(1.) These appeals have been filed against the common CAV judgement of the learned Single Judge dated 11.06.2015 passed in the respective Special Civil Applications, namely, Special Civil Applications No. 15057 of 2014, 16620 of 2014, 14330 of 2014, 14849 of 2014, 2125 of 2015. Letters Patent Appeals No. 1105, 1106, 1108, 1109 and 1110 of 2015 have been filed by the Gujarat Public Service Commission whereas Letters Patent Appeal No. 1187 of 2015 has been filed by the original petitioner of Special Civil Application No. 14849 of 2014, a respondent also in Letters Patent Appeal No. 1109 of 2015 filed by the GPSC.
(2.) Facts in brief are as under:
(3.) Before the learned Single Judge, the unsuccessful female candidates in essential raised the following four grounds of challenge which the learned Single Judge classified under four heads as follows: