ARUSHI GARG Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ashok Khare, learned Senior Advocate assisted by Sri V. D. Shukla, learned counsel for petitioners, learned Standing Counsel for respondent no. 1 and Sri Y. S. Bohra, learned counsel for respondent nos. 2 and 3.

(2.) In all these six writ petitions, dispute is common, as such they are heard together and being decided by a common order.

(3.) Petitioners had approached this Court for a direction upon respondent State educational authorities for choice locking of primary school for post of Assistant Teacher (Math/ Science) under control of Basic Education Officer, Aligarh and not to single out them on basis of Clause 2 (Nationality and Domicile) of the Government Order issued by respondent no. 1 on 11.07.2013. Further relief has been sought for quashing of Clause 2 of Government Order dated 11.07.2013.