GARIMA VERMA Vs. LAW AND LEGISLATION DEPARTMENT

JUDGEMENT

(1.) Regard being had to the similitude in the controversy involved in the present cases, the petitions were analogously heard and by a common order, they are being disposed of by this Court. Facts of Writ Petition No.9050/2019 are narrated hereunder.

(2.) Heard learned counsel for the petitioner on the question of grant of interim relief.

(3.) Her contention is that the petitioner has participated in the process of selection for the post of notary and immediately because, there is change in the government, the entire process has been cancelled by the present government. She has stated that the petitioner was selected for the post of notary. Only formalities were required to be completed in respect of her appointment, however, on account of change of regime, the entire process has been cancelled. She further stated that now, the government is filling up the post and the petition itself would become infructuous.