- (1.) This writ petition was heard along with WPS No.4489 of 2018, WPS No.1905 of 2019, WPS No. 4351 of 2018, WPS No.4609 of 2018, WPS No.5001 of 2018 and WPS No.6359 of 2018 and the judgment was reserved.
(2.) Since this matter is of the year 2017 and in this writ petition, the prayer is for quashing of the final merit list is there and in light of the objection raised by the learned counsel appearing in such cases about withdrawal of the writ petition separate order is being passed in this writ petition.
(3.) The petitioner has preferred this writ petition for quashing of the final merit list published for appointment on the post of constable issued by the respondent authorities whereby the petitioners (36 nos.) have not been declared as selected candidates even if the petitioners were having more marks than the selected candidates and have also qualified the medical as well as physical test.;