ISLAM KHAN AND ORS. Vs. UNION OF INDIA

JUDGEMENT

(1.) As per pleadings on record the petitioners herein, who are five in number, had submitted applications in the month of March 2018 for being appointed as Notaries.

(2.) Instant writ petition has been filed raising a two-fold prayer - (i) seeking a writ of Mandamus for directing the respondent- Ministry of Law and Justice Department of Legal Affairs (Notary Cell), Government of India to consider their names for the post of Notary on the premise that they are more meritorious than other candidates who had also applied and have been appointed from Ferozepur Jhirka, District Nuh, Mewat; and (ii) for directing the respondent to take a final decision on a review application (Annexure P-7) that had been submitted by the petitioners as regards their non- appointment as Notaries.

(3.) Counsel would submit that petitioners had applied for the post of Notary as they fulfilled the essential eligibility conditions in terms of qualifications as also experience. Their applications having been scrutinized, the petitioners were called to appear before the interview board on different dates. However, no order has been communicated to them justifying their non-selection/appointment.