(1.) THE aforesaid two writ petitions involve identical issue and with the consent of counsel for the parties, are being disposed of by this common order.
(2.) IN the month of February, 2011, an advertisement was issued by the respondent No.2 Staff Selection Commission (SSC) inviting applications for recruitment to the post of Constables (GD) in the Central Para Military Forces (CPMF) for the year 2011 -2012 by holding an open competitive examination on All India basis. Some of the relevant clauses in the advertisement are as under:
(3.) WRIT Petition No.2041/2012 is concerned with recruitment to the post of Constable in Indo Tibetan Border Police. The petitioner was born on July 31, 1985 and was about 26 years and 1 day as on August 01, 2011. He is an OBC candidate and sought relaxation of 3 years in terms of the instructions. He also appeared in Physical Efficiency Test (PET) and Physical Standard Test (PST), written examination and medical examination successfully. Thereafter it appears that the respondent No.2 detected that the petitioner is over -aged and accordingly issued letter dated February 14, 2012 cancelling his candidature. In the writ petition he has sought the following reliefs: