BASANT KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of this Letter Patent Appeal, the appellants have assailed the judgment dtd. 15/12/2023, passed by the learned Single Judge of this Court in CWP No. 10317 of 2023, whereby the writ petition filed by the appellants under Article 226 of the Constitution of India has been dismissed.

(2.) Brief facts necessary for adjudication of the appeal are as under:-

(3.) In the aforesaid factual background, the petitioners claimed themselves entitled for offer of appointment having been upgraded to 2nd and 3rd position respectively in the waiting list. It is contended by the petitioners that since the result was declared on 30/6/2023, the waiting panel was to remain in existence for one year thereafter, but the respondents instead of offering appointments to the petitioners, issued fresh advertisement on 21/11/2023, forcing the petitioners to approach this Court by way of CWP No. 10317 of 2023 for the following relief:- "That the respondents may kindly be directed by way of issuance the appropriate writ and order that the respondents be directed to fill up the vacancies from the waiting list as prepared by them contained as Annexure P-4 for the posts of Junior Office Assistant (IT) under visual impared category and the fresh advertisement dtd. 21/11/2023 contained as Annexure P-7 may kindly be quashed and set aside qua to the visual impaired persons."