A RAMACHANDRA RAO S/O SRI ARJUN RAO Vs. SECRETARY TO GOVERNMENT DEPARTMENT OF PERSONNEL AND ADMINISTRATIVE REFORMS

JUDGEMENT

(1.) Mr.Satish M.Doddamani, learned counsel for the petitioner in W.P.No.21456/2019 and Mr.Gurumath Gangadhar Rudramani Sharma, learned Senior counsel for the petitioner in W.P.No.8291/2019.

(2.) The petitions are admitted for hearing. With consent of the learned counsel for the parties, the same are heard finally.

(3.) In these petitions preferred under Article 226 and 227 of the Constitution of India, the petitioners who were the applicants for the post of Information Commissioners have sought a writ of certiorari for quashing the notification dated 22.03.2019 insofar as it pertains to appointment of private respondents who have been selected as Information Commissioners. The petitioners also seek a writ of mandamus directing the respondents to commence fresh selection process by inviting all the eligible candidates for interview and appoint the candidates who have fulfilled eligibility criteria as mentioned in the notification dated 07.08.2018.