(1.) Since Appeals arise out of writ petitions, which, in turn, relate to selection to the post of Pharmacist and, as they generate common question, we dispose of the Appeals by the following common judgment.
(2.) Writ Petition No. 815 of 2012 (S/S) was the first writ petition filed in this case. It was filed on 25th June, 2012. Petitioners in the said writ petition were possessing the qualification of Diploma in Veterinary Pharmacy. They sought the following reliefs:
(3.) The learned Single Judge passed an interim order permitting the selection to go on, but final result not to be published. Thereafter, the very same writ petitioners filed Writ Petition No. 965 of 2012 (S/S). Therein, the writ petitioners sought the following reliefs: