JINA MANGER Vs. STATE OF SIKKIM

JUDGEMENT

(1.) The petitioner has assailed the Notification dated 25.02.2020 for withdrawal of the advertisement dated 14.03.2018 which was under challenge in WP(C) No. 19/2019.

(2.) Heard learned Counsel for the petitioner as well the Additional Advocate General at length.

(3.) On perusal of the facts in the present case a writ in the nature of the mandamus or certiorari has been prayed for while challenging the withdrawal of the advertisement by the impugned notification. It is contended that the petitioners were eligible for appointment having qualification as per Rules. They have applied and faced the process of selection appearing in the written examination and oral interview. It is only the result is awaited at that time withdrawal of the advertisement by the impugned Notification is not permissible.