NIRMALJIT KAUR, J. - (1.) All the above-mentioned writ petitions shall stand decided by this common order as the issue involved is identical.
(2.) For convenience, the facts are being taken from SB Civil Writ Petition No. 8605 of 2016 (Pola Ram v. State of Rajasthan and anr.)
(3.) The petitioner has assailed the action of the respondent Commission terming it to be arbitrary in the matter of direct recruitment to the post of Rajasthan Administrative Services and various Subordinate Services in pursuance to the advertisement dated 24.06.2013. These writ petitions are filed by Ex-Servicemen.;