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Judgment
27 paragraphs · 366 words,"Sanction Post in
promotion quota",Filled up,Vacant,"Filled up after
DSC dated
30.08.2013","V a c a n t after
DSC dated
30.08.2013
Total,58,33,25,25,00
,"Sanction Post in
promotion quota",Filled up,Vacant,"Filled up after
DSC dated
08.07.2015","V a c a n t after
DSC dated
08.07.2015
Total,58,34,24,22,02
an invitation to qualified candidates to apply for recruitment and on their selection they do not acquire any right to the post. Unless the relevant,,,,,
recruitment rules so indicate, the State is under no legal duty to fill up all or any of the vacancies. However, it does not mean that the State has the",,,,,
licence of acting in an arbitrary manner. The decision not to fill up the vacancies has to be taken bona fide for appropriate reasons. And if the,,,,,
vacancies or any of them are filled up, the State is bound to respect the comparative merit of the candidates, as reflected at the recruitment test, and",,,,,
no discrimination can be permitted. This correct position has been consistently followed by this Court, and we do not find any discordant note in the",,,,,
decisions in the State of Haryana v. Subhash Chander Marwaha [(1974) 3 SCC 220 : 1973 SCC (L&S) 488 : (1974) 1 SCR 16 5; ]Neelima Shangla,,,,,
(Miss) v. State of Haryana [(1986) 4 SCC 268 : 1986 SCC (L&S) 759 ]or Jitender Kumar v. State of Punjab [(1985) 1 SCC 122 : 1985 SCC (L&S),,,,,
174 : (1985) 1 SCR 899] .†Â,,,,,
Since the selection process has not been completed and keeping in view the mandate of the Statutory Rules, we find that the appellants have no",,,,,
right to dispute the action of the Municipal Bodies to fill up the posts either by way of promotion or by deputation as such posts are being filled up in,,,,,
terms of mandate of the Rules. It is always open to the Municipal Bodies to fill up the vacant posts by way of direct recruitment after the posts by,,,,,
way of promotion and/or deputation quota are not filled up either on the basis of recruitment process already initiated or to be initiated afresh.,,,,,
Consequently, we do not find any merit in the present appeals. Accordingly, the same are dismissed.",,,,,