Rameshwar Singh Malik, J. - (1.) PETITIONERS are seeking a writ in the nature of certiorari for quashing the impugned advertisement (Annexure P -9).
(2.) NOTICE of motion was issued and pursuant thereto written statement was filed on behalf of the respondents. Learned counsel for the petitioners submits that the selection process carried out pursuant to the impugned advertisement, was illegal insofar as granting of 10 extra marks in favour of six candidates including the private respondents, who had passed their B.Ed examination long ago. Learned counsel for the petitioners also submits that impugned advertisement was contrary to the statutory rules. He prays for setting aside impugned advertisement, by allowing the present writ petition.
(3.) PER contra, learned counsel for the State submits that the advertisement was issued containing specific terms and conditions.;