(1.) The petitioner, who is a member of the 1st respondent Society has filed this writ petition under Article 226 of the Constitution of India seeking a declaration that the 1st respondent Society is bound to conduct fresh recruitment and prepare a fresh rank list for the three vacancies of Peon, which were not included in Ext.P2 notification dated 2.7.2016. The petitioner has also sought for a writ of certiorari to quash Exts.P3 and P4 notices of the managing committee of the 1st respondent Society, whereby it has been decided to make appointments to the aforesaid three vacancies of Peon from the candidates included in Ext.P2(a) rank list.
(2.) A counter affidavit has been filed on behalf of respondents 1 and 2, opposing the reliefs sought for in this writ petition. The 3rd respondent Joint Registrar has also filed a counter affidavit, supporting the stand taken by the 1st respondent Society.
(3.) Heard the learned counsel for the petitioner, the learned counsel for respondents 1 and 2 and also the learned Senior Government Pleader appearing for the 3rd respondent Joint Registrar.
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