- (1.) This order shall dispose of CWP Nos. 11659, 11662, 13568 and 19744 of 2011, as common questions of law and facts are involved therein. The claim of the petitioners in these writ petitions is that they be considered for selection to the posts of PTI.
(2.) Replies have been filed in CWP Nos. 11662 and 13568 of 2011. The plea taken by the respondents is that the petitioners had not applied for the posts and, therefore, they can not be considered even at this stage.
(3.) Counsel for the petitioners have relied upon a decision of this Court in CWP No. 12000 of 2010, Balwinder Singh vs. State of Punjab and others, decided on 12.7.2010 wherein also a similarly situated person who had not applied was before this Court and this Court had directed consideration of his case. As per the learned counsel, the said judgment has attained finality as no appeal has been filed against it.;