KARUN NAGAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Action of respondent No.2/Himachal Pradesh Public Service Commission in withdrawing an advertisement issued for selection against 12 posts of clerks at the stage of declaration of result, has been assailed by the petitioners in the instant petitions. Petitioners had participated in the selection process initiated under the advertisement in question.

(2.) Facts are undisputed and we may hereinafter take note of the same:-

(3.) As observed earlier, the respondents have not disputed the above factual position, however, withdrawal of advertisement has been justified because of following situation:-