- (1.) The appellants have preferred the instant appeals against the order dated 10.09.2012 passed in W.P.(S) No. 4600 of 2012 and W.P.(S) No. 4596 of 2012 whereby the learned Single Judge has dismissed both the writ petitions.
(2.) The writ petitioners/appellants are claiming themselves the certificate holders of Industrial Training Institute, Lalmatia and they are claiming age relaxation and preference in the selection process since they are the local residents of the area in question.
(3.) Learned counsel for the appellants has submitted that similar issue was involved and the same has been decided in L.P.A. No. 436 of 2012 and L.P.A. No. 429 of 2012 and both the appeals were allowed. Therefore, these appeals may also be decided in terms of the order passed in L.P.A. No. 429 of 2012 and L.P.A. No. 436 of 2012.;