SHABER AYAZ AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) INITIALLY vide advertisement notice dated 29.12.2012, applications were invited for filling up 49 posts of Prosecuting Officers (for short Pos). Later on vide addendum dated 13.08.2013 to the said advertisement notice, the number of posts to be filled up was notified as 98 with following break -up

(2.) THE issues raised in SWP No. 1344/2015 and in the connected petitions are identical, therefore, determination of issues in SWP No. 1344/2015 will govern other petitions as well.

(3.) THE second stage i.e. written examination process is mainly under challenge on the count that: