LALIT MOHAN ARYA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since common question of law and facts are involved in these bunch of writ petitions, they are heard together and being decided by this common judgment. However, for the sake of convenience, the facts of WPSS No. 91 of 2025 are referred to.

(2.) In this bunch of petitions, the petitioners seek directions to the respondents to consider the candidature of the petitioners for the post of Assistant Teacher, Government Primary School, against the advertisements, as per the directions and observations dtd. 10/12/2024, made by the Hon'ble Supreme Court in Review Petition (Civil) Diary No. 4961 of 2024, in Civil Appeal No. 7873 of 2023, Viswanath and Others Vs. State of Uttarakhand and Others ("the review petition").

(3.) Heard learned counsel for the parties and perused the record.