- (1.) Since the controversy involved in all the above writ petitions is similar, therefore all the above writ petitions are being decided by this common order.
(2.) Heard Sri Anil Kumar Srivastava, learned counsel for the petitioners, Sri K.S. Kushwaha, learned counsel for the respondent no.2 and Sri Ashok Pandey, learned Additional Advocate General assisted by Sri Mata Prasad, learned Additional Chief Standing Counsel and Sri J.N. Maurya, learned Additional Chief Standing Counsel appearing on behalf of the respondent nos.1, 3 and 4.
(3.) The petitioner is seeking a direction to the respondents to quash the selection process as well as the interview for the post of Assistant Boring Technicians which is scheduled to be held from 15.09.2015 till 06.10.2015 in pursuance of the advertisement dated 29.10.2014.;