PURNA GUNVANTTARAY VYAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the issues raised in all the captioned writ -applications are more or less the same, those were heard analogously and are being disposed of by this common judgment and order.

(2.) By these writ -applications under Article 226 of the Constitution of India, the writ -applicants desirous of seeking appointment on the post of higher secondary teachers have prayed for the following reliefs:

(3.) The case of the writ -applicants may be summarised as under :