(1.) CIVIL Misc.No.4612 of 2007 is allowed. Annexures P8 to P12 are taken on the record of this case.
(2.) THE sequence of facts narrated in this writ petition reveal, that the petitioners responded to an advertisement dated 21.10.2006 (Annexure P1) for appointment against the post of Physical Trained Instructor. It is also apparent from the writ petition, that the final merit list, consequent upon the selection process held by the respondents, was declared on 19.11.2006. All appointment orders, consequent upon the declaration of the merit list, were issued. Be that as it may, the petitioners approached this Court, by filing the instant writ petition on 1.3.2007 i.e. about five months, after the process of selection had been concluded and appointment orders had been issued. It is not possible for us to entertain the instant writ petition, in exercise of our jurisdiction under Article 226 of the Constitution of India, because the petitioners seek to upset the process of selection which was concluded in November 2006, as is apparent from the final merit list placed on the record of this case. It will, however, be open to the petitioners, if they be so advised, to seek redressal of their grievances by filing a civil suit or by approaching an alternative dispute redressal forum. Dismissed.