- (1.) Leave granted.
(2.) These appeals are directed against the impugned judgment and order dated 4th March, 2010 in Writ Petition (C) No. 950 of 2010 and impugned judgment and order dated 2nd July, 2010 in Writ Petition (C) No.3382 of 2010 passed by the High Court of Guwahati, allowing the writ petitions filed by the respondent No.1 whereby Assam Public Service Commission (hereinafter referred to as "respondent No. 3") was directed to examine the entitlement of respondent No.1 by taking into account the identity card produced by him.
(3.) We may notice the bare essential facts necessary for the determination of the controversy involved in these appeals .;