M.Y.EQBAL, J. - (1.) IN these two writ petitions, since common questions of law and facts are involved they have been heard together and are being disposed of by this common order.
(2.) PETITIONERS applied for the posts of Assistants as per the advertisement made by the respondents in the newspaper published on 30.9.2004. Petitioners were issued admit cards for the written examination which was held on 8.11.2004. Petitioners appeared in the said examination. Thereafter, result was published but the petitioners have not been declared successful. Mr. Rajiv Ranjan, learned counsel appearing for the petitioner in W.P. (S) No. 6656 of 2004 submitted that as per the advertisement written test in two subjects, namely, General Hindi and General Knowledge of 100 marks each was to be conducted but the respondents conducted written examination of only one subject, namely, General knowledge of 100 marks and did not conduct the examination of General Hindi for the reason best known to the respondents. Learned counsel also sub -mitted that the procedure adopted by the respondents in conducting written examination of only one subject was contrary to the advertisement.
(3.) ON the other hand, Mr. A.K. Jha, learned counsel appearing for the petitioner in W.P. (S) No. 6852 of 2004 sub -mitted that although the written examination was to be taken for General Hindi and General Knowledge separately but surprisingly enough the said examination was taken in one sitting and both the subjects were tagged up, wherein 75 marks were provided for General Knowledge and 25 marks were provided for General Hindi. Learned counsel further submitted that although the petitioner did well in the said written examination and was very sure to get more than 70% marks but he was not declared successful.;