ARUNACHAL PRADESH PUBLIC SERVICE COMMISSION Vs. TOMSANG PERTIN

JUDGEMENT

(1.) THIS writ appeal is directed against the common judgment and order dated 20.12.2013 whereby learned Single Judge allowed WP(C)Nos.393(AP)/2013, 388(AP)/2013, 412(AP)/2013, 415(AP)/2013, 399(AP)/2013, 400(AP)/2013, 408(AP)/2013 and 413(AP)/2013.

(2.) RESPONDENTS as petitioners had filed the aforesaid writ petitions challenging the action of the appellant No. 1 Arunachal Pradesh Public Service Commission (Commission) in rejecting the candidature of the respondents for appearing in the State Civil Services Examination on the ground of there being defects in their application forms.

(3.) FACTS of the case may be briefly noted.