(1.) The present Writ Petition has been filed by the Petitioners assailing the two actions on the part of Respondents taken on the same date i.e. on 6/1/2022 vide Annexure P-1 and Annexure P-16 respectively.
(2.) Annexure P-1 is the Order and decision of the Respondents cancelling of the earlier recruitment process initiated by the Respondents for appointment to the post of Electrical Supervisor (T and S) Grade - B and C. Likewise, Annexure P-16 is an Advertisement consequently issued by the Respondents for the same post of Electrical Supervisor in the light of the amended provisions of the Cadre Scheme which deals with the recruitment under the Respondent Establishment.
(3.) Petitioners had previously preferred another Writ Petition i.e. W.P.(S) No.2148/2020 seeking for an appropriate direction to the Respondents for issuance of appointment orders on the basis of the select-list published on 9/11/2017 as per the Administrative Order dtd. 27/7/2016 and 24/9/2016.