D.V. Sehgal, J. - (1.) I propose to dispose of by this judgment C.W.Ps Nos. 1726 and 2047 of 1984 as these have been heard together pursuant to the order dated 19.12.1984 of the Division Bench in the latter petition.
(2.) Both the petitions bring into question the candidature of some of the persons who were selected and appointed as members of the Punjab Civil Service (Judicial Branch) - (hereinafter called 'the Service') - as a result of competitive examination held by the Punjab Public Service Commission (hereinafter called 'the Commission') pursuant to its advertisement dated 26.12.1981 and a subsequent corrigendum dated 15.5.1982.
(3.) In C.W.P. No. 1726 of 1984 Ashok Kumar Juneja petitioner has challenged the candidature, selection and appointment of Rekha Rani Aggarwal respondent No.4 to the Service. He contends that the date of birth of respondent No.4 according to the Gazette of the result of Higher Secondary Part I Examination held in March, 1973 by the Punjab School Education Board respondent No.5 (hereinafter called 'the Board'), an extract of which is Annexure P.3, is 2.1.1957. She had been showing this very date of birth in all the admission forms filed by her for other higher examinations. In her application to the Punjab and Haryana Bar Council also she mentioned the same date of birth. She appeared in the Himachal Pradesh Judicial Service examination in Nov., 1981 and in her application for the said examination also she mentioned the same date of birth.;