JUDGEMENT
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(1.) Learned counsel for the parties have been heard at length.
(2.) The petitioners, who are all ex-service men have filed the
instant writ petition impugning the action of the respondent-authorities in
holding them as ineligible for purposes of recruitment to the post of Male
Constable in the Punjab District Police Cadre.
(3.) A brief factual backdrop would be necessary.;
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