AKASH SETHI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners in this writ petition have sought for a direction by issuance of a writ in the nature of mandamus directing respondents 2 to 4 to issue appointment letters to the petitioners for the posts for which they have applied and which were kept in reserve against the available vacancies.

(2.) Filtering out unnecessary details, the facts that are germane for consideration of the lis are as follows:-

(3.) The petitioners herein finding themselves eligible applied to the posts of Office Assistant (Multipurpose) in terms of the Notification issued and the call letters issued for examinations by the 5th respondent. Pursuant to the process of selection, a communication was issued to the 1st petitioner which was identically issued to all the petitioners that their candidature is found to be in the reserved list which has been kept to the extent of 25% of the vacancies under each post and category subject to availability of candidates. It was further indicated that reserve list would expire automatically on completion of one year from the date of provisional allotment i.e., on 31-01- 2019 or until a fresh allotment is made whichever would be earlier. Thus, the petitioners were notified for having been placed in the reserve list by the 5th respondent. When no proceedings further to placing the petitioners in the reserve list took place, the petitioners approached this Court in the subject writ petition on 29-01-2019 as the provisional allotment made was to expire on 31-01- 2019.