KENCHIA Vs. STATE LEVEL RECRUITMENT COMMITTEE

JUDGEMENT

(1.) In this Writ Petition, under Article 226 of the Constitution, the petitioners seek the following reliefs:

(2.) The material facts of the case are as follows: The petitioners herein were serving as Probation Officers. They were 'local candidates'. Their appointment was purely temporary. In accordance with the Notification issued in No. GAD 114 SRR 61, dated 27-12-1962, a State Level Recruitment Committee was constituted for the purpose of recruiting officers for the non-Ministerial posts at the State Level. The Committee, after calling for applications and interviewing the applicants have recruited respondents 4 to 28. The petitioners who were also applicants and who had been interviewed were not recruited. By an Order dated 23-9-64, the petitioners were informed that their services as local candidates will stand terminated with effect from the date on which the State Level Recruitment Committee candidates report for duty as per paragraph 5(b) of the said Order.

(3.) On behalf of the petitioners, it was contended that the recruitment of respondents 4 to 28 is invalid as the Recruitment Committee was not properly constituted and the recruitment was not done in accordance with the Rules bearing on the subject and consequently the recruited candidates could not replace the petitioners. We have to see whether those contentions are sustainable.