PRAGNESHKUMAR MAHIKARANDAN ISHARANI Vs. GUJARAT PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Since the issues raised in all the captioned writ­applications are more or less the same, those were heard analogously and are being disposed of by this common judgment and order.

(2.) For the sake of convenience, the Special Civil Application No.14573 of 2015 is treated as the lead matter.

(3.) The writ­applicants before me are the candidates, who appeared in the Preliminary Examination (Objective Type) conducted by the G.P.S.C. and having not found place in the merit­list prepared for the purpose of the main Examination, have prayed for the following reliefs:­ 22