Gurmeet Singh Sandhawalia, J. - (1.) The present order shall dispose of CWP Nos. 25765, 25754, 25782 and 12003 of 2012, as common question of fact and law are involved.
(2.) In CWP No. 25765 of 2012 'Dr. Sarabjeet Singh Vs. State of Punjab and others', the petitioner challenges the appointment of respondents No. 5 to 7 to the post of Medical Officers (Dental) against the Backward Class Category and, accordingly, issuance of a writ of certiorari is prayed for. Resultantly, a writ of mandamus is also prayed directing the respondents to appoint the petitioner against the said post being next in order of merit.
(3.) In CWP No. 25754 of 2012 'Dr. Namita Singh Vs. State of Punjab and others' challenge is to the appointment of respondent No. 5 Dr. Barinder Pal on the same grounds that the said respondent was not eligible on the cut -off -date.;