SHAGUN SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.) CIVIL Procedure (for short "CPC") on the ground that they have been adversely affected by the impugned judgment passed by the writ Court in CWP No. 7277 of 2012H, dated 22.11.2012.

(2.) WE have gone through the impugned judgment and the stand taken by the State read with the reliefs sought. We are of the considered view that the appellants have not carved out a case for grant of leave. Dismissed as such. Consequently, LPAs No. 592 and 593 of 2012 are to be dismissed.

(3.) BY the medium of these appeals, the appellants are assailing the judgment of the writ Court on the ground that the same does not deal with the question of keeping the panel of the candidates who have qualified B1 Test in force.