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Judgment
20 paragraphs · 391 wordsJitendra Kumar Maheshwari, CJ
The petitioner has assailed the Notification dated 25.02.2020 for withdrawal of the advertisement dated 14.03.2018 which was under challenge in
WP(C) No. 19/2019.
Heard learned Counsel for the petitioner as well the Additional Advocate General at length.
On perusal of the facts in the present case a writ in the nature of the mandamus or certiorari has been prayed for while challenging the withdrawal of
the advertisement by the impugned notification. It is contended that the petitioners were eligible for appointment having qualification as per Rules.
They have applied and faced the process of selection appearing in the written examination and oral interview. It is only the result is awaited at that
time withdrawal of the advertisement by the impugned Notification is not permissible.
In such case it is to observe that a writ in the nature of mandamus can only be issued when the petitioners are having indefeasible right. It is a settled
law that even selection does not confer right for appointment. It is also settled that the authority withdrawing the advertisement if not acted arbitrarily
with mala fide intention, interference in exercise of the power under Article 226 of Constitution of India is not warranted.
On perusal of the pleadings of the Writ Petition it is nowhere averred that withdrawal of the notification is due to mala fide. In absence of having any
pleading regarding mala fide for the reasons as stated in the notification for withdrawal of the Advertisement, in the considered opinion of this Court,
interference is not warranted. More so, the petitioners who have faced the process of selection do not have any right to seek the writ in the nature of
mandamus. Simultaneously, the Writ Petition No.19/2019 has already been dismissed as infructuous wherein the advertisement dated 14.03.2018 was
assailed which has been withdrawn in the present case. Therefore, in the said facts, in the considered opinion of this Court, interference in exercise of
power under Article 226 is not required. Accordingly, this petition is dismissed.
At this stage, learned Additional Advocate General has assured to this Court that in furtherance to the previous advertisement, the persons who have
participated in the process of selection would be given due weightage granting relaxation of age while issuing the fresh advertisement.
Taking note of the said assurance the Writ Petition stands dismissed.