(1.) This order will govern the disposal of D.B. Special Appeal (Writ) Nos.1130/2022, 1131/2022 and 1132/2022 since it is jointly submitted by the parties that these special appeals involve common issue in the identical fact situation. The issue involved in these appeals is 'whether the candidates who have applied does have any legal right to insist the authority that the recruitment process set in motion be carried out to its logical end'?
(2.) Vide impugned judgment dtd. 27/8/2022, the learned Single Judge dismissed the writ petitions submitted by the appellants by granting liberty to the respondents to make regular appointment / selection in accordance with law and till regularly selected candidates are made available, the services of the appellants shall not be discontinued.
(3.) The facts of the case are that the appellant/writ petitioners (hereinafter referred as 'the petitioners') participated in the process for selection initiated by the Rajasthan University of Health Sciences (for short 'RUHS') by issuing advertisement dtd. 10/12/2015 for holding selections for the posts of Professor, Associate Professor, Assistant Professor, Senior Demonstrator (Clinical) and Senior Demonstrator/Tutor (Non-clinical) for various branches/faculties. The online examination was conducted on 25/2/2016 and the result was declared in the next month. The interviews were supposed to be conducted with effect from 1/5/2017 to 10/5/2017, but the same were postponed and the process was not completed, and finally the recruitment process was cancelled by the respondents vide impugned order dtd. 6/2/2021.
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