S.N.PATHAK,J. - (1.) The issues involved in all the writ petitions are same, similar or identical and as such all have been tagged and heard together and are being disposed of by this common order.
(2.) Heard learned counsel for the parties.
(3.) The core issue involved in all these writ petitions is as to whether benefits of reservations under SC, ST, BC-I and BC-II categories can be given to concerned petitioners even when they failed to produce valid Caste Certificates at the time of verification of certificates in proforma as mentioned in the advertisements or issued prior to last date of submission of on-line application forms by the competent authorities in terms of the respective Advertisements.;