(1.) An advertisement was published by the District Judge, Farrukhabad for making appointments on various posts including the posts of Class-IV employee. A select list was prepared. The Petitioners before this Court, who are six in number, were empanelled at serial Nos. 9, 10, 12, 13, 18 and 20 respectively.
(2.) According to the Petitioners, candidates at serial Nos. 1 to 4 were appointed on 28.7.1998, candidate at serial No. 5 was appointed on 12.8.1998, candidate at serial No. 7 was appointed on 16.12.2000 and the candidate at serial No. 8 was appointed on 18.12.2000.
(3.) According to the Petitioners the select list itself was cancelled on 4.12.2000. Even thereafter appointment of candidates at serial Nos. 7 and 8 was made. In paragraph 12 of the writ petition it is stated that in the month of January, 2001 three other persons were appointed as Class-TV employee. On these allegations the Petitioners have prayed for quashing of the order dated 4.12.2000 canceling the select list as well as a mandamus directing Respondents to offer appointment to the Petitioners.