NIRMALJIT KAUR,J. - (1.) All the above-mentioned writ petitions shall stand decided by this common order as the issue involved is identical.
(2.) The prayer in all the writ petitions is to set aside the impugned order vide which the petitioners have been denied the appointment for the post of LDC on the ground of not mentioning the requisite qualifications in the relevant column of the application form or on the ground that they have not acquired the qualification from a recognised institution.
(3.) The respondents issued an advertisement dated 14.2.2013 whereby applications were invited for the post of Lower Division Clerks for appointment on direct recruitment. As per the aforementioned advertisement, minimum qualifications prescribed were as under:- "(i) Applicant must pass the Senior Secondary from recognised board or its equivalent examination, And "O" or Higher Level Certificate Course conducted by DOEACC under control of the Department of Electronics, Government of India. Or Computer Operator and Programming Assistant (COPA)/Data Preparation and Computer Software (DPCS) certificate organised under National/State Council of Vocational Training Scheme. Or Diploma in Computer Science/Computer Applications from a University established by aw in India or from an institution recognised by the Government. Or Diploma in Computer Science and Engineering from a polytechnic institution recognised by the Government. Or Certificate Course in Information Technology (RSCIT) conducted by Vardhman Mahaveer Open University, Kota under control of Rajasthan Knowledge Corporation Limited";