- (1.) WE have heard learned counsel appearing for the parties.
(2.) THESE Special Appeals arise out of the interim orders, dated 26.03.2015 and 30.03.2015, passed in S.B. Civil Writ Petition No.3711/2015, in which the judgment was reserved by learned Single Judge on 31.03.2015.
(3.) ON 03.04.2015, an interim order was passed by a Division Bench, by which, after staying the interim orders, dated 26.03.2015 and 30.03.2015, passed by learned Single Judge in S.B. Civil Writ Petition No.3711/2015, the State was given liberty for publishing the list of candidates for admission to PG Course for counselling and for admission existing prior to the passing of the orders of learned Single Judge. The judgment in S.B. Civil Writ Petition No.3711/2015, was delivered on 07.04.2015, by which the writ petition was allowed, with directions to the respondents to consider those candidates in in -service category, who are in possession of qualification as given in the Ordinance 279 -E -IV, and for it, a candidate must have actually worked in the rural area with required length where rural allowance is admissible as per the Notification dated 26.12.2011.;