VIJAY VYAS Vs. STATE OF M P

JUDGEMENT

(1.) THE decision rendered in this petition shall also govern disposal of other connected writ petition being No. 854 of 2003.

(2.) THE only grievance of the writ petitioners appears to be that they were called tor an interview for the post of Shiksha Karmi Grade-I and II and for that purpose even call letters were also issued treating these petitioners to be eligible for appearing in the interview. But, thereafter process of interview was not brought to an end and no interview was held till date. One of the submissions, rather main submission of the respondent - State and their authorities is that on account of ban imposed by the Election Commission as also by the Finance Department on the recruitment of fresh employees in various Departments of the State, the process of interview was not allowed to continue and hence the same was not conducted.

(3.) HAVING heard the learned Counsel for the parties and having perused the record of the case, this Court is of the considered opinion that the respondents must ensure that any process once initiated, is brought to an end to its logical conclusion either by appointing the persons or not appointing the persons. In other words, it should not be left half way leaving the persons to in a lurch.