- (1.) Result of the departmental test has been produced in Court in a sealed cover by the counsel for Respondent No. 3 and the same is taken on record.
(2.) By this order I propose to dispose of CWP Nos. 2439 and 3305 of 2011.
(3.) Both the Petitioners in these writ petitions did take the departmental test but did not qualify the test but thereafter, one more test was held by giving them another chance to clear the departmental examination, in which they could not appear because of medical grounds.;