VIJENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In the instant bunch of appeals the order passed by the ld. Single Judge dt. 19.12.2013 is under challenge and almost all the appeals have been filed after seeking leave of this Court.

(2.) Counsel jointly submits that the basic apprehension of the writ petitioners-appellants before the ld. Single Judge was that after they were appointed on the basis of their placement in the order of merit list published by the respondent State and list stood revised on two occasions, the state govt. took decision that such number of applicants who are in excess against number of vacancies advertised appropriate action may be taken against them obviously to terminate their services and general order was passed by the state govt. on 30.08.2013.

(3.) The ld. Single Judge of this Court under the impugned judgment examined the validity of the process adopted by the respondent state and arrived to a conclusion that appointment in excess of the number of vacancies advertised cannot be filled may be in any exigency and such of the applicants who did not find place in the order of merit right could not be said to be conferred if merit stands revised at later point of time.