Amrita Sinha, J. - (1.) The facts and grievances of the petitioners in the aforesaid two writ petitions are similar. Both the matters are taken up for consideration together and disposed of by a common judgment.
(2.) Ten petitioners have tagged up in writ petition being WP No. 1346 (w) of 2019 and five petitioners have tagged up in writ petition being WP No. 1347 (w) of 2019 challenging the decision of the respondents in not allowing them to appear in the written test for recruitment in the Indian Army.
(3.) In response to an advertisement published in the Official website of the Indian Army for recruitment under respective categories the petitioners submitted online applications. The petitioners applied under the Soldier General Duty of Arms category and Tradesmen category. Admit cards were issued calling upon the petitioners to appear for the physical fitness test. According to the recruitment process the candidates are required to appear in the physical fitness test only if they fulfil all the eligibility criteria in respect of the post in question. The physical standard of the various categories was mentioned in the recruitment notice.;