- (1.) Leave granted.
(2.) The present appeals arise out of the impugned common judgment and order dated 24.01.2012 passed by the High Court of Delhi in Letters Patent Appeal No.562 of 2011 and Writ Petition (C) No. 8087 of 2011 whereby the High Court set aside the judgment and order dated 24.11.2010 passed in Writ Petition (C) No. 382 of 2009, wherein the learned single Judge had allowed the Writ Petition and directed the respondents to accept the O.B.C. certificate of the appellants herein.
(3.) The important question of law to be decided in these appeals is whether a candidate who appears in an examination under the O.B.C. category and submits the certificate after the last date mentioned in the advertisement is eligible for selection to the post under the O.B.C. category or not.;