- (1.) Heard learned counsel for the parties.
(2.) Petitioners in W. P. (S) No. 5812 of 2015 are aggrieved by fixation of cut off date of upper age limit under Adv. No. 11/2015 issued by Jharkhand Public Service Commission (Annexure-1) in respect of recruitment to 20 posts of Civil Judge (Junior Division) in special drive. They seek that cut off date for reckoning of upper age limit should be made to the relevant date of year 2001 in place of 31st January, 2015.
(3.) Petitioners in W. P.(S) No. 5680 of 2015 and W.P. (S) No.5782 of 2015 are aggrieved by fixation of cut off date for reckoning the upper age limit in the recruitment exercise conducted by Jharkhand Public Service Commission vide Adv. No. 10/2015 (Annexure-1) for a total number of 46 posts in various categories i.e., Unreserved; S.C., S.T, B.C. I and B.C.II of Civil Judge (Junior Division). These petitioners also seek fixation of cut off date for reckoning the upper age limit as on 31st January, 2010 instead of 31st January, 2015.;