Yashwant Varma, J. - (1.) Heard learned counsel for the petitioners and Sri Piyush Shukla learned Standing Counsel for the State respondents.
(2.) This batch of writ petitions have, with the consent of parties, been taken up for final disposal together.
(3.) The issue raised essentially turns upon the validity of the Class-X and XII qualifications held by the petitioners herein and awarded by the Board of Secondary Education Madhya Bharat Gwalior (hereinafter referred to as ''the Gwalior Board')and the Board of Higher Secondary Education Delhi (hereinafter referred to as 'the Delhi Board'). The dispute arose upon the petitioners participating in a recruitment exercise initiated by the respondents for selection of Police Constables in the year 2015. All the petitioners have been non-suited on the ground that the certificates held by them and issued by the Gwalior Board and the Delhi Board are not recognised. Insofar as the Gwalior Board is concerned, the Court notes that the petitioners in the leading writ petition being Writ-A No. 16075 of 2018 passed the High School Examination from the G.C.S. Higher Secondary School Dayampur Meerut which is stated to be affiliated to the said Board. The petitioners in Writ-A No. 25712 of 2018 passed the High School examination from the Shiv Prem Senior Secondary School Pratapgarh which is stated to be affiliated to the Delhi Board.;