BIJENDRA SINGH Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) COMMON question is involved in all these writ petitions, as such, these are being disposed of by this common judgment.

(2.) BY means of these writ petitions, the writ petitioners have sought writ in the nature of mandamus, commanding the respondents to give them joining as Constable in police department of the State, in pursuance to the selection process which took place in response to the advertisement dated 04. 06. 2005.

(3.) HEARD learned counsel for the parties and perused the affidavits, counter affidavits and rejoinder affidavits filed by the parties in these writ petitions.