- (1.) In this group of cases the petitioners have prayed for a writ, order or direction in the nature of mandamus directing the respondents to permit the petitioners to appear provisionally in the mains examination of Assistant Prosecution Officer Exam-2015 scheduled to be held on 27th & 28th December, 2015.
(2.) For the sake of convenience, the facts of Writ A No.65832 of 2015 are being noted below:-
(3.) Gulab Chand Bharati is before this Court with the following prayer:- "i) Issue writ, order or direction in the nature of mandamus commanding and directing the respondents to consider the case of the petitioner by awarding marks towards question nos.26 and 63 so given by the petitioner in the OMR sheet of "D" series of the subject General Knowledge and Law related to Roll No.046696 of Assistant Prosecution Officer Examination (Preliminary)-2015 conducted by Uttar Pradesh Public Service Commission, Allahabad. ii) Issue writ, order or direction in the nature of mandamus commanding and directing the respondents to allow and permit the petitioner to appear provisionally in the Mains Examinations for Assistant Prosecution Officer Exam-2015 which is being conducted by Uttar Pradesh Public Service Commission, Allahabad during the pendency of the present writ petition. Iii) Any other suitable writ, order or direction, which this Hon'ble Court may deem fit and proper in the circumstances of the case. iv) To award costs of the petition to this petitioners.";