- (1.) Since on same set of facts, similar relief has been claimed, all these writ petitions have been heard together and decided by this common order.
(2.) For convenience, the facts and documents from the case of "Madan Lal Versus State of Rajasthan & ors", SB Civil Writ Petition No. 15152/2011 have been taken.
(3.) The matters pertain to selection to various posts advertised by the respondents vide advertisement dated 14.10.2010. All the candidates appeared in the written examination other than for the post of Constable (Band). The candidates were required to obtain minimum percentage of marks in the written examination to qualify for physical test. It was made clear that candidates fail to qualify in the physical test would not be called in further process. For few posts, efficiency/ trade test was provided. The select list was then to be prepared based on the marks in the written examination, physical test or trade/efficiency test. The minimum qualifying marks to be placed in the final select list were also provided for different categories.;