- (1.) Heard learned learned counsel for parties and perused the record.
(2.) Both these writ petitions involve common and similar question of facts and law, therefore, have been heard together and are being decided by this common judgment.
(3.) The facts, as are admitted between the parties, in brief are that respondent no. 3 proceeded for recruitment to the post of Coast Guards. Both the petitioners applied for the post of Navik General Duty and were assigned Roll Nos. NNG/DD/U/213/16098 and NNG/NO/U/213/18689 respectively. Petitioners belong to rural area of Districts Agra and Mathura, respectively, in the State of U.P.;