KHODABHAI KHIMABHAI MAKWANA Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Superintendent of Police, the respondent No.1 is present in person.

(2.) The petitioners were called for the interview for the posts of Unarmed Constables at Baroda by the respondent No.1. The result of the selection was declared on 5-9-1992. The petitioners were called upon to appear for the medical test and to execute and produce an agreement and bond for the period of training. They have been intimated that their names are there in the select list.

(3.) The petitioners filed this special civil application and they have made a grievance that though their names are there in the select list but they have not been given the appointments. From the facts which have come on the record of this special civil application, it is no more in dispute that the petitioners No.2, 3 and 4 figured at Serial Nos. 67, 68 and 11 respectively in the merit list whereas the petitioner No.1 figured at Sr. No.8 in the waiting list.