- (1.) By this judgment two aforesaid writ petitions which have been filed on similar facts and wherein common grounds have been raised are being disposed of.
(2.) The respondents vide an advertisement dated 18 th March, 2011, which was published on 19 th March, 2011 in various newspapers, published 1000 posts of Assistant Lineman in Uttar Haryana Bijli Vitran Nigam, including various other posts. Thereafter, a corrigendum dated 6 th April 2011 which was published in various newspapers on 7 th April, 2011, was issued notifying that the age of the candidates should be between 18 to 35 years instead of 18 to 40 years, as advertised earlier. Respondent No.3 further issued a corrigendum dated 1 st July, 2011, according to which the posts of Assistant Lineman were enhanced from 1000 to 4131.
(3.) In response to the aforesaid advertisement, the petitioners in both the writ petitions applied for appointment to the post of Assistant Lineman. Thereafter, after completion of the process of short listing of candidates, the petitioners were called for interview for the post of Assistant Lineman as they were fulfilling all the required qualifications.;