PRAMOD KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN all these writ applications common questions of law and facts arise and as such, they were taken up together and are being disposed of by this common order.

(2.) FACTS lie in the narrow compass.

(3.) ACCORDINGLY their prayer is for a direction to the respondents to shift back the cut -off date ranging from 1.8.2001 to 1.8.2006 for the purpose of determination of age.