- (1.) By the present order, we shall dispose of LPA Nos.856, 948, 1379, 1380 and 1381 of 2014 and LPA Nos.442, 443, 450, 453, 562, 563, 564 and 804 of 2015 as common questions of law and facts are involved. Facts have been taken from LPA No.856 of 2014.
(2.) These appeals have been filed by the Punjab School Education Board and selected -appointed candidates to the post of Laboratory Attendant against the judgment and order dated 20.2.2014 passed by the learned Single Judge of this Court in CWP No.8923 of 2012 and others. FACTS:
(3.) The Punjab School Education Board (in short the Boad) had issued a public advertisement on 27.4.2011 for selection to 31 posts of Laboratory Attendants. The last date for submission of the applications was 9.5.2011. A total of 4752 candidates applied for those posts. Written test for short -listing the candidates was conducted on 28.9.2011 in which 4594 candidates had appeared. The total marks in the written test were 60 and bench -mark of 33% i.e. 20 marks out of 60 marks was prescribed for short - listing the candidates as a result of which 1952 candidates were short -listed. They were interviewed on different dates and finally the selection was made. The selection was put to challenge in the bunch of writ petitions before the learned Single Judge on various grounds.;