PRAKASH CHANDRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) PRESENT writ petition has been filed by the petitioners for following reliefs : - I. Issue a writ, order or direction in the nature of mandamus directing to the respondents to appoint each of the petitioner on the post of Junior Assistant for which they have been selected as per the result declared by the Press Note dated 20.03.2008. II. Issue any other suitable writ, order or direction which this Honble Court may deem fit and proper under the circumstances of the case. III. Award the costs of the petition to the petitioners.

(3.) BRIEF facts of the case are that on 29.06.2006 sixteen posts of Junior Assistant were advertised in Revenue and Supply Department of District Champawat by District Magistrate, Champawat. In pursuance of the advertisement, the petitioners appeared in written examination held on 17.12.2006. On 03.02.2008 result of written examination was published in Hindi Dainilk Amar Ujala in which the petitioners were declared successful. All the successful candidates including the petitioners were directed to remain present in the office of District Magistrate, Cahmpawat on 08.03.2008 at 10:30 a.m. for typing test. The petitioners appeared in typing test on 08.03.2008 conducted by the office of District Magistrate, Champawat. Thereafter, on 20.03.2008 a press note was issued by the District Magistrate, Champawat wherein three candidates bearing Roll Numbers 1100501, 1100732 and 1100670 were declared successful. The roll numbers of the petitioners were included in the list of successful candidates. By this press note other candidates, who were found unsuccessful in the typing test, were given last opportunity to appear in computer typing test on 24.04.2008. In this Computer Typing Test 33 candidates were declared successful. On 29.04.2008 a list of 17 successful candidates were published in Amar Ujala in which petitioners names were not included. Thereafter, the petitioners submitted representation before the District Magistrate for giving them appointment in view of their selection as notified in the press note dated 20.03.2008 but the petitioners were not given appointment. Hence, this writ petition was filed.