AJAB SINGH Vs. DIRECTOR

JUDGEMENT

(1.) Since common questions of law and facts are involved in the aforementioned writ petitions, therefore, the same are taken up together and are being decided by this common judgment for the sake of brevity and convenience.

(2.) By means of Writ Petition no. 2631 (S/S) of 2017 and Writ Petition no. 2632 (S/S) of 2017, the petitioners namely, Ajab Singh and Km. Anchala Pundir seek writ in the nature of certiorari for quashing the impugned order / letter dated 22nd July 2017 (contained as Annexure nos. 7 and 8 respectively), passed by the respondent. Writ Petition no. 2633 (S/S) of 2017 has been filed by the petitioner Ashwani Kumar seeking writ in the nature of certiorari for quashing the impugned order / letter dated 17.08.2017 (contained as Annexure no. 8 to the writ petition), passed by the respondent. A further prayer has been made in the aforementioned writ petitions for commanding the respondent to consider the candidature of the petitioner(s) for their appointment on the posts of Instructor (Machinist), Instructor (Kala Ganit) and Instructor (Welder) respectively against the vacant posts.

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