RENU RAINA Vs. STATE

JUDGEMENT

(1.) Since the questions of law involved in all these writ petitions, are almost identical, these are taken up together for final disposal.

(2.) The controversies raised in these cases owe its origin to the Advertisement Notification No. 07 of 2010 dated 12-11-2010, where under 295 posts of General Line Teachers were advertised in District Rajouri. The petitioners and private respondents in all these writ petitions sought consideration for being selected/appointed on the advertised posts. In one of the petitions (SWP 2274/2012), selection of all the selected candidates has been called in question whereas, in some of the petitions, selection of some of the candidates has been called in question and in another writ petition, appointment of all the appointed candidates has been called in question. In most of the cases, the selection/appointment of candidates belonging to general category (open merit), have been challenged and in some of the petitions, selection of reserved category candidates has been called in question.

(3.) The respondents have filed reply affidavits/objections.