- (1.) This judgment shall dispose of Civil Writ Petition Nos. 6099 and 11024 of 2006 as the controversy involved in both the cases is common.
(2.) At the out-set, it may be noticed that the petitioners in CWP No. 11024 of 2006 had approached the Supreme Court of India under Article 32 of the Constitution of India raising a challenge to a policy framed by the State Government whereby the eligibility for admission to Post Graduate Courses for in-service candidates had been reduced from five years service to three years service. However, the aforesaid petition filed by the petitioners was not entertained by the Apex Court and the case has been remitted back to this Court for being treated as a writ petition filed under Article 226 of the Constitution of India. Consequently the aforesaid writ petition is also being disposed of through the present judgment.
(3.) For the sake of convenience, the facts are borrowed from CWP No. 6099 of 2006.;