- (1.) Counsel for the petitioners submits that the petitioners' candidature may also be considered as they have scored higher marks than those candidates who have been appointed in terms of the judgment passed by the Division Bench.
(2.) I have heard learned counsel for the petitioners.
(3.) The judgment of Division Bench in D.B. Special Appeal (Writ) No.908/2017, it has been held as under: "Vide this order above mentioned appeals would be disposed of as they involve common questions of law and fact. ;