GOKUL A L Vs. GOVERMENT OF INDIA

JUDGEMENT

(1.) THE prayer in the writ petitions is as follows:

(2.) THE learned counsel is not able to substantiate as to the nature of the prayer to bring it within the Provisions of article 226. Ultimately, he submitted that it can at best be a writ of mandamus directing the second respondent to consider the case of the petitioners for the purpose of absorbing them.

(3.) NORMALLY, such ambiguous prayer cannot be granted for considering the status of the petitioners vis-a-vis the second respondent. But in the light of the objections filed such a prayer is not to be granted.