AJAY MATHUR & ANOTHER Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition invoking writ jurisdiction of this court u/Art. 226 of the Constitution has been filed in shape of Public Interest Litigation by petitioners who claim to be social workers praying for the following reliefs:-

(2.) Learned counsel for petitioners submits that despite directions of the Union of India and as well as the State, restraining conduction of any recruitment during the period of lock-down arising out of COVID-19 pandemic respondent No.3-Laxmibai National Physical Institute has issued advertisement P/1 to fill up various teaching and non-teaching posts as described therein. The submission is that during the period of lock- down when heavy restrictions have been imposed by the govt. as regards physical movements, large number of eligible candidates would be deprived of their right to participate and to be considered for public employment thereby amounting to violation of their fundamental rights u/Art. 16 of the Constitution.

(3.) Thus, a prayer is made for withdrawal of the said advertisement till the present crises of COVID-19 pandemic over.