Arijit Pasayat, J. - (1.) Leave granted.
(2.) Challenge in these appeals is to the judgment rendered by a Division Bench of the Punjab and Haryana High Court dismissing the writ petition so far as it related to the present appellants while issuing notice to the other two writ petitioners.
(3.) The High Court held that the present appellants are not entitled to the benefit in terms of Rule 3.8 of Police Training College Manual (in short the Manual) and thus not entitled to grant of grace marks. As noted supra, in the case of co-writ petitioners notice was issued by the High Court. According to learned Counsel for the appellants various submissions were made before the High Court which it did not notice and only on the ground that no benefit was available under Rule 3.8 of the Manual the writ petition was dismissed. Learned Counsel for the respondent-State, however, supported the order of the High Court. ;