MANENDRA KUMAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) I .A. No.6, application for withdrawal of the writ petition in respect of petitioners No.5 and 6 filed in WP(S) No.4237/2012 is allowed with liberty as prayed for in the application.

(2.) THE petitioners in both the writ petitions have prayed for issuance of writ of mandamus or appropriate direction to respondents No.2 and 3 to consider their candidature and permit them to participate for appointment on the post of Multipurpose Health Worker (Male) in Durg district.

(3.) LEARNED counsel for the petitioners would submit that the advertisement dated 4th May, 2012 was published in the newspapers on 8th May, 2012 and the last date for submission of application form was 21st May, 2012, therefore, all such candidates who are possessed of requisite qualifications as mentioned in para -1,2, 3 of the application on or before the last date for submission of application form should have been considered and allowed to participate. They would also submit that in the absence of any cut off date having been published in the advertisement, the petitioners' candidature could not have been rejected by fixing a cut off date which was never informed to the candidates.