KARAMJIT SINGH, J. - (1.) Case has been heard through video conferencing on account of COVID-19 Pandemic.
(2.) The challenge in the present appeal is to the judgment dated 11.8.2021 passed by the learned Single Judge whereby the writ petitions filed by the appellants were dismissed.
(3.) The appellants and other persons filed 7 different writ petitions seeking the following reliefs:- i. To direct the respondents to give age relaxation to them for applying against the posts of Police Sub-Inspectors advertised on 6.7.2021. ii. To count their age as on 1.1.2021 as per the judgment of Hon 'ble Supreme Court in "Re: Cognizance for Extension of Limitation " whereby the period starting from 15.3.2020 till further orders was directed to be considered as "Zero Period " in view of COVID-19 pandemic. iii. To allow the petitioners (appellants herein) to provisionally appear in the examination scheduled for the aforesaid posts. The writ petitions were contested by the respondents. Reply by way of affidavit of Mr. Patil Ketan Baliram, IPS, Assistant Inspector General of Police Personnel-2, Punjab, Chandigarh was filed on behalf of respondents No.1 and 2. After hearing counsel for the parties, the learned Single Judge dismissed all the writ petitions vide impugned order dated 11.8.2021. The appellants being not satisfied have filed the present appeal. We have heard the counsel for the appellants and the State counsel who was having advance copy of the appeal. ;