DISTRICT EDUCATIONAL OFFICER NIZAMABAD Vs. SHIVAJI

JUDGEMENT

(1.) Since all these Writ Petitions are connected and interlinked they are taken up together and being disposed of by this common order.

(2.) Even though no notices have been ordered to the respondents in all these Writ Petitions their rights will not be affected by this order.

(3.) Aggrieved by the common order passed by the Tribunal directing the authorities to add 1/2 mark to each question pertaining to question Nos. 62 and 128 to all the candidates who have appeared for selection to the post of Physical Education Teacher in pursuance to the Notification issued by DSC, 2008 as the key supplied by the authorities with regard to question Nos. 62, 128 and 198 in Booklet-D is held as invalid key, the Government preferred all these Writ Petitions.