PUSHPENDRA SINGH BHATI, J. - (1.) The petitioners have preferred these writ petitions, in sum and substance, for the following reliefs:- SBCWP No.5092/2018 "a) by an appropriate writ, order or direction, the respondents may be directed to allow and consider candidature of the participants having requisite qualification issued by GMVSS. b) by an appropriate writ, order or direction, the respondents may kindly be directed to appoint participants having requisite qualification issued by GMVSS. c) Any other appropriate writ, order or direction which this Hon'ble Court may deem just and proper in the facts and circumstances of the case may kindly be passed in favour of the petitioner. d) Writ petition filed by the petitioner may kindly be allowed with costs."
(2.) The petitioners are seeking recruitment through Army rally but have been allowed to participate on the ground that the certificate of their Boards is recognized.
(3.) The petitioners herein have obtained their educational qualification from various Boards.;