(1.) This batch of individual appeals arise out of a clutch of individual writ petitions which are connected to the appointments of Assistant Teachers for Classes IX and X and non-teaching staff for Group C and D Posts as notified by the State School Service Commission (for short SSC). The appellants before this Court are members of a Committee (for short the said Committee) including its Approving Authority and the Advisor, who have organised the appointments by way of recommendations issued by the SSC following the Regional Level Selection Test, 2016 (for short RLST-2016), which the writ petitioners allege to be illegal. The appellants also include candidates who have procured the alleged illegal appointments in all three categories of posts (supra).
(2.) The Hon'ble Single Bench during the course of hearing of individual writ petitions on several dates was, inter alia, pleased to notice several prima facie facts which were startling and surprising. It would be relevant for this discussion to notice the facts as recorded by the Hon'ble Single Bench through several orders in individual writ petitions:-
(3.) In page 6 of the writ application a table has been given which makes the allegation of the petitioners clear wherefrom it is found that one Sk. Insan Ali, who is the respondent no. 6 in this writ application, was in the waitlisted rank of W-144 whereas the petitioners nos. 1, 2 and 3 were all above the said Sk. Insan Ali in the waitlist and the petitioner no. 4 had equal marks with Sk. Insan Ali.
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