(1.) All these petitions since involve identical questions of law and facts for consideration and decision, they are being heard together and disposed of by this common judgment.
(2.) These Petitions Are Preferred Under Article 226 of the Constitution of India, challenging the action of the respondentauthority of not giving appointment to the waitlisted candidates even though the vacancies for the post of Police Sub Inspector (Unarmed) and Sahayak Police Sub Inspector (Unarmed) are available.
(3.) The Seminal Facts In Thumbnail Leading To Filing of the said petition are that the Government of Gujarat had published an advertisement on November 11, 2011, inviting applications for 293 posts of Police Sub Inspector (Unarmed) along with other posts.
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