(1.) RULE.
(2.) WITH" the consent of the counsels for the parties, all the writ petitions are taken up for final hearing and disposal by passing a common order, as the issues involved are common. As the facts of the cases are similar, vide order dated 14th March, 2007, it was directed that WP (C) No. 16126-30/2006 shall be treated as the lead matter for deciding all the connected writ petitions.
(3.) THE present writ petition is filed by the petitioners praying inter alia for quashing clauses 25 and 26 contained in the Mode of Selection in advertisement No. 1/2006 issued by respondent No. 1, DSSSB, for filling up the posts of Assistant Teacher (Primary) in the respondent No. 2, MCD, as being violative of the directions contained in the judgment dated 18th february, 2005 passed in WP (C) No. 5650-51/2004 entitled "kuldeep singh and Anr. v. DSSSB and Anr. " and for directions to respondent No. 1 to consider the case of the petitioners against the remaining vacancies without fixing minimum qualifying marks for selection and publish the results of all the vacancies as also to fill up the same, as mentioned in the aforesaid advertisement.
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