SUDHIR AGARWAL, J. - (1.) HEARD learned counsel for petitioners, learned Standing Counsel appearing for respondent no. 1 and Sri A.K. Sinha, Advocate, who has put in appearance and advanced submissions on behalf of U.P. Public Service Commission (hereinafter referred to as "UPPSC") (respondent no. 2.).
(2.) AS requested and agreed by learned counsel for the parties, I proceed to hear and decide these matters at this stage, under the Rules of the Court. Writ petitions No. 65848 of 2010, 57361 of 2010, 68475 of 2010 and 3982 of 2011 have arisen from a cause of action emanating from advertisement A -3/E -1/2008 dated 9th August 2008 and therefore, shall be dealt with collectively by referring hereinafter as "writ petitions -first set". Remaining five cases, i.e., writ petitions no. 45198 of 2013, 48840 of 2013, 49527 of 2013, 49771 of 2013 and 50508 of 2013 have arisen from advertisement no. A -4/E -1/2013 dated 19th August 2013 and therefore, are taken up collectively by referring as "writ petitions -second set". However, the issues and questions of law involved in both the sets, are common, hence all these matters have been heard together and are being decided by this composite order.
(3.) ADVERTISEMENT No. A -3/E -1/2008 (hereinafter referred to as "Advertisement 2008" has been published by UPPSC in Employment News dated 9 -15' August, 2008 for conducting Combined Subordinate Service Special Selection Examination -2008 (hereinafter referred to as "SSE -2008") and Combined Subordinate Service General Selection Examination 2008 (hereinafter referred to as "GSE 2008"). ;