M.K.HANJURA, J. - (1.)These two petitions raise akin and analogous issues and therefore, require to be decided by a common order.
(2.)The facts culled out of SWP No.1603/2018 are that the respondent No.3 vide an advertisement notice bearing No.01-CAHO-K of 2013 dated 11.05.2013 invited applications for filling up Class-IV posts (Attendants). In terms of the said advertisement notice the eligibility criteria laid down for the post was under:-
"Minimum and Maximum qualification; Matric and 10+2 respectively (from any recognised board/institute). No additional weightage shall be given for higher qualification)"

(3.)The petitioner being eligible in all respects for the post and possessing the requisite qualification responded to the advertisement notice and applied under the Physically Handicapped Category. The official respondents after scrutinizing the applications of the candidates, who had responded to the aforesaid advertisement notice, published a list of the candidates short listed on 29.04.2016, in the daily publication of 'Tameel I Irshad'. The petitioner also figured in it. The respondents subsequently issued a final short list. The petitioner found his place in this list also. He was interviewed and the provisional select list came to be published in the aforesaid newspaper on 01.02.2018. The petitioner figured in the said select list under the Physically Handicapped Category, but no formal order of appointment was issued in his favour. On the set of facts detailed above, the petitioner has craved the indulgence of this Court in granting him the following relief:-
"Writ of mandamus, the respondents be directed to conclude the selection process so initiated in respect of Class-IV posts vide advertisement notice No.01-CAHO-K of 2013 dated 11.05.2013 and for which tentative selection list has also been published vide notice published in daily Tameel I Irshad dt: 1.2.2018 in its entirety and issue the formal order of appointment in favour of petitioner as done in the case of other selected candidates with all consequential benefits at par with the other selected/appointed candidates. Any other appropriate writ, direction or order be also issued in favour of the petitioner as the Hon'ble Court deems just and proper in the facts and circumstances of the case."