ALTAF HUSSAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ petition preferred by the appellants bearing SWP No. 924/2018, whereby they had challenged Notification dtd. 28/10/2017 for cancelling Advertisement Notification No. Ed/715/GNR dtd. 10/2/2016, came to be dismissed in terms of judgment dtd. 7/3/2024.

(2.) The appellants in person have filed this intra-court appeal thereby assailing the judgment dtd. 7/3/2024 rendered by the learned writ Court on the ground that the learned writ Court has not examined the issue of parity as in the similar Advertisement, some candidates were selected and they were even permitted to join by the respondents. It is also contended that appellant No.1 was asked to submit his Computer Literacy Certificate, which he did. Thereafter, his verification was also conducted by the CID of J&K Police, and he was cleared by the CID Agency, but while appellant No. 1 was awaiting the issuance of the appointment order, the respondents, without any rhyme or reason, proceeded to cancel the Notification pursuant to which they had applied for the post of Gramin Dak Sewak, which the appellants came to know through reply dtd. 5/4/2018 in response to the legal notice served upon the respondents. It is also urged that no reason has been mentioned in the communication dtd. 1/8/2016 that necessitated the cancellation of the selection of all types of Gramin Dak Sewaks. Besides, it is also contended that in the same selection list, the respondents permitted one Vijay Singh to join, for the reasons best known to them and on the contrary denied the appointment to the appellants.

(3.) During the pendency of this appeal, the co-ordinate Bench of this Court vide order dtd. 8/4/2025 directed the respondents to file a short affidavit indicating the following: