BOBY MEHTA Vs. UNION OF INDIA

JUDGEMENT

(1.) The only thing left in the selection process was issuance of appointment letters in favour of the selected persons i.e. the three petitioners herein. At that stage, the respondents cancelled the entire selection process, giving cause of action to the petitioners to invoke the extraordinary jurisdiction of this Court.

(2.) After hearing learned counsel on both the sides and on going through the pleadings of parties, the admitted factual position that emerges is :-

(3.) You may consider to apply for the same through recruitment process being undertaken centrally.