SUDHIR AGARWAL,J. - (1.) IN this bunch of writ petitions the declaration of result of Preliminary Written Test (hereinafter referred to as the "PWT") held for recruitment of SubInspector (Civil Police) (hereinafter referred to as the "SICP") and Platoon Commander, Provincial Armed Constabulary (hereinafter referred to as the "PC, PAC"") Combined Examination2011 has been challenged on the ground that respondentauthorities, authorised to conduct aforesaid recruitment, have acted wholly illegally and deviating the provisions of statutory rules, have added something which is not provided in the rules which has the effect of changing procedure of selection, though the Selection Committee/Recruitment Board had no such power or authority and, therefore, this action of Recruitment Board is patently illegal, unauthorised and without jurisdiction.
(2.) THE leading case, i.e., Writ Petition No. 1476 of 2013 11 (hereinafter referred to as the "first petition") is preferred by fourteen petitioners who are candidates in aforesaid recruitment and has been argued by Sri Vinod Kumar Singh, Advocate. In other connected matter, i.e., Writ Petition No. 2469 of 2013 (hereinafter referred to as the "second petition"), wherein there are nineteen petitioners, Sri Vijay Gautam, Advocate has put in appearance on behalf of petitioners and advanced his submissions.
(3.) IN all other connected matters, the learned counsels appearing for petitioners have adopted arguments advanced by above mentioned two learned counsels.;