ASHA MENON,J. - (1.)Allowed, subject to just exceptions and as per extant rules.
(2.)The application is disposed of. WP (C) No. 8938/2020
(3.)The petitioners have filed this petition under Article 226 of the Constitution of India seeking the following prayers:
"(a) Issue a writ of mandamus thereby directing the Respondents to permit the Petitioners to appear for their interview and consider their candidature in Economically Weaker Section Category;

(b) Direct the Respondent authorities to allow the Petitioners to submit their corrected EWS certificates within a span of 6 weeks from the date of their interview

(c) Issue or pass any writ, direction or order, which this Hon'ble Court may deem fit and proper under the facts and circumstances of the case."