- (1.) In all these writ petitions since the issues are similar in nature, hence, these writ petitions have been heard together and are being decided by the present common order.
(2.) Brief facts of the case are that the respondents issued an advertisement on 12.06.2020 for appointment on the post of Lab Technician/Assistant Radiographer and the last date for submitting the application form was 30.07.2020. Admittedly, all the petitioners in these writ petitions are pursuing their studies of second year Diploma Course of Lab Technician/Assistant Radiographer and their results is awaited and some of the petitioners are appearing in their due papers of the said course.
(3.) Counsel for the petitioners submitted that due to Covid-19 problem their examination could not be conducted by the Examination Agency, therefore, they are not at fault for their non- appearance in the selection process. Counsel further submits that vide order dated 05.07.2020 the State Government has also taken a decision not to conduct the examination and lastly prayed that the petitioners be allowed to participate in the selection process.;