(1.) All the five writ appeals arise out of five interlocutory orders passed by two learned judges of this court in five writ petitions as detailed below: W.A.NO. 1177/94 against WPMP No. 21609/93 in WP No. 17106/93 W.A.No. 1176/94 against WPMP No. 21608/93 in WP No. 17105/93 W.A.No. 1190/94 against WPMP No. 21607/93 in WP No. 17104/93 W.A.NO. 1201/95against WPMP No.21204-21206/94 in WP No. 17084/94 W.A.NO. 1202/95against WPMP Nos.22020-22022/94 in WP No.17728/94 Four writ appeals - W.A.Nos. 1176,1190,1201 and 1202 of 1994 - came up for hearing before us on 25-9-1995 and we dosed the same on the undertaking given by Sri N. Subba Reddy, learned counsel appearing for the State Government that "912 posts of Special Teachers are kept vacant and the same will not be filled until the disposal of the main writ petitions whatever be the orders passed by the Government pertaining to the posts of Special Teachers .....mat these 912 posts of teachers pertain to the list made by the Selection Committee pursuant to the test conducted in that behalf", and we also further directed that "the aforesaid 912 posts shall not be filled pending disposal of the writ petitions."
(2.) Seeking review of the above common order, the four review petitions - Review W.A.M.P.Nos. 2379,2381, 2383 and 2385 of 1995 - have been filed contending that: i) no purpose will be served by keeping the 912 posts vacant specially in view of the fact, as admitted by the respondents (State Government) themselves, that the students and schools will suffer; ii) Contempt Case No. 262 of 1995 was dismissed by a learned single Judge because of the aforesaid order passed by this Division Bench on 25-9-1995 in consequence of which the "aggrieved teachers are left without any resource to law"; and iii) the matter is pending before the Constitution Bench of seven Judges of the Supreme Court and it will take a long time for the final decision to emerge.
(3.) Had the grounds of review beenlimited to whathas been stated above, we would not have taken the trouble of hearing both sides at length, but unfortunately the fact situation obtaining on 25-9-1995 was not placed before us. The assurance given by Sri Subba Reddy before this Bench on 25-9-1995 was based upon G.O.Rt.No. 670 Education (Service. III) Department dated 6-5-1995, the last part of which reads: