- (1.) It has been informed across the Bar that the controversy and issues involved in the above writ petitions are similar and common, therefore the above writ petitions are being decided by this common judgment.
(2.) Writ petition no. 67530 of 2014 (Nitik Kumar and others Vs. State of U.P. and others) shall be treated as the leading case. Counter affidavit and rejoinder affidavit have been exchanged in this case which shall be read in all the cases, as agreed by all the learned counsel represented in the connected writ petitions.
(3.) The petitioners are seeking a direction to the respondents to permit them to appear in the interview for the post of Technician Grade II (Trainee) Electrical in pursuance of the advertisement no. 4/ESC/2014 and to declare them to be qualified on the basis of their having secured higher marks in the written examination than the last candidate called for interview from the unreserved category.;