022, WPS No. 3900 of 2022, WPS No. 4027 of 2022, WPS No. 2696 of 2022, WPS No. 3582 of 2022, WPS No. 3901 of 2022, WPS No. 2429 of 2022, WPS No. 3862 of 2022, WPS No. 5460 of 2021, WPS No. 3931 of 2022, WPS No. 4183 of 2022, WPS No. 3888 of 2022, WPS No. 3933 of 2022, WPS No. 3904 of 2022, WPS No. 3947 of 2022 & WPS No. 4340 of 2022 were reserved for orders on 22/7/2022. WPS No. 4475 of 2022, WPS No. 4636 of 2022 & WPS No. 4641 of 2022 were reserved for orders on 25/7/2022. WPS No. 4594 of 2022, WPS No. 4691 of 2022, WPS No. 4683 of 2022, WPS No. 4602 of 2022, WPS No. 4597 of 2022 & WPS No. 4606 of 2022 were reserved for orders on 28/7/2022.

(3.) The petitioners have filed the present petitions against the impugned order (Annexure-P/1) by which the candidature of the petitioners through direct recruitment for the post of Assistant Teacher/Teacher has been rejected on the count that the petitioners have secured less than 50% marks in Higher Secondary or in the Graduation as the case may be.