SHINU GUPTA Vs. UNION TERRITORY

JUDGEMENT

(1.) Through this writ petition, 20 writ petitioners have invoked extra-ordinary jurisdiction of this Court under Article 226 of the Constitution of India for issuance of the following directions:-

(2.) From the reading of this writ petition, it is not clear that 'whether the petitioners were ever appointed after inviting the applications and consequently, after giving opportunity to the others to apply and compete or not' ? It is also not clear as to whether the petitioners were appointed after some sort of selection amongst the other applicants or not?

(3.) The information compiled by the petitioners in paragraph 3 of the writ petition is extracted as under:-