JUDGEMENT
VANDANA KASREKAR,J. -
(1.)This order shall also govern the disposalof connected writ petitions bearing W.P. Nos.19711/2017, 19919/2017, and 21743/2017.
(2.)Regard being had to the similitude in the controversy involved in the present case, the writ petitions were analogously heard and by a common order, they are being disposed of by this Court. For the sake of convenience, the facts are being narrated from W.P. No.18965/2017.
(3.)The petitioners have filed the present petition challenging the illegal and arbitrary action of the respondent no.2, whereby the respondent no.2 has made a fresh select list of certain candidates belonging to Special Scheduled Tribe Category such as Baiga, Sahariya and Bhariya caste coming within the Scheduled Tribe Category in supersession of earlier select list and has called then for the purpose of documents verification prior to making appointments on the post of"Samagra Samajik Suraksha Vistar Adhikari" (.. hereinafter referred to as... 'Vistar Adhikari') in Social Justice and Disability Welfare Department.
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