Ashok Bhushan, J. - (1.) This bunch of writ petitions raise common questions of law and facts and have been heard together.
(2.) Heard learned counsel for the petitioners and Sri K.S. Kushwaha, learned Counsel for the respondents.
(3.) By these writ petitions, the petitioners have prayed for quashing the Government order dated 10.7.2007 as well as the advertisement issued by the Principal, District Institute of Education and Training, Allahabad (Annexures-5 and 7 to the writ petition) insofar as it excludes the candidates possessing Certificate in Physical Education, Diploma in Physical Education and Bachelor Degree in Physical Education for Special B.T.C. Training Course. A mandamus has also been sought to accept the application form of the petitioners and accord permission to them for admission in Special BTC Training Course. In writ petition No. 34411 of 2007, the petitioners have prayed for quashing the aforesaid Government Order dated 10.7.2007 and for a direction commanding the respondents to accept the application forms of the petitioners and accord consideration to them for admission to Special B.T.C. Training Course treating the L.T. Training Certificate possessed by the petitioners as sufficient for consideration.;