ALLAUDDIN SIDDIQUI Vs. SOUTH EASTERN COALFIELDS LIMITED

JUDGEMENT

(1.) BY this petition, the Petitioners seek the following reliefs:

(2.) THE indisputable facts, in nutshell, as projected by the Petitioners, are that the Respondent authorities had invited applications from the suitable and eligible candidates for selection to the post of Data Entry Operator. Pursuant to the above, the Petitioners along with other candidates submitted their applications, and thereafter appeared in the written examination. THE Petitioners were declared successful in the written examination. THEreafter, the typing test was conducted. THE Petitioners could not clear the typing test, therefore, they were again afforded an opportunity to appear in the typing test, but the result of the Petitioners has not been declared.

(3.) SHRI SHRIvastava, learned Counsel appearing for the Petitioners, would submit that the Respondent-authorities have changed the selection criteria after completion of the selection process and decided on 19-4-2004 in 228th meeting of the Functional Directors to select the persons only amongst the clerical staff and, as such, the entire select list was cancelled and six persons from the clerical staff were declared as selected by order dated 27-1-2005 (Annexure - P/13).